Mr. Burla Srinivasa Rao, vs The State Prohibition And Excise ...
2021 Latest Caselaw 493 AP

[ 3240 ]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MONDAY, THE FIRST DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 1 OF 2021
IN
CRLRC NO: 51 OF 2021

 

Between:
Mr. Burla Srinivasa Rao, S/o. Venkaiah Hindu, aged about 45 years, R/o.
Dammalapadu Village, Muppala Mandal, Guntur District, Andhra Pradesh.
...Petitioner
(Petitioner in CRLRC 51 OF 2021
on the file of High Court)
AND
The State Prohibition and Excise Sub Inspector, Sattenapalli Rep.by the Public
Prosecutor, Guntur, Andhra Pradesh.
..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 suspend
the sentence pending disposal of the Criminal Revision Case in this Hon'ble Court
preferred to revise the judgment in Cri. Appeal No. 141 of 2019 dated 6 January 2021
on the file of V Additional. District & Sessions Judge - cum- Special Judge for trail of
Offences against women Guntur filed against the judgment in C.C.No.263 of 2018 dated
08/04/2019 on the file of the Court Il Additional Judicial Magistrate of | Class
Sattenapalli, pending disposal of CRLRC No.51 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 V V LAKSHMI
NARAYANA 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 in
Crl.A.No.141 of 2019 dated 06.01.2021 on the file of V Additional District &
Sessions Judge-cum-Special Judge for trial of offences against Women, Guntur
confirming the conviction passed in C.C.No.263 of 2018 dated 08.04.2019 on the
file of Il Additional Judicial Magistrate of First Class, Sattenapalli alone is
suspended pending the criminal revision case on condition of petitioner
surrenderring before the Il Additional Judicial Magistrate of First Class,
Sattenapalli 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 II Additional Judicial Magistrate of First Class, Sattenapalli."

SD/-K.TATA RAO
ASSISTANT REGISTRAR
I'TRUE COPY// DS Fann
For ASSISTANT REGISTRAR
To,
The V Additional District & Sessions Judge - cum- Special Judge for trail of
Offences against women Guntur
The II Additional Judicial Magistrate of | Class Sattenapalli
One CC to SRI V V LAKSHMI NARAYANA Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
The SHO, Prohibition & Excise, Sateenpalli, Guntur District
One spare copy

--_

Oakwh
 

HIGH COURT

LKJ

DATED:01/02/2021

ORDER

IA.NO.1 OF 2021

IN CRLRC.No.51 of 2021