VADLA BALAIAH Vs. K RAGHAVENDER REDDY

JUDGEMENT

(1.) The interesting point that arises in this revision petition is whether paper publication can be issued when it is brought to the notice of the Court that in spite of sending notices either by registered post or acknowledgement due service could not be effected.

(2.) Sri Ella Reddy, learned counsel for the petitioner submits that there is no procedure prescribed either under the Criminal Procedure Code or Criminal Rules of Practice with regard to publication of notices in newspaper.

(3.) On 27-8-1990 my learned brother Bhaskar Rao, J. passed following order :