Pilli Simhachalam vs The State Of Andhra Pradesh
2021 Latest Caselaw 590 AP

[ 3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI eo

WEDNESDAY, THE THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 3 OF 2021
IN
CRLRC NO: 42 OF 2021
Between:
Pilli Simhachalam, @ Peda Nani, S/o Venkata Rao, D.No.69-6-55/11, Ambedkar Nagar,
Gaigolupadu, Kakinada Rural, Kakinada, East Godavari District, Now lodged in Central
Prison, Rajamahendravaram
...Revision Petitioner/Appellant/Accused
(Petitioner in CRLRC 42 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Rep by its Public Prosecutor High Court of Andhra
Pradesh at Amaravathi Through its S.H.0. Draksharama Police Station, East Godavari
District.
...Respondent/Complainant
(Respondents in-do-)

Petition under Section 397 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 suspend
the Sentence imposed on the Petitioner in Crl. Appeal No. 316/ 2019 on the file of the
Court of the Principal District and Sessions Judge, Rajamahendravaram, East Godavari
District, dated 09-12-2019 arising out of the Order in C.C.No.147/ 2019 on the file of the
Court of the Additional J.F.C.M. Ramachandrapuram, dated 21-08-2019, and enlarge
the Petitioner on Bail, pending disposal of CRLRC No.42 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 S R SANKU AND
KAVITI MURALI KRISHNA Advocate for the Petitioner, the Court made the following
ORDER:

"Heard the learned counsel for the petitioner.

The sentence of imprisonment imposed against the petitioner/accused in C.C.No.147 of 2019 dated 21.08.2019 by the Additional Judicial Magistrate of First Class, Ramachandrapuram, as confirmed by the Principal District and Sessions Judge, East Godavari at Rajamahendravaram in Crl.A.No.316 of 2019 by the judgment dated 09.12.2019, alone is suspended pending Criminal Revision Case. The petitioner/accused shall be enlarged on bail on executing personal bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties for a like sum each to the satisfaction of the Additional Judicial Magistrate of First Class, Ramachandrapuram, East Godavari District."

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ITTRUE COPY//

F SECTION OFFICER To,

The Principal District and Sessions Judge, Rajamahendravaram, East Godavari District.

The Additional J.F.C.M. Ramachandrapuram, East Godavari District.

One CC to SRI S R SANKU AND KAVITI MURALI KRISHNA Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT]

One spare copy

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Lo fo HIGH COURT

LKJ

DATED:03/02/2021

ORDER

IA.NO.3 OF 2021 IN CRLRC.No.42 of 2021

BAIL