Molli Appa Rao Bujji vs The State Of Andhra Pradesh
2024 Latest Caselaw 599 AP

Andhra Pradesh High Court - Amravati

Molli Appa Rao Bujji vs The State Of Andhra Pradesh on 19 January, 2024

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          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                  MAIN CASE No: Crl.R.C No.70 of 2024

                               PROCEEDING SHEET

Sl.No.    DATE                                                                      OFFICE
                                                ORDER

NOTE

01. 19.01.2024 JS, J

I.A.No.1 of 2024

I.A.No.1 of 2024 is filed seeking to dispense with filing of the Certified Copy of the Judgment made in C.C.No.290 of 2012 on the file of the Judicial First Class Magistrate, Prathipadu, Kakinada District.

For the reasons stated in the accompanying affidavit, I.A.No.1 of 2024 is allowed.

______ JS, J

Heard.

I.A.No.2 of 2024 is filed seeking to suspend the operation of the Judgment dated 10.01.2024 made in Criminal Appeal No.89 of 2020 on the file of the VII Additional District and Sessions Judge, Peddapuram, Kakinada District.

The sentence of imprisonment imposed by the Court below alone is suspended pending disposal of Criminal Revision Case. The petitioner is ordered to (Contd..) be released on Bail by executing a Personal

Bond for a Sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties for a likesum each to the satisfaction of Judicial First Class Magistrate, Prathipadu, Kakinada.

______ JS, J

Admit.

Notice.

List the matter after four (04) weeks.

______ JS, J

Note:

Issue cc by today B/o ASR/DNV