Nekkalapu Naveen vs The State Of Andhra Pradesh
2021 Latest Caselaw 4957 AP

                         HIGH COURT OF ANDHRA PRADESH
                       MAIN CASE NO.: Crl.R.C.No.795 of 2021
                                  PROCEEDING SHEET

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                                                                                        NOTE

  1.     03.12.2021   DR,J
                                       Crl.R.C.No.795 of 2021

                             Admit.
                             Learned      Assistant   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 two weeks.

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

The sentence of imprisonment against the petitioner/accused in judgment dated 07.10.2021 passed in Criminal Appeal No.420 of 2017 on the file of learned XV Additional District and Sessions Judge, Krishna District at Nuzvid, which was imposed in judgment dated 02.11.2017 in C.C.No.1 of 2017 on the file of learned Judicial Magistrate of First Class, Tiruvuru, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Judicial Magistrate of First Class, Tiruvuru 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 Judicial Magistrate of First Class, Tiruvuru.

Petitioner shall deposit 20% of the compensation amount before the trial Court within two weeks from today.

______ 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