State Rep vs T Chadra Shekhar Rao
2024 Latest Caselaw 9396 AP

Andhra Pradesh High Court - Amravati

State Rep vs T Chadra Shekhar Rao on 16 October, 2024

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. Crl.R.C.No.676 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.676 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