Turlapati Deva Nireekshana Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 1268 AP

                                                                             37
                                HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.172 of 2023

                          PROCEEDING SHEET

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

                                    Crl.R.C.No.172 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

I.A.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 three months and to pay compensation amount of Rs.2,00,000/- and in default of payment of compensation amount to undergo simple imprisonment for a period of one month, vide judgment, dated 30.08.2016, in C.C.No.46 of 2014 on the file of the Court of Junior Civil Judge, Vuyyuru.

                                                                      BSB, J
                                                     Crl.R.C.No.172 of 2023



SL.   DATE                           ORDER                                    OFFICE
NO.                                                                            NOTE

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

10.01.2023, in Criminal Appeal No.284 of 2016 of the learned XI Additional Sessions Judge, Gudivada.

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 Junior Civil Judge, Vuyyuru 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 Ten Thousand only) with two sureties in a like sum each to the BSB, J Crl.R.C.No.172 of 2023

SL. DATE ORDER OFFICE NO. NOTE satisfaction of the learned Junior Civil Judge, Vuyyuru 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 compensation 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.172 of 2023

SL. DATE ORDER OFFICE NO. NOTE