IN THE SUPREME COURT OF  INDIA             CRIMINAL APPELLATE JURISDICTION   

          CRIMINAL APPEAL NO. 1918 OF 2010 [ARISING FROM S.L.P. (CRL.) NO. 4299 OF 2010]

PATAN KHAJA BABU @ BABU & ORS. ..  APPELLANT(S)

vs.

THE STATE OF ANDHRA PRADESH ..  RESPONDENT(S)

O R D E R

Leave granted.

The respondent-State has been served but no one has  

put in appearance.   

In the light of the judgment of this Court in Selvi  

v. State of Karnataka (2010) 7 SCC 263, this appeal has to  

be  allowed  and  the  orders  of  the  courts  below  impugned  

before us have to be set aside.  

Ordered accordingly.  

                   .......................J.          (HARJIT SINGH BEDI)

                   .......................J.

                                (CHANDRAMAULI KR. PRASAD)

New Delhi,     September 30, 2010.