Kanuri Bezawada Kanaka Durga vs Abburi Rajya Lakshmi
2024 Latest Caselaw 8962 AP

Andhra Pradesh High Court - Amravati

Kanuri Bezawada Kanaka Durga vs Abburi Rajya Lakshmi on 26 September, 2024

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

    MAIN CASE NO: Crl.R.C.No.940 of 2024

                             PROCEEDING SHEET

SL.    DATE                          ORDER                               OFFICE
NO.                                                                       NOTE
01. 26.09.2024   Dr.VRKS, J

                              Crl.RC No.940 of 2024
                       ADMIT. Notice.

                       The learned counsel for the petitioner is
                 permitted to take out personal notice to the
                 respondent       No.1   by   registered   post   with

acknowledgment due and file proof of service into Registry.

For hearing, list the matter after four

weeks.

IA No.1 of 2024 The learned counsel for the petitioner submits that upon the pronouncement of the judgment by the Appellate Court on 19.09.2024, the petitioner surrendered, a conviction warrant was issued, and she has been in Central Prison, Rajahmundry.

Considering the fact that the revision could not immediately be taken up for hearing and also the fact that the convict is in prison and the present application seeks for suspension of execution of sentence, the sentence of

SL. DATE ORDER OFFICE NO. NOTE imprisonment alone is suspended, pending disposal of the Criminal Revision Case, and the petitioner /Accused shall be enlarged on bail on her executing personal bond for a sum of Rs.5,000/- (Rupees Five Thousand only) with two sureties for a like sum each to the satisfaction of the learned Principal Civil Judge (Junior Division)-cum-Judicial Magistrate of I Class, Eluru.

                                               __________
                                               Dr.VRKS, J
             SDP



SL.   DATE   ORDER   OFFICE
NO.                   NOTE