Mylipilli China Yellayya vs The State Of Andhra Pradesh
2023 Latest Caselaw 1264 AP

                                                                         48
                                HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.183 of 2023

                         PROCEEDING SHEET

   SL.    DATE                             ORDER                              OFFICE
   NO.                                                                         NOTE
    1. 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.183 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/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 a fine of Rs.10,000/- and in default of payment of fine BSB, J Crl.R.C.No.183 of 2023

SL. DATE ORDER OFFICE NO. NOTE to undergo simple imprisonment for a period of one month, vide judgment, dated 28.12.2015, in C.C.No.201 of 2015 on the file of the Court of III Special Magistrate, Visakhapatnam.

The sentence imposed on the petitioner/accused is confirmed by first appellate Court, vide judgment, dated 15.11.2022, in Criminal Appeal No.15 of 2016 of the learned II Additional Metropolitan Sessions Judge, Visakhapatnam.

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, and the petitioner on surrender before the learned III Special Magistrate, Visakhapatnam, within a BSB, J Crl.R.C.No.183 of 2023

SL. DATE ORDER OFFICE NO. NOTE period of three weeks from today, 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.183 of 2023

SL. DATE ORDER OFFICE NO. NOTE