Golla Raju vs State
2024 Latest Caselaw 9299 AP

Andhra Pradesh High Court - Amravati

Golla Raju vs State on 14 October, 2024

HIGH COURT OF ANDHRA PRADESH:: AMARAVATI MAIN CASE NO.: Crl.A.No.616 of 2024 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

02. 14.10.2024 VJP,J I.A.No.1 of 2024 This petition is filed by the Petitioner/appellant/accused, seeking to condone the delay of 288 days in filing the Criminal Appeal.

Heard Mr.B.Suryanarayana, learned counsel for the Petitioner.

Learned Assistant Public Prosecutor takes notice on behalf of the State.

Taking into consideration the reasons mentioned in the accompanying affidavit for the delay in preferring the appeal, in the interest of justice to give fair opportunity to the Petitioner to challenge the validity and correctness of the impugned Judgment of conviction and sentence passed against him in SC/ST/S.C.No.68 of 2017, on the file of the VII Additional District & Sessions Judge cum-SC,STs Special Court, Kurnool, the delay is condoned, since the petitioner/appellant is in Jail.

Accordingly, the petition is allowed.

______ [Contd..] VJP, J

Registry is directed to Call for the records from the Trial Court and prepare a paper booklet, since the appellant is in Jail for the last one year.

List the matter after four (04) weeks.

______ VJP, J Pnr