Heard vs Unknown
2021 Latest Caselaw 3375 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.544 of 2021
                                  PROCEEDING SHEET

Sl.      Date                                 ORDER                                 OFFICE
No.                                                                                  NOTE
 1.   06.09.2021   LK,J
                                            I.A.No.1 of 2021

                           This     interlocutory   application   is   filed   to
                   dispense with filing of the certified copy of judgment
                   dated 16.12.2019 passed in C.C.No.323 of 2017 by
                   learned II Additional Judicial Magistrate of First Class,
                   Nellore.
                           Heard.
                           For the reasons stated, this petition is ordered
                   for the present.
                                                                         ______
                                                                          LK, J
                                     Crl.R.C.No.544 of 2021

                           Admit.
                           Learned Public Prosecutor takes notice on
                   behalf of respondent No.1-State.

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

The sentence of imprisonment imposed against the petitioners/A1 and A2 in judgment dated 13.08.2021 in Criminal Appeal No.4 of 2021 on the file of learned VI Additional District & Sessions Judge- cum- Family Court, Nellore, confirming the conviction and sentence passed in judgment dated 16.12.2019 in C.C.No.323 of 2017 on the file of learned II Additional Judicial Magistrate of First Class, Nellore, alone is suspended pending the criminal revision case on condition of petitioners surrenderring before learned II Additional Judicial Magistrate of First Class, Nellore and on such surrender, the petitioners shall be released on bail on the same day on their executing bonds for a sum of Rs.20,000/- (Rupees twenty thousand only) each with two sureties each for a likesum to the satisfaction of the learned II Additional Judicial Magistrate of First Class, Nellore.

_______ LK,J sj