Vemuri Padma Vijaya Lakshmi, vs B. Srinivasa Rao
2023 Latest Caselaw 2479 AP

                    HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI


MAIN CASE No.: Crl.P.No.602 OF 2022

                                        PROCEEDING SHEET


Sl.                                                                                  Office
                                              ORDER

No      DATE                                                                         Note

5.    26.4.2023   SRK, J

                  I.A.No.3 of 2023

Heard. A perusal of the record goes to show that the trial Court which rendered judgment in C.C.No.386 of 2015 is Transfer 'II Special Magistrate, Vijayawada'. But, in the judgment of red to I/O the appellate Court, name of the trial is wrongly mentioned folder as 'I Special Magistrate, Vijayawada', and the same is carried before in the present revision also. Having regard to the reasons correcti on stated, the petition is ordered. The Order dated 18.7.2022 passed in I.A.No.1 of 2022 is modified as follows.

"Sentence of imprisonment imposed by the Court below alone is suspended pending disposal of the Criminal Revision Case on condition of petitioner surrendering before the II Special Magistrate, Vijayawada, and on such surrender, the petitioner shall be enlarged on bail on her executing a personal bond for a sum of Rs.5,000/- (Rupees five thousand only) with two sureties for like sum each, to the satisfation of the learned II Special Magistrate, Vijayawada, and also on payment of 20% of the cheque amount, within a period two weeks from today, failing which the interim order shall not enure to the benefit of the petitioner."

Registry to issue amended order.

________ SRK, J DRK A perusal of the proceedings sheet shows that the matter is 'part heard' before another Bench and mistakenly it was posted before this Court.

Therefore, Registry is directed to post the matter before appropriate Bench. In view of urgency expressed, post on 18.04.2023.