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Kacharagarala Venkateswarlu @ Venkatesh Naidu And 15 Others Appellant

V/S

STATE OF ANDHRA PRADESH REP BY ITS PUBLIC PROSECUTOR Respondents

Referred Judgements :-

BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED TO]
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]
SHYAMA CHARAN DUBEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]

JUDGEMENT

(1.) The important and interesting point involved in this Criminal Petition is:

(2.) The factual matrix of the case briefly is thus:

(3.) Heard arguments of Sri T.Pradyumna Kumar Reddy, learned counsel for petitioners and learned Public Prosecutor for the State (A.P). Though notice to respondent No.2 was served but there is no representation on his behalf.

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KACHARAGARALA VENKATESWARLU @ VENKATESH NAIDU AND 15 OTHERS Vs. STATE OF ANDHRA PRADESH REP BY ITS PUBLIC PROSECUTOR

Referred Judgements :-

JUDGEMENT

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