Shaik Riyaz vs The State Of Andhra Pradesh
2021 Latest Caselaw 4888 AP

                   HIGH COURT OF ANDHRA PRADESH
                  MAIN CASE NO.: Crl.R.C.No.763 of 2021
                              PROCEEDING SHEET
Sl.No.     Date                            ORDER                          OFFICE
                                                                           NOTE

  1.     29.11.2021 DR,J
                                      I.A.No.1 of 2021
                             Dispense with petition is ordered.

                             Counsel for the appellant is directed to
                    file certified copies of the judgments stated in
                    the application, within three (03) weeks.
                                                                ______
                                                                DR, J
                                      I.A.No.2 of 2021
                             Heard.
                             In view of the submissions made by
                    learned     counsel    for   the   appellant,   the
                    sentence imposed by the Judicial Magistrate
                    of First Class, Special Mobile Court, Nellore,
                    SPSR Nellore District in C.C.No.197 of 2016
                    in judgment, dated 10.05.2019, which was
                    confirmed by the I Additional District and
                    Sessions      Judge,    Nellore,   SPSR    Nellore
                    District in Crl.A.No.163 of 2019, is hereby
                    suspended for a period of three (03) weeks.
                                                                ______
                                                                DR, J
                                 Crl.R.C.No.763 of 2021
                             Admit.

                             Learned Assistant Public Prosecutor
                    takes notice on behalf of the 1st respondent-

State.

Learned counsel for the petitioner is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service.

Post after three (03) weeks.

______ DR, J IS