Adapa Venkata Nacharamma vs The State Of Andhra Pradesh
2022 Latest Caselaw 3268 AP

                          HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.:     CRIMINAL REVISION PETITION No. 456 OF 2022

                                   PROCEEDING SHEET
Sl.No.      Date                              ORDER                               OFFICE
                                                                                   NOTE

 01.     01.07.2022   SRK,J
                                   Crl.R.C.No. 457 of 2022
                                     Admit
                                     Notice
                                                                   ________
                                                                     SRK, J
                                         I.A. No. 1 of 2022
                               Having     regard   to   the      facts    and
                      circumstances of the case and considering the
                      submissions, there shall be interim suspension
                      of operation of the Judgment and sentence
                      dated 08.03.2022 passed in Crl.A.No.145 of
                      2019 on the file of the Court of IX Additional
                      District     and      Sessions    Judge,      Krishna,
                      Machilipatnam, subject to payment of ¼ of the
                      to the respondent No.2 within four weeks from

today.

List the matter after two weeks.

_______ SRK, J Mjl/*