N.V.RAMANA. J. - (1.) HEARD . Admit. Summon the lower Court record.
(2.) NOTICE on behalf of State has been received by learned A.G.A. As prayed by the learned A.G.A., three weeks' time is granted to file objection. Three days time thereafter is granted to file reply to the said objection. List the matter after receipt of the lower court record.;