Gatla Bhaskar Reddy vs The State Of Andhra Pradesh
2021 Latest Caselaw 4542 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.708 of 2021
                               PROCEEDING SHEET

Sl.      Date                                  ORDER                              OFFICE
No.                                                                                NOTE

                   DR,J
1.    08.11.2021                   Crl.R.C.No.708 of 2021
                          Notice before admission.

                          Learned Assistant Public Prosecutor takes notice
                   on behalf of respondent No.1.

Learned counsel for the petitioner is permitted to take out personal notice on 2nd respondent, through Registered Post with Acknowledgement Due and file proof of service.

Post after four (04) weeks.

_______ DR, J I.A.No.01 of 2021

This petition is filed seeking suspension of sentence imposed against the petitioner under the Judgment in C.C.No.55 of 2016 dated 25.04.2019 on the file of the Judicial Magistrate of First Class, Kanigiri, which was confirmed in Crl.A.No.103 of 2019 dated 13.08.2021 by the VII Additional District and Sessions Judge Court, Prakasam District at Ongole.

Heard.

Considering the submissions made by the learned counsel for the petitioner, there shall be interim suspension of the sentence of imprisonment against the petitioner/accused in Crl.A.No.103 of 2019 dated 13.08.2021 VII Additional District and Sessions Judge Court, Prakasam District at Ongole, confirming the conviction and sentence imposed in Judgment in C.C.No.55 of 2016 dated 25.04.2019 on the file of the Judicial Magistrate of First Class, Kanigiri, pending the criminal revision case, on condition of depositing 50% of the fine amount imposed and the petitioner shall surrender before the the Judicial Magistrate of First Class, Kanigiri. On such surrender, the petitioner shall be released on bail on the same day on his 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 Judicial Magistrate of First Class, Kanigiri .

_______ DR, J Pnr