T.Subramanyam vs The State Of Andhra Pradesh
2023 Latest Caselaw 2952 AP

Citation : 2023 Latest Caselaw 2952 AP
Judgement Date : 8 May, 2023

Andhra Pradesh High Court - Amravati

T.Subramanyam vs The State Of Andhra Pradesh on 8 May, 2023

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                                                                          33
MAIN CASE No. Criminal Appeal No.335 of 2023

                     PROCEEDING SHEET
Sl.     DATE                     ORDER                                         OFFICE
No.                                                                             NOTE

02.   08.05.2023   BSB, J
                                    I.A. No.2 of 2023

                            This interlocutory application is filed
                   seeking to condone the delay of 68 days in
                   filing   the   Criminal     appeal       against   the
                   judgment dt.13.12.2022 in C.C. No.92 of
                   2014 on the file of the Court of I Additional
                   Judicial       Magistrate    of         First    Class,
                   Proddatur.
                            Heard the learned counsel for the
                   Petitioner and the learned Assistant Public
                   Prosecutor       appearing        for      the     first
                   Respondent/State.

Perused the Record. The delay of 68 days in filing the criminal appeal is condoned. Accordingly, the petition is ordered.

_______________________ B.S.BHANUMATHI, J

Crl.A. No.335 of 2023

Issue notice to the 2nd Respondent.

Learned counsel for the Petitioner is permitted personal service of notice to the Contd.

Crl.A.No.335 of 2023 BSB, J

08.05.2023 2nd Respondent through registered post (contn..) with acknowledgment due and file proof thereof.

Post on 30.06.2023.

_______________________ B.S.BHANUMATHI, J BV