Anchula Srinivasa Rao vs The State Sho
2021 Latest Caselaw 1848 AP

Citation : 2021 Latest Caselaw 1848 AP
Judgement Date : 19 April, 2021

Andhra Pradesh High Court - Amravati

Anchula Srinivasa Rao vs The State Sho on 19 April, 2021

Bench: B Krishna Mohan

IN THE HIGH GOURT OF ANDHRA PRADESH AT AMARAVATI\

. MONDAY, THE NINETEENTH DAY OF APRIL. .
TWO THOUSAND AND TWENTY ONE "

 

_ :-PRESENT: -
__ THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN we

-IANo. 4.OF 2021 7
INO :
"*CRLRE NO:.300 OF 2021 ©

Between:
Anchula' Srinivasa Rao, S/o.Venkateswarlu; Aged about 31 years R/o. Thalluru
Village, Phirangipuram Mandal, Guntur District. = oe

...Petitioner/Appellant/Accused No.1

AND
The State SHO, Sub-Inspector of Police Phirangipuram PS.Guntur District Rep.
by its public Prosecutor Andhra Pradesh High Court of Judicature at Amaravati.

N

...Respondent/Respondent.

Counsel for the Petitioner : Sri VENKATA DURGA RAO ANANTHA
-Counsel for the Respondent: PUBLIC PROSECUTOR

Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated
in the grounds filed in support of the petition, the High Court may be pleased to suspend
the sentence by suspending the calendar and judgment dated 09-10-2017 passed in
CC.No.111/2014 on the file-of learned Il. Additional judicial Magistrate of First Class
Narasaraopet, which confirmed by the order dated 06-04-2021 passed in Criminal
Appeal No.415 of 2017 on the file of XIII Additional Sessions Judge 'Narasaraopet
during the pendency of the Crl.Revision Case before this Honourable Court
consequently to enlarge the petitioner on bail, pending disposal of CRLRC No. 300 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:

"Heard the learned counsel for the petitioner.

The Judgment in Crl.A.No.415 of 2017 on the file of the XID Additional Sessions Judge, Narsaraopet dated 06.04.2021 confirming the Judgment in C.c.No.111 of 2014 on the file of the Ii Additional Judicial Magistrate of First Class, Narsaraopet dated 69.10.2017 in so far as sentence of imprisonment awarded for the revision petitioner /accused No.1 is only suspended pending further orders and the petitioner/ Al shall be released on bail on executing a personal bond for a sum of Rs.50,000/-

(Rupees Fifty thousand only) with two sureties for a like sum each to the

satisfaction of the II Additional Judicial Magistrate of First Class,

me,

Narsaraopet, Guntur District. "

To,

Oo N>

NOS

Sd/- V.DIWAKAR

ASSISTANT REGISTRAR HTRUE COPY// Ke T REGISTRAR

For ASSIST

. The XIII Additional Sessions Judge, Narsaraopet. . The Il Additional Judicial Magistrate of First Class, Narsaraopet, Guntur

District.