Heard vs Unknown
2021 Latest Caselaw 3729 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.591 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    judgment       dated
                   23.12.2019 passed in C.C.No.383 of 2015 on the file of
                   learned Additional Judicial Magistrate of First Class,
                   Chodavaram.
                            Heard.
                            For the reasons stated in the petition, this
                   petition is ordered for the present.
                                                                                  _______
                                                                                    LK, J
                                           Crl.R.C.No.591 of 2021
                            Admit.
                            Learned Public Prosecutor takes notice on behalf
                   of respondents.

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

The sentence of imprisonment imposed against the petitioner/accused in judgment dated 16.09.2021 in Criminal Appeal No.04 of 2020 on the file of learned IX Additional District and Sessions Judge (Fast Track Court), Visakhapatnam, Chodavarm, modifying the conviction and sentence passed in judgment dated 23.12.2019 in C.C.No.383 of 2015 on the file of learned Additional Judicial Magistrate of First Class, Chodavarm, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Additional Judicial Magistrate of First Class, Chodavarm, 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 Additional Judicial Magistrate of First Class, Chodavarm.

_______ LK, J IKN