Shaik Kalai Khasim Saida Peda Bude vs The State Of Andhra Pradesh
2023 Latest Caselaw 804 AP

                 HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

      MAIN CASE No.: Crl. R.C No.112 of 2023
                                       PROCEEDING SHEET

SL.       DATE                                   ORDER                                   OFFICE
NO.                                                                                       NOTE

1)      10.02.2023   BSB, J

                                        Crl. R.C No.112 of 2023
                              Admit.
                              Notice.
                              Petitioner is permitted to take out personal notice to
                     the 1st respondent by RPAD and file proof of service.

Post on 20.03.2023.

___________________ B.S.BHANUMATHI, J IA No.1 of 2023

This petition is filed seeking to suspend the judgment of conviction and sentence, dated 31.01.2023, passed in C.C.No.167 of 2018 on the file of the Court of Judicial First Class Magistrate, Piduguralla, as confirmed by judgment, dated 31.01.2023, passed in Criminal Appeal No.155 of 2019 on the file of the Court of X Additional Sessions Judge, Gurazala, and enlarge the petitioner on bail pending disposal of the criminal revision case.

Heard learned counsel for the petitioner and learned Assistant Public Prosecutor appearing for the 2nd respondent-State. Perused the material record.

Learned counsel for the petitioner submits that in view of the grounds urged in the revision, the petitioner has got fair chances of success in the revision.

SL.       DATE                              ORDER                                  OFFICE
NO.                                                                                 NOTE

Having regard to the facts and submissions and the issues raised in the grounds of revision, which require detailed examination, the substantive sentence of imprisonment alone is suspended, pending disposal of the Crl.RC, and the petitioner is directed to be enlarged on bail on his executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Piduguralla.

                                                           ___________________
                                                           B.S.BHANUMATHI, J
                                                                             MVK





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