High Courts10 Apr 2025Disposed Of

Chinta Durga Vs State Of Andhra Pradesh And Others

Andhra Pradesh High Court · (2025) 04 AP CK 0353

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 78(1)(i), 79, 351(2)Protection Of Children From Sexual Offences Act, 2012 - Section 11, 12, 16, 17
High Courts10 Apr 2025Dismissed

Maddala Sakappa Murali Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 04 AP CK 0352

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Prevention Of Damage To Public Property Act, 1984 - Section 4Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 316(5), 326(g)
High Courts09 Apr 2025Allowed

Tamba Mahesh Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2025) 04 AP CK 0351

Indian Penal Code, 1860 - Section 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 - Section 5(1)(j)(ii)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(va)
High Courts28 Mar 2025Dismissed

Batha Vamsi Vs State Station House Officer

Andhra Pradesh High Court · (2025) 03 AP CK 0430

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 69, 70(1), 75(1), 77, 351(2)Information Technology Act, 2000 - Section 67A