Neelam Venkata Ramana ... vs The State Of A.P.
2022 Latest Caselaw 8987 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Crl.R.C No.1809 of 2008

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

4) 24.11.2022 AVRB, J

No representation for petitioner, though it is coming as no further adjournment.

Revision petitioner challenged the Judgment of II Additional Sessions Judge, Kadapa at Proddatur in Criminal Appeal No.6 of 2007 whereunder the learned II Additional Sessions Judge dismissed the same confirming the conviction imposed against the petitioner. Later the petitioner got suspended the sentence of imprisonment before this Court and though the matter is being listed from time to time, he is not getting ready and the learned counsel for petitioner is not making any representation.

Under the circumstances, issue Bailable Warrant against the petitioner directing that he shall release on executing a personal bond for Rs.10,000/- with a condition to appear before this Court on 27.12.2022 for further progress in this case and to give instructions to his counsel to argue.

List it on 27.12.2022.

________ AVRB,J sj