STATE OF A.P. Vs. VAJJARAPPU DHANESWARA RAO

JUDGEMENT

(1.) IN this petition filed under Section 5 of Limitation Act, the petitioner/ appellant i.e, State represented by Inspector of Police, C.B.I, Visakhapatnam prays to condone the delay of 800 days in preferring the appeal.

(2.) THE petitioners case is thus:

(3.) HEARD arguments of Sri P. Kesava rao, learned Special Standing Counsel for CBI and Sri P. Nagendra Reddy, learned counsel for respondent/AO.