Parvathareddy Pardhasaradhi, vs The State Andhra Pradesh
2021 Latest Caselaw 4437 AP

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                      MAIN CASE NO.: Crl.R.C.No.695 of 2021
                                   PROCEEDING SHEET

Sl.No.     Date                                  ORDER                                       OFFICE
                                                                                              NOTE
                      DR,J
  1.     02.11.2021
                                    Crl.R.C.No.695 of 2021
                             Admit.
                             Learned          Assistant        Public    Prosecutor
                      takes notice on behalf of respondent-state.

Learned counsel for the petitioners/appellants is permitted to take out personal notice on the 2nd respondent through RPAD and file proof of service.

_______ DR, J I.A.No1 of 2021

This petition is filed seeking suspension of sentence imposed in judgment dated 26.02.2019 in C.C.No.148 of 2013 rendered by the Additional Judicial Magistrate of First Class, Chirala and also the Judgment, dated 27.09.2021 in Crl.Appeal No.68 of 2019 rendered by the VII Additional District and Sessions Judge, Prakasam District at Ongole.

Heard learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-state.

The sentence of imprisonment imposed against the petitioners/accused in the judgment dated 27.09.2021 passed in Criminal Appeal No.68 of 2019 passed by VII Additional District and Sessions Judge, Prakasam District at Ongole, confirming the conviction and sentence passed in calendar and judgment dated 26.02.2019 passed in C..C.No.148 of 2013 on the file of the Court of the Additional Judicial Magistrate of First Class at Chirala, alone is suspended pending the revision case, on condition of petitioner surrendering before Additional Judicial Magistrate of First Class, Chirala On such surrender, the petitioners shall be released on bail on the same day on their executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a like sum to the satisfaction of the learned Additional Judicial Magistrate of First Class, Chirala.

_______ DR, J Pnr