Katta Srinu, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4225 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: Crl.R.C.No.658 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 09.09.2019
                   passed in C.C.No.821 of 2017 passed by I Additional
                   Judicial Magistrate of First Class, Tuni.
                          Heard.
                          For the reasons stated in the petition, this petition
                   is ordered for the present.
                                                                             _______
                                                                               LK, J
                                      Crl.R.C.No.658 of 2021
                          Admit.
                          Learned Assistant Public Prosecutor takes notice
                   on behalf of respondent -State.

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

The sentence of imprisonment against the petitioners/A3 and A4 in judgment dated 17.03.2021 in Criminal Appeal No.334 of 2019 on the file of learned XII Additional Sessions Judge, Pithapuram which was imposed in judgment dated 09.09.2019 in C.C.No.821 of 2017 passed by learned I Additional Judicial Magistrate of First Class, Tuni, alone is suspended pending the criminal revision case on condition of petitioners surrenderring before learned I Additional Judicial Magistrate of First Class, Tuni and on such surrender, petitioners/A3 and A4 shall be released on bail on the same day on their executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) each with two sureties each for a likesum to the satisfaction of I Additional Judicial Magistrate of First Class, Tuni.

_______ LK, J ikn