N.Praveen Chakravarthi Reddy vs State Of Ap
2021 Latest Caselaw 4910 AP

                   HIGH COURT OF ANDHRA PRADESH
                  MAIN CASE NO.: Crl.R.C.No.303 of 2019
                            PROCEEDING SHEET
Sl.No.     Date                             ORDER                       OFFICE
                                                                         NOTE
  3.     30.11.2021 DR,J
                                        I.A.No.1 of 2019
                           In view of the reasons mentioned in the
                    petition, the delay of 55 days in filing the
                    Criminal Revision Case is condoned.
                                                               ______
                                                               DR, J
                                        I.A.No.2 of 2019
                           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 I.A.No.3 of 2019 In view of the reasons mentioned in the petition, there shall be an interim suspension of operation of the judgment in Crl.A.No.83 of 2016 on the file of the Court of the I Additional Sessions Judge, East Godavari at Rajamahendravaram, dated 08.10.2018 preferred against the Calendar and Judgment made in C.C.No.181 of 2014 on the file of the Court of the Judicial Magistrate of First Class, Anaparthy, dated 01.02.2016, pending disposal of the Criminal Revision Case. The petitioner shall be enlarged on bail on condition of depositing 20% of fine amount of Rs.4,00,000/- 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 Judicial Page 2 Magistrate of First Class, Anaparthy, East 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