Andhra Pradesh High Court - Amravati
K Lakshmanna vs The State Of Andhra Pradesh 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 HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 62 OF 2021
Between:
K Lakshmanna, S/o. Yellappa, Hindu, Occ: Driver in APSRTC, aged about 51 years,
R/o. Sudireddypalli Village, Kurnool Mandal and District, Andhra Pradesh.
...Petitioner/Appellant/Accused
(Petitioner in CRLRC 62 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep. by the Public Prosecutor, High Court of AP,
at Amaravathi ,
2. Sub-Inspector of Police, Dhone Rural Police Station, Dhone, Kurnool District,
Andhra Pradesh
...Respondents/Respondents
(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 suspend
the conviction and sentence dated 01.10.2013 passed in CC.No.227 of 2013 on the file
of the Judicial Magistrate for First Class, Dhone confirmed by the Judgment dated
23-07-2020 passed in Crl.A.No.169 of 2018 on the file of the IV Addl. District and
Sessions Judge, Kurnool, pending disposal of CRLRC No.62 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 MANOJ MAHARAJ
GANJI Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent
No.1, 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.227 of 2013 dated 01.10.2018 by the Judicial Magistrate of First Class,
Dhone, as confirmed by the IV Additional District and Sessions Judge, Kurnool,
in Cri.A.No.169 of 2018 by the judgment dated 23.07.2020, alone is suspended
pending Criminal Revision Case, on condition of the petitioner/appellant
surrendering before the learned Judicial Magistrate of First Class, Dhone, within a
period of one week from the date of receipt of a copy of the order, and on such
surrender, the petitioner/accused shall be released on bail on the same day 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 Judicial Magistrate of First
Class, Dhone".
Sd/-E.KameswaraR
ASSISTANT,REG
ITRUE COPY// LA
F SECTION O
RAR
ICER
To,
The Judicial Magistrate for First Class, Dnhone, Kurnool District
The IV Addl. District and Sessions Judge, Kurnool District
The Sub-Inspector of Police, Dhone Rural Police Station, Dhone, Kurnool
District, Andhra Pradesh
One CC to SRI MANOJ MAHARAJ GANJI Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
wna
our
HIGH COURT
LKJ
DATED:03/02/2021
ORDER
IA.NO.1 OF 2021
IN ©
CRLRC.No.62 of 2021
BAIL
