Kambhampati Venkatarama Gopala ... vs Kandi Bulli Redy
2023 Latest Caselaw 58 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THE HONQURABLE SRI JUSTICE K. SREENIVASA REDDY

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ORUERS

"sentence af imarisanmant imposed by the Court below alone js
suspanded pending disposal of the Criminal Revision Case. The petitioner
ig directed to surrender before the learned Judicial Magistrate of First

Class, Parchur, and an such surrender, the petitioner shall be eniarged
ball on his executing a gersonal bend for a sum af Rs. 7¢,0d00/-
{Rupees Ten Thousand only} with two sureties for the fike sum each to
the satisfaction of the learned  Jueicial Magistrate of
First Class, Parchur, and also on payment of 205 of the cheque arnaunt,
within a period of eight (8} weeks from the date of receipt of this erder.
in default of payment of cheque amount, the interim suspension granted
taday shall stend cancelled automatically without further reference fo
the Court."

sds B. SRINIVASA RAJU,
ASNSTANT REGIST RAR

SECTION OFFETER
'The Vil Additional Istrict & Sessions Judge, Prakasam IMstrict a nade.
£. 7%

£. The Judicial Magistrate of First Class, Parchur, Prakasarm fist:
3.4 Ka andi i Bult } Reddy, $s * ) Reddy, Ro, Chintaguniapalem Village,

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pad Man ; case J ) District.
4LT the Pu yt fig Prose .
S. One eC te AAs. Ply Law Firm, Ae svocateOPUC)
6.07

@ Spare copy,


HIGH COURT

SERJ

DATED: 03-07-2023.

ORDER

LANo. 2 of 2625 iN CREB. .No. PS of 20285

RELEASE THE PETITOINER ON BAIL