iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT MONDAY, THE TWENTIETH DAY OF JUNE TWO THOUSAND AND TWENTY TWO PRESENT: THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI. IA No, 1 OF 2022 CRLRC NO: 388 OF 2022 Reiween: Ferapogu Shiva @ P Shiva, Sfo Perapogu Eswaraiah, Hindu , Aged-35 years , Agriaudure Coolie. , Rio HLNo- 10-1 | Shikamani Nagar, B- -Thandrapadu Vilage , Kurriod) Mancdalarn and District . ACHUsEd/ Palvonsr AND The state of Andhra Praciesh, Re of, by Ns Public Prosecutor, High Court of Andhra ® radesh, Amaravath. . Respondent Raspondent J Nageswar Ras, S/o Subbaraidy , Nincu , Aged. 47 years , Private Ni Employee , Rio Thancrapadu Vilage , Kurneo!, Regreseniad By Power of . Rio HLNo- TYS-4 8-That nedrapady Vilage , Kus mol Mandgsiam and Oistrict . G Attorney his wife Sumithra Devi , Agac- 38 years , Nouse Wilk complainant Respondant Counsel for the Petitioner: SRI M, KARIBASAIAH Gournsal for the Respondent No.4 PUBLIC PROSECUTOR Gounsel for the Respondent Nod: ~<a. Pettiion fled under Sectan 4 SOT} of on Po praying that in ihe crouristances sigted in the mernorandum of grounds fled in support of the Criminal Revision Case, the High Gout may De pleased to suspend the execution of santance passed in judgment in Criningl ee No. Of of 2020 on the fie of the in the court of Session Judge Kurnool by c mung the judgment dated 24-06-2080 passed in CO No. $82 of 2047 on the a 'ile of fhe Judicial Magistrate of | Class Kurnoal in the interests of justice, Pending disnosal of CRLRC No. 388 of 8022, or the file of the High Court. Fhe caurt while directing issue of not ce in ihe Respondents hers to Show [email protected] as te why this appli icahon, shouid not be comple ed with, made the folowing order.(The recalot of this orsier wil be doomed | o be the receint of notice inp the cage}. ORDER:
Heard, The sentence of imprisonment imposed against the petifionarfAccused alone is suspended pending the criminal revision case and the petitioner shall be released. of bail on his executing a bond for a sin of Re. 20,000) (Rupees twenty thousand only) with give sureties each for 3 fikesum to the satisfaction of the Isarned Judicial Magistrate of First Class, Kurnool, The patitioner shail deposit 20% of the compensation amount before the trial Court within four weeks from today, failing which the order of suspension of sentence > stands sancelied, without reference to Sdl- ML 'SURYANADHA REDDY ASSISTANT REGISTRAR any further order.
i. The Sessions dudg @. The Judicial Firat G 3 ve Superintendent, 2 4, J. Nageswar Rac, ; =miployes , Rio Thandrapadu vil lage , Kurnool, Represented. By: Pawer of Attomey his wie Sumithra Devi Rio HNo- 41 , 8-ThRar virapes du Vilage , Kurnool! Mandaiam and Distiet. { By RPAD .
S QnetCto SM. KAI RIBA LAdvocate fOPUG) ® Two OCs fo PUBLED PRC OSE SUITOR, High Court of Andhra Pradesh {OUT
7. Une spare cosy YB HGH COURT SRS,J & DATED NOR Zee + te ORDER iA No. 1 OF 2022 iN CRURC NO: 388 OF 2028 DIRECTION