Sidha Nagaraju, vs The State. Inspector Of Police,
2021 Latest Caselaw 1045 AP

[ 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. 2 OF 2021
IN
CRLRC NO: 130 OF 2021

 

Between:
Sidha Nagaraju, S/o Venkateswarlu, aged 30 years, R/o D.No
Enterprises Lane, Motapalli Vari Street, Railepet, Guntur

9-6-36, Lakshmi

 

...Petitioner/ (ppeliant/Accused
(Petitioner in CRLRC 130 OF 2021
on the file of High Court)
AND
The State Inspector of Police, Old Guntur Police Station, Guntur Urban, Rep. by Public
Prosecutor, Andhra Pradesh, High Court of Judicature at Amaravati
...Responi ent/ Respondent
(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 suspend
the sentence by suspending the calendar and judgment dated 19-01-2017 passed in
SC.No.328/2016 on the file of learned Principal Assistant Sessions Judge, Guntur,
partly allowed by the order dated 07-09-2020 passed in CrlA.44/17 on the file of |
Additional Sessions Judge, Guntur during the pendency of the Crl. Revision case,
pending disposal of CRLRC No.130 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 VENKATA DURGA RAO
ANANTHA Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent, the Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/Accused passed in $.C.No.328 of 2016 dated 19.01.2017 on the file of Principal Assistant Sessions Judge, Guntur as confirmed in Criminal Appeal No.44 of 2017 dated 07.09.2020 on the file of the Court of | Additional Sessions Judge, Guntur alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Principal Assistant Sessions Judge, Guntur and on such surrender, the 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 Principal Assistant Sessions Judge, Guntur."

SD/-K.TATA RAO

ASSISTANT REGISTRAR ITTRUE COPY// a For ASSISTANT REGISTRAR

To,

The Principal Assistant Sessions Judge, Guntur The | Additional Sessions Judge, Guntur

The State Inspector of Police, Old Guntur Police Station, Guntur Urban One CC to SRI VENKATA DURGA RAO ANANTHA Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT] One spare copy

Oahon>

HIGH COURT

LKJ

DATED:22/02/2021

ORDER

IA.NO.2 OF 2021 IN CRLRC.No.130 of 2021

BAIL