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Guntupalli Sambasivarao Sivaiah vs The State Of A.P
2021 Latest Caselaw 5156 AP

Citation : 2021 Latest Caselaw 5156 AP
Judgement Date : 10 December, 2021

Andhra Pradesh High Court - Amravati
Guntupalli Sambasivarao Sivaiah vs The State Of A.P on 10 December, 2021
   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
J

FRIDAY, THE TENTH DAY OF DECEMBER -~ _- i
TWO THOUSAND AND TWENTY ONE '
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH

IA No. 1 OF 2021
IN
CRLRC NO: 816 OF 2021

Between: .
Guntupalli Sambasivarao @ Sivaiah, Aged about 54 years, Hindu, Occu-
Agriculture R/o Jalapuram Village, Pedakurapadu Mandal, Guntur Dist, Andhra
Pradesh.

- ...Accused/Appellant/Petitioner

- AND
The State of A.P, Rep.by Public Prosecutor. A.P High Court, Amaravathi.
..Complainant/Respondent/Respondent

Petition under Section 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 suspend the sentence and release the petitioner on bail pending disposal of
the criminal revision case before this Hon'ble Court preferred to revise the judgment in
Cr. Appeal No. 498 of 2018 dated 03.12.2021 on the file of V Additional District &
Sessions Judge - Cum - Special Judge for Trial of Offences Against Women, Guntur,
filed against the judgment in C:€No. 333 of 2016 dated 30-11-2018, on the file of I!
Addl. Junior Civil Judge, Sattenapalli. Pending disposal of CRLRC No. 816 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 V V Lakshmi Narayana,
Advocate for the Petitioner and of Public Prosecutor for the Respondent, the Court
made the following;

ORDER:

"Heard.

The sentence of imprisonment imposed against the petitioner alone is suspended pending disposal of the Criminal Revision Case and the petitioner shall be enlarged on bail on his executing self bond for Rs.20,000/ - (Rupees

twenty thousand only) with two sureties for a likesum each to the satisfaction of

Ae

SD/- K.TATA RAQ ' DEPUTY REGISTRAR

the I! Additional Junior Civil Judge, Sattenapalli, Guntur District."

(TRUE COPY//

For nooo rAN DRE UMOTKAN ~ To, The Il Addl. Junior Civil Judge, Sattenapalli, Guntur District. . The V Additional District & Sessions Judge - Cum - Special Judge for Trial of Offences Against Women, Guntur District. The Superintendent, District Jail, Guntur, Guntur District. One CC to Sri. V V Lakshmi Narayana, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy.

Nh --s

WO ah w

HIGH COURT

DR,J

DATED:10/12/2021

ORDER

IA NO.1 OF 2021 IN CRLRC.No.816 of 2021

ALLOWED

45 Deb 071

 
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