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V Srinivasan vs The State Of Andhra Pradesh
2024 Latest Caselaw 7218 AP

Citation : 2024 Latest Caselaw 7218 AP
Judgement Date : 14 August, 2024

Andhra Pradesh High Court - Amravati

V Srinivasan vs The State Of Andhra Pradesh on 14 August, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

MAIN CASE NO: Crl.R.C.No.747 of 2024

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

01. 14.08.2024 Dr.VRKS, J

I.A.No.01 of 2024 Heard the learned counsel on both sides. This is an application filed under Section 5 of the Limitation Act, seeking condonation of 01 day delay in preferring the revision.

Considering the facts adverted in the petition, the delay is condoned.

Accordingly, this petition is allowed.

I.A.No.2 of 2024 Heard learned counsel for the petitioners/A1 & A4.

Perused the record.

This application is filed under Section 397(1) of Cr.P.C, seeking suspension of sentence and release of the petitioners/A1 & A4 on bail.

Both Courts below concurrently found the petitioners/A1 & A4 guilty for the offence punishable under Section 489(c) of the Indian Penal Code.

Contd...

SL.   DATE                       ORDER                                OFFICE
NO.                                                                    NOTE

The learned counsel for the petitioners submits that in obedience to the judgment of the Appellate Court, the petitioners/A1 & A4 are now in prison serving the sentence.

Since the revision and its disposal would take some time, and after considering the submissions, this petition is allowed, suspending the sentence passed by the learned XII Additional District and Sessions Judge, Srikalahasti, in Criminal Appeal No.42 of 2022, dated 24.04.2024. The petitioners/A1 & A4 shall be released on bail upon executing a personal bonds for Rs.10,000/- (Rupees Ten Thousand only) each with two sureties for a like sum each, to the satisfaction of the learned Judicial Magistrate of First Class, Srikalahasti.

List the matter after six (06) weeks for hearing.

                                                     __________
                                                     Dr.VRKS, J

                                                                SR



SL.   DATE           ORDER            OFFICE
NO.                                    NOTE
 

 
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