Thanjagari Ravi vs The State Of Andhra Pradesh,
2024 Latest Caselaw 8411 AP

Andhra Pradesh High Court - Amravati

Thanjagari Ravi vs The State Of Andhra Pradesh, on 12 September, 2024

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.564 of 2024 PROCEEDING SHEET Sl. OFFICE DATE ORDER NOTE No.

2. 12.09.2024 KSR,J & SRK,J (per Hon'ble Sri Justice K.Suresh Reddy)

I.A.No.1 of 2024

Heard both sides.

For the reasons stated in the affidavit filed in support of this application, delay of 238 days in representing the present Criminal Appeal is hereby condoned.

I.A.No.2 of 2024

Heard both sides.

For the reasons stated in the affidavit filed in support of this application, delay of 47 days in filing the present Criminal Appeal is hereby condoned.

Learned counsel for the petitioner/appellant requested two weeks time for filing certified copy of the judgment of the trial Court.

At her request, post after two weeks.

Admit.

__________________ K.SURESH REDDY,J

______________________ K.SREENIVASA REDDY,J SAB / TSNR