Giteli Imran vs The State Rep By Its Public ...
2022 Latest Caselaw 4655 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: Crl.A.No.246 of 2022 PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE

26.07.2022 AVSS,J & VS,J

Post on 28.06.2022.

________ AVSS,J

______ VS,J

I.A.No.1 of 2022

Heard.

Having regard to the reasons mentioned in the affidavit filed in support of the application and taking into consideration the submission of the learned counsel for the petitioner/appellant, delay of 1475 days in preferring the Criminal Appeal against the judgment dated 30.04.2018 passed in S.C.No.179 of 2015 on the file of the X Additional District and Sessions Judge, Visakhapatnam at Anakapalle stands condoned.

The present application is allowed.

________ AVSS,J

______ VS,J VSL