Supreme Court - Daily Orders
The State Of Andhra Pradesh vs Ch. Ramulu on 10 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.40 COURT NO.4 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). 7897/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 24-04-2013
IN CRLA NO. 1798/2005 PASSED BY THE HIGH COURT OF A.P. AT
HYDERABAD)
THE STATE OF ANDHRA PRADESH PETITIONER(S)
VERSUS
CH. RAMULU Respondent(s)
Date : 10-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
D. Mahesh Babu, AOR
For Respondent(s) Mr. Praveen K. Pandey, Adv.
Mr. Aditya A., Adv.
Mr. R. Santhanan Krishnan, Adv.
Mr. Lokesh Sharma, Adv.
Mr. C. S. N. Mohan Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(VINOD LAKHINA) (ASHA SONI)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.07.11
18:18:20 IST
Reason: