TIGIREDDY VENKAT RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Siva Nagarjuna Sidhadapu, learned counsel for the petitioner and Sri P. Sudhakar Reddy, learned Additional Advocate General for the respondents.

(2.) It is submitted by the learned counsel for the petitioner that the issues in the present Writ Petition are covered by the order passed by this Court in W.P.No.5469 of 2022, dtd. 11/7/2022. A copy of the same is placed on record by the learned counsel for the petitioner.

(3.) On the other hand, reiterating the averments made in the counter affidavit filed by the respondents, it is submitted by the learned Additional Advocate General that having regard to the gravity of the offences, the orders impugned in the Writ Petition do not warrant any interference of this Court under Article 226 of the Constitution of India.