Admit vs Unknown
2021 Latest Caselaw 3728 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.589 of 2021
                                 PROCEEDING SHEET

Sl.      Date                                ORDER                                 OFFICE
No.                                                                                 NOTE

1.    23.09.2021   LK,J


                                        I.A.No.1 of 2021
                          This     interlocutory   application   is   filed   to
                   dispense with filing of certified copy of judgemnt dated
                   17.032020 passed in C.C.No.534 of 2018 on the file of
                   learned Special Magistrate, Hindupur.
                          Heard.
                          For the reasons stated in the petition, this
                   petition is ordered for the present.
                                                                        _______
                                                                          LK, J

                                        Crl.R.C.No.589 of 2021

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

Learned counsel for the petitioner is permitted to take out personal notice on respondent No.2 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 petitioner/accused in judgment dated 27.08.2021 in Criminal Appeal No.42 of 2020 on the file of learned II Additional Sessions Judge, Hindupur, confirming the conviction and sentence passed in judgment dated 17.03.2020 in C.C.No.534 of 2018 on the file of learned Special Magistrate, Hindupur, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Special Magistrate, Hindupur, 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 the learned Special Magistrate, Hindupur. The petitioner shall deposit 20% of the total compensation amount before the trial Court within four weeks from today.

_______ LK, J IKN