Sri Siva Sakthi Automobiles vs Sri Lakshmi Srinivasa ...
2021 Latest Caselaw 4365 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                       MAIN CASE NO.: Crl.R.C.No.666 of 2021
                                   PROCEEDING SHEET

Sl.     Date                                   ORDER                                 OFFICE
No.                                                                                   NOTE

1.    27.10.2021   LK,J
                                         I.A.No.1 of 2021

                          This interlocutory application is filed to dispense
                   with filing of certified copy of judgment dated 20.07.2016
                   passed in C.C.No.52 of 2014 on the file of learned Special
                   Magistrate -IV, Visakhapatnam.
                          Heard.
                          For the reasons stated in the petition, this petition is
                   ordered for the present.
                                                                          _______
                                                                            LK, J
                                     Crl.R.C.No.666 of 2021
                          Admit.
                          Learned Assistant Public Prosecutor takes notice on
                   behalf of respondent No.2-State.

Learned counsel for the petitioner is permitted to take out personal notice on respondent No.1 through registered post with acknowledgement due and file proof of service.

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

The sentence of imprisonment against the petitioners/A1 and A2 in judgment dated 20.10.2021 in Criminal Appeal No.306 of 2016 on the file of learned Metropolitan Sessions Judge -cum- I Additional District and Sessions Judge, Visakhapatnam which was imposed in judgment dated 20.07.2016 in C.C.No.52 of 2014 on the file of learned Special Magistrate -IV, Visakhapatnam alone is suspended pending the criminal revision case. Petitioner No.2 shall be enlarged on bail on execution of a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of learned Special Magistrate-IV, Visakhapatnam.

_______ LK, J ikn