Andhra Pradesh High Court - Amravati
Vadapalli Francis vs The State Of Andhra Pradesh, on 23 February, 2021
Bench: Lalitha Kanneganti
TUESDAY, THE TWENTY THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 137 OF 2021
Between: .
1. Vadapalli Francis, S/o. Bhushanam Aged 48 years, R/o. Ravipativaripalem,
Prathipadu Mandal, Guntur District.
2. Vadapalli Jacob, S/o. Bhushanam Aged 54 years, R/o. Ravipativaripalem,
Prathipadu Mandal, Guntur District. .
3. Vasimalla Kanaka Raju, S/o. Nagabhusahanam Aged 47 years, R/o.
Ravipativaripalem, Prathipadu Mandal, Guntur District.
4. Daarla Koteswara Rao, S/o. Garataiah Aged 38 years, R/o. Ravipativaripalem,
Prathipadu Mandal, Guntur District.
5. Vasimalla Babu, S/o. Francis Aged 39 years, R/o. Ravipativaripalem, Prathipadu
Mandal, Guntur District.
6. Vasimalla Peda Aseervadam @ Aseervadam, S/o. Balaswamy, Aged 39 years,
R/o. Ravipativaripalem, Prathipadu Mandal, Guntur District.
...Petitioner/Accused 1 to 6
(Petitioner in CRLRC 137 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Through Public Prosecutor, High Court at Amaravathi
...Respondent/Respondent
(Respondents in-do-)
Petition under Section 482 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 Judgment dated 31.12.2020 in Crl.A.No.488 of 2015 on the file of Il Additional
Sessions Judge, Guntur in confirming the conviction and sentence passed' on
15.09.2015 in C.C. No. 299 of 2012 by VI Additional Judicial / Magistrate of First Class,
Guntur, pending disposal of CRLRC No.137 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 ARUN SHOWRI
GORREMUCHU Advocate for the Petitioners and of PUBLIC PROSECUTOR for the
Respondent, the Court made the following ,
ORDER:
"Heard. .
The sentence of imprisonment against the petitioners/A-1 to A-6 passed in
C.C.No.299 of 2012 dated 15.09.2015 on the file of VI Additional Judicial
Magistrate of First Class, Guntur as confirmed in Criminal Appeal No.488 of 2015
dated 31.12.2020 on the file of the Court of li Additional Sessions Judge, Guntur ~
alone is suspended pending the criminal revision case on condition of petitioners
surrendering before the VI Additional Judicial Magistrate of First Class, Guntur
and on such surrender, the petitioners shall be released on bail on the same day --
on their executing each 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 VI
Additional Judicial Magistrate of First Class,Guntur', Zz.
Sd/-K.TataRao
IITRUE COPY//
For. ~~
akwNn>
The Il Additional Sessions Judge, Guntur
The VI Additional Judicial / Magistrate of First Class, Guntur
One CC to SRI ARUN SHOWRI GORREMUCHU Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
f
é
HIGH COURT
LKJ
DATED:23/02/2021
ORDER
1A.NO.1 OF 2021
IN
CRLRC.No.137 of 2021
BAIL
© D7 FEB QO
oN
