Challa Sujatha vs The State Of Andhra Pradesh
2021 Latest Caselaw 2947 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.311 of 2021
                              PROCEEDING SHEET

Sl.      Date                               ORDER                                 OFFICE
No.                                                                                NOTE


02.   09.08.2021   LK,J
                                        I.A.No.1 of 2021

                          This interlocutory application is filed to dispense
                   with filing of certified copy of judgment dated 21.11.2019
                   passed in C.C.No.408 of 2017 passed by Special Judicial
                   Magistrate of First Class, Excise Court, Ongole.
                          Heard.
                          For the reasons stated, this petition is ordered for
                   the present.
                                                                      _________
                                                                       LK, J
                                    Crl.R.C.No.311 of 2021
                          Admit.
                          Learned Additional Public Prosecutor takes notice
                   on behalf of the respondent No. 1.

Learned counsel for the petitioner is permitted to take out personal notice on respondent No.2 by registered post with acknowledgment due and file proof of service.

_________ LK, J I.A.No. 3 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/accused in judgment dated 19.03.2021 passed in Criminal Appeal No.232 of 2019 on the file of learned VII Additional District and Sessions Judge, Prakasam District, Ongole, modifying the conviction and sentence passed in judgment dated 21.11.2019 in C.C.No.408 of 2017 on the file of learned Special Judicial Magistrate of First Class, Excise Court, Ongole, alone is suspended pending the criminal revision case. The petitioner/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the learned Special Judicial Magistrate of First Class, Excise Court, Ongole.

_______ LK, J IKN