Kotlapalli Ramanaiah, vs State Of Andhra Pradesh
2021 Latest Caselaw 3829 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.608 of 2021
                              PROCEEDING SHEET

Sl.      Date                              ORDER                               OFFICE
No.                                                                             NOTE

1.    29.09.2021   LK,J
                                       I.A.No.1 of 2021

                          This interlocutory application is filed         to
                   dispense with filing of certified copy of the judgment
                   dated 21.08.2015 in S.C.No.174 of 2013 on the file of
                   the Court of the Assistant Sessions Judge, Rayachoty,
                   YSR Kadapa District.
                          Heard.
                          For the reasons stated, this petition is ordered.


                                                                  _________
                                                                   LK, J
                                      Crl.R.C.No.608 of 2021

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

Post after four weeks.

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

The sentence of imprisonment against the petitioner/accused in judgment dated 06.09.2021 in Criminal Appeal No.115 of 2015 on the file of learned V Additional District and Sessions Judge, Rayachoty which was imposed in judgment dated 21.08.2015 in Sessions Case No.174 of 2013 on the file of the Court of learned Assistant Sessions Judge, Rayachoty, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Court of learned Assistant Sessions Judge, Rayachoty, YSR Kadapa 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 the learned Assistant Sessions Judge, Rayachoty, YSR Kadapa District.

_______ LK, J IKN