Kondapalli Anjaneyulu, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4446 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.P. No.4648 of 2021

PROCEEDING SHEET

Sl. Office DATE ORDER No Note

7. 02.11.2021 CMR, J

Learned Additional Public Prosecutor relies on the Judgment of the Kerala High Court in the case of Johny Mathai v. State of Kerala (2015 SCC Online Kerala 12094) on the preposition of law that under Section 473 of Cr.P.C. that the Court can suo motu condone the delay.

Therefore, at request of the learned counsel for the petitioner to go through the said Judgment and submit on the said preposition of law, post the matter on 05.11.2021.

________ CMR, J ARR