ISAKAPATLA SATHISH KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure, 1973, seeking extension of time to deposit the compensation amount of Rs.30,000/- as ordered by the appellate Court in its judgment.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for respondent No.1/the State.

(3.) Since it is only a petition seeking extension of time for deposit of compensation amount as ordered by the appellate Court in its order, no notice is required to be issued to the 2nd respondent, who is the de facto complainant and this Criminal Petition can be disposed of after hearing the learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.