Male Raghunadha Chinnappa, vs State Of Andhra Pradesh
2021 Latest Caselaw 4341 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: Crl.R.C.No.645 of 2021
                                PROCEEDING SHEET

Sl.     Date                                   ORDER                                OFFICE
No.                                                                                  NOTE

2.    26.10.2021   LK,J
                                           I.A.No.1 of 2021

                          This interlocutory application is filed to dispense
                   with filing of certified copy of judgment dated 23.11.2015
                   passed in S.C.No.186 of 2013 on the file of learned
                   Assistant Sessions Judge, Rayachoty, Y.S.R. Kadapa
                   District.
                          Heard.
                          For the reasons stated in the petition, this petition
                   is ordered for the present.
                                                                       _______
                                                                         LK, J
                                      Crl.R.C.No.645 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 petitioner/accused in judgment dated 04.10.2021 in Criminal Appeal No.164 of 2015 on the file of learned V Additional District and Sessions Judge, Rayachoty which was imposed in judgment dated 23.11.2015 in S.C.No.186 of 2013 on the file of learned Assistant Sessions Judge, Rayachoty, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Assistant Sessions Judge, Rayachoty 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 Assistant Sessions Judge, Rayachoty, Y.S.R. Kadapa District.

_______ LK, J ikn