Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vemula Appanavelli Venkata Ramana vs The State Of Andhra Pradesh
2024 Latest Caselaw 9026 AP

Citation : 2024 Latest Caselaw 9026 AP
Judgement Date : 27 September, 2024

Andhra Pradesh High Court - Amravati

Vemula Appanavelli Venkata Ramana vs The State Of Andhra Pradesh on 27 September, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE No: Crl.A.No.610 of 2024 PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

01. 27.09.2024 VJP, J I.A.No.1 of 2024 This application is filed seeking to condone the delay of 78 days in preferring the appeal against the Judgment and Sentence dated 08.05.2024 in SC No.119 of 2019 passed by the V Additional District and Sessions Judge cum Special Court for Trial of offences against Women, West Godavari, Eluru.

Considering the facts and circumstances submitted by learned counsel for the Petitioner, this application is ordered and the delay of 78 days in preferring the appeal is hereby condoned.

At request of learned Assistant Public Prosecutor, for getting instructions, list the matter on 04.10.2024.

_______ VJP, J PSA

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter