B Ashok vs State Opf Ap
2021 Latest Caselaw 2386 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.A.No.139 of 2021
                             PROCEEDING SHEET

Sl.                                                                     OFFICE
        Date                            ORDER
No.                                                                      NOTE

04    13.07.2021

LK,J I.A.No.2 of 2021

Heard.

The sentence imposed in judgment dated

24.02.2021 passed in S.C.No.490 of 2015 on the

file of IV Additional District and Sessions Judge-

cum-Special Judge for trial of Offences against

Women, Anantapuramu is suspended until

disposal of criminal appeal and the petitioner

shall be enlarged on bail on on his executing a

bond for a sum of Rs.20,000/- with two sureties

for a likesum each to the satisfaction of IV

Additional District and Sessions Judge-cum-

Special Judge for trial of Offences against

Women, Anantapuramu.

_________ LK, J PVD