Syed Saleem Pasha vs The State Of A.P.
2021 Latest Caselaw 4739 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.R.C.No.445 of 2007

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

06. 19.11.2021 RNT, J

No representation for the petitioner/revisionist.

The matter was listed today on the request of the learned counsel for the petitioner made on 28.10.2021 to enable him to seek instructions in the matter.

The petitioner was convicted and sentenced for offences punishable under Sections 304(A) IPC and Section 134(b) read with Section 187 of M.V.Act by the Court of II Additional Judicial Magistrate of the First Class, Madanapalle by judgment dated 22.07.2005 in C.C No.337 of 2001 and his appeal was dismissed by the IV Additional District & Sessions Judge, Madanapalle by a judgment dated 14.03.2007 in C.A No.212 of 2005.

The revision pertains to the year 2007 and it is an old one.

Under the circumstances, the order dated 29.03.2007 suspending the sentence of imprisonment imposed on the petitioner is revoked.

The II Additional Judicial Magistrate of the First Class, Madanapalle shall issue bailable warrant to the petitioner. The petitioner shall however, be released on bail on furnishing the personal bond of Rs.15,000/- (Rupees fifteen thousand only) with two sureties, of like sum to the satisfaction of learned II Additional Judicial Magistrate of the First Class, Madanapalle, he

shall also take undertaking from the petitioner that on the next date of hearing, the petitioner shall appear before this Court.

Let this order be communicated to the II Additional Judicial Magistrate of the First Class, Madanapalle forthwith. Compliance report be also submitted by the Court below to this Court by the next date of adjournment.

List the matter on 17.12.2021.

________ RNT, J Gk