D.Naganna vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4039 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                   MAIN CASE NO.: Crl.R.C.No.636 of 2021
                              PROCEEDING SHEET

Sl.                                                                         OFFICE
        Date                             ORDER
No.                                                                          NOTE

01    08.10.2021   LK,J
                                Crl.R.C.No.636 of 2021

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

_________ 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 judgments in Crl.A.No.75 of 2018 and C.C.No.582 of 2018.

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

Heard.

The sentence of imprisonment imposed against petitioner/A-1 alone is suspended pending the criminal revision case on condition of petitioner surrendering before the Special Judicial Magistrate of First Class (for Prohibition & Excise), Kurnool and on such surrender, the appellant shall be released on bail on the same day 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 learned Special Judicial Magistrate of First Class (for Prohibition & Excise), Kurnool.

___________ LK, J PVD