Kura Rama Mohana Rao vs Kakarla Surya Gangadhara Tilak
2023 Latest Caselaw 1261 AP

                                                                            52
                                HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.187 of 2023

                         PROCEEDING SHEET

   SL.    DATE                              ORDER                           OFFICE
   NO.                                                                       NOTE
    4. 03.03.2023     BSB, J
                                        I.A No.1 of 2023
                               Heard.
                               Dispensed with for one month for filing
                      certified copy.

                                                    ________________
                                                    B.S.BHANUMATHI, J

                                    Crl.R.C.No.187 of 2023

                               Heard. Admit.

                               Issue notice to the respondent(s).

Petitioner is permitted to take out personal notice to the respondent(s) by RPAD and file proof of service.

Post the revision after four weeks.

________________ B.S.BHANUMATHI, J

IA.No.2 of 2023

The petitioner/A.2 is found guilty for the offence punishable under Section 138 of Negotiable Instruments Act, convicted and sentenced to undergo simple imprisonment for a period of one year, vide judgment, dated 02.11.2017, in C.C.No.218 of 2017 on the file BSB, J Crl.R.C.No.187 of 2023

SL. DATE ORDER OFFICE NO. NOTE of the Court of III Special Magistrate, Visakhapatnam.

The sentence imposed on the

petitioner/accused is confirmed by first

appellate Court, vide judgment, dated

25.11.2022, in Criminal Appeal No.584 of 2017

of the learned I Additional Metropolitan

Sessions Judge, Visakhapatnam.

Heard learned counsel for the

petitioner/Accused 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.

Having regard to the facts & submissions

and the issues raised in the grounds of revision,

which require detailed examination, the

substantive sentence of imprisonment alone BSB, J Crl.R.C.No.187 of 2023

SL. DATE ORDER OFFICE NO. NOTE imposed against the petitioner is suspended,

pending final disposal of the revision, and the

petitioner is directed to surrender before the

learned III Special Magistrate, Visakhapatnam

within a period of two weeks from today and

on such surrender, he 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 in a like sum each to the

satisfaction of the learned III Special

Magistrate, Visakhapatnam.

________________ B.S.BHANUMATHI, J

SAB BSB, J Crl.R.C.No.187 of 2023

SL. DATE ORDER OFFICE NO. NOTE