Tumati Suresh Babu vs The State Of Andhra Pradesh
2021 Latest Caselaw 4956 AP

                         HIGH COURT OF ANDHRA PRADESH
                       MAIN CASE NO.: Crl.R.C.No.796 of 2021
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  1.     03.12.2021   DR,J
                                       Crl.R.C.No.796 of 2021

                             Admit.
                             Learned    Assistant   Public   Prosecutor   takes
                      notice on behalf of the respondent-State.

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

The sentence of imprisonment imposed against the petitioner/accused in judgment dated 27.11.2021 passed in S.C.No.161 of 2018 on the file of learned Special Court for Speedy Trial of Offences under Protection of Children from Sexual Offences Act, Guntur, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Special Court for Speedy Trial of Offences under Protection of Children from Sexual Offences Act and on such surrender, 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 Special Court for Speedy Trial of Offences under Protection of Children from Sexual Offences Act.

______ DR, J

ikn HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.:Crl.P.No.4271 of 2020 PROCEEDING SHEET

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1. 05.10.2020 LK,J

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MAIN CASE NO.: Crl.P.No. of 2020 PROCEEDING SHEET

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17.08.2020 LK,J

At request of learned Additional Public Prosecutor, post after one week for obtaining instructions.

Print the name of Sri Suresh Kumar Routhu, learned Special Public Prosecutor for NCB.

_____ LK, J IKN/KA HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO.: Crl.P.No. 2253 + 2273 of 2020 PROCEEDING SHEET

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17.08.2020 LK,J

Learned counsel for the petitioners submits that he has filed some material papers vide S.R.No.25179 of 2020.

List the matter on 20.08.2020. Registry is directed to place all the papers filed by the learned counsel on record.

_____ LK, J IKN/KA