Supreme Court - Daily Orders
Bobbili Ramakrishna Raju Yadav vs State Of A P Rep. By Its Public Prosecutor ... on 3 December, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi
ITEM NO.3 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 A.P. At
Hyderabad)
BOBBILI RAMAKRISHNA RAJU YADAV Petitioner(s)
VERSUS
STATE OF A P REP. BY ITS PUBLIC PROSECUTOR
HIGH COURT OF A P HYDERBAD A P AND ANR Respondent(s)
(with interim relief)
Date : 03/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sateesh Galla,Adv.
Mr. Sravan Kumar,Adv.
Mr. N. Rajaraman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Issue notice.
Pending further orders from this Court, proceedings in C.C. No.532 of 2009 presently pending before the Additional Judicial First Class Magistrate, Vizianagaram, shall remain stayed.
Signature Not Verified Digitally signed by Mahabir Singh (MAHABIR SINGH) Date: 2014.12.03 15:50:39 IST (VEENA KHERA) Reason: COURT MASTER COURT MASTER