Andhra Pradesh High Court - Amravati
Borra Sambasiva Rao, vs State Of Andhra Pradesh on 19 April, 2021
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI .
'MONDAY, THE NINETEENTH DAY OF APRIL. les
_ TWO THOUSAND AND TWENTY ONE is.
7 : PRESENT: fh
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN {0
IA No. 2 OF 2024 '
os IN oo
CRLRC NO: 290 OF 2021
Between:
Borra Sambasiva rao, S/o. Venkaiah, Hindu, aged about - 58 years, Occ- Agriculture,
R/o. 113 Thalluru Village, Phirangipuram Mandal, Guntur District.
= ..Sole Accused/Respondent/Petitioner
AND
The State of Andhra Pradesh, rep. by Public Prosecutor, High Court of Andhra Pradesh,
Nelapadu, Amaravathi, Guntur (Dt), A.P. .
..Respondent/Petitioner
Counsel for the Petitioner: SRI1 VN RAJU
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 suspend
the sentence and release the petitioner on bail and pending disposal of the Criminal
Revision Case. In this Honourable Court preferred against the Judgement of the XIII
Additional Sessions Judge, Narasaraopet, Guntur District made in Crl.A.No.484/2017
dated 06-04-2021 reversing the acquittal against the petitioner in CC.No.32 of 2014
dated 09-10-2017 on the file of the Il Additional Judicial 1st Class Magistrate
Narasaraopet, Guntur District, pending disposal of CRLRC No.290 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 sentence of imprisonment imposed against the petitioner/accused in
Cri.A.No.484 of 2017 by the XIII Additional Sessions Judge, Narasaraopet, vide
judgment dated 06.04.2021, alone is Suspended and the petitioner/accused shali
be released on bail on executing personal bond for 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, Narasaopet, Guntur District."
Sd/-E.KameswaraRao
ITTRUE COPY// he T REGISTR AS
For SECTION OFFICER
The XIll Additional Sessions Judge, Narasaraopet, Guntur District.
The II Additional Judicial 1st Class Magistrate, Narasaraopet, Guntur District
The Superintendent, Sub-Jail, Narasaraopet, Guntur District
One CC to Sril VN Raju, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of Andhra Pradesh. [OUT]
One spare copy .
To
"
'
OaRWN a
SP
HIGH COURT
BKMJ
_ DATED:19/04/2021
ut
'ORDER
IA No. 2 OF 2021
IN
CRLRC NO: 290 OF 2021
DIRECTION
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