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State Acb, Khammam, Warangal Range vs P. Bhaskar Rao on 17 February, 2025

      ITEM NO.23                           COURT NO.7                  SECTION II

                                 S U P R E M E C O U R T O F     I N D I A
                                         RECORD OF PROCEEDINGS

      SPECIAL LEAVE PETITION (CRIMINAL) DIARY NO(S).18874/2023


      [ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02-03-
      2022 IN CRLA NO. 1545/2007 PASSED BY THE HIGH COURT FOR THE
      STATE OF TELANGANA AT HYDERABAD]


      STATE ACB, KHAMMAM, WARANGAL RANGE                                PETITIONER(S)

                                                  VERSUS

      P. BHASKAR RAO                                                    RESPONDENT(S)


      (IA NO. 300283/2024 - CONDONATION OF DELAY IN FILING
      IA NO. 300285/2024 - CONDONATION OF DELAY IN REFILING /                     CURING
      THE DEFECTS)


      Date : 17-02-2025 This matter was called on for hearing today.


      CORAM :              HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                           HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA


      For Petitioner(s): Mr. Kumar Vaibhaw, Adv.
                         Ms. Devina Sehgal, AOR
                         Mr. S.uday Bhanu, Adv.


      For Respondent(s) : Mr. N. Rajaraman, AOR


                            UPON hearing the counsel the Court made the following
                                               O R D E R

There is a gross delay of 335 days in filing and 451 days in refiling the petition. Nevertheless we Signature Not Verified Digitally signed by have heard learned counsel for the petitioner.

We are not inclined to interfere in the matter.

 The Special Leave Petition is hence, dismissed.

Consequently, pending application(s), if any, stand disposed of.

(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2