Shaik Ammaji vs The State Of Andhra Pradesh
2023 Latest Caselaw 1408 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.200 of 2023

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

2. 14.03.2023 BSB, J

I.A.No.3 of 2023

This petition is filed to enlarge the petitioner/accused on bail, by suspending the judgment passed in Criminal Appeal No.361 of 2018 dated 17.11.2021 on the file of the learned XV Additional District and Sessions Judge, Krishna District at Nuzvid.

Perused the record.

Since the petitioner is in jail, it is an inadvertent mistake to direct release of the petitioner on surrender in the order in I.A.No.3 of 2023 dated 10.03.2023.

Therefore, the last para in the order dated 10.03.2023 needs to be amended and reads as follows:

"The substantive sentence of imprisonment alone imposed against the petitioner is suspended, pending final disposal of the revision, and the petitioner, 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 Judicial Magistrate of First Class, Tiruvuru, Krishna District".

Since the petitioner is now in Central Prison, Rajamahendravaram, a copy of this order is to be marked to the Central Prison, Rajamahendravaram.

________________ B.S.BHANUMATHI, J Note:

Issue CC today.

                        B/o
                        PNV
                                      BSB, J
                     Crl.R.C.No.200 of 2023



SL.   DATE   ORDER                       OFFICE
NO.                                       NOTE