Teluri Prathap Reddy vs State Of Andhra Pradesh
2021 Latest Caselaw 3058 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.499 of 2021
                               PROCEEDING SHEET

Sl.      Date                               ORDER                           OFFICE
No.                                                                          NOTE

01    16.08.2021   LK,J
                                   Crl.R.C.No.499 of 2021

                          Admit.
                          Learned Public Prosecutor takes notice on
                   behalf of respondent No.1-State.

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

Post after four weeks.

_________ LK, J I.A.No.1 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/accused in judgment dated 05.03.2021 in Criminal Appeal No.118 of 2018 on the file of learned Judge, Family Court -cum- VI Additional Sessions Judge, Kadapa, confirming the conviction and sentence passed in judgment dated 06.07.2018 passed in C.C.No.260 of 2017 on the file of learned Judicial Magistrate of First Class, Special Mobile Court, Kadapa, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Judicial Magistrate of First Class, Special Mobile Court, Kadapa 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 Judicial Magistrate of First Class, Special Mobile Court, Kadapa.

The petitioner shall also deposit 20% of the compensation amount before the Court below within four weeks from the date of this order.

_______ LK, J IKN