Lanka Raju vs The State Of Andhra Pradesh
2023 Latest Caselaw 1263 AP

                                                                              50
                                HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.185 of 2023

                         PROCEEDING SHEET

   SL.    DATE                              ORDER                             OFFICE
   NO.                                                                         NOTE
    4. 03.03.2023     BSB, J

                                    Crl.R.C.No.185 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.1 of 2023

The petitioner/Accused 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 six months and to pay compensation amount of Rs.5,00,000/- and in default of payment of fine to undergo simple imprisonment for a period of two months, vide judgment, dated 02.05.2018, in C.C.No.89 of 2016 on the file of the Court of II Judicial Magistrate of First Class, Rajamahendravaram.

                                                                      BSB, J
                                                     Crl.R.C.No.185 of 2023



SL.   DATE                           ORDER                                    OFFICE
NO.                                                                            NOTE

                      The       sentence      imposed      on      the
             petitioner/accused       is     confirmed     by     first
             appellate      Court,    vide     judgment,         dated

09.01.2023, in Criminal Appeal No.171 of 2018 of the learned Judge, Family Court-cum-IX Additional District and Sessions Judge, East Godavari at Rajamahendravaram.

Heard learned counsel for the petitioner/Accused and learned Assistant Public Prosecutor appearing for the 1st 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 imposed against the petitioner is suspended, pending final disposal of the revision, the petitioner on surrender before the II Judicial Magistrate of First Class, Rajamahendravaram within a period of three (3) weeks from today, shall be enlarged on bail on his executing a personal bond for a sum of Rs.10,000/- (Rupees BSB, J Crl.R.C.No.185 of 2023

SL. DATE ORDER OFFICE NO. NOTE Ten Thousand only) with two sureties in a like sum each to the satisfaction of the learned II Judicial Magistrate of First Class, Rajamahendravaram and also on condition of his depositing 20% of the compensation amount within a period of eight (8) weeks from today. In default of deposit of Cheque amount, as ordered supra, the interim suspension granted today, shall stand cancelled automatically without further reference to the Court.

________________ B.S.BHANUMATHI, J

SAB BSB, J Crl.R.C.No.185 of 2023

SL. DATE ORDER OFFICE NO. NOTE