Patan Ravoof Rafi Robo vs The State Of Andhra Pradesh
2022 Latest Caselaw 4656 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: Crl.A.No.229 of 2022 PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE

AVSS,J & VS,J 26.07.2022 Crl.A.No.229 of 2022

Admit.

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______ 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 2580 days in preferring the appeal against the judgment dated 23.03.2015 in S.C.No.297 of 2012 on the file of the Court of the Special Session Judge-cum-IV Additional District Judge, Guntur, Andhra Pradesh stands condoned.

The present application is allowed.

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______ VS,J I.A.No.2 of 2022

Having regard to the reasons mentioned in the supporting affidavit, this petition is allowed dispensing the certified copy of the judgment

dated 23.03.2015 in S.C.No.297 of 2012 on the file of the Court of the Special Session Judge to the Trial Cases under SCs and STs (POA) Act- cum-IV Additional District Judge Guntur, Andhra Pradesh.

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