Kasina Jayanadh, vs The State Of A.P..
2021 Latest Caselaw 4909 AP

                   HIGH COURT OF ANDHRA PRADESH
                  MAIN CASE NO.: Crl.R.C.No.767 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.303 of 2019
                           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 Crl.R.C.No.303 of 2019 In view of the reasons mentioned in the petition, there shall be an interim suspension of operation of the judgment, dated 25.11.2021 passedin Crl.Appeal No.662 of 2016 on the file of the Court of II Additional Sessions Judge, East Godavari at Amalapuram, confirming the judgment in C.C.No.115 of 2015, dated 10.11.2016 on the file of the Court of the Special Magistrate, Amalapuram, East Godavari District, pending disposal of the Criminal Revision Case, and the petitioner shall be enlarged on bail 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 Special Magistrate Court, Amalapuram, East Godavari District Godavari 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