Andhra Pradesh High Court - Amravati
Lambada Visweswara Rao Boddu, vs The State Of Ap Rep By Its Pp Hyd., on 29 July, 2025
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI MAIN CASE No.: Crl.A.No.1224 of 2008 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
07. 29.7.2025 TMR, J No representation on behalf of the appellant.
Issue Bailable Warrant to the appellant through Superintendent of Police concerned.
On arrest of the appellant, he shall be released on bail on his executing a personal bond for Rs.10,000/-(Rupees Ten Thousand Only) with two sureties for a like sum each to the satisfaction of the learned Assistant Sessions Judge, Sompeta, who passed Judgment in S.C. No.147 of 2007. The learned Assistant Sessions Judge, Sompeta, shall obtain undertaking affidavit from the appellant duly stating that he would give due instructions to his counsel for disposing of the case.
List the matter after three (03) weeks.
______ TMR, J TJN