GOMPA NOOKARAJU Vs. STATE OF ANDHRA PRADESH
LAWS(APH)-2025-2-2
HIGH COURT OF ANDHRA PRADESH
Decided on February 04,2025

Gompa Nookaraju Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.)This Criminal Petition is filed under Sec. 482 of Cr.P.C. 1973 to give direction for expeditious disposal of R.C.S.R.No.3577 of 2023 in Crime No.51 of 2020 on the file of the learned Judicial First Class Magistrate, Prathipadu.
(2.)Heard Sri Umesh Chandra PVG, learned counsel for the petitioner.
(3.)Learned Additional Public Prosecutor representing the State takes notice for respondent No.1.


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