Supreme Court - Daily Orders
Akula Raghuram vs The State Of Andhra Pradesh on 13 February, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.44 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9968/2014
(Arising out of impugned final judgment and order dated 19/03/2014
in CRLRC No. 741/2007 passed by the High Court Of A.P. At
Hyderabad)
AKULA RAGHURAM Petitioner(s)
VERSUS
STATE OF A P Respondent(s)
(with appln. (s) for bail and permission to file additional
documents and office report)
Date : 13/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.Basant, Sr. Adv.
Mr.Suyodhan Byrapaneni, Adv.
Ms. Tatini Basu,Adv.
For Respondent(s) Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Subject to the petitioner furnishing bail bonds in a sum of Rs. 20,000/- with two sureties in the like amount to the safisfaction of the Trial Court, remainder of the sentence awarded to him shall remain suspended and the petitioner enlarged from custody unless otherwise required in connection with any other Signature Not Verifiedcase. Digitally signed by Shashi Sareen Date: 2015.02.14 08:23:23 IST Reason: (Shashi Sareen) (Veena Khera) Court Master Court Master