A.Lakshmipathi, vs The State Of Andhra Pradesh
2021 Latest Caselaw 5374 AP

                  HIGH COURT OF ANDHRA PRADESH

               MAIN CASE NO.: Crl.R.C.No.852 of 2021

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  1.     20.12.2021 DR,J
                                 I.A.No.1 of 2021

                           Dispensed with for the present.


                                                                  ____
                                                                  DR, J

                              Crl.R.C.No.852 of 2021

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

No.2-State.

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

Heard.

The sentence of imprisonment against the petitioner/accused in judgment dated 14.12.2021 in Criminal Appeal No.8 of 2019 on the file of the Court of learned IV Additional District and Sessions Judge, Tirupati alone is suspended pending the Calendar Case on condition of petitioner surrendering before the Court of Special Magistrate - cum - IV Additional Junior Civil Judge, Tirupati and on such surrender, the 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 like sum to the satisfaction of the learned Special Magistrate - cum - IV Additional Junior Civil Judge, Tirupati.

____ DR, J klpd HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO.:Crl.P.No.4271 of 2020

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

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Sl.No. Date ORDER OFFICE NOTE 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

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Sl.No. Date ORDER OFFICE NOTE 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