Andhra Pradesh High Court - Amravati
Lambada Visweswara Rao Boddu, vs The State Of Ap Rep By Its Pp Hyd., on 19 August, 2025
65 HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI 36 78 MAIN CASE: Crl.A.No.1224 of 2008 94 PROCEEDING SHEET 01 23 Sl. OFFICE 46 DATE ORDER No. NOTE 78 95
08. 19.08.2025 TMR, J 01 None appeared for the appellant. 04 53 Learned Assistant Public Prosecutor submits that 29 bailable warrant has been executed and released on bail and 30 23 requests time to get information as to whether the warrantee 70 has submitted surety bonds or not. 27 List the matter after two weeks. 04 75 89 ________ 18 TMR, J MKK 55 63 05 98 66 10 12 34 52 86 54 19 23 21 34 98 24 01 23 45 68 17 35 69 41 55