Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Andhra Pradesh High Court - Amravati

Lambada Visweswara Rao Boddu, vs The State Of Ap Rep By Its Pp Hyd., on 2 September, 2025

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI MAIN CASE No.: Crl.A.No.1224 of 2008 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE

09. 02.9.2025 TMR, J Learned counsel for the appellant submits that he gave up vakalath on behalf of the appellant.

Registry is directed to delete the name of Sri K.Manik Prabhu, learned counsel for the appellant.

None appeared for the appellant.

Appellant is directed to appear before this Court by next adjournment.

Despite giving undertaking on execution of Bailable Warrant, the accused has not chosen to instruct his counsel.

It seems that he has no interest to proceed with the matter.

As such, the Station House Officer is directed to produce the accused before this Court on 17.9.2025.

List the matter on 17.9.2025.

______ TMR, J TJN