Sanniboyina Ramana vs The State Of Andhra Pradesh
2023 Latest Caselaw 846 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. Crl. Revision Case No.114 of 2023

PROCEEDING SHEET

Sl. Date ORDER OFFICE No NOTE BSB, J

1) 13.02.2023 I.A.No.1 of 2023

Heard.

Dispensed with for the present granting one month time to the petitioner to file certified copy of the judgment impugned in the revision.

________________ B.S.BHANUMATHI, J Crl.R.C.No.114 of 2023 Admit.

Notice.

Post on 27.03.2023.

________________ B.S.BHANUMATHI, J

I.A.No.2 of 2023

The sentence of imprisonment alone is suspended during the pendency of the criminal revision case and the petitioner shall 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 the like sum each to the satisfaction of the learned Additional Judicial First Class Magistrate, Peddapuram.

________________ B.S.BHANUMATHI, J RAR