Andhra Pradesh High Court - Amravati
Chempati Rama Krishnam Raju vs Allu Venkateswara Rao on 22 February, 2021
Bench: Lalitha Kanneganti
[ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE TWENTY SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 131 OF 2021
Between: He
Chempati Rama Krishnam Raju, S/o.Subba Raju, aged about 57 years, R/o.D.No:127-
3-18/1, Sapota Lodge Building, Bhimavaram, West Godavari District.
...Petitioner/Petitioner
(Petitioner in CRLRC 131 OF 2021
on the file of High Court)
AND
1. Allu) Venkateswara Rao, S/o.Satyanarayana, aged about 50 years,
R/o.D.No.24A-308, Ashoknagar, Eluru, West Godavari District.
2. The State of Andhra Pradesh, Rep by its Public Prosecutor High Court of Andhra
Pradesh High Court buildings, At Amaravathi, Guntur 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 to enlarge
the petitioner on bail by suspending the sentence of imprisonment imposed by the
calendar and Judgment dated 20-03-2018 in C.C.No.478 of 2016 on the file of the Court
of the Judicial Magistrate of First Class, Special Mobile Court, West Godavari, Eluru,
which was confirmed by the Judgment dated 15-02-2021 in Crl.A.No.125 of 2018 on the
file of the Court of the LRAT-cum-ll Additional district and Sessions Judge, West
Godavari, Eluru, pending disposal of CRLRC No.131 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 SAl GANGADHAR
CHAMARTY Advocate for the Petitioner and of PUBLIC PROSECUTOR for
Respondent No.2, the Court made the following
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/Accused passed in
C.C.No.478 of 2016 dated 20.03.2018 on the file of Judicial Magistrate of | Class,
Special Mobile Court, Eluru as confirmed in Criminal Appeal No.125 of 2018 dated
15.02.2021 on the file of the Court of LRAT-cum-ll Additional District & Sessions
Judge, West Godavari, Eluru alone is suspended pending the criminal revision
case and the petitioner shall be released on bail 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 Judicial Magistrate of | Class, Special
Mobile Court, Eluru."
SD/-K.TATA RAO
ASSISTANT REGISTRAR
ITTRUE COPY! A
| For ASSISTANT REGISTRAR
To,
1. The Judicial Magistrate of First Class, (Mobile) for Trial Cases under PCR Act
Eluru-cum-lll Additional Junior Civil Judge at Eluru, Special Mobile Court, West
Godavari, Eluru,
2. The LRAT-cum-ll Additional district and Sessions Judge, West Godavari, Eluru
Ook
Allu. Venkateswara Rao, S/o.Satyanarayana, aged about 50 years,
R/o.D.No.24A-308, Ashoknagar, Eluru, West Godavari District. (By RPAD)
One CC to SRI SA! GANGADHAR CHAMARTY Advocate [OPUC]
The Superintendent, Central Prison, Eluru, West Godavari District
One spare copy
HIGH COURT
_ LKJ
DATED:22/02/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.131 of 2021
BAIL
