Supreme Court - Daily Orders
Suragani Sambasiva Rao @ Krishna Rao vs The State Of Andhra Pradesh on 27 July, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.49 COURT NO.3 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.)..........of 2015
(CRLMP No(s). 6874/2015)
(Arising out of impugned final judgment and order dated
30/01/2015 in CRLRC No. 1287/2007 passed by the High Court of
Judicature at Hyderabad for the State of Telangana and the State
of Andhra Pradesh)
SURAGANI SAMBASIVA RAO @ KRISHNA RAO Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH Respondent(s)
(office report on default)
Date : 27/07/2015 This Crl.M.P. was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Sadineni Ravi Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned Counsel for the petitioner submits that though the petitioner appeared before the Civil Judge-cum-Assistant Sessions Judge, Tenali, District Gungtur, Andhra Pradesh, he has not been taken into custody so far allegedly on the ground that records are not traceable.
Registry to call for a report from the Civil Judge-cum-Assistant Sessions Judge within two weeks' time.
Signature Not VerifiedList thereafter.
Digitally signed by Pardeep Kumar Date: 2015.07.28 17:20:01 IST Reason: (RASHI GUPTA) (PARDEEP KUMAR)
SR.P.A. AR-cum-PS