Yelamanchali Ashok Kumar vs The State Of Andhra Pradesh
2021 Latest Caselaw 1097 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

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: 142 OF 2021

 

Between:
Yelamanchali Ashok Kumar, S/o Pentayya, Aged about 23 years, R/o. Garbham
Village, Merakamudidam Mandal, Vizianagaram District.
..Petitioner/Petitioner
AND

The State of Andhra Pradesh, Rep. by Public Prosecutor High Court of Andhra
Pradesh at Amaravathi.

. .Respondent/respondent

Counsel for the Petitioner :SRI TADDI NAGESWARA RAO
Counsel for the Respondent :PUBLIC PROSECUTOR

Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds in Criminal Revision Case, the High Court may be
pleased to enlarge the Petitioner on bail by suspending the sentence and judgment of
the Judge Family Court cum Ill Addl. Sessions Judge, Vizianagaram passed in
Crl.A.No. 84 of 2019, dt. 18.02.2021 in confirming the Judgment of the Additional
Judicial Magistrate of | Class, Vizianagaram passed in C.C. No. 1114 of 2015 dated
04.09.2019, pending disposal of CRLRC No. 142 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/ Accused passed in C.C.No.1114 of 2015 dated 04.09.2019 on the file of Additional Judicial Magistrate of First Class, Vizianagaram as confirmed in Criminal Appeal No.84 of 2019 dated 18.02.2021 on the file of the Family Court-cum-lll Additional Sessions Judge, Vizianagaram 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 Additional Judicial Magistrate of First Class, Vizianagaram." |

Sd/- M. $uryanadha Reddy, © ASSISTANT RE ISTRAR

I{TRUE COPYI/ AS ba For ASSISTANT REGISTRAR To, The Judge Family Court cum Ill Addl. Sessions Judge, Vizianagaram. The Additional Judicial Magistrate of | Class, Vizianagaram. The Superintendent, Central Prison, Visakhapatnam One CC to Sri. Taddi Nageswara Rao, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy.

DeOahwWN>

LK,J

DATED:23/02/2021

ORDER

IA No. 1 OF 2021 IN CRLRC.No.142 of 2021

INTERIM DIRECTION