Andhra Pradesh High Court - Amravati
Bro. Paul Sudhakar, vs The State Of Andhra Pradesh on 29 July, 2022
HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
MAIN CASE NOs.: Crl.P.No. 5717 of 2022
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
1. 29.07.2022 NJS,J Transferred
to I-O
Folder
Crl.P.No. 5717 of 2022 before
corrections
Heard the learned counsel for the petitioner. , if any.
Please
Learned Assistant Public Prosecutor takes notice for verify.
st
the 1 respondent-State.
Issue notice to the respondents 2 and 3, returnable in four weeks.
Learned counsel for the petitioner is also permitted to take out personal notice to the respondents 2 and 3 by Registered Post with Acknowledgement Due and file proof of service in the Registry by the next date of adjournment.
List after six weeks.
_____ NJS,J Pab