Peri Veera Venkata Satyanarayana ... vs V
2021 Latest Caselaw 5335 AP

                           HIGH COURT OF ANDHRA PRADESH
                       MAIN CASE NO.: Crl.R.C.No.848 of 2021
                                     PROCEEDING SHEET

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                                                                                       NOTE

  1.

17.12.2021 DR,J

IA.No.1 of 2021 Dispensed with for the present.

________ DR,J

Crl.R.C.No.848 of 2021 Admit.

Notice.

________ DR,J

I.A.No.2 of 2021 Heard.

The sentence of imprisonment against the petitioner/accused in judgment dated 14.12.2021 passed in Criminal Appeal No.208 of 2018 on the file of learned II Additional Sessions Judge, East Godavari at Amalapuram, whereby the judgment dated 15.06.2018 in C.C.No.87 of 2015 on the file of learned Special Magistrate, Amalapuram, East Godavari District was confirmed, alone is suspended and the petitioner shall be released on bail 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 Magistrate, Amalapuram, East Godavari District.

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

______ DR, J Note: Furnish C.C. today B/o vjl 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