Bethanapalli Parsinaidu vs The State Of Andhra Pradesh
2024 Latest Caselaw 7404 AP

Andhra Pradesh High Court - Amravati

Bethanapalli Parsinaidu vs The State Of Andhra Pradesh on 20 August, 2024

        HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

   MAIN CASE No.: Criminal Revision Case No.763 of 2024
                            PROCEEDING SHEET

SL.   DATE                                ORDER                                OFFICE
NO.                                                                             NOTE
1)  20.08.2024 Dr.VRKS, J
                              Crl.RC No.763 of 2024
                     Learned Assistant Public Prosecutor takes
                notice for respondent No.1/State.

Issue notice to respondent No.2. Learned counsel for the revision petitioner is permitted to take out personal notice to respondent No.2 by registered post with acknowledgment due and file proof of service.

List the matter after six (6) weeks.

__________ Dr.VRKS, J

Heard learned counsel for the petitioner. Perused the record.

The revision is preferred as against the concurrent judgments of conviction. Petitioner has not submitted himself to the jurisdiction, yet seeks suspension of sentence and release on bail, which do not conform well, as the case does not fall within the 1st clause of Section 379 Cr.P.C., but is governed by Section 401 read with 389 Cr.P.C. Therefore, this petition is dismissed.

                                                              __________
                                                               Dr.VRKS, J
                                                                         Nsr





SL.       DATE   ORDER   OFFICE
NO.                       NOTE





SL.       DATE   ORDER   OFFICE
NO.                       NOTE





SL.       DATE   ORDER   OFFICE
NO.                       NOTE





SL.       DATE   ORDER   OFFICE
NO.                       NOTE