Admit vs Unknown
2021 Latest Caselaw 3749 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.598 of 2021
                                PROCEEDING SHEET

Sl.      Date                               ORDER                                  OFFICE
No.                                                                                 NOTE

1.    23.09.2021   LK,J


                                       Crl.R.C.No.598 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.

_________ 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.49 of 2017 on the file of learned XII Additional District and Sessions Judge, Visakhapatnam, confirming the conviction and sentence passed in judgment dated 13.04.2017 in C.C.No.450 of 2015 on the file of learned Additional Judicila Magistrate of First Class, Chodavaram, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Additional Judicila Magistrate of First Class, Chodavaram, 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 Judicila Magistrate of First Class, Chodavaram.

_______ LK, J IKN