Gnagapatla Suresh, vs The State Andhra Pradesh,
2022 Latest Caselaw 6924 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No.414 of 2022

                                    PROCEEDING SHEET

Sl.
                                               ORDER

No       DATE
                                                                                      Transferred to
      13.09.2022                                                                      I/O       folder
01.                MGR, J & TMR, J                                                    after correction

                                           I.A.No.1 of 2022

Heard Sri S. Murali Mohan, learned legal aid counsel for the petitioner-appellant and the learned Additional Public Prosecutor appearing for the respondent

- State.

The present application came to be filed seeking to condone the delay of 54 days in presenting the Criminal Appeal.

Learned counsel for the petitioner submits that the petitioner was taken into custody and lodged in Central Prison, Nellore, after pronouncement of judgment in S.C.No.252 of 2019 on the file of the learned Principal Sessions Judge, Nellore, dated 20.05.2022. Thereafter, petitioner filed an application before the State Legal Services Authority for appointment of legal aid counsel. Hence, the delay occurred in filing the present appeal. He further submits that the petitioner has fair chances of success in the appeal and if the delay is not condoned, the petitioner would be put to irreparable loss.

Being satisfied with the reasons stated by learned counsel for the petitioner and as the petitioner was convicted and sentenced to undergo rigorous imprisonment for life for the offence punishable under Section 302 I.P.C., the delay of 54 days in filing the Criminal Appeal is condoned.

Accordingly, the application is ordered.

________ MGR, J

________ TMR, J

Crl.A.No.414 of 2022

Admit.

________ MGR, J

________ TMR, J Vjl