S.Vijaya Kumar vs Poosala Srinivasulu
2021 Latest Caselaw 4779 AP

        HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: Crl.R.C.No.740 of 2021

                         PROCEEDING SHEET

Sl.                                                                         OFFICE
      DATE                           ORDER
No.                                                                          NOTE
02. 22.11.2021 DR,J
                                 I.A.No.1 of 2021
                      Dispensed with for the present.


                                                                 ______
                                                                  DR,J
                             Crl.R.C.No.740 of 2021
                      Notice before admission.

                      Learned    counsel    for     the   petitioner   is
               permitted to take out personal notice on the 1st
               respondent by R.P.A.D and file proof of service.

Post after four (04) weeks.

______ DR,J I.A.No.2 of 2021 Heard.

The sentence of imprisonment against the petitioner/ accused in judgment dated 19.12.2019 in Crl.A.No. 147 of 2018 on the file of IV Additional District and Sessions Judge, Nellore, which was imposed in judgment dated 29.03.2018 in C.C.No. 499 of 2009 on the file of Judicial Magistrate of I Class, Special Mobile Court, Nellore alone is suspended pending the criminal revision case on condition of petitioner surrendering before the Court of learned Judicial Magistrate of I Class, Special Mobile Court, Nellore and 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 the learned Judicial Magistrate of I Class, Special Mobile Court, Nellore.

______ DR,J KK