T.Jayapal, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4233 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: Crl.R.C.No.663 of 2021
                                PROCEEDING SHEET

Sl.     Date                                 ORDER                                   OFFICE
No.                                                                                   NOTE

1.    23.10.2021   LK,J

                                    Crl.R.C.No.663 of 2021
                          Admit.
                          Learned Assistant Public Prosecutor takes notice
                   on behalf of respondent-State.

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

Heard.

The sentence of imprisonment against the petitioner/accused in judgment dated 04.10.2021 in Criminal Appeal No.256 of 2019 on the file of learned V Additional District and Sessions Judge, Tirupati, which was imposed in judgment dated 27.08.2019 in C.C.No.185 of 2016 passed by learned IV Additional Judicial Magistrate of First Class, Tirupati alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned IV Additional Judicial Magistrate of First Class, Tirupati 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 for a likesum each to the satisfaction of the learned IV Additional Judicial Magistrate of First Class, Tirupati.

_______ LK, J ikn