Kanuri Durga Kumari, vs Alapati Kasi Subrayan,
2021 Latest Caselaw 3966 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                   MAIN CASE NO.: Crl.R.C.No.630 of 2021
                              PROCEEDING SHEET

Sl.                                                                            OFFICE
        Date                              ORDER
No.                                                                             NOTE

01    06.10.2021   LK,J
                                Crl.R.C.No.630 of 2021

                          Admit.
                          Notice.
                          Learned Public Prosecutor takes notice
                   on behalf of 2nd respondent-State.

Learned counsel for petitioner is permitted to take out personal notice to 1st respondent by RPAD and file proof of service.

_________ LK, J I.A.No.1 of 2021

Heard.

For the reasons stated in the affidavit filed in support of the petition, filing of certified copy of Judgment in C.C.No.720 of 2014 is dispensed with for the present.

_________ LK, J I.A.No.2 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/Accused alone is suspended pending the criminal revision case and the petitioner shall be released on bail on his 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 Magistrate Court, Tanuku, West Godavari District.

___________ LK, J PVD