Godavari Vara Lakshmi ... vs The State Of Andhra Praaesh
2021 Latest Caselaw 2934 AP

Sameranna

   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE NINTH DAY OF AUGUST
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI cs

IA No. 1 OF 2021
IN
CRLRC NO: 479 OF 2021
Between:

1. Godavari Vara Lakshmi @ Mahalakshmi @ Bobamma, W/o Srinivasa Rao, Aged
about 40 years, R/o Nagulla Village, Makkuva Mandal, Vizianagaram District.

2. Godavari Srinivasa Rao @ Nalli Sreenu, S/o Narayana Rao, Aged about 43
years, R/o Nagulla Village, Makkuva Mandal, Vizianagaram District.

..Petitioners/Accused No.1 & 2

AND
The State of Andhra Praaesh, Rep. by Public Prosecutor High Court of Andhra
Pradesh at Amaravati.
Respondent
Counsel for the Petitioners: SRI TADDI NAGESWARA RAO
Counsel for the Respondent: PUBLIC PROSECUTOR

Petition under Section 397 (1) of 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 petitioners on bail by suspending the sentence and judgment of the [I Additional
District and Sessions Judge, Parvathipuram passed in CrlA.No. 58 of 2019 dated
05.08.2021 and in confirming the Judgment of the Assistant Sessions Judge, Bobbili
passed in S.C.No. 15 of 2014 dated 17.06.2019, pending disposal of CRLRC No, 479
of 20214, 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 deerned ta be the receipt of notice in the case).
The Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioners/A-1 and A-2 in Cri. A.No.58 of 2019 dated 05.08.2021 on the file of Il Additional District and Sessions Judge, Parvathipuram modifying the sentence imposed by the Assistant Sessions Judge, Bobbili in $.C.No.15 of 2014 dated 17.06.2019 alone is suspended pending the criminal revision case and the petitioners/A-1 and A-2 shall be released on bail on the same day on their executing each a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of the learned Judicial Magistrate of First Class, Salur."

Sd/- K. TATA RAO ASSISTANT REGISTRAR TRUE COPY// si For ASSISTANT REGISTRAR To, The Hf Additional District and Sessions Judge, Parvathipuram, Vizianagaram Dist. The Superintendent, Central Prison, Visakhapantam. The Superintendent, Sub-Jail, Parvatipuram, Vizianagaram. One CC to Sri. Taddi Nageswara Rao, Advocate [OPUC] Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT] One spare copy. .

@ or GON

HIGH COURT

LKJ

DATED:09/08/2021

ORDER

1A No. 1 OF 2021 IN CRLRC NO: 479 OF 2021

DIRECTION