R.Naresh Babu vs State Of Ap
2021 Latest Caselaw 4531 AP

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                      MAIN CASE NO.: Crl.A.No.304 of 2019
                                   PROCEEDING SHEET

Sl.No.     Date                                ORDER                              OFFICE
                                                                                   NOTE
                      DR,J
  1.

05.11.2021 I.A.No1 of 2021

This petition is filed seeking suspension of the operation of the judgment, dated 18.12.2018 in Crl.Appeal No.112 of 2017 on the file of the Court to f the Sessions Judge, Mahila Court at Vijayawada which was reversed on the Calendar and Judgment dated 21.02.2017 in C.C.No.1242/2015 on the file of IV Additional Chief Metropolitan Magistrate, Vijayawada and including the arrest of the Appellant.

Heard.

Having regard to the facts and cricuymstances of the case and in view of the reasons mentioned in the accompanying affidavit filed along with the I.A., this I.A. is allowed, subject to fulfilment of the conditions imposed by this Court in I.A.No.3 of 2019 dated 01.05.2019.

_______ DR, J Pnr

Note:

Issue C.C. by Monday B/o.

Pnr