The Filing Of The Certified Copy Of ... vs Unknown
2021 Latest Caselaw 4698 AP

                      HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE NO.: Crl.R.C.No.732 of 2021
                              PROCEEDING SHEET
Sl.      Date                         ORDER                              OFFICE
No.                                                                       NOTE

1.

17.11.2021 RRR, J

I.A.No.1 of 2021 The filing of the certified copy of the orders are dispensed with for the time being with a direction to the appellant to file the said orders as and when they are obtained from the trial Court.

________ RRR, J

I.A.No.2 of 2021

Sentence, dated 15.11.2021, passed in Crl.A.No.267 of 2019, dated 15.11.2021, on the file of the learned Principal Sessions Judge, Kadapa, YSR Kadapa District, in confirming the judgment, dated 18.11.2019, passed in C.C.No.31 of 2015 on the file of the learned Judicial Magistrate of First Class, Pulivendula, YSR Kadapa District, is suspended on condition of the petitioner obtaining bail by furnishing two personal bonds for Rs.5,000/- each with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Pulivendula.

________ RRR, J

Crl.R.C.No.732 of 2021 Admit.

________ RRR, J SPP