Mohammad Basheer vs The State Of Andhra Pradesh,
2021 Latest Caselaw 588 AP

8 [8240-J™.
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI.

WEDNESDAY, THE THIRD DAY OF FEBRUARY, (22000

TWO THOUSAND AND TWENTY ONE

'PRESENT: wi Sa ss

THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTH
IA No. 1 OF 2021 "age Ps
IN

CRLRC NO: 66 OF 2021

  

 

Between:
Mohammad Basheer, S/o. Jilani, Muslim, Now aged about 44 years, Driver Mini bus,
bearing No. AP-28-T-6115, R/o Narsingh Village , Rejendra Nagar Mandal ,
Rangareddy District , Telangana State.

_..Petitioner/ Petitioner

AND
The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of A.P. at
Amaravathi
_.Respondent/Respondent
Counsel for the Petitioner: Mis MARELLA RADHA

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 filed in support of the petition, the High Court may be
pleased to suspend the sentence of imprisonment imposed in the judgment dated
5.1.2021 passed in Cri.A.No.82/2018 by the Principal District and Sessions Judge,
Ongole Prakasam District, confirming the judgment dated 7.03.2018 passed in
C.C.No.67/2009 by the Principal Junior Civil Judge, Kandukur, Prakasam and including
issuance of non - baliable warrant against the petitioner and enlarge the petitioner on
bail, pending disposal of CRLRC No.66 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).
The Court made the following
ORDER

"Heard.

The sentence of imprisonment against the petitioner/Accused passed in Criminal Appeal No.82 of 2018 dated 05.01.2021 on the file of Principal District & Sessions Judge, Ongole, Prakasam District confirming the judgment dated 07.03.2018 in C.C.No.67 of 2009 on the file of Principal Junior Civil Judge, Kandukur alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Principal Junior Civil Judge, Kandukur 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 Principal Junior Civil Judge, Kandukur."

Sd/-E.KameswaraRao

ASSISTANT RE TRUE COPY! Sax GISTRAR

1 For SECTION OFFICER O,

The II Addl. Junior Civil Judge, Ongole.

The Principal District & Sessions Judge, Ongole, Prakasam District

One CC to M/s Marella Radha Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of Andhra Pradesh. [OUT]

One spare copy

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HIGH COURT

LKJ

DATED: 03/02/2021

ORDER \A No. 1 OF 2021

IN CRLRLNO.66 of 2021

DIRECTION