Andhra Pradesh High Court - Amravati
Nammi Appala Satyanaraya, vs The State Of Andhra Pradesh, on 14 December, 2021
A
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE FOURTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY ONE
: PRESENT : ,
THE HONOURABLE SRI JUSTICE D. RAMESH
1.A.No. 2 of 2021
IN .
CRIMINAL R.C. No. 831 of 2021
Between :- _*
Nammi Appala Satyanarayana, S/o. Saidulu, Aged 52 years D.No .65-6-650,,."
Himachala Nagar, Opp : Zinc Gate, New Gajuwaka, Visakhapatnam. ha
Petitioner /Appellant/Accused™ :
(Revision Petitioner in Crl.R.C.No.831/2021 .-~
on the file of the High Court)
AND
1.The State of Andhra Pradesh, Rep. by its Public Prosecutor,
High Court at Amaravati..
2.M/s. Shri Ram Chits Private Limited, Branch Gajuwaka, Rep. by its
Asst .Manager, R. Venkata Rao S/;0. Satyam, Resident Visakhapatnam. _
..Respondents/Complainant
(Respondents in-do-)
Petition under Section 482 of Cr.P.C. praying that in the circumstances
stated in the grounds filed in the Cri.R.C., the High Court may be pleased to
pass an order to stay of the operation of the Judgment passed in Criminal
Appeal No. 54/2018 dt. 09-03-2021 on the file of IV Additional Metropolitan
Sessions Judge, Visakhapatnam at Gajuwaka, pending disposal 'of Crl.R.C.No.
831 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 R. Siva Sai Swarup, Advocate for the Petitioner, and of Asst. Public
Prosecutor for Respondent No.1-State, the Court made the following
ORDER:-
"Heard.
The sentence of imprisonment against the petitioner/accused in
judgment dated 09.03.2021 passed in Criminal Appeal No.54 of 2018 on the
file of learned IV Additional Metropolitan Sessions Judge, Visakhapatnam at
Gajuwaka, which was imposed in judgment dated 02.02.2018 in C.C.No.135
of 2013 on the file of learned III Additional Chief Metropolitan Magistrate,
Visakhapatnam, alone is suspended pending the criminal revision case on
condition of petitioner surrendering before learned {Il Additional Chief
Metropolitan Magistrate, Visakhapatnam and on such surrender, petitioner
shall be released on bail on the same day on his executing 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 Ill Additional Chief Metropolitan
Magistrate, Visakhapatnam.
Petitioner shall deposit 20% of the compensation amount before the
trial Court within four (04) weeks from today."
// TRUE COPY //
Cr AT TAIT NE TT TIN
Contd..2...
To
1.The IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka.
2. The Ill Additional Chief Metropolitan Magistrate, Visakhapatnam.
3.R. Venkata Rao, S/o. Satyam, Assistant Manager, M/s. Shri Ram Chits Private
Limited, Branch Gajuwaka, Visakhapatnam.
4.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)
5.One CC to Sri R. Siva Sai Swarup, Advocate(OPUC)
6.One Spare copy.
TKK
Sa
HIGH COURT
DR.J
DATED: 14-12-2021.
BAIL ORDER
|.A.No. 2 of 2021
IN
CRL.R.C.No. 831 of 2021
RELEASE THE PETITIONER
ON BAIL
