Dasari Sujatha, vs The State Of Andhra Pradesh
2021 Latest Caselaw 3469 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                   MAIN CASE NO.: Crl.R.C.No.231 of 2020
                                  PROCEEDING SHEET

Sl.                                                                             OFFICE
        Date                                   ORDER
No.                                                                              NOTE

07    13.09.2021   LK,J

                                        I.A.No.1 of 2020

                            This petition is filed to condone the
                   delay     of    180     days   in   representing       the
                   revision.
                            For the reasons stated in the affidavit
                   filed in support of the petition, the delay of
                   180 days in representing the revision is
                   condoned.
                            Accordingly, this petition is ordered.


                                                                  _________
                                                                    LK, J
                                        I.A.No.2 of 2020

                            This petition is filed to dispense with
                   filing    of    certified    copy   of    Judgment      in
                   Crl.A.No.466 of 2017.
                            For the reasons stated in the affidavit
                   filed in support of the petition, filing of
                   certified copy of Judgment in Crl.A.No.466 of
                   2017 is dispensed with for the present.

                                                                  _________
                                                                    LK, J
                                        I.A.No.3 of 2020

                            Heard.
                            The sentence of imprisonment imposed
                   against        the    petitioner/Accused       alone    is
                   suspended pending the criminal revision case
                   on     condition       of   petitioner    surrenderring
                   before the trial Court on or before 24.09.2021
                   and on such surrender, petitioner/accused
                   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 trial Court. The petitoner
shall deposit 50% of the fine amount before
the trial Court within a period of four weeks
from today.
                                       ___________
                                          LK, J


              Crl.R.C.No.231 of 2020

      Admit.
      Notice.
      Learned Public Prosecutor takes notice
on behalf of 1st respondent.

Learned counsel for petitioner is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service.

_________ LK, J PVD