Seelam Lakshmana Rao Lakshmaiah vs The State Station House Officer
2021 Latest Caselaw 5493 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

      MAIN CASE No: Crl.R.C.No.875 of 2021

                               PROCEEDING SHEET

Sl.                                                                         OFFICE
        DATE                                ORDER
No.                                                                         NOTE.

01.   24.12.2021   DR,J

                                    Crl.R.C.No.875 of 2021
                           Issue notice to respondent.

I.A.No.01 of 2021 Heard.

The sentence of imprisonment imposed against the petitioners/accused in the judgment dated 13.4.2018 in S.C.No.25/2017 on the file of the II Additional Assistant Sessions Judge, Vijayawada which was confirmed in Crl.A.No.107/2018 on the file of the XV Additional District & Sessions Judge, Nuzvid at Krishna District vide order dated 16.12.2021, 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 II Additional Assistant Sessions Judge, Vijayawada.

_______ DR, J RD