Morumpudi Venkata Rao vs The State Of Andhra Pradesh
2024 Latest Caselaw 9020 AP

Andhra Pradesh High Court - Amravati

Morumpudi Venkata Rao vs The State Of Andhra Pradesh on 27 September, 2024

               HIGH COURT OF ANDHRA PRADESH

              MAIN CASE: Crl.R.C.No.956 of 2024

                           PROCEEDING SHEET
Sl.   DATE                            ORDER                                  OFFICE
No.                                                                           NOTE
1   27.09.2024 TRR, J                                                        Transferred
                                                                             to the IO
                                                                             folder
                                  I.A.No.1 of 2024
                     Learned     counsel    for   the    petitioner     is
               permitted to take out personal notice to the 2nd
               respondent       by      registered       post         with

acknowledgment due and file proof of service in the Registry.

I.A.No.2 of 2024 Dispensed with for the present. I.A.No.3 of 2024 of 2024 This application is filed to suspend the operation of the sentence and conviction imposed against the petitioner herein in C.C.No.562 of 2020 dated 25.08.2022 on the file of the Court of IV Special Magistrate, Vijayawada, as confirmed in judgment dated 11.01.2024 in Crl.A.No.180 of 2022 by the VIII Additional District and Sessions Judge- cum-V Additional Metropolitan Sessions Judge, Vijayawada, by enlarging the petitioner on bail.

In the opinion of the Court, it is a fit case to grant bail to the petitioner-accused during the pendency of the Criminal Revision Case, by

Sl. DATE ORDER OFFICE No. NOTE suspending the sentence, on depositing an amount of Rs.2,00,000/- (Rupees two lakhs only) before the trial Court within a period of six (6) weeks from today and on furnishing a personal bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each in the like amount to the satisfaction of the concerned or jurisdictional Magistrate Court. Failing to deposit the amount of Rs.2,00,000/-, the learned concerned/jurisdictional Magistrate shall take the petitioner-accused into custody.

List the matter after four (4) weeks.

______ TRR,J Note: Issue cc today B/O siva

Sl. DATE ORDER OFFICE No. NOTE

Sl. DATE ORDER OFFICE No. NOTE