Boya Anil vs The State Of Andhra Pradesh
2024 Latest Caselaw 4390 AP

Andhra Pradesh High Court - Amravati

Boya Anil vs The State Of Andhra Pradesh on 6 June, 2024

 APHC010244852024
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                          [0]
                              (Special Original Jurisdiction)

                     THURSDAY, THE SIXTH DAY OF JUNE
                     TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

            THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                    CRIMINAL REVISION CASE NO: 482/2024

Between:

Boya Anil and Others                                       ...PETITIONER(S)

                                    AND

The State Of Andhra Pradesh and Others                   ...RESPONDENT(S)

Counsel for the Petitioner(S):

1. P SRAVAN KUMAR REDDY

Counsel for the Respondent(S):

1. PUBLIC PROSECUTOR (AP)

The Court made the following:

I.A.No.1 of 2024

This application is filed to dispense with filing of certified copy of the Judgment in S.C.No.46 of 2021 dated 08.02.2024. Having heard the learned counsel, this application is ordered and filing of the copy of the Judgment in S.C.No.46 of 2021 is dispensed with for the present.

___________ VN, J

Admit.

Notice.

___________ VN, J

Having heard learned counsel for both the parties, pending Criminal Revision Case, the sentence of imprisonment passed against the petitioners by the Principal Assistant Sessions Judge, Anantapuramu in S.C.No.46 of 2021 dated 08.02.2024, which was confirmed by the Principal District and Sessions Judge, Anantapuramu in Crl.A.No.13 of 2024 dated 27.05.2024, alone is suspended and the petitioners are enlarged on bail on their furnishing a personal bond for a sum of Rs.10,000/- (Rupees ten thousand only) each with two sureties for the like sum each to their satisfaction.

___________ VN, J JLV