Kuchimanchi Rama Rao vs State Of Ap
2021 Latest Caselaw 4040 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                   MAIN CASE NO.: Crl.R.C.No.634 of 2021
                             PROCEEDING SHEET

Sl.                                                                        OFFICE
        Date                             ORDER
No.                                                                         NOTE

01    08.10.2021   LK,J
                                Crl.R.C.No.634 of 2021

                          Admit.
                          Notice.
                          Learned Public Prosecutor takes notice
                   on behalf of 1st respondent-State.

Learned counsel for the petitioner is permitted to take out personal notice to 2nd 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.380 of 2016.

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

Heard.

The sentence of imprisonment imposed against petitioner/Accused alone is suspended pending the criminal revision case and the petitioner shall be enlarged 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 learned Special Magistrate, Tanuku, West Godavari District.

___________ LK, J PVD