Andhra Pradesh High Court - Amravati
Nagirikanti Prasad vs The State Of Andhra Pradesh on 22 November, 2021
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: CRL.A. NO. 332 OF 2021
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
22.11.2021 DR,J
Crl.A.No.332 of 2021
Admit.
Notice.
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DR, J
I.A.No.1 of 2021
Having heard the learned counsel for
the petitioner and considering the facts
and circumstances of the case, there shall
be an interim suspension of the sentence of
imprisonment alone imposed in the
judgment dated 12.11.2021 in Spl.Sessions
Case No.4 of 2017 on the file of the Special
Judge for the Trial of Offences under
Scheduled Castes and Scheduled Tribes
(Prevention and Atrocities) Act, 1989 -
Cum-VII Additional District and Sessions
Judge, Prakasam District at Ongole, and
the petitioner, who is the accused, is
directed to be enlarged on bail on his
executing a personal bond for a sum of
Rs.20,000/- (Rupees twenty thousand
only) with two sureties for a like sum each
to the satisfaction of the Judicial
Magistrate of First Class, Ongole,
Prakasam District.
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DR, J
GR
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.:Crl.P.No.4271 of 2020
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1.
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LK, J
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HIGH COURT OF ANDHRA PRADESH
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LK, J
IKN
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No. of 2020
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
17.08.2020 LK,J
At request of learned Additional Public
Prosecutor, post after one week for obtaining
instructions.
Print the name of Sri Suresh Kumar
Routhu, learned Special Public Prosecutor for NCB.
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LK, J
IKN/KA
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No. 2253 + 2273 of 2020
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
17.08.2020 LK,J
Learned counsel for the petitioners submits
that he has filed some material papers vide
S.R.No.25179 of 2020.
List the matter on 20.08.2020.
Registry is directed to place all the papers
filed by the learned counsel on record.
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LK, J
IKN/KA
