Bhrugumalla Nalini Devi vs The State Of Andhra Pradesh
2023 Latest Caselaw 1272 AP

                                  HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.RC.No.166 of 2023

                           PROCEEDING SHEET

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

                                     Crl.Rc.No.166 of 2023

                               Heard. Admit.

                               Notice.

                               Post the revision after four weeks.
                                                       ________________
                                                       B.S.BHANUMATHI, J

                                           IA.No.1 of 2023

                               The petitioner is found guilty for the
                      offence punishable under Section 409 IPC,
                      convicted and sentenced to undergo simple
                      imprisonment for a period of one year and to
                      pay a fine of Rs.1,000/- in default of payment
                      of fine to undergo simple imprisonment for a
                      period of one month, vide          judgment, dated
                      06.03.2019, in C.C.No.266 of 2017 on the file
                      of    the    Court    of   the   Chief   Metropolitan
                      Magistrate, Vijayawada.

                               The appeal preferred by the petitioner/
                      accused is dismissed confirming the conviction
                      and sentence passed against the accused, vide
                      judgment, dated 15.02.2023, in Crl.A.No.66 of
                      2019.
                             2


SL.   DATE                            ORDER                             OFFICE
NO.                                                                      NOTE

                     Heard         learned     counsel     for   the
             petitioner/accused and learned Assistant Public
             Prosecutor appearing for the 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 his surrender, is directed to 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 Chief Metropolitan Magistrate, Vijayawada, Krishna District.

________________ B.S.BHANUMATHI, J Note:- Issue by 04.03.2023 (B/o) RAR

SL. DATE ORDER OFFICE NO. NOTE