PINNELLI RAMAKRISHNA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the issue and the parties involved in all these Interim Applications in the above criminal petitions are one and the same, the same are being disposed of by this Common Order. Arguments advanced at the Bar through video conferencing on 26/5/2024:

(2.) Heard Sri T. Niranjan Reddy, learned senior counsel representing Sri S.Rama Lakshmana Reddy, learned counsel for the petitioner and Sri N.Ashwani Kumar, learned counsel for the intervener (victim) in Crime No.59 of 2024 of Karempudi Police Station, Palnadu District and Sri Y.Nagi Reddy, learned Public Prosecutor representing the State.

(3.) Learned senior counsel for the Petitioner Sri T. Niranjan Reddy, submitted the following arguments on 26/5/2024 :