Andhra Pradesh High Court - Amravati
Fabmach Engineers, vs The State Of A.P, on 3 February, 2021
Bench: Lalitha Kanneganti
[3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY, THE THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021 .
IN
CRLRC NO: 64 OF 2021
Between:
1. Fabmach Engineers, rep by its Prop Gandikota Chinna Subba Reddy, R/o House
No./34,Sikhara Greater Community, Opp Sri Chaithanya College, Bachupalli,
Khutubullapur Mandal, Rangareddy District.
2. Gandikota Chinna Subba Reddy, R/o House No.34, Sikhar greater Community,
Opp: Sri Chaithanya College, Bachupalli, Kutubullapur Mandal, Rangareddy
District, Hyderabad.
...Petitioners
(Petitioner in CRLRC 64 OF 2021
on the file of High Court)
AND
1. The State of A.P, rep by its Public Prosecutor, High Court of AP, Amaravati.
2. Vaddireddy Lakshmi Reddy, S/o Rosi Reddy, Aged about 65 years, R/o
Chirrajupalli village, Yerraguntla Mandal, Y.S.R Kadapa district.
...Respondents
(Respondents in-do-)
Petition under Section 397 r/w 482 of Cri.P.C praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the operative portion of Judgment dated 22-01-2021,inculding sentence ,in
criminal Appeal No.93 of 2013 on the file of Il Additional Sessions Judge Kadapa at
Proddatur confirming the Sentence and Judgment dated 10-05-2013 passed in STC
No.21 of 2011 on the file of the Judicial First Class Magistrate, Kamalapuram, pending
disposal of CRLRC No.64 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 SRI P RAJASEKHAR
Advocate for the Petitioners and of PUBLIC PROSECUTOR for the Respondent No.1,
the Court made the following
ORDER:
"Heard.
The sentence of imprisonment against the petitioners/A-1 and A-2 in
Criminal Appeal No.93 of 2013 dated 22.01.2021 on the file of Il Additional
Sessions Judge, Kadapa at Proddatur confirming the judgment in S.T.C.No.21 of
2011 dated 10.05.2013 on the file of Judicial First Class Magistrate, Kamalapuram
alone is suspended pending the criminal revision case on condition of petitioner
surrenderring before the Judicial First Class Magistrate, Kamalapuram 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 Judicial First
Class Magistrate, Kamalapuram. The petitioner shall deposit an amount of
Rs.5,00,000/- (Rupees five lakhs only) before the trial Court within six weeks from
the date of this order." na:
Sd/-T.Madhavi_ ~~
ASSISTANT GISTRAR
IITRUE COPY// | YH
[| SECTION OFFICER
To,
NO =|
The II Additional Sessions Judge Kadapa at Proddatur
The Judicial First Class Magistrate, Kamalapuram, YSR Kadapa District
3. Vaddireddy Lakshmi Reddy, S/o Rosi Reddy, Aged about 65 years, R/o
Oar
Chirrajupalli village, Yerraguntla Mandal, Y.S.R Kadapa district. (By RPAD)
One CC to SRI P RAJASEKHAR Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
HIGH COURT
LKJ
DATED:03/02/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.64 of 2021
BAIL
