Keta Bhagavathi Rao vs Puppala Devi Prasad
2022 Latest Caselaw 2489 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.: Crl.R.C.No.341 of 2022

                                PROCEEDING SHEET

Sl.                                                                              Office
        DATE                                ORDER
No                                                                               Note
1.

    19.05.2022     TRR, J





                                     Crl.R.C.No.341 of 2022

                            Admit.

                            Notice.


                                                                      ________
                                                                       TRR, J

                                        I.A.No.1 of 2022

The petitioner is sole accused in C.C.No.297 of 2017 on the file of learned Special Magistrate, Tanuku. He was convicted for the offence punishable under Sections 138 and 142 of N.I.Act and was sentenced to undergo simple 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 two months. Against the same, an appeal in Crl.A.No.243 of 2019 on the file of learned IV Additional District and Sessions Judge, Tanuku, West Godavari District is preferred and the same is 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 an 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 furnishing security for Rs.25,000/- (Rupees twenty five thousand only) with two sureties for a like sum each to the satisfaction of learned Special Magistrate, Tanuku.

________ TRR, J

KLPD/ASH