Andhra Pradesh High Court - Amravati
Sk Noorjahan vs State Of Ap on 23 February, 2021
Bench: Lalitha Kanneganti
[ 3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
TUESDAY, THE TWENTY THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
IA No. 2 OF 2021
IN
CRLRC NO: 113 OF 2021
Between:
SK Noorjahan, W/o. Abdul Kalam, Muslim, Aged about 36 years, Ara Kat Be
Nagar, Kavali,, SPS Nellore District
Ree
_..Accused/A¥ t
(Petitioner in CRLRC 113 OF 2021
on the file of High Court)
AND
1. State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court at
Amaravathi,
2, P.Satyanarayan, S/o. Simhadri, Age 57 years, Photo frame} work, Northern side
of Gandhi Statue, Beside Eastern side of court wall, Trunk Road, kavali, SPS
Nellore District. :
... Respondent(s)
(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 judgment passed in the judgment passed in Criminal Appeal No.293 of
2018 on the file of IV Addl. District and Sessions Judge, Neliore in conforming the
judgment passed in C.C.No.819 of 2015 on the file of Additional Judicial Magistrate of
1" Class, Kavali dt. 08.10.2018, pending disposal of CRLRC No.113 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 LINGALA
HAZARATHAIAH Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent No.1, the Court made the following
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/accused passed in
Criminal Appeal No.293 of 2018 dated 21.11.2019 on the file of IV Additional
District and Sessions Judge, Nellore confirming the conviction and sentence
passed in judgment dated 08.10.2018 in C.C.No.819 of 2015 on the file of the
Additional Judicial Magistrate of First Class, Kavali alone is suspended pending
the criminal revision case on condition of petitioner surrenderring before the
Additional Judicial Magistrate of First Class, Kavali 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 Additional Judicial Magistrate of First
Class, Kavali.
et cee nN
Sd/-E.Kameswara
/ ASSISTANT REG
IITRUE COPYI// 4
For: SECTION O
To,
1. The IV Addl. District and Sessions Judge, Nellore
2. The Additional Judicial Magistrate of 1° Class, Kavali, Nellore
Ook
P.Satyanarayan, S/o. Simhadri, Age 57 years, Photo frame work, Northern side
of Gandhi Statue, Beside Eastern side of court wall, Trunk Road, kavali, SPS
Nellore District (By RPAD)
One CC to SRI LINGALA HAZARATHAIAH Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
HIGH COURT
" LKJ
DATED:23/02/2021
ORDER
IA.NO.2 OF 2021
IN
CRLRC.No.113 of 2021
BAIL
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