Bathina Kapil Dev vs The State Of Andhra Pradesh
2021 Latest Caselaw 3543 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                     MAIN CASE NO.: Crl.R.C.No.558 of 2021
                                PROCEEDING SHEET

Sl.                                                                              OFFICE
        Date                               ORDER
No.                                                                               NOTE

01    15.09.2021   LK,J
                                    Crl.R.C.No.558 of 2021

                          Admit.
                          Notice.
                          Learned Public Prosecutor takes notice on
                   behalf of respondent-State.

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

This petition is filed to dispense with filing of certified copy of Judgment in C.C.No.266 of

For the reasons stated in the affidavit filed in support of the petition, filing of certified copy of Judgment in C.C.No.266 of 2015 is dispensed with for the present.

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

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 Judicial Magistrate of First Class, Lakkireddipalli, YSR District and on such surrender, the 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 learned Judicial Magistrate of First Class, Lakkireddipalli, YSR District.

___________ LK, J PVD