Gorthi Vinod Vs Nilla Brahmalingam And Others
.... tioner to transfer the case in O.S.No.497 of 2014 from the file of the XII Additional District Judge, Vijayawada, to the file of any other District Court at Vijayawada within the judicial unit of Krishna and Machilipatnam. 5. Though this Court is having concurrent jurisdiction under Section ...
Andhra Pradesh High Court - Amaravati
Ravi Rama Dhotre, S/O. Rama Vs State Of AP.
.... ed counsel for the petitioner contends that the petitioner was arrested on 22.02.2024 and though the statutory period of 180 days have been completed, the police did not file the charge sheet. As such, he is entitled for a statutory bail. Further, learned counsel for the petitioner also contends ...
Andhra Pradesh High Court - Amaravati
Safik Shaik @ Bilto Vs State Of Andhra Pradesh
.... e said Ganja from A6 to A13. The contraband along with vehicle was seized under cover of a mediators report. 4. Learned counsel for the petitioner/A-12 submits that the petitioner is falsely implicated in the present case and entire investigation is completed. Petitioner was arrested on 27 ...
Andhra Pradesh High Court - Amaravati
Jupudy Suresh Babu Vs Palavalasa Surya Prakasa Rao And Others
.... passed by the Learned Magistrate on 12.07.2024 allowing Crl.M.P.No.1331 of 2024 with a condition to deposit costs of Rs.1000/- by the Petitioner/Accused and submit arguments on the next date of hearing. The Order was not uploaded and not even mentioned in the Diary. On 19.07.2024 the matter was ...
Andhra Pradesh High Court - Amaravati
Chintalapudi Srinu @ Don Vs State Of Andhra Pradesh
.... . The submissions of the petitioner are that he is innocent, and he will abide by the law and he may be granted bail. 6. As against it, the learned Assistant Public Prosecutor submits that there are criminal antecedents for this accused and earlier also he was involved in one of the NDPS c ...
Andhra Pradesh High Court - Amaravati
Bethireddi Seshaia Vs K Lakshmi And Others
.... that when he has sent a notice to the sole appellant through RPAD, the same was returned with a postal endorsement as “no such addressee” and he further represented that necessary orders may be passed. 3. Considering the representation made by the learned counsel for the appellant, I am of ...
Andhra Pradesh High Court - Amaravati
D. Dharmaraju And Others Vs D Rajagopal Bhaktavatsalam And Others
.... een both the parties and to that effect a Memo was filed on 22.08.2024, and the appellants had also addressed a letter to the learned counsel on the record, the same is filed before the Registry and the same is placed on record and that the appeals has become infructuous. 2. The representat ...
Andhra Pradesh High Court - Amaravati
B. Yellaiah Vs Oriental Insurance Company
.... .2024, under the caption ‘For Dismissal’. 2. Today when the matter is taken up for hearing, learned counsel representing on behalf of the respondent is alone present. Though the matter is listed under the caption ‘For Dismissal’, there is no representation on behalf of the appellant. It see ...
Andhra Pradesh High Court - Amaravati
Sandu Srikanth And Others Vs State Of Andhra Pradesh
.... cessive occasions, the woman was taken to hospital and it seems this time the baby in the womb is also a girl. As per the initial statement of the father of the deceased, one would see that his daughter and son-in-law have been coming and telling that they would keep up the pregnancy and on anoth ...
Andhra Pradesh High Court - Amaravati
Rajapuruhith Mahendra Singh Vs State Of Andhra Pradesh
.... 50 gms. is commercial quantity and thus, what was seized was more than small quantity and less then commercial quantity in terms of Sl.No.159 of the table vide Notification issued by the Central Government in terms of Section 2 of the NDPS Act on 19.10.2001 in S.O.1055(E). Thus, the premise on ...
Andhra Pradesh High Court - Amaravati
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