Andhra Pradesh High Court - Amravati
G.Lakshmi Devi vs The State Of Andhra Pradesh on 14 December, 2021
N\
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE FOURTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY ONE KE
: PRESENT : | Se K
THE HONOURABLE SRI JUSTICE D. RAMESH (se
|.A.No. 2 of 2021 we
IN Yee
CRIMINAL R.C. No. 832 of 2021
Between :-
G. Lakshmi Devi, W/o. Durga Prasad, Aged about 36 years, R/o. H.No. 6/65,
Kothapeta, Bethamcherla Village and Mandal, Kurnool District.
.Petitioner/Appellant
(Revision Petitioner in Crl.R.C.No.832/2021
on the file of the High Court)
AND
The State of Andhra Pradesh, through $.H.O., Panyam Police Station,
Kurnool District, Rep. by its Public Prosecutor,
High Court, Amaravati. ..Respondent
(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 enlarge the petitioner herein on bial by suspending the sentence
imposed in Crl.A.No. 189 of 2019 dt. 10-12-2021 on the file of the Ill Additional
District & Sessions Judge, Kurnool at Nandyal, modifying he sentence of
imprisonment form 3 years to one year as imposed in C.C.No. 581 of 2013
dt. 1-10-2019 on the file of the Judicial Magistrate of First Class, Nandyal,
pending disposal of Crl.R.C.No. 832 of 2021 on the file of High Court.
The petition coming on for hearing, upon perusing the Petition and the
grounds filed in Cri.RC., and upon hearing the arguments' of
Smt P. Vijaya Lakshmi, Advocate for the Petitioner, and of Public Prosecutor
for Respondent-State, the Court made the following
ORDER:-
"Heard.
The sentence of imprisonment against the petitioner/Accused in
judgment dated 10.12.2021 passed in Criminal Appeal No.189 of 2019
on the file of learned Ill Additional District and Sessions Judge,
Kurnool at Nandyal, which was imposed in judgment dated 01.10.2019
in C.C.No.581 of 2013 on the file of learned Judicial Magistrate of
First Class, Nandyal, alone is suspended pending the criminal revision
case. The petitioner/Accuse shall be enlarged on bail on execution of
self bond for Rs.20,000/- (Rupees Twenty Thousand Only) with two
sureties for a likesum each to the satisfaction of learned Judicial
Magistrate of First Class, Nandyal."
Sd/- K.J. RAJA BABU,
ASSISTANT REGISTRAR
// TRUE COPY // A
for ASSISTANT REGISTRAR
To
1.The Ill Additional District & Sessions Judge, Kurnool at Nandyal.
2.The Judicial Magistrate of First Class, Nandyal, Kurnool District.
3.The Station House Officer, Panyam Police Station, Kurnool District.
4.The Superintendent, Women Prison, Sub-Jail, Nandyal, Kurnool District.
5. Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)
6.One CC to Smt P. Vijaya Lakshmi, Advocate(OPUC)
7.One Spare copy.
TKK
HIGH COURT
DR.J
DATED: 14-12-2021.
BAIL ORDER
|.A.No. 2 of 2021
IN
CRL.R.C.No. 832 of 2021
RELEASE THE PETITIONER os
ON BAIL ' ee
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44 DEC 2021
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