Namburi Venkata Babu vs Alla Srinivasa Rao
2023 Latest Caselaw 662 AP

HIGH COURT OF ANDHRA PRADESH MAIN CASE NO : Criminal Revision Petition No.96 of 2023 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE BSB, J

2. 07.02.2023 I.A.No.2 of 2023

This petition is filed under Section 482 of

Cr.P.C. to enlarge the petitioner on bail by suspending

the sentence of Judgment dated 20-09-2019 in

C.C.No.626 of 2016 on the file of the Judicial

Magistrate of I Class -cum - Principal Junior Civil

Judge Court, Avanigadda, Krishna District.

The petition is allowed. The petitioner shall be

released on his furnishing personal bond for an

amount of Rs.10,000/- with two sureties for the like

amount to the satisfaction of the Magistrate.

_________________ B.S.BHANUMATHI,J

SAB