Andhra Pradesh High Court - Amravati
Adigrla Demudu, vs The State Of Andhra Pradesh on 19 February, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY, THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021
IN
CRLRC NO: 124 OF 2021
Between:
Noe Demudu, S/o. Yerrinaidu, Hindu, aged 38 years, Business, Residing at Flat
No.303, Gitanjali Apartment -ll, Opp: Hamsekhar College, Ring Road, Anakapalli,
Visakhapatnam District.
...Petitioner/Accused
(Petitioner in CRLRC 124 OF 2021
on the file of High Court)
AND
4. The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati
2. Kalaga Apparao, S/o Donkalu, Hindu aged 60 years, Business, R/ at D No.5-152,
BRT Colony, AMAL College Road, Anakapalli, Visakhapatnam District _
...Respondents
(Respondents in-do-)
Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased suspend
the modification Judgment i.e the payment of compensation amount 6,00,000/-, in case
failure to pay such amount, the accused to undergo simple imprisonment for period of
six month of the order dated 25-01-2021 in Crl.Appeal.No.32/2019 in C.C.No.60/2018
passed by the V Metropolitan Magistrate Court at Anakapalli, pending disposal of
CRLRC No.124 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 SIMHACHALAM
KARUKOLA Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent No.1, the Court made the following
ORDER:
"Heard.
The sentence of fine imposed against the petitioner/accused in Criminal
Appeal No.32 of 2019 dated 25.01.2021 on the file of X Additional District &
Sessions Judge, Visakhapatnam at Anakapalle modifying the conviction and
sentence in C.C.No.60 of 2018 dated 27.03.2019 on the file of XIll Metropolitan
Magistrate, Anakapalle is suspended on condition of petitioner surrendering
before the XIll Metropolitan Magistrate, Anankapalle and on such surrender, he
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
each to the satisfaction of learned XIll Metropolitan Magistrate, Anakapalle. The
petitioner shall deposit a sum of Rs.1,20,000/- (Rupees one lakh twenty thousand
only) before the trial Court within four weeks from the date of this order.
Post after four weeks".
Sd/-E.KameswaraRao
ASSISTANT REGISTRAR
[TRUE COPYI/ "ne
OF
For sECTION'OFFICER
To,
1. The V Metropolitan Magistrate Court at Anakapalli, Visakhapatnam District
ak &
Kalaga Apparao, S/o Donkalu, Hindu aged 60 years, Business, R/ at D No.5-152,
BRT Colony, AMAL College Road, Anakapalli, Visakhapatnam District (By
RPAD)
One CC to SRI SIMHACHALAM KARUKOLA Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
'ea
HIGH COURT
LKJ
DATED:19/02/2021
ORDER
1A.NO.2 OF 2021
IN
CRLRC.No.124 of 2021
BAIL
