R ANNAPURNA Vs. RAMADUGU ANANTHA KRISHNA SASTRY

JUDGEMENT

(1.) We have considered the explanation for the delay. Though the delay is apparently very long it has been sufficiently explained. We accept the explanation and condone the delay.

(2.) Leave granted.

(3.) The order impugned in this appeal has been passed by a Division Bench of the High court of Andhra Pradesh on 3/10/1996 in criminal Petition No. 1878 of 1996. The factual backdrop is necessary for understanding the scope of this appeal. A Criminal case has been charge sheeted against respondent nos. 1 to 5 on a complaint lodged by the appellant alleging offences under Section 406 and 420 of the Indian Penal Code. Some of the respondents filed a petition before the high COURt on 13/6/1994 in Criminal M. f no. 1264 of 1994 praying for quashing this criminal proceedings initiated against them however, that petition for quashment wa: dismissed by the High COURt by Order date 28/1/1995. It must be further mentioned the appellant was also heard by the High court before passing the said order.