Ratnam Offset Printers vs The State Of Andhra Pradesh
2024 Latest Caselaw 9483 AP

Andhra Pradesh High Court - Amravati

Ratnam Offset Printers vs The State Of Andhra Pradesh on 19 October, 2024

           HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: CRL.R.C.No. 1014 of 2024

                               PROCEEDING SHEET
Sl.                                                                          OFFICE
No     DATE                             ORDER                                 NOTE
                Dr.VRKS,J
01 19.10.2024            CRL.R.C.No. 1014 of 2024

                      Heard      the    learned     counsel     for   the
                petitioners.
                      Perused the record.
                      Admit.
                      The learned counsel for the petitioners is
                permitted to take out personal notice on
                respondent       No.2   by   registered       post    with

acknowledgment due and file proof of service into Registry.

List the matter after six (06) weeks.

I.A.No.2 of 2024 Heard the learned counsel for the revision petitioners.

Perused the record.

This application seeks the suspension of the execution of sentence and release of the convict on bail.

As one would see, after due trial, a conviction was recorded by the trial Court and after due hearing, the appeal was dismissed, confirmi`ng the trial Court's judgment. The revision petitioners have not submitted Contd.,

19-10-2024 themselves to the jurisdiction of the Courts and are still at large, which is against the bail conditions and the suspension of sentence under Section 389 of the Cr.P.C. Since they are not in confined, the question of granting bail does not arise as the sentence was never implemented and therefore, the suspension does not arise.

In these circumstances, this petition is dismissed.

_________ Dr.VRKS,J SR