Andhra Pradesh High Court - Amravati
Vannapusala Rambhupala Redyy, vs The State Of Andhra Pradesh, on 2 February, 2021
Bench: Lalitha Kanneganti
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. 2 OF 2021
IN
CRLRC NO: 60 OF 2021
Between:
Vannapusala Rambhupala Redyy, S/o Late V.Chenna Reddy, Aged about 37 years,
Occ: Business, R/o D.No.3/147 (Old), 3/351(New) Thapovanam, Anantapur Rural
Mandal, Anantapur District.
...Petitioner
(Petitioner in CRLRC 60 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, Represented by its Public Prosecutor, High court
of Andhra Pradesh, High Court Buildings at Amaravathi.
2. A.Srihari Kumar, S/o A.Krishna Murthi, Aged about 42 years, Occ: Agriculture,
R/o Venkatampalli Village, Narpala Mandal, Anantapur District.
...Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI M.KARIBASAIAH
Counsel for the Respondent No.1: PUBLIC PROSECUTOR
Petition under Section 397(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 set aside the Judgment in C.C.No.980 of 20614 dated 30-12-2019 on the
file of the II Special Magistrate Court, Anantapur as confirmed by in Criminal Appeal
No.14 of 2020,dated 01-02-2021 on the file of the Principal District and Sessions Judge,
Anantapur and including fine amount of Rs.11,00,000/- and release the petitioner
pending disposal of CRLRC No. 60 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 imposed against the petitioner/accused in
Cri.A.No.14 of 2020 dated 01.02.2021 on the file of the learned Prl.District and
Sessions Judge, Ananthapuram, confirming the conviction and sentence in
C.C.No.980 of 2014 on the file of the learned II Special Magistrate, Ananthapuram
alone is suspended pending the criminal revision case. The petitioner shall be
enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees
twenty thousand only) with two sureties for a likesum each to the satisfaction of
the learned Il Special Magistrate Court, Ananthapur.
The petitioner/accused shall also deposit an amount of Rs.2,20,000/-
(Rupees two lakhs twenty thousand only) before the Court below within four
weeks from the date of this order.
Post after four weeks." .
Sd/- A. Surya Prakasa Rao
DEPUTY REGISTRAR
ITTRUE COPY!I/ "
SECTION OFFICER
To,
wWn->
our
MM
The II Special Magistrate Court, Anantapur
The Principal District and Sessions Judge, Anantapur
A.Srihari Kumar, S/o A.Krishna Murthi, Aged about 42 years, Occ: Agriculture,
R/o Venkatampalli Village,Narpala Mandal, Anantapur District. (By RPAD)
One CC to Sri. M.Karibasaiah, 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. 2 OF 2021
IN
CRLRC NO: 60 OF 2021
INTERIM DIRECTION
