Pushadapu Sri Rama Krishna, vs Edpuganti Prakash,
2024 Latest Caselaw 1940 AP

Andhra Pradesh High Court - Amravati

Pushadapu Sri Rama Krishna, vs Edpuganti Prakash, on 1 March, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE No: Crl.R.C. No.205 of 2024

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

01. 01.03.2024 VJP, J

I.A.Nos.1 and 2 of 2024 These petitions are filed to enlarge the petitioner on bail by suspending the sentence imposed in Crl.A.No.96 of 2022 dated 30.01.2024 on the file of Additional District and Sessions Judge, West Godavari at Eluru and set aside the same in confirming the judgment dated 16.03.2022 passed in C.C.No.270 of 2018 on the file of Special Judicial Magistrate of First Class (Mobile)-cum-III Additional Junior Civil Judge, Eluru.

Heard the learned counsel for the petitioner.

At request of the learned Assistant Public Prosecutor, for instructions, list the matter on 04.03.2024.

_______ VJP, J PND