State Rep By The Inspector Of Police vs T N Rao
2024 Latest Caselaw 354 AP

Andhra Pradesh High Court - Amravati

State Rep By The Inspector Of Police vs T N Rao on 8 January, 2024

Author: K Suresh Reddy

Bench: K Suresh Reddy

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI MAIN CASE No.Crl.A.No.463 of 2019

PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

04. 08.01.2024 KSR,J I.A.No.1 of 2024

For the reasons stated in the affidavit filed in support of this application, delay of 144 days in re-submitting the above I.A(SR).No.69380 of 2023 in Crl.A.No.463 of 2019 is hereby condoned.

I.A.No.2 of 2024 In/And Crl.A.No.463 of 2019

I.A.No.2 of 2024 is allowed. The Criminal Appeal is dismissed as abated.

(Common Judgment delivered. Vide separate common judgment).

_____________________ K SURESH REDDY,J RSI/TSNR