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
Yaswanth Singh Yadav (A-1) And Others Vs State Of Andhra Pradesh
.... e other group of people for this very property. It is then stated that despite demands, these petitioners were not repaying their money. It is further mentioned in the F.I.R. that these petitioners filed suit against the complainants and they also approached police and Revenue Departments and fi ...
Andhra Pradesh High Court - Amaravati
K. Jhanai Laxhmi Bai, W/O Late Venkata Sambasiva Rao & Others Vs B Visweswara Rao, S/O Sesha Rao
.... arempudi Venkata Sambasiva Rao borrowed an amount of Rs.40,000/- from him on 22-3-1991 and he executed a registered mortgage deed on the same day by mortgaging the plaint schedule property and subsequently, though the plaintiff made several demands, the said Sambasiva Rao postponed the payment o ...
Andhra Pradesh High Court - Amaravati
T.Venkata Vijaya Lakshmi Vs Kodali Rayana Rao
.... pecific boundaries was bequeathed to the defendant under a registered Will No.3BK/242 dt.15.12.1988 executed by one T.Venkataratnamma who in turn purchased said property under a registered sale deed dt.26.02.1986 from Devabhaktuni Chandramouli. After the death of T.Venkataratnamma the defendant ...
Andhra Pradesh High Court - Amaravati
Patan Janbee And Others Vs State Of Andhra Pradesh
.... XIII Additional District and Sessions Judge, Narasaraopet in Crl.M.P.No.292 of 2024. The present petitioners were arrested on 21.06.2024 and they have been in judicial custody. A.1 is a woman and medical record is shown about the ailment she has been suffering from. A.5 is her son. Allegations ...
Andhra Pradesh High Court - Amaravati
Atchala Venkata Reddy And Others Vs State Of Andhra Pradesh
.... ed 998 days. There are no specific overt acts against these petitioners. These petitioners have no criminal antecedents. Record does not indicate they are flight risk. That there is no material collected so far indicate that they indulge in tampering with any evidence. It is submitted that for m ...
Andhra Pradesh High Court - Amaravati
Bhaskar Matam Vs State Of Andhra Pradesh
.... he petitioner/A.1 is only 15 kgs. and is not a commercial quantity. This fact is not disputed by the prosecution. The other submission of the learned counsel for petitioner is that the mandate in Section 52 of the NDPS Act and the ruling of the Hon’ble Supreme Court of India in Toofan Singh v. ...
Andhra Pradesh High Court - Amaravati
Biju Mahanandia And Others Vs State Of Andhra Pradesh
.... ized is not a commercial quantity. 5. Learned counsel for petitioners argued the procedural violations made by the investigating agency. 6. According to the learned Assistant Public Prosecutor, inventory before the learned Magistrate is not yet done. 7. Considering the above fact ...
Andhra Pradesh High Court - Amaravati
Pangi Shivaji Vs State Of Ap
.... escaped. The person, who was on the ground, was caught and he is the petitioner. From his possession 950 gms. of liquid Ganja/tincture was recovered. As per the case diary, the contraband belonged to the motorist who escaped and in fact both of them have been indulging in this type of activities ...
Andhra Pradesh High Court - Amaravati
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