Mattalinga Venkata ... vs Bollimuntha Srinivasa Rao,
2021 Latest Caselaw 3832 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.604 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
                   condone the delay of 112 days in representing the
                   Criminal Revision Case.
                          Heard.
                          For the reasons stated, this petition is ordered
                   condoning the delay of 112 days in representing the
                   Criminal Revision Case.
                                                                         _________
                                                                          LK, J
                                        Crl.R.C.No.604 of 2021

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

Learned counsel for the appellant/petitioner is permitted to take out personal notice to respondent No.1 by 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 against the petitioner/accused in judgment dated 19.08.2019 in Criminal Appeal No.381 of 2017 on the file of learned XI Additional District & Sessions Judge, Tenali, Guntur District which was imposed in judgment dated 15.09.2017 in C.C.No.411 of 2015 on the file the Court of learned II Additional Judicial I Class Magistrate, Tenali, Guntur District, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Court of learned II Additional Judicial I Class Magistrate, Tenali, Guntur 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 II Additional Judicial I Class Magistrate, Tenali, Guntur District.

_______ LK, J KA