Heard. Admit vs Unknown
2023 Latest Caselaw 1696 AP

                                  HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.RC.No.239 of 2023

                         PROCEEDING SHEET

   SL.      DATE                             ORDER                                 OFFICE
   NO.                                                                              NOTE
         27.03.2023   BSB, J

                                         I.A.No.1 of 2023

                               This is an application to dispense with
                      filing of the certified copy of the judgment,
                      dated 23.06.2017, in C.C.No.733 of 2015 on the
                      file of the Court of Special Magistrate-II,
                      Vijayawada.

                               Heard.

                               Dispense with petition ordered for the
                      present granting four weeks time to file the
                      certified     copy     of        the    judgment,   dated
                      23.06.2017.
                                                             ________________
                                                             B.S.BHANUMATHI, J

                                    Crl.R.C.No.239 of 2023

                               Heard. Admit.

                               Notice.

                               Petitioner is permitted to take out
                      personal     service        of    notice    on   the   2nd
                      respondent through RPAD and file proof of

service thereof.

Post the revision after four weeks.

                                                             ________________
                                                             B.S.BHANUMATHI, J
                                                                  BSB, J
                                                 Crl.R.C.No.239 of 2023



SL.   DATE                        ORDER                                   OFFICE
NO.                                                                        NOTE

                               IA.No.1 of 2023

The petitioner is found guilty for the offence punishable under Section 138 of the Negotiable Instruments Act, convicted and sentenced to undergo simple imprisonment for six months and to pay a fine of Rs.16,00,000/-, in default, simple imprisonment for six months, vide judgment, dated 23.12.2017, in C.C.No.733 of 2015 on the file of the Court of II Special Magistrate, Vijayawada.

The appeal preferred by the petitioner/ accused is dismissed confirming the conviction and sentence passed against them, vide judgment, dated 22.02.2023, in Crl.A.No.169 of 2017 of the learned XIII Additional Sessions Judge, Vijayawada.

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. It is further submitted that the petitioner is out of jail.

                                                                    BSB, J
                                                   Crl.R.C.No.239 of 2023



SL.   DATE                           ORDER                                  OFFICE
NO.                                                                          NOTE

Having regard to the facts & submissions and the issues raised in the grounds of revision, which require detailed examination, the execution of sentence passed against the petitioner is suspended, pending final disposal of the revision, and the petitioner, on surrender within three weeks from today, is directed to be enlarged on bail on her executing a personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties in a like sum each to the satisfaction of the II Special Magistrate, Vijayawada, and also on condition of her depositing 25% of Rs.16,00,000/- within a period of eight (8) weeks from today. In default of deposit of fine amount, as ordered supra, the interim suspension granted today, shall stand cancelled automatically without further reference to the Court.

________________ B.S.BHANUMATHI, J RAR BSB, J Crl.R.C.No.239 of 2023

SL. DATE ORDER OFFICE NO. NOTE