Kandavalli Ramesh vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1818 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE EIGHTH DAY OF APRIL
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

IA No. 1 OF 2021
IN
CRLRC NO: 271 OF 2021

 

Between:

Kandavalli Ramesh, S/o. Radhakrishna, Age- 30 years, R/o. Ambedhkar Colony.
Pedamaddali Vilalge, Pamarru Krishna District.

. .Accused/Petitioner.
AND

The State Of Andhra Pradesh, Rep. by its Public Prosecutor, A.P High Court,
Amaravati.
...Complainant/Respondent
Counsel for the Petitioner : RAMANI ANNAM
Counsel for the Respondent: PUBLIC PROSECUTOR

Petition under Section 397(1) Cr.P.C praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to enlarge the
petitioner on bail by suspending the sentence imposed in Cri.A. No. 200 of 2018, dated
05-03-2021 on the file of Metropolitan Session Judge, Vijayawada confirming the
judgment and sentence passed by the learned VI Metropolitan Magistrate at Vuyyuru in
CC No. 356 of 2015 dated 25-07-2018, pending disposal of CRLRC No. 271 of 2021,
on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:

"The sentence of imprisonment is suspended, pending disposal of the Criminal Revision, and the petitioner is enlarged on bail subject to executing @ personal bond for a sum of Rs.25,000/-(Rupees Twenty Five Thousand only) with two(2) sureties for a likesum to the satisfaction of VI Metropolitan

Magistrate, Vuyyuru pending further orders." Sd/- A. VIJAY BABU,

| ASSISTANT REGI AR [TRUE COPY// For ASSISTANT REGISTRAR

To,

The Metropolitan Session Judge, Vijayawada.

The VI Metropolitan Magistrate at Vuyyuru.

One CC to Sri. Ramani Annam Advocate [OPUC]

Two CC's to Public Prosecutor, High Court of AP, Amaravati{OUT] One spare copy

akWN>

HIGH COURT

BKMJ

DATED:08/04/2021

ORDER

IA No. 1 OF 2021

IN a CRLRC NO: 271 OF 2021 oo

SUSPENDED