Smt. Madaasu Suseela vs The State Of Andhra Pradesh
2023 Latest Caselaw 1267 AP

                                                                         47
                                HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.182 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.182 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.182 of 2023

SL. DATE ORDER OFFICE NO. NOTE to undergo simple imprisonment for a period of two months, vide judgment, dated 22.06.2015, in C.C.No.85 of 2014 on the file of the Court of V Additional Junior Civil Judge, Guntur.

The sentence imposed on the petitioner/accused is confirmed by first appellate Court, vide judgment, dated 11.01.2023, in Criminal Appeal No.332 of 2015 of the learned II Additional District & Sessions Judge, Guntur.

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 V BSB, J Crl.R.C.No.182 of 2023

SL. DATE ORDER OFFICE NO. NOTE Additional Junior Civil Judge at Guntur, within a 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 V Additional Junior Civil Judge, Guntur.

________________ B.S.BHANUMATHI, J

SAB BSB, J Crl.R.C.No.182 of 2023

SL. DATE ORDER OFFICE NO. NOTE