Andhra Pradesh High Court - Amravati
Kuruba Nagendra vs The State Of Andhra Pradesh on 1 February, 2021
Bench: Lalitha Kanneganti
: [ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI -
MONDAY, THE FIRST DAY OF FEBRUARY, ee
TWO THOUSAND AND TWENTY ONE ~~ ON,
:PRESENT: Q
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTL- -
: IA No. 2 OF 2021 _ OEE
IN 7}
CRLRC NO: 48 OF 2021 | Ye
Rope
Between: "
Kuruba Nagendra, S/o K.Mariyappa, Aged 48 years, Occ: Driver of APSRTC, R/o.11-2-
177, Nayak Nagar, Ananthapur, Ananthapur District.
...Petitioner
(Petitioner in CRLRC 48 OF 2021--
on the file of High Court)
AND
1. The State of Andhra Pradesh, rep.by the Station House Officer, Amarapuram PS,
Ananthapur District.
2. The State of Andhra Pradesh, rep. by the Public Prosecutor, High Court of AP at
Amaravathi.
... Respondents __
(Respondents in-do-)
Counsel for the Petitioner : SRI P.L.NARASIMHA RAO_-
Counsel for the Respondent No.1: PUBLIC PROSECUTOR
a
Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds of criminal petition, the High Court may be pleased to
suspend the conviction and sentence imposed in the Calendar and Judgment dated
22-08-2019 passed in C.C.No.101 of 2016 on the file of the Court of the Judicial
Magistrate of First Class, Madakasira, Ananthapur District as confirmed in the Judgment
dated 06-01-2021 passed in Crl.A.No.108 of 2019 on the file of the Court.of the IJ
Additional Sessions Judge, Hindupur, Ananthapur District and consequently enlarge the
petitioner on bail, pending disposal of CRLRC No. 48 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). _
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/accused in C.C.No.101
of 2016 dated 22.08.2019 on the file of Judicial Magistrate of First Class,
Madakasira, Ananthapur District as confirmed in Crl.A.No.108 of 2019 dated
06.01.2021 on the file of Il Additional Sessions Judge, Hindupur, Ananthapur
District alone is suspended pending the criminal revision case on condition of
petitioner surrenderring before the learned Judicial Magistrate of First Class,
Madakasira, Ananthapur District 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 Judicial Magistrate of First Class, Madakasira,
Ananthapur District."
Sd/-M.RameshBab
TANT REGISTRAR
ITTRUE COPY!/ ASSIS yt res
SECTION OFFICER
For.
To,
OakwWwn>
MM
The Judicial Magistrate of First Class, Madakasira, Ananthapur District---
The II Additional Sessions Judge, Hindupur, Ananthapur District ~
The Station House Officer, Amarapuram Police Station, Ananthapur District-
One CC to Sri. P.L.Narasimha Rao, Advocate [OPUC] ~~
Two CCs to Public Prosesutor, High Court of AP [OUT]_---
One spare copy
HIGH COURT
LKJ
DATED:01/02/2021
ORDER
IA No. 2 OF 2021
IN
CRLRC NO: 48 OF 2021
INTERIM DIRECTION
