Boola Satyanaadam, vs The State Of A.P., Rep By Pp.,
2021 Latest Caselaw 5407 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.R.C.No.713 of 2008

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

11. 21.12.2021 RNT, J

No representation for the petitioner/revisionist.

By order, dated 02.05.2008, the revision was admitted and the sentence of imprisonment was suspended subject to conditions.

The perusal of the order shows that since then, the case has continuously been adjourned either 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 by the Court of Assistant Sessions Judge, Amalapuram by judgment in S.C No.257 of 2004 and his appeal was dismissed by the II Additional District & Sessions Judge, Amalapuram by a judgment dated 02.03.2007 in Crl.A No.88 of 2005.

The revision pertains to the year 2007 and it is an old one.

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

The Assistant Sessions Judge, Amalapuram 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 Assistant Sessions Judge,

Amalapuram, who 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 Assistant Sessions Judge, Amalapuram forthwith. 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