Thanjagari Ravi vs The State Of Andhra Pradesh,
2024 Latest Caselaw 8960 AP

Andhra Pradesh High Court - Amravati

Thanjagari Ravi vs The State Of Andhra Pradesh, on 26 September, 2024

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.564 of 2024 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

3. 26.09.2024 KSR,J & SRK,J (per Hon'ble Sri Justice K.Suresh Reddy)

I.A.No.3 of 2024 As the learned counsel for the appellant has

filed a certified copy of judgment, impugned in this

Criminal Appeal, no orders are required to be passed

in this application.

Accordingly, the application is closed.

I.A.No.4 of 2024

As the appellant was convicted under Section

376-A and B of IPC and Section 6 read with 5(m) of

PCSCO Act and was sentenced to suffer rigorous

imprisonment for a period of 20 years and also to pay

fine of Rs.20,000/-, this Court is not inclined to enlarge

the petitioner on bail at this stage.

Accordingly, the application is dismissed.

__________________ K.SURESH REDDY,J

_______________________ K. SREENIVASA REDDY,J

SAB / TSNR