Sree Varalakshmi Silk House vs The State Of Andhra Pradesh
2021 Latest Caselaw 4223 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: Crl.R.C.No.659 of 2021
                                 PROCEEDING SHEET

Sl.     Date                                  ORDER                                        OFFICE
No.                                                                                         NOTE

1.    23.10.2021   LK,J
                                        I.A.No.1 of 2021

                          This interlocutory application is filed to dispense
                   with filing of certified copy of judgment dated 11.12.2019
                   passed   in   C.C.No.456       of    2017      passed by    Special
                   Magistrate, Hindupur.
                          Heard.
                          For the reasons stated in the petition, this petition
                   is ordered for the present.
                                                                               _______
                                                                                 LK, J
                                    Crl.R.C.No.659 of 2021
                          Admit.
                          Learned Assistant Public Prosecutor takes notice
                   on behalf of respondent No.1-State.

Learned counsel for the petitioner is permitted to take out personal notice on respondent No.2 through registered post with acknowledgement due and file proof of service.

Post after four weeks.

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

Heard.

The sentence of imprisonment against the petitioner/accused in judgment dated 11.10.2021 in Criminal Appeal No.02 of 2020 on the file of learned II Additional Sessions Judge, Hindupur which was imposed in judgment dated 11.12.2019 in C.C.No.456 of 2017 passed by learned Special Magistrate, Hindupur alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Special Magistrate, Hindupur and on such surrender, petitioner 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 the learned Special Magistrate, Hindupur.

Learned counsel for the petitioner submits that petitioner has already deposited Rs.2,00,000/- at the time of granting suspension by the appellate Court. Petitioner shall deposit an amount of Rs.50,000/- before the trial Court within four weeks from today.

_______ LK, J ikn