Padam Narayanamma vs The State Of Andhra Pradesh
2024 Latest Caselaw 6621 AP

Andhra Pradesh High Court - Amravati

Padam Narayanamma vs The State Of Andhra Pradesh on 1 August, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No: Crl.R.C.No.667 of 2024

                           PROCEEDING SHEET

Sl.      Date                             ORDER                             OFFICE
No                                                                           NOTE
01    01.08.2024

Dr.VRKS,J

Crl.R.C.No.667 of 2024

Heard learned counsel. Perused the record.

Learned counsel for petitioner would take out personal notice to R2 and file proof of service.

List after three weeks.

__________ Dr.VRKS,J

I.A.No.1 of 2024

Despite concurrent judgments of both the courts below, the petitioner is yet to submit himself to the process of law and seeks suspension of sentence and release him on bail.

As long as he is not in prison, the question of releasing on bail does not arise.

In these circumstances, list the application along with the revision __________ Dr.VRKS,J

Dvs