Supreme Court - Daily Orders
Bobbili Ramakrishna Raju Yadav vs State Of A P Rep. By Its Public Prosecutor ... on 30 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.9 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9344/2014
(Arising out of impugned final judgment and order dated 23/07/2014
in CRLP No. 1778/2010 passed by the High Court Of Andhra Pradesh
At Hyderabad)
BOBBILI RAMAKRISHNA RAJU YADAV Petitioner(s)
VERSUS
STATE OF A P REP. BY ITS PUBLIC PROSECUTOR
HIGH COURT OF ANDHRA PRADESH, HYDERBAD A P & ANR Respondent(s)
(with interim relief and office report)
Date : 30/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. N. Rajaraman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Await service of notice upon the respondents.
The petitioner to take fresh steps for service.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.01.30 15:41:19 IST Reason: