Sathi Veera Venkata ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 5236 AP

Citation : 2021 Latest Caselaw 5236 AP
Judgement Date : 15 December, 2021

Andhra Pradesh High Court - Amravati

Sathi Veera Venkata ... vs The State Of Andhra Pradesh on 15 December, 2021

                          HIGH COURT OF ANDHRA PRADESH
                       MAIN CASE NO.: Crl.R.C.No.836 of 2021
                                    PROCEEDING SHEET

Sl.No.     Date                                     ORDER                               OFFICE
                                                                                         NOTE

  1.     15.12.2021   DR,J
                                              I.A.No.1 of 2021

                              Dispensed with for the present.

                                                                               ______
                                                                               DR, J



                                         Crl.R.C.No.777 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 by registered post with acknowledgement due and file proof of service.

______ DR, J I.A.No.2 of 2021 Heard.

The sentence of imprisonment against the petitioners/A1 and A3 in judgment dated 06.12.2021 passed in Criminal Appeal No.333 of 2019 on the file of learned VIII Additional District and Sessions Judge

-cum- Spl. Court for Trial of Offences Against Women, East Godavari District, Rajahmahendravaram, modifying the sentence imposed in judgment dated 12.09.2021 in C.C.No.347 of 2017 on the file of learned Judicial Magistrate of First Class, Alamuru, alone is suspended pending the criminal revision case. The petitioners/A1 and A3 shall be enlarged on bail on execution of self bond for Rs.20,000/- (Rupees Twenty Thousand Only) each with two sureties for a likesum each to the satisfaction of learned Judicial Magistrate of First Class, Alamuru, East Godavari District.

______ DR, J

Note: Furnish C.C. by 16.12.2021 B/o ikn