Sake Babaiah, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2498 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Crl. R.C. No. 355 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

01. 02.06.2022 NV, J

I.A.No.1 of 2022

Heard.

I.A., filed for dispensing with the filing of the certified copy of the Judgment in C.C.No.928 of 2014, dated 11.09.2019 is allowed.

________ NV, J

Crl. R.C. No.355 of 2022 Admit.

Notice.

Post this case after three (03) months in usual course.

________ NV, J I.A.No.2 OF 2022 Heard both sides.

Having regard to the facts and circumstances of the case, the sentence passed in the Judgment, dated 11.05.2022 passed in Crl. Appeal No.135 of 2019 on the file of the Court of the learned Sessions Judge at Ananthapur, by confirming the Judgment, dated 11.09.2019 passed in C.C.No.928 of 2014 on the file of the Court of the learned II Special Magistrate, Ananthapuramu, is suspended till disposal of the Criminal Revision Case.

The petitioner shall be released on bail on execution of self bond for Rs.25,000/- (Rupees twenty five thousand only) with two SL. DATE ORDER OFFICE NO. NOTE sureties for a like sum each to the satisfaction of the learned II Special Magistrate Court, Ananthapuramu.

________ NV, J

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