THOTA ASHOK KUMAR VENKATANARAYANA Vs. M. SRIDHAR GOUD

JUDGEMENT

(1.) Post after Dasara Vacation along with Crl.RC.(sr).No. 30836 of 2015.

(2.) Meanwhile, the sentence of imprisonment and the sentence of fine imposed by the Court below are suspended and the petitioner shall be released on bail on condition of the petitioner executing a personal bond for a sum of Rs.10,000.00 (Rupees Ten Thousand only) with one surety for the like sum to the satisfaction of the XIX Additional Chief Metropolitan Magistrate, Hyderabad.