M/S. Sri Balaji Finance, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 6076 AP

Andhra Pradesh High Court - Amravati

M/S. Sri Balaji Finance, vs The State Of Andhra Pradesh, on 14 December, 2023

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. Crl.R.C.No.1144 of 2023

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

02. 14.12.2023 TMR,J

Crl.R.C.No.1144 of 2023 Admit.

Notice.

List after four (4) weeks.

I.A.Nos.1 and 2 of 2023 Dispensed with for the present.

I.A.No.03 of 2023 It is an application filed by the petitioner seeking to suspend the execution of sentence dated 10.10.2023 passed in Crl.A.No.71 of 2022 on the file of Principal Sessions Judge's Court, Chittoor, confirming the judgment dated 02.05.2022 passed in C.C.No.202 of 2018 on the file of Special Judicial Magistrate of First Class for Prohibition and Excise, Chittoor and enlarge the petitioner on bail.

Learned counsel for the petitioner submits that the petitioner/accused surrendered before the concerned Court and got remanded to judicial custody. He

further submits that the petitioner filed a Memo to show that as per the judgment of the Principal Sessions Judge, Chittoor, the petitioner deposited Rs.1,00,000/- (Rupees one lakh only) before the Special Judicial Magistrate of First Class for Prohibition and Excise, Chittoor in Crl.A.No.71 of 2022.

As seen from the record, the petitioner No.2 said to have issued a cheque for Rs.2,50,000/- (Rupees two lakhs and fifty thousand only).

Considering the fact that a substantial amount was already deposited by the petitioner/A.2, this Court is inclined to suspend the execution of sentence dated 10.10.2023 in Crl.A.No.71 of 2022, pending final disposal of the revision, and the petitioner/A.2 shall be enlarged on bail on his executing a personal bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties in a like sum each to the satisfaction of the learned Special Judicial Magistrate of First Class for Prohibition and Excise, Chittoor.

__________ TMR, J MS