Andhra Pradesh High Court - Amravati
Kanakamedala Ravindra Kumar, vs The State Of Andhra Pradesh, on 12 October, 2023
HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
MAIN CASE No: Criminal Petition No.987 of 2020
PROCEEDING SHEET
Sl. OFFICE
ORDER
No. DATE NOTE
05. 12.10.2023 BVLNC, J Criminal Petition No.987 of 2020 Sri Y.Jagadeeswara Rao, learned Special Assistant Public Prosecutor representing respondent No.1/State is present.
Learned counsel for the petitioner/accused No.1 is present.
It appears that notice sent to the respondent No.2/ defacto-complainant through registered post was returned unserved with an endorsement that 'Address is insufficient'. In that view of the matter, petitioner is directed to take fresh personal notice to the respondent No.2/defacto-complainant through Registered Post with Acknowledgment Due and shall file proof of service in the Registry.
List on 16.11.2023.
__________ BVLNC, J DNB