K. Narapa Reddy, vs The State Of Andhra Pradesh.
2021 Latest Caselaw 4908 AP

                   HIGH COURT OF ANDHRA PRADESH
                  MAIN CASE NO.: Crl.R.C.No.768 of 2021
                          PROCEEDING SHEET
Sl.No.     Date                      ORDER                                        OFFICE
                                                                                   NOTE
  3.     30.11.2021 DR,J
                                      I.A.No.1 of 2021
                           Dispense with petition is ordered.
                                                                         ______
                                                                         DR, J
                                Crl.R.C.No.768 of 2021
                           Admit.
                           Learned Assistant Public Prosecutor
                    takes notice for 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.

______ DR, J I.A.No.2 of 2019 In view of the reasons mentioned in the petition, there shall be an interim suspension of sentence imposed against the petitioner under the judgment in C.C.No.975 of 2014, dated 18.04.2019 on the file of the II Special Magistrate, Ananthapuramu, which was confirmed in Crl.A.No.59 of 2019, dated 25.11.2021 by the IV Additional District & Sessions Judge Court, Ananthapuramu, pending disposal of the Criminal Revision Case. The petitioner shall be enlarged on bail on condition of depositing 20% of fine amount of Rs.6,10,000/- and on his executing a self bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties for a like sum each to the satisfaction of the II Special Magistrate, Ananthapuramu,Ananthapuramu District. It is made clear that if the petitioner fails to comply with the above condition, the interim suspension granted shall stand vacated automatically.

______ DR, J IS