Avula Mallaiah vs The State Of A.P.
2023 Latest Caselaw 5883 AP

Andhra Pradesh High Court - Amravati

Avula Mallaiah vs The State Of A.P. on 6 December, 2023

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.R.C.No.849 of 2011

                             PROCEEDING SHEET

Sl.No     DATE                                                                      OFFICE
                                              ORDER

NOTE

04. SV, J 06.12.2023 I.A.No.1 and 2 of 2023

These applications are filed to recall the bailable warrant issued on 21.11.2023 in Crl.R.C.No.849 of 2011 and to suspend the operation of sentence of imprisonment imposed against the petitioner vide judgment dated 31.03.2011 in Crl.A.No.171 of 2010 pending disposal of the main revision.

Heard both sides.

Having regard to the facts and circumstances and submission made by the learned counsel on both sides, these applications are ordered and the bailable warrant issued on 21.11.2023 in Crl.R.C.No.849 of 2011 is hereby recalled and the operation of sentence of imprisonment imposed against the petitioner vide judgment dated 31.03.2011 in Crl.A.No.171 of 2010 alone is hereby suspended pending disposal of the main revision case.

List the matter after one (1) week.

_________ SV, J Note: C.C.by 07.12.2023 B/o.

Krs