Pulugu Hari vs The State Of Andhra Pradesh
2021 Latest Caselaw 4517 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE NO.: Crl.A.No.324 of 2021 PROCEEDING SHEET

Sl. Date ORDER OFFICE No. NOTE

01. 03.11.2021 DR,J Crl.A.No.324 of 2021 Post after four (04) weeks.

_______ DR, J I.A.No.01 of 2021 Dispensed with for the present.

_______ DR, J I.A.No.02 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/accused No.5 in the judgment dated 28.10.2021 passed in Spl. Sessions Case No.14 of 2013 by the Special Judge for trial of offences under SCs and STs (PoA) Act, 1989-cum-VII Additional District & Sessions Judge, Prakasam District at Ongole, alone is suspended pending the revision case.

The petitioner/accused No.5 shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum to the satisfaction of the Special Judge for trial of offences under SCs and STs (PoA) Act, 1989-cum-VII Additional District & Sessions Judge, Prakasam District at Ongole.

_______ DR, J Note:

Issue cc today B/o Pnr