Veeranapuramaraju Prasad vs The State Of A.P
2021 Latest Caselaw 4925 AP

                       HIGH COURT OF ANDHRA PRADESH
                      MAIN CASE NO.: Crl.R.C.No.775 of 2021
                                PROCEEDING SHEET

Sl.No.      Date                              ORDER                            OFFICE
                                                                                NOTE

  1.     01.12.2021   DR,J
                                       Crl.R.C.No.775 of 2021
                             Admit.
                             Learned counsel for the petitioner is permitted
                      to take out personal notice to the 2nd respondent by

RPAD and file proof of service.

Post after two (02) weeks.

______ DR, J I.A.No.1 of 2021 Heard.

The sentence of imprisonment against the petitioner/Accused in judgment dated 02.11.2021 in Criminal Appeal No.490 of 2019 on the file of the Court of learned Special Judge-cum-IV Additional District and Sessions Judge, Guntur which was imposed in judgment dated 22.11.2019 in C.C.No.469 of 2016 on the file of the Court of learned Additional Judicial Magistrate of I Class, Bapatla, Guntur District alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Court of learned Additonal Judicial Magistrate of I Class, Bapatla, Guntur District and on such surrender, the petitioner shall be released on bail on the same day on 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 Additonal Judicial Magistrate of I Class, Bapatla, Guntur District.

Petitioner shall deposit 20% of the cheque amount before the trial Court, within two (02) weeks from today.

______ DR, J KA