Killada Arjuna , vs The State Of Ap Rep By Its Pp Hyd.,
2021 Latest Caselaw 5406 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.R.C.No.606 of 2008

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

12. 21.12.2021 RNT, J

No representation for the petitioner/revisionist.

By order, dated 19.04.2008, the revision was admitted and the sentence of imprisonment was suspended subject to conditions.

The perusal of the order sheet shows that since then, the case has continuously has been adjourned either there because of no representation from the side of the petitioner or on the request made on behalf of the petitioner. Today also there is no representation.

The petitioner was convicted and sentenced for offences punishable under Sections 338 and 304(A) of IPC by the Court of IV Metropolitan Magistrate, Bheemunipatnam by judgment dated 28.10.2005 in C.C No.67 of 2002 and his appeal was dismissed by the IV Additional District & Sessions Judge, Visakhapatnam by a judgment dated 30.11.2007 in Crl.A No.60 of 2005.

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

Under the circumstances, the order dated 19.04.2008 suspending the sentence of imprisonment imposed on the petitioner is revoked.

The IV Metropolitan Magistrate, Bheemunipatnam shall issue bailable warrant to the petitioner. The petitioner shall however, be released on bail on furnishing the personal bond

of Rs.15,000/- (Rupees fifteen thousand only) with two sureties each of like sum to the satisfaction of learned IV Metropolitan Magistrate, Bheemunipatnam. He shall also take undertaking from the petitioner that on the next date of hearing, the petitioner shall appear before this Court.

Let this order be communicated to the IV Metropolitan Magistrate, Bheemunipatnam. Compliance report be also submitted by the Court below to this Court by the next date of adjournment.

List the matter on 18.01.2022.

________ RNT, J KLPD