Pioneer Automobiles vs Podili Srinivasa Rao,
2021 Latest Caselaw 3422 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.545 of 2021
                                  PROCEEDING SHEET

Sl.      Date                                  ORDER                                 OFFICE
No.                                                                                   NOTE

      07.09.2021   LK,J


                                         I.A.No.1 of 2021

                           This     interlocutory    application   is   filed   to
                   dispense with fling of certificed copies of judgments
                   dated    06.08.2021         and   13.05.2019     passed      in
                   Crl.A.No.115 of 2019 and C.C.No.243 of 2017 by the
                   first appellate Court and trial Court respectively.
                           Heard.
                           For the reasons stated this petition is ordered
                   for the present.
                                                                          _______
                                                                            LK, J



                                     Crl.R.C.No.545 of 2021

                           Admit.
                           Learned Public Prosecutor takes notice on
                   behalf of respondent No.2-State.

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

Post after four weeks.

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

The sentence of imprisonment imposed against the petitioners/accused in judgment dated 06.08.2021 in Criminal Appeal No.115 of 2019 on the file of VII Additional District & Sessions Judge, Prakasam District, confirming the conviction and sentence passed in judgment dated 13.05.2019 passed in C.C.No.243 of 2017 on the file of learned Judicial Magistrate of First Class Special Mobile Court, Ongole, alone is suspended pending the criminal revision case on condition of 2nd petitioner surrenderring before learned Judicial Magistrate of First Class, Special Mobile Court, Ongole and on such surrender, the 2nd 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 Judicial Magistrate of First Class, Special Mobile Court, Ongole.

_______ LK, J sj