Sandi Sunil vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2868 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: Crl.R.C.No.472 of 2021
                                PROCEEDING SHEET

Sl.      Date                                 ORDER                                    OFFICE
No.                                                                                     NOTE
02    04.08.2021   LK,J
                                         I.A.No.1 of 2021

                          This interlocutory application is filed to dispense with
                   filing of certified copy of judgment dated 06.02.2017 passed
                   in C.C.No.55 of 2017 on the file of learned Additional
                   Judicial Magistrate of First Class, Kovur, SPSR Nellore
                   District.
                          Heard.
                          For the reasons stated, this petition is ordered for the
                   present.
                                                                        _________
                                                                       LK, J
                                     Crl.R.C.No.472 of 2021
                          Admit.
                          Learned Assistant Public Prosecutor takes notice on
                   behalf of respondent No.1-State.

_________ LK, J I.A.No.2 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/accused in judgment dated 27.07.2021 passed in Criminal Appeal No.82 of 2017 on the file of learned VIII Additional District and Sessions Judge -cum- Special Court for the Trial of Offences against Women, Nellore, confirming the conviction and sentence passed in judgment dated 06.02.2017 in C.C.No.55 of 2013 on the file of learned Additional Judicial Magistrate of First Class, Kovur, Nellore District alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the learned Additional Judicial Magistrate of First Class, Kovur, Nellore District and on such surrender, the petitioner shall be released on bail on the same day on his executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of the learned Additional Judicial Magistrate of First Class, Kovur, Nellore District.

_______ LK, J IKN