Andhra Pradesh High Court - Amravati
Karuna Chinnnam vs The State Of A.P. on 2 August, 2022
"A. ee ie ae a Bs 4h np te oe nr an % %, 2 ig is a wee ke de uae Se Spex ik ae: a Ad sect "eek hh ES te PB tk, : "4 a -- on or ap) 5 a hg j $65 is She i @ we EE" 83 BO ea 2 we ee wy IS "angen, Ge & on & pepe OB he ge ML, antes Ly % "ene, wm £55 Eas ch gh Tee See s mm om os ke ae : ee he re ew B "Sy Geka we Be OD es wf & & "5 ® % ; ee a. He z : et of a : Be a wD i bee ron, ose gag 2 * 4 ete, 3 es 3 fh .~ Mesponcanh Complaining g a for the petifioner, post this case on SE % of Behvyeen cu - & wat bas fxs , Minn $y, ce rg whet Rs ms , asa weg form ww Si te a oC a ae ae fy "e te et Yo 3 oh ? $4 "Ai x % £3 Sok oe ae nn weg om ha, we fy CR be ee be The we, Ee . ee eM saad a eo eB ee 45 ck a fe oe " af wher, x %, '. "Gee gh nd Ws oe ee Uh "$0 "ee. iD ot King oe oh. a . ies veges s ascot ote " Pech Put agra, ors - gm Je Bo a. ms BS ey "4, "ity Sey ya me ca" fo he a Se "we Fy egy i ey 8 : we te ee be fig wr ae ve Bs 6 " @ we ten St é ibe bw F o "ee 7 % 2 CG ee ; pr iy % 3 hiro aK 3 a oe wo g 6 ge a - am a Th. BS Bo gh Beg ca gp ES ye Soe ee, L% al a4 $% lenong ied So tose sere Sez co Jape. a On ae yy A ae ww Me ae ¢ ae a 6) pe dee te ane ERR %., Lge Seg %%, hae oy pe ge. Ee a em a a, "ep = gh _ BE gs ie Pe EF ten Ee £% : hee ze, 3B fom mn Ln ' ee ay oy oe aA ei Fs ke £4 ws we 2 a te. 4 wo a eh, _ A Ca gr, he wok hoa 6 i fe Be oe dey £9 i tee . Be fae mot th th oan. os a re oe way: nae eo on a ee OE ae'. cd ms a rank 5 a an wg AG io Beg gle Kok guy 8 Soe B * og Lf we zg hy es ne t, £3 03 ae od t gee ' x%, #4, xh we pi be a ££ yar ed ba s 94 fo i" ia VE th = Bs iy Oe & g a a me 5 oh " % a ka "% ees wor Fae Pee ° te, rs rege: mt a am ae ce ge eh e o% U4 £% £4 te ot ' gears ; rics Sete en or. a4 45 moa athe p foo tad esd woh & ", Bo " we eR oe win OE oe be fm wo a ag oa Be go 2 & & a me Bs, i iE iia oon ps ag te GE a coo a mn 50 gg Ed oe m iy get ae Bn we i tee an pg i fo a os wr Wooo bee. Het 0% £ woete ee Lf oh siere feber bad Pon wae ae i segge co nt ee £4 aay oy fag ee my & oy EE OO Ge a es td G9 Kee we te gm 7 ie ee ts ~ SB ae thi be or ad Boy ts mF Oe Ye by shy Mn, noe ta HG ge Beg o 4 JB a an nes wo ; £8 een a te, ey ee B ££ 5 fa us a Ey é _ B ah 3 BS tod pine ~ oe , pon ty OB ood s ba aaa ' s Ee . pe ek oe Fees be 4 ie g se poner SFE sKeeh a : 4 ,. "¢ 'bee. a yor . a whe i 6 "2 Ee = £2 B ; a a if i ; " "a : eB a ibe Bs ibd hee a an aes ; ean ee " we a ns is SB £ te GB ; or he ae dk om 8 pf iy, Be Ee Ss fon Saas % aoe "abe ¥ px i ae 'nee. eee _ se 5 M? aye ad ad Bes A ee RB eB . ae &@ & SB a foo "of wm & ee BE Bf ee fo be = eM Tm gon v4 Bef e pe tere Jews foe hee Ze oh. pia _ ae 5B PS Musurn ; ORDER
O8.08, 2023. Te, OY x SSR hs = a8 Co < aS ¥ = AE ¥O HIGH COURT DATED: O2.08 2028 ORDER GREP NG ISS of 2028 INTERIM ORDER EXTENDES