Bodapati Anji vs The State Of Andhra Pradesh
2021 Latest Caselaw 5492 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Crl.R.C.No.879 of 2021

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE.

01. 24.12.2021 DR,J

I.A.01 of 2021 Dispensed with for the present.

Crl.R.C.No.879 of 2021 Admit.

Notice.

Call for records.

I.A.No.02 of 2021 Heard.

The sentence of imprisonment imposed against the petitioners/accused in the judgment dated 04-02-2019 in C.C.No.188/2014 on the file of the I Additional Judicial Magistrate of First Class, Tuni which was confirmed in Crl.A.No.55/2019 on the file of the XII Additional Sessions Judge, Pithapuram dated 22.12.2021, alone is suspended pending the revision.

The petitioners/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) each with two sureties for a likesum each to the satisfaction of the I Additional Judicial Magistrate of First Class, Tuni.

_______ DR, J Note:

Furnish cc today B/o RD