Dr. Kottala Sudhakar Babu, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 6624 AP

Andhra Pradesh High Court - Amravati

Dr. Kottala Sudhakar Babu, vs The State Of Andhra Pradesh, on 1 August, 2024

           HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

      MAIN CASE No.: Crl.RC No.651 of 2024
                              PROCEEDING SHEET

SL.      DATE                                ORDER                                OFFICE
NO.                                                                                NOTE
02)    01.08.2024 Dr.VRKS, J

                                 Crl.RC No.651 of 2024

                       Heard.
                        Admit.
                         Learned counsel for the petitioner is
                  permitted     to    take    out     personal    notice     to
                  respondent         No.2    by     registered    post     with

acknowledgment due and file proof of service before the Registry.

List the matter after one (01) week.

IA No.1 of 2024 This application seeks suspension of sentence and release of the petitioner on bail. Despite concurrent judgments in the Courts below he has not submitted himself in the process of law. As he is not in prison granting bail doesn't arise. As he has never surrendered himself the question of suspension doesn't arise. Therefore to argue legality of this application, list this application along with the revision.

List the matter after one (01) week.

                                                                 __________
                                                                  Dr.VRKS, J
                                                                            SNI





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