M/S. Euro Sigma Imports And ... vs N. Balaiah,
2021 Latest Caselaw 3935 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.186 of 2021

                                 PROCEEDING SHEET

Sl.      Date                               ORDER                                   OFFICE
No.                                                                                  NOTE

2.    05.10.2021   LK,J

                                        I.A.No.1 of 2021
                          This interlocutory application is filed             to
                   dispense with filing of the certified copy of judgment
                   dated 08.07.2019 passed in C.C.No.138 of 2013              on
                   the file of learned Special Judicial Magistrate of First
                   Class (Prohibition and Excise) Kurnool.
                          Heard.
                          For the reasons stated, this petition is ordered
                   for the present.


                                                                       ______
                                                                          LK, J

                                        Crl.R.C.No.186 of 2021

                          Admit.
                          Heard both sides.
                          The sentence of imprisonment against the
                   petitioners/A1 and A2 in judgment dated 03.11.2020
                   in Criminal Appeal No.134 of 2019 on the file of
                   learned Sessions Court, Kurnool which was imposed
                   in judgment dated 08.07.2019 in C.C.No.138 of 2013
                   on the file of learned Special Judicial Magistrate of
                   First Class (for Prohibition & Excise) Kurnool, alone is
                   suspended pending the criminal revision case on
                   condition of petitioner No.2 surrenderring before
                   Special   Judicial    Magistrate   of    First   Class    (for
                   Prohibition    and   Excise)   Kurnool     and    on     such
                   surrender, petitioner No.2 shall be released on bail on
                   the same day on her 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
                   learned Special Judicial Magistrate of First Class (for
                   Prohibition and Excise) Kurnool.
                          Petitioner No.2 shall also deposit 15% of the
                   compensation amount before the trial within four
                   weeks from the date of this order.
       Sri Maheswara Rao Kunchem, appearing on
behalf of respondent No.1 submits that respondent

No.1 may be permitted to withdraw the deposited amount.

Accordingly respondent No.1 is permitted to withdraw the amount so deposited by petitioner No.2.

Post after four weeks.

_______ LK, J ikn