It Is Represented By The Learned ... vs Unknown
2023 Latest Caselaw 3169 AP

                     HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No.:        Crl.R.C. No.465 of 2023

                                        PROCEEDING SHEET

Sl.
                                                ORDER

No      DATE                                                                      Remarks

01    14.06.2023   KSR,J
                                       Crl.R.C.No.465 of 2023
                           Admit.
                           Notice.
                                                                       ______
                                                                        KSR,J
                                          I.A.No.465 of 2023

                           Heard and perused the record.

It is represented by the learned counsel for the petitioners/Appellants/A.1 to A.3 that on 31.03.2023 i.e., on the date of judgment, the petitioners appeared before the appellate court, but the learned Seventh Additional Sessions Judge, Gudur, directed the petitioners to surrender before the Additional Judicial Magistrate of First Class, Gudur, within a period of two weeks to serve the sentence. The learned Seventh Additional Sessions Judge also supplied the original copy of the judgment to the petitioners.

In that view of the matter, the petitioners are directed to surrender before the Additional Judicial Magistrate of First Class, Gudur, SPSR Nellore District, on or before 26.06.2023. On such surrender, the Additional Judicial Magistrate of First Class, Gudur is directed to enlarge the petitioners on bail on their executing personal bond for a sum of Rs.10,000/- (Rupees ten thousand only) each with two sureties for the like sum each to his/her satisfaction, pending disposal of the Crl.R.C.No.465 of 2023 before this Court.

______ KSR,J

bss