Pannala Annamani vs The State Of A.P
2022 Latest Caselaw 9726 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                      MAIN CASE NO.: Crl.A. No.1449 of 2017

                                 PROCEEDING SHEET

Sl.     DATE                                    ORDER                                    OFFICE
No.                                                                                      NOTE


5.    16.12.2022   CMR, J

                             I.A.No.1 of 2017 (CRLA.M.P.No.2866 of 2017)

                          The petitioner is the de facto complainant in S.C.No.33 of
                   2014 on the file of the learned Special Sessions Judge for trial of
                   Cases under SC & ST (POA) Act - Cum- Additional District
                   Judge, Visakhapatnam. The said case ended in acquittal. As the
                   State did not prefer any appeal against the said judgment of
                   acquittal, the petitioner being the de facto complainant, has
                   preferred the present appeal. There is delay of 514 days in filing
                   the appeal.

                          It is stated that as the trial took place in the Court of
                   Visakhapatnam and as she has been residing in Guntur after the
                   death of her husband that she was not aware of the fact that the
                   said case was disposed of acquitting the accused and after she
                   came to know the said fact, she preferred the said appeal and in
                   that process, there is delay of 514 days in preferring the appeal.

                          Learned counsel for the respondents would submit that

the delay is inordinate delay and in case the Court is inclined to condone the delay that it may be condoned on some terms.

Therefore, in the said facts and circumstances of the case, the delay of 514 days is condoned on payment of costs of Rs.3,000/- (Rupees three thousand only) to the A.P. High Court Employees Association, Amaravati, on or before 03.01.2023.

List the matter for payment of costs, on 03.01.2023.

________ CMR, J

AKN