Mandangi Arjun Varji vs State Of Ap.,
2021 Latest Caselaw 3798 AP

Citation : 2021 Latest Caselaw 3798 AP
Judgement Date : 27 September, 2021

Andhra Pradesh High Court - Amravati

Mandangi Arjun Varji vs State Of Ap., on 27 September, 2021

Bench: C.Praveen Kumar, B Krishna Mohan

                    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No.1508 of 2018

                                           PROCEEDING SHEET

 Sl.                                                                               OFFICE NOTE
                                                   ORDER

 No            DATE
03.         27.09.2021       CPK, J & BKM, J

                                             I.A.No.1 of 2021

It is represented by Sri B. Parameswara Rao, learned counsel for the petitioners that the petitioners were convicted on 20.07.2016 and since they have completed five years of imprisonment, they are entitled for release in terms of the directions in Batchu Rangarao & others v. State of A.P.1.

The same is opposed by learned Public Prosecutor contending that though the petitioners were convicted in July, 2016, this appeal came to be filed in the year 2018, with delay of 534 days. Hence, he pleads that the benefit of directions in Batchu Ranga Rao's case cannot be extended to the case on hand. However, he seeks time to go through the judgments in support of his plea.

List on 04.10.2021.

___________ CPK, J

___________ BKM, J Vjl

2016 (3) ALT (Crl.) 505 (DB) (A.P).