Kandlavath Ramana Naik Hanuma ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 4808 AP

                       HIGH COURT OF ANDHRA PRADESH
                      MAIN CASE NO.: Crl.R.C.No.745 of 2021
                               PROCEEDING SHEET

Sl.No.      Date                               ORDER                              OFFICE
                                                                                   NOTE

  1.

23.11.2021 DR,J

I.A.No.1 of 2021 Dispensed with for the present.

______ DR, J

Crl.R.C.No.745 of 2021 Admit.

Notice.

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

The sentence of imprisonment against the petitioner/A-1 in judgment dated 19.11.2021 in Crl.A.No.246 of 2017 on the file of the Court of learned Principal Sessions Judge, Guntur, Guntur District which was imposed in judgment dated 06.06.2017 in C.C.No.185 of 2015 on the file the Court of learned I Additional Junior Civil Judge, Gurazala, Guntur District alone is suspended pending the criminal revision case on condition of petitioner executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of the I Additional Junior Civil Judge, Gurazala, Guntur District.

______ DR, J KA KA