Andhra Pradesh High Court - Amravati
M/S Seeko Biotics vs The State Of Andhra Pradesh, on 2 February, 2021
Bench: Lalitha Kanneganti
|
[ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SECOND DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 61 OF 2021
Between:
1. M/s Seeko Biotics, D.No.14-309/A, Krishna Nagar, Tadepalli, Guntur District
2. S.Jayarami Reddy, S/o S.Koti Reddy, Aged about 42 years, Occ: Business,
Resident of D.No.14-309/A, Krishna Nagar, Tadepalli, Guntur District.
...Petitioners
(Petitioner in CRLRC 61 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra
Pradesh at Amaravtahi.
...Respondent
(Respondents in-do-)
Counsel for the Petitioner : SRI VUTUPALLI RAJANNA
Counsel for the Respondent : PUBLIC PROSECUTOR
Petition under Section 379(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds of criminal revision petition, the High Court may be
pleased to suspend the execution of sentence dated 23-12-2020 passed in
CRL.A.No.185 of 2017 on the file of the I Additional Sessions Judge, East Godavari
District at Rajamahendravaram confirming the judgment dt.06-04-2017 passed in
C.C.No.548/2016 on the file of the I] Additional Judicial First Class Magistrate,
Rajamahendravaram, East Godavari District and release the petitioners on bail, pending
disposal of CRLRC No. 61 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 petitioners/A-1 and A-2 in
Criminal Appeal No.185 of 2017 dated 23.12.2020 on the file of 1 Additional
Sessions Judge, East Godavari at Rajamahendravaram conforming the judgment
in C.C.No.548 of 2016 dated 06.04.2017 on the file of Il Additional Judicial
Magistrate of First Class, Rajamahendravaram alone is suspended pending the
criminal revision case on condition of petitioner surrenderring before the Il
Additional Judicial Magistrate of First Class, Rajamahendravaram 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, Rajamahendravaram."
SD/- M.Suryanadha Reddy
ASSISTANT REGISVRAR
I'TRUE COPY// j}
For ASSISTANT REGISTRAR
To,
ak w
MM
The I Additional Sessions Judge, East Godavari District at Rajamahendravaram
The II Additional Judicial First Class Magistrate, Rajamahendravaram, East _
Godavari District
One CC to Sri. Vutupalli Rajanna, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy
HIGH COURT
LKJ
DATED:02/02/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 61 OF 2021
INTERIM STAY
