Peddi Chinna Reddy Chinna Ayyappa ... vs The State Of A.P.
2021 Latest Caselaw 5405 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.R.C.No.980 of 2008

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

13. 21.12.2021 RNT, J

No representation for the petitioners/revisionists.

By order, dated 08.07.2008, the revision was admitted and the sentence of imprisonment was suspended subject to conditions on 04.07.2008. Since after admission, the matter has been listed on various dates but was adjourned either because of no representation on behalf of the petitioners or on the request made on their behalf. Today also, there is no representation.

The revision pertains to the year, 2008 and it is an old one.

The petitioners were convicted and sentenced for offences punishable under Sections 148, 324 and 326 by the Court of I Additional Judicial Magistrate of First Class, Proddatur by judgment dated 30.07.2004 in C.C No.187 of 2002 and their appeal was dismissed by the II Additional District Judge, Kadapa at Proddatur by a judgment dated 02.07.2008 in Crl.A.No.78 of 2004.

Under the circumstances, the order dated 08.07.2008 suspending the sentence of imprisonment imposed on the petitioners is revoked.

The I Additional Judicial Magistrate of First Class, Proddatur shall issue bailable warrant to the petitioners. The petitioners shall however, be released on bail on furnishing the personal bond

of Rs.15,000/- (Rupees fifteen thousand only) each with two sureties, of like sum to the satisfaction of learned I Additional Judicial Magistrate of First Class, Proddatur by each petitioners. He shall also take undertaking from the petitioners that on the next date of hearing, they shall appear before this Court.

Let this order be communicated to the I Additional Judicial Magistrate of First Class, Proddatur forthwith. Compliance report be also submitted by the Court below to this Court by the next date.

List the matter on 18.01.2022.

________ RNT, J KLPD