Gummidi Uma Bhaskaramma, vs The State Of A.P.
2021 Latest Caselaw 5175 AP

Citation : 2021 Latest Caselaw 5175 AP
Judgement Date : 13 December, 2021

Andhra Pradesh High Court - Amravati

Gummidi Uma Bhaskaramma, vs The State Of A.P. on 13 December, 2021

Bench: D Ramesh

 
  
 

MONDAY, THE THIRTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY
: PRESENT :

THE HONOURABLE SRI JUSTICE D. RAMESH
|.A.No. 1 of 2021
IN .
CRIMINAL R.C. No. 825 of 2021
Between :-
Gummadi Uma bhaskaramma, W/o. Vidya Sagar, Hindu, 45 years, Retd.
Employee, Area Hospital, Amalapuram, East Godavari District.
.Petitioner/Appellant/Accused
(Revision Petitioner in Cri.R.C.No.825/2021
on the file of the High Court)
AND
1.The State of Andhra Pradesh, Rep. by its Public Prosecutor,
High Court of Andhra Pradesh, at Amaravati, through S.H.O.,
Amalapuram P.S., East Godavari District.
..Respondent.

2.Kumpatla Veera Venkata Satyanarayana, S/o. Satyanarayana, R/o. Moberlypet, East Godavari District. ..Respondent/Complainant (Respondent in-do-) Petition under Section 397(1) of Cr.P.C. praying that in the circumstances stated in the grounds filed in the Crl.R.C., the High Court may be pleased to suspend the operation of the Judgment in Crl.A.No. 186 of 2018 dated 06-12-2021 on the file of the II Additional Sessions Jude, East Godavari District at Amalapuram, the same was ccnfirmed the Six months and awarded fine of Rs. 2,000/- in S$.1 one month conviction punishment passed in C.C.No. 311 of 2013 dt. 06-06-2018 on the file of the Special Magistrate, Amalapuram, East Godavari District by enlarge the Petitioner on bail pending disposal of Crl.R.C.No. 825 of 2021 on the file of High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds filed in Crl.RC., and upon hearing the arguments of Sri G. Simhadri, Advocate for the Petitioner, and of Public Prosecutor for Respondent No.1-State, the Court made the following ORDER:-

"Heard.

sea In the facts and circumstances of the case, the petition is allowed and ""the..execution of substantial sentence of imprisonment including the payment of compensation is hereby ordered to be suspended till the disposal of the Criminal Revision Case. The petitioner shall be released on bail on execution of self bond for Rs. 20,000/- (Rupees Twenty Thousand Only) with two sureties for a like sum each to the satisfaction of the learned Special Magistrate, Amalapuram, East Godavari District."

Sd/- SD.MD. RAFI, ASSISTANT REGISTRAR,

// TRUE COPY // :

for ASSISTANT REGISTRAR To

1.The Il Additional Sessions Jude, East Godavari District at Amalapuram.

2.The Special Magistrate, Amalapuram, East Godavari District.

3.The Station House Officer, Amalapuram Police Station, East Godavari District.

4.The Superintendent, Central Jail, Rajahmundry, East Godavari District.

5.Kumpatla Veera Venkata Satyanarayana, S/o. Satyanarayana,

R/o. Moberlypet, East Godavari District.

6.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)

7.One CC to Sri G. Simhadri, Advocate(OPUC)

8.One Spare copy.