Andhra Pradesh High Court - Amravati
Mummidivarapu Peda Satyam vs The State Of Andhra Pradesh on 1 December, 2021
Bench: D Ramesh
WEDNESDAY, THE FIRST.DAY OF DECEMBER
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
IA No. 2 OF 2021
IN
CRLRC NO: 777 OF 2021
Between:
1. Mummidivarapu Peda Satyam, S/o Buli Venkayya, Aged about 69 years, R/o
Kapileswarapuram Village and Mandal, East Godavari District.
2. Mummidivarapu Venkatarao, S/o Mummidivarapu Peda Satyam, Aged about 39
years, R/o Kapileswarapuram Village and Mandal, East Godavari District.
...Petitioners/Accused 1 & 2
AND
The State of Andhra Pradesh, Through S.H.O. Angara P. S, Rep. by its Public
Prosecutor, High Court of Andhra Pradesh At Amaravati.
...Respondent/Complainant
Petition under Sections 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds filed in Criminal Revision Case, the High Court may be
pleased to enlarge the petitioners on bail by suspending the sentence, and conviction
awarded by the Court of the Judicial First Class Magistrate, Alamuru in C.C.No.347 of
2017, vide order and Judgment dated 21-10-2019 as upheld and confirmed by The
Court of Vill Addl. District & Sessions Judge Cum Spl. Court for Trial of Offences
against Women, East Godavari District, Rajamahendravaram, in Criminal Appeal No.
368 of 2019 vide judgment dated 26-11-2021, and there by pass all necessary orders in
the interests of justice, pending disposal of CRLRC No.777 of 2021, on the file of the
High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Sasanka Bhuvanagiri,
Advocate for the Petitioners and Public Prosecutor for the Respondent, the court made
the following;
ORDER:
"Heard.
The sentence of imprisonment against the petitioners/A1 and A2 in
judgment dated 26.11.2021 passed in Criminal Appeal No.368 of 2019 on the file
of learned VIII Additional District and Sessions Judge --cum- Spl. Court for Trial of
Offences Against Women, East Godavari District, which was imposed in
judgment dated 21.10.2019 in C.C.No.347 of 2017 on the file of learned Judicial
Magistrate of First Class, Alamuru, alone is suspended pending the criminal
revision case. The petitioners/A1 and A2 shall be enlarged on bail on execution of
self bond for Rs.20,000/- (Rupees Twenty Thousand Only) each with two sureties
for a likesum each to the satisfaction of learned Judicial Magistrate of First Class,
Alamuru."
SD/- T.MADHAVI
ASSISTANT REGISTRAR
ITTRUE COPY//
For ASSISTANT REGISTRAR
nN --
DOR w
The Judicial First Class Magistrate, Alamuru, East Godavari District.
The VIII Addl. District & Sessions Judge Cum Spl. Court for Trial of Offences
against Women, East Godavari District, Rajamahendravaram.
The Superintendent, Central Prison, Rajamahendravaram, East Godavari District
One CC to Sri. Sasanka Bhuvanagiri, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy.
HIGH COURT >
DR,J
DATED:01/12/2021
ORDER
IA NO.2 OF 2021
IN
CRLRC.No.777 of 2021
DIRECTION
