State Rep Inspector Of Police vs T.Chandra Shekhar Rao
2024 Latest Caselaw 9395 AP

Andhra Pradesh High Court - Amravati

State Rep Inspector Of Police vs T.Chandra Shekhar Rao on 16 October, 2024

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. Crl.R.C.No.672 of 2019

                         PROCEEDING SHEET

Sl.     DATE                           ORDER                          OFFICE
No.                                                                    NOTE


3.      16.10.2024 Dr.VRKS, J

                                 I.A.No.1 of 2019
                     This application is filed under Section 5 of
                  the Limitation Act seeking condonation of 13
                  days delay in preferring the criminal revision by
                  C.B.I. Visakhapatnam.
                     Heard both sides.
                     As the affidavit indicates hierarchy delay
                  resulted in this delay. Since facts are not
                  actually opposed, the ground assigned is
                  considered satisfactory and the delay is
                  condoned.
                     Accordingly, this application is allowed.
                            Crl.R.C.No.672 of 2019
                      Learned counsel for the revisionist seeks
                  time while Sri KVSD Ravi Teja, learned
                  counsel for the respondent submits that there

were four cases as against this respondent/accused in two of them he was discharged and two revision were pending and the remaining two cases were tried resulting in a judgment of acquittal. For hearing, list the matter on 01.11.2024.

___________ Dr.VRKS, J ASR