Unknown vs 21.08.2024 Vjp
2024 Latest Caselaw 7510 AP

Andhra Pradesh High Court - Amravati

Unknown vs 21.08.2024 Vjp on 21 August, 2024

         HIGH COURT OF ANDHRA PRADESH, AMARAVATI
               MAIN CASE No.CRL.A.(S.R).No.7085 OF 2024
                              PROCEEDING SHEET

SL.     DATE                               ORDER                               OFFICE
NO.                                                                             NOTE
01.   21.08.2024   VJP, J
                                      I.A.No.1 of 2024
                          Heard     the    learned    counsel     for   the
                   Appellant(s).
                          Learned Assistant Public Prosecutor takes
                   notice for Respondent(s).

Considering the reasons mentioned in the affidavit and in the interest of justice, the petition is allowed.

Office is directed to take next step in regular course.

_______ VJP, J

Heard the learned counsel for the Appellant(s).

Considering the reasons mentioned in the affidavit and in the interest of justice, petition is allowed. Delay of 8 days in filing the criminal appeal is hereby condoned.

_______ VJP, J

CRL.A.(S.R).No.7085 OF 2024 The Criminal Appeal is allowed. (vide separate judgment).

_______ VJP, J PND