Andhra Pradesh High Court - Amravati
Akkinapalli Eswar, vs The State Of A.P. on 1 February, 2021
Bench: Lalitha Kanneganti
.
el
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIRST DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
'PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
[ 3240 ]
IA No. 1 OF 2021
IN
CRLRC NO: 45 OF 2021
Between:
Akkinapalli Eswar, S/o. Sambasiva Rao, Aged 29 years, Occ: Driver, R/o. 4" Lane
Mutyalareddy Nagar, Guntur Town, Now Residing at Pallavi Heights, Near JKC College
Road, Guntur Town
...Petitioner
(Petitioner in CRLRC 45 OF 2021
on the file of High Court)
AND
The State of A.P., rep. by Public Prosecutor, High Court of Andhra Pradesh at
Amaravathi .
... Respondent
(Respondents in-do-)
Counsel for the Petitioner : SRI P.NARAHARI BABU
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 of criminal petition, the High Court may be pleased to
enlarge the petitioner on bail by suspending the sentence imposed in the judgment
dated 2-12-2020 in Crl.A.No.179/2019 in the court of the XII Additional Sessions Judge
Guntur District at Guntur by confirming the judgment of the V Additional Junior Civil
Judge Court, Guntur Guntur District in C:C.No.238/2017 dated 02-05-2019, pending
disposal of CRLRC No. 45 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 petitionerjaccused in
Crl.A.No.179 of 2019 dated 02.12.2020 on the file of XII Additional Sessions Judge,
Guntur District, Guntur confirming the judgment passed in C.C.No.238 of 2017
dated 02.05.2019 on the file of V Additional Junior Civil Judge, Guntur alone is
suspended pending the criminal revision case on condition of petitioner
surrenderring before the V Additional Junior Civil Judge, Guntur 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 V Additional
Junior Civil Judge, Guntur." "
Sd/-K.TataRao
ASSISTANT REGISTRAR
[TRUE COPY// SECTION OFFICER'
For ASSISTANT REGISTRAR
To,
DaARWN a
MM
The XII Additional Sessions Judge Guntur District at Guntur
The V Additional Junior Civil Judge Court, Guntur Guntur District
The Station House Officer, West Traffic Police Station, Guntur.
One CC to Sri. P.Narahari Babu, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy
HIGH COURT
LKJ
DATED:01/02/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 45 OF 2021
INTERIM DIRECTION
- 9 FEB 202!
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