Andhra Pradesh High Court - Amravati
Ampa Gouni Parandhama vs The State Of Andhra Pradesh on 17 August, 2022
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
AND
HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
WRIT PETITION No.25652 of 2022
ORDER:(per UDPR, J) Learned Government Pleader representing the learned Advocate General would submit that the detenu Ampagowni Sreenivasulu, s/o.Late Anjaneyulu, was arrested by the police of Ananthapuramu IV Town Police Station on 12.08.2022 in connection with Crime No.193 of 2022 of Ananthapuramu IV Town PS registered for the offences u/s.420, 467, 468, 471 r/w 34 IPC and Section 37 of Aadhar Act and produced before the learned Special Judicial First Class Magistrate for Prohibition & Excise Cases, Ananthapuramu, on 12.08.2022 and he was remanded to judicial custody.
In view of the above submission, this writ petition is closed giving liberty to the petitioner to take suitable legal course of action for release of the aforesaid detenu. No costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.
_________________________ U.DURGA PRASAD RAO, J _________________________ B.V.L.N.CHAKRAVATHI, J 17.08.2022 SS