P.Bhanu Prasad,. vs Y.Somulu,
2021 Latest Caselaw 551 AP

[3240]

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SECOND DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE EOE ANES
:PRESENT: RETR
_THE HONOURABLE SMT JUSTICE LALITHA KANNEGANT{GA0 e

He

IA No. 1 OF 2021 aay (2ane
IN \ ;
CRLRC NO: 58 OF 2021 NN

Between:
P.Bhanu Prasad, S/o. Pullaiah, age 60 years, R/o. D.No.18-22-17, Baraimam panja
street, Guntur Bazar, Guntur, Guntur District
...Petitioner
(Petitioner in CRLRC 58 OF 2021
on the file of High Court)
AND

1. Y.Somulu, S/o. Satyanarayana, R/o. 31° ward, Telagagalem, Ponnur Town,
Guntur District
2. The State of A.P., Represented by Public Prosecutor, High Court, Amaravati
... Respondents
(Respondents in-do-)

Counsel for the Petitioner : SRI THOTA RAMAKOTESWARA RAO
Counsel for the Respondent No.2: PUBLIC PROSECUTOR

Petition under Section 397 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 Judgment dated 03.11.2020 passed by the II Additional Sessions Judge,
Guntur in Criminal Appeal No.109 of 2017 conforming against the judgment dated
14.02.2017 on the file of Additional Junior Civil Judge, Ponnur in C.C.No.98/2016,
pending disposal of CRLRC No. 58 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 and fine imposed against the petitioner/Accused in Crl.A.No.109 of 2017 dated 03.11.2020 on the file of the learned I! Additional Sessions Judge, Guntur, confirming the conviction and sentence in C.C.No.98 of 2016 on the file of the learned Additional Junior Civil Judge, Ponnur is alone suspended pending the criminal revision case on condition of the petitioner surrendering before learned Additional Junior Civil Judge, Ponnur within a week from the date of receipt of a copy of this order and on such surrender, the petitioner shall be released on bail on the same day on 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 learned Additional Junior Civil Judge, Ponnur."

Sd/-M.Suryanadha ASSISTA RE

TRUE COPYII SECTION OFFICER

For.

To,

M

Zoos

The II Additional Sessions Judge, Guntur The Additional Junior Civil Judge, Ponnur

Y.Somulu, S/o. Satyanarayana, R/o. 31° ward, Telagagalem, Ponnur Town, Guntur District (By RPAD) One CC to Sri. Thota Ramakoteswara Rao, 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: 58 OF 2021

INTERIM SUSPENSION

- A FEB 2021