Vakkalanka Phani vs State Of Andhra Pradesh
2022 Latest Caselaw 431 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       MAIN CASE No.: Crl..R.C.No.61 of 2022

                                   PROCEEDING SHEET

Sl.                                                                              Office
        DATE                                 ORDER
No                                                                               Note

1.    28.01.2022   CMR, J
                   8




                                        I.A.No.1 of 2022

                          Dispensed with for the present.
                                                                    ________
                                                                     CMR, J


                                      Crl.R.C.No.61 of 2022

                          Learned Additional Public Prosecutor takes notice
                   for 1st respondent-State and requests time to obtain

instructions.

Issue notice to 2nd respondent.

Post after eight (08) weeks.

________ CMR, J

I.A.No.2 of 2022

The petitioner is sole accused in C.C.No.329 of 2018 on the file of learned III Additional Judicial Magistrate of First Class, Kakinada, East Godavari District. He was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 and was sentenced to undergo imprisonment for a period of one year and to pay a fine of Rs.5,000/- and in default of payment of fine to undergo simple imprisonment for a period of one month. Appeal preferred there against in Crl.A.No.69 of 2020 on the file of learned IV Additional Sessions Judge, Kakinada, East Godavari District also came to be dismissed confirming the said judgment of conviction and sentence. Therefore, the present criminal revision is preferred by the petitioner before this Court. In the facts and circumstances of the case, there shall be interim suspension of the execution of sentence of imprisonment imposed against the petitioner till disposal of this revision. Petitioner shall be released on bail on execution of self-bond for Rs.25,000/- (Rupees twenty five thousand only) with two sureties for a like sum each to the satisfaction of learned III Additional Judicial Magistrate of First Class, Kakinada, East Godavari District.

________ CMR, J Note: Furnish C.C. today B/o ikn