High Courts06 Oct 2026

Gummala Vijaya Lakshmi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0787

Constitution of India-Article 226, 14, 21Andhra Pradesh Prevention of Dangerous Activities of Boot-Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land-Grabbers Act, 1986-Section 2(g), 3, 3(1), 3(2), 12(1), 13Indian Penal Code, 1860-Section 457, 380