Andhra Pradesh High Court - Amravati
M/S. Aleem Khan Constructions vs Sabbineni Uma Maheswara Rao S/O. Siva ... on 16 April, 2026
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[3396]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVj
wM
THURSDAY, THE SIXTEENTH DAY OF APRIL, iJ
TWO THOUSAND AND TWENTY SIX &
rPRESENT: _
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATWA
lA No. 1 OF 2026
IN
CRLRC NO; 406 OF 2026
Between:
1. M/s. Aleem Khan Constructions, represented by its Managing Partner,
Aleem Khan, aged 44 years, R/at. D No. 12-1-73, Gandhi Nagar, New
Paloncha, Khammam District-507115.
2. Aleem Khan, aged 44 years. Managing Partner. R/at. D No. 12-1-73,
Gandhi Nagar, New Paloncha, Khammam District - 507115.
...Petitioners/Appellants/Accused
AND
1. Sabbineni Uma Maheswara Rao S/o. Siva Ramakrishnaiah @
Ramakrishna, aged 46 years. Business, R/at. NGO Colony, beside
Saibaba Temple Transformer
Street, Kothuru Village,
H/o.Thummapala, Anakapalli Mandal, Visakhapatnam.
...Respondent/Complainant
2. The State of Andhra Pradesh, Represented by its Public Prosecutor,
High Court of Andhra Pradesh, Amaravati, Guntur District.
...Respondent
Counsel for the Petitioners: Sri. LEELA HARI PRASAD KANDREGULA
Counsel for the Respondent No.2: PUBLIC PROSECUTOR
Petition under Section 5 of LIMITATION ACT, is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to condone the delay of (494) days in filing the Above
Criminal Appeal in the interest of justice;
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the
following order.(The receipt of this order will be deemed to be the receipt of
notice in the case).
The Court made the following ORDER:
Heard the learned counsel for the petitioners.
It appears the Criminal Appeal No.03 of 2024 was disposed on
21.11.2024. The petitioners/accused preferred the revision on 01.04.2026.
There is a delay of 494 days. The revision petitioners are hereby directed
to surrender before the Trial Court.
In the meanwhile, learned counsel for the petitioners is permitted
to take out personal notice to the respondent No.1, through
Speedpost/Courier and file proof of the same.
List the matter on 23.04.2026.
Sd/-U.SRIDEVI
DEPUTY REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
1. The X Additional District & Sessions Judge, Anakapalle.
2. The Special Magistrate Court, Anakapalle.
3. Sabbineni Uma Maheswara Rao, S/o. Siva Ramakrishnaiah @
Ramakrishna, aged 46 years. Business, R/at. NGO Colony, beside
Saibaba Temple, T ransformer Street, Kothuru Village,
H/o.Thummapala, Anakapalli Mandal, Visakhapatnam. (BY RPAD)
7
4. M/s. Aleem Khan Constructions, represented by its Managing Partner,
Aleem Khan, aged 44 years, R/at. D No. 12-1-73, Gandhi Nagar, New
Paloncha, Khammam District- 507115.
5. Aleem Khan, aged 44 years. Managing Partner, R/at. D No. 12-1-73,
Gandhi Nagar, New Paloncha, Khammam District - 507115. (4 & 5 by
SPEED POST)
6. One CC to Sri. LEELA HARI PRASAD KAN DREG U LA, Advocate
[OPUC]
7. Two CCS to the PUBLIC PROSECUTOR, High Court of Andhra
Pradesh, Amaravati. [OUT]
8. One spare copy
JSS
HIGH COURT
DR.VJP, J
DATED: 16/04/2026
LIST THE MATTER ON 23.04.2026.
ORDER
lA No. 1 OF 2026 IN CRLRC NO: 406 OF 2026 1 l Q UPB ?lM DIRECTION