Andhra Pradesh High Court - Amravati
Telagapalli Ramakrishna vs State Of Ap on 3 February, 2021
Bench: Lalitha Kanneganti
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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY, THE THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 65 OF 2021
Between:
Telagapalli Ramakrishna, S/o. Venkateswara Rao, Occ: Business, aged 48 years, R/o.
Plot No.102, Vasavai Enclave, 9" Line, A.T. Agraharam, Guntur.
...Petitioner/Appellant/Accused
(Petitioner in CRLRC 65 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati
Respondent
2. Anigandla Ravi Kumar, S/o. Brahmarao, aged 35 years, R/o. 25-4-35, 9/2,
Srinivasarao Thota, Guntur City, Guntur District
... Respondent/Respondent/Complainant
(Respondents in-do-)
Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to grant
bail to the petitioner by suspending the conviction and sentence imposed: by Calendar
and Judgment dt. 05.03.2019 passed in CC.No.38 of 2017 on the file of the court of
_ Learned | Addl. Junior Civil Judge, Guntur, as was confirmed by the Judgment dt.
27.01.2021 passed in Crl.A.No.91 of 2019 on the file of the Court of Learned V Addi.
District & Sessions Judge-cum-Special Judge for Trial of Offences against Women,
Guntur, pending disposal of CRLRC No.65 of 2021, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/S NIMMAGADDA
REVATHI Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent No.1, the Court made the following
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/Accused in C.C.No.38
of 2017 dated 05.03.2019 on the file of | Additional Junior Civil Judge, Guntur as
confirmed by judgment dated 27.01.2021 in Criminal Appeal No.91 of 2019 on the
file of V Additional District & Sessions Judge-cum-Special) Judge for Trial of
Offences against Women, Guntur alone is suspended pending the criminal
revision case and the petitioner shall be released on bail 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 | Additional Junior Civil Judge,
Guntur.
Sd/-M.SURYANADHA REDDY
ASSIsTAN! REGISTRAR
ITTRUE COPY// 5 Ll
For ASSISTANT REGISTRAR
To, |
1. The | Addl. Junior Civil Judge, Guntur.
2. The V Addi. District & Sessions Judge-cum-Special Judge for Trial of Offences
against Women, Guntur
3. Anigandla Ravi Kumar, S/o. Brahmarao, aged 35 years, R/o. 25-4-35, 9/2,
Srinivasarao Thota, Guntur City, Guntur District
One CC to M/S NIMMAGADDA REVATHI Advocate [OPUC]
One CC to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
Qasr
HIGH COURT
LKJ
DATED:03/02/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.65 of 2021
BAIL
