Kosaraju Satyavathi, vs Machineni Koteswara Rao,
2022 Latest Caselaw 504 AP

                         HIGH COURT OF ANDHRA PRADESH
                        MAIN CASE NO.: Crl.A.No. 24 of 2022
                                  PROCEEDING SHEET

Sl.No.     Date                                ORDER                              OFFICE
                                                                                   NOTE

 01.     31.01.2022   DR,J



                                         I.A.No.2 of 2022

                             This petition is filed with a prayer to condone
                      the delay of 237 days in filing the appeal against the
                      judgment of acquittal.

                             Heard.

                             For the reasons stated in the accompanying
                      affidavit, this petition is ordered and the delay of 237
                      days stands condoned.



                                       Crl.A.No.24 of 2022

                             Admit.

                             Issue notice to respondent No.1.

Learned Assistant Public Prosecutor takes notice on behalf of respondent No.2-State.

______

DR,J

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