N Lavanya vs Devireddy Swaroopa Rani
2022 Latest Caselaw 4947 Tel

                  THE HON'BLE SRI JUSTICE N.TUKARAMJI


           I.A.No.1 OF 2017 IN CRIMINAL APPEAL No.20 OF 2018
                                      AND
                   CRIMINAL APPEAL No.20 OF 2018


JUDGMENT

There is no representation for the petitioner.

This petition is filed with a prayer to condone the delay in filing

the Criminal Appeal.

In the affidavit, the petitioner pleaded ill-health for not filing the

appeal within the specified period. However, no minimum particulars

much-less any supporting document is filed to substantiate the

reason. Thus, the explanation offered is vague and not convincing, in

effect, the prayer for condoning the delay in presenting the appeal fails

and accordingly, the petition is dismissed.

Consequently, the Criminal Appeal stands dismissed.

The miscellaneous petitions, if any, pending in this appeal shall

stand closed.

_________________________ JUSTICE N.TUKARAMJI

Date: 27.09.2022

Shr.

THE HONOURABLE SRI JUSTICE N.TUKARAMJI

I.A.No.1 OF 2017 IN CRIMINAL APPEAL No.20 OF 2018 AND CRIMINAL APPEAL No.20 OF 2018

Date: 27.09.2022 Shr