Andhra Pradesh High Court - Amravati
Dr.Dara Satyanarayana Prasad vs State Of Andhra Pradesh on 29 December, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
WEDNESDAY, THE TWENTY NINETH DAY OF DECEMBER
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
IA No. 1 OF 2021
IN
CRLRC NO: 889 OF 2021
Between:
Dr.Dara Satyanarayana Prasad, S/o Sri Challa Rao, Hindu, Age. 55 Years, Occ: Lo
Government Servant, R/o D.No. 56-6-4, Vidya Nagar, Rajamahendravaram - 533
105, East Godavari District
...Petitioner/Appellant/Accused
AND
1. State Of Andhra Pradesh, Rep. by its Public Prosecutor High Court at
Amaravathi
2. Uppu Bala Srinivasa Rao, S/o Late Sri Ramachandra Rao, R/o Muramalla - 533
220, |.Polavaram Mandal, East Godavari District
...Respondents/Respondents/Complainant
Petition under Section 397(1) CrPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to suspend
the operation of the Judgment made in Criminal Appeal No. 52 of 2018 on the file of the
Court of the II Additional District and Sessions Judge, East Godavari at Amalapuram,
Dated 21-12-2021 preferred against the Calendar and Judgment made in Calendar
Case No.144 of 2009 on the file of the Court of the Judicial First Class Magistrate,
Mummidivaram, dated 19-01-2018 pending disposal of the present Criminal Revision
case No. 889 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 N SIVA REDDY,
Advocate for the Petitioner and of Public Prosecutor, High Court of A.P. for the
Respondent No.1/State, the court while directing issue of notice to the Respondents
herein to show cause as to why this application should not be complied with, made the
following order: (The receipt of this order will be deemed to be the receipt of notice in
the case).
ORDER
"Heard.
The sentence of imprisonment imposed by the Court below against the
petitioner/accused in C.C.No.144 of 2009 dated 19.01.2018 on the file the Court of
learned Judicial First Class Magistrate, Mummidivaram, as confirmed in
Crl.A.No.52 of 2018, dated 21.12.2021 on the file of the learned Il Additional
District & Sessions Judge, East Godavari at Amalapuram alone is suspended
pending the revision case on the condition of the petitioner depositing 10% of the
cheque amount within four weeks from the date of receipt of this order and the
petitioner shall be released on bail on his executing a personal bond for a sum of
Rs.20,000/- (Rupees twenty thousand only) with sureties each for a likesum to the
satisfaction of the learned Judicial First Class Magistrate, Mummidivaram. On
such deposit, respondent No.2/complainant is permitted to withdraw the said
amount."
SD/- MLPRABHAK
ASSISTAN R
ITTRUE COPYI/ .
For ASSIST REGISTRAR
To,
\| Additional District and Sessions Judge,, EG Dist. At Amalapuram.
The Judicial First Class Magistrate, Mummidivaram, EG Dist.
Sri Uppu Bala Srinivasa Rao, S/o Late Sri Ramachandra Rao, R/o Muramalla -
533 220, |.Polavaram Mandal, East Godavari District( By RPAD)
One CC to SRI. N SIVA REDDY Advocate [OPUC}
One CC to Public Prosecutor, High Court of A.P. [OPUC]
One spare copy
- YON>
Don
HIGH COURT
DRJ
DATED:29/12/2021
NOTE : POST AFTER FOUR WEEKS.
ORDER
IA NO. 1 OF 2021
IN
CRLRC.NO.889 OF 2021
DIRECTION
