Pending Disposal Of The Criminal ... vs Unknown
2023 Latest Caselaw 4108 AP

                   HIGH COURT OF ANDHRA PRADESH : AMARAVATI

        MAIN CASE:       Crl.R.C.No.773 of 2023


                                    PROCEEDINGS SHEET
Sl.     DATE                                       ORDER                                   OFFICE
No.                                                                                         NOTE



1.

06.09.2023 KSR,J I.A.No.1 of 2023

Filing of certified copy of the judgment passed by the trial Court is dispensed with for the present.

This I.A. is, accordingly, ordered.

Crl.R.C.No.773 of 2023

Admit.

Notice.

I.A.No.2 of 2023

Pending disposal of the criminal revision case, the sentence of imprisonment imposed upon the petitioner alone is suspended and the petitioner is directed to be enlarged on bail on his executing a personal bond for Rs.10,000/- (Rupees Ten Thousand only) with two sureties for a like sum each to the satisfaction of the learned III Additional Judicial Magistrate of First Class-cum-III Additional Junior Civil Judge, Kakinada.

________________ K. SURESH REDDY, J

IBL