P.Hemadri vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4342 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: Crl.R.C.No.644 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 23.09.2019
                   passed in C.C.No.7 of 2016 on the file of learned IV
                   Additional Judicial Magistrate of First Class, Tirupati.
                          Heard.
                          For the reasons stated in the petition, this petition
                   is ordered for the present.
                                                                        _______
                                                                          LK, J
                                    Crl.R.C.No.644 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 01.10.2021 in Criminal Appeal No.281 of 2019 on the file of learned IV Additional District and Sessions Judge, Tirupati which was imposed in judgment dated 23.09.2019 in C.C.No.07 of 2016 on the file of 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 each for a likesum to the satisfaction of the learned IV Additional Judicial Magistrate of First Class, Tirupati.

_______ LK, J ikn