Seethapathy Madhavaram vs State Of Andhra Pradesh
2024 Latest Caselaw 997 AP

Andhra Pradesh High Court - Amravati

Seethapathy Madhavaram vs State Of Andhra Pradesh on 6 February, 2024

                HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

      MAIN CASE NO: Crl.R.C.No.129 of 2024
                             PROCEEDING SHEET

SL.      DATE                         ORDER                                 OFFICE
NO.                                                                          NOTE
 1.    06.02.2024   TMR, J

                                   Crl.R.C.No.129 of 2024
                          Admit.
                          Notice.
                          List after three (03) weeks.
                          In the meanwhile, learned counsel for the
                    petitioner is permitted to take out personal notice
                    on Respondent No.2 by Registered Post with

Acknowledgment Due and file proof of service.

I.A.No.01 of 2024

It is an application filed by the petitioner seeking to enlarge him on bail by suspending the sentence and conviction imposed in the judgment dated 30.01.2024 in Crl.A.No.58 of 2022 on the file of VI Additional District and Sessions Judge, Kadapa (for short, "1st appellate Court") by confirming the judgment dated 28.06.2022 in C.C.No.584 of 2019 on the file of II Additional Judicial Magistrate of First Class, Kadapa (for short, "the trial Court"), pending disposal of Criminal Revision.

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that in connection with the chit transaction, the cheque in question was issued and the complainant failed to establish that there was a

SL. DATE ORDER OFFICE NO. NOTE legally enforceable debt. The petitioner is in Central Prison, Kadapa.

Upon considering the submissions made and a perusal of the judgments, this Court finds that it is a fit case to suspend the sentence alone in view of surrendering of the petitioner/accused, this Court is inclined to grant bail to the petitioner/accused on execution of personal bond for Rs.10,000/- (Rupees ten thousand only) with two sureties each for the likesum to the satisfaction of learned II Additional Judicial Magistrate of First Class, Kadapa on a condition of his depositing 20% of the cheque amount within six (6) weeks from today. In default of deposit of amount, as ordered supra, the interim suspension granted today, shall stand cancelled automatically without further reference to the Court.

                                                           _______
                                                           TMR,J

                                                                MS



SL.   DATE   ORDER   OFFICE
NO.                   NOTE