Bhumireddi Narapureddigari ... vs The State Of Anhdra Pradesh
2024 Latest Caselaw 9261 AP

Andhra Pradesh High Court - Amravati

Bhumireddi Narapureddigari ... vs The State Of Anhdra Pradesh on 10 October, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE NO: Crl.R.C. No.937 of 2024 PROCEEDING SHEET Sl. OFFIC No. Date ORDER E NOTE

01. 10.10.2024 VN,J:

Crl.RC No.937 of 2024

ADMIT. Notice.

For hearing, list the matter after six weeks.

I.A.No.1 of 2024

Dispensed with for the time being.

IA No.2 of 2024

This revision is preferred against the conviction Judgment in C.C.No.392 of 2001 on the file of Judicial Magistrate of First Class, Pulivendula, for the offence under Section 25(1A) r/w Section 30 of the Arms Act and sentenced to undergo rigorous imprisonment for a period of two years, as confirmed by the Appellate Court in Crl.A.No.201 of 2005, dated 09.09.2024. During the pendency of the appeal, accused Nos.2 and 6 passed away.

Considering the submissions made by the learned counsel for the petitioners, this Court directs the petitioners to surrender before the learned Judicial Magistrate of First Class, Pulivendula, and seek for bail.

List the matter on 15.10.2024.

______ VN,J SDP / MVA