Meesala Sarojini vs The State Of Andhra Pradesh
2023 Latest Caselaw 1317 AP

                                                                                      50
                                         HIGH COURT OF ANDHRA PRADESH

      MAIN CASE NO: Crl.R.C.No.198 of 2023

                                     PROCEEDING SHEET

SL.       DATE                            ORDER                                       OFFICE
NO.                                                                                    NOTE
 1.     07.03.2023 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.198 of 2023

                            Heard. Admit.

                            Issue notice to the respondent(s).

Learned counsel for the petitioner is permitted to take out personal service of notice to the respondent(s) by RPAD and file proof thereof.

Post the revision after four weeks.

________________ B.S.BHANUMATHI, J

I.A.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/- (Rupees ten thousand only) and in default of payment of fine to undergo simple imprisonment for a period of one month, vide judgment, dated 12.11.2018, in C.C.No.11 of 2015 on the file of the Court of II Additional Chief Metropolitan BSB, J Crl.R.C.No.198 of 2023

SL. DATE ORDER OFFICE NO. NOTE Magistrate-cum-Mahila Magistrate, Vijayawada.

The sentence imposed on the petitioner/accused is confirmed by first appellate Court, vide judgment, dated 03.03.2023, in Criminal Appeal No.315 of 2018 of the learned VII Additional District Judge-cum-IV Additional Metropolitan Sessions Judge, Vijayawada.

Heard learned counsel for the petitioner/Accused and the 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 VII Additional District Judge-cum-VI Additional Sessions Judge, Vijayawada, within a period of three weeks from today, shall be enlarged on bail on her executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties for a like sum each to the satisfaction of the learned VII Additional District Judge-cum-VI Additional Sessions Judge, Vijayawada.

________________ B.S.BHANUMATHI, J

PNV BSB, J Crl.R.C.No.198 of 2023

SL. DATE ORDER OFFICE NO. NOTE