Thadikonda China Atchiyya vs The State Of Andhra Pradesh
2021 Latest Caselaw 597 AP

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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: 67 OF 2021

 

Between:
Thadikonda China Atchiyya, S/o. Venkata Rao, age 37 years, Caste SC Madiga,
Konkuduru Village, Biccavolu Mandal.
...Petitioner/Appellant/Accused
(Petitioner in CRLRC 67 OF 2021
on the file of High Court)
. AND
The State of Andhra Pradesh, Rep. by Public Prosecutor, High Court at Hyderabad.
...Respondent
(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 sentence imposed in the judgment dated 24.09.2018 passed in C.C.No.195 of 2012
by the learned Additional Judicial Magistrate of First Class, Pithapuram, as confirmed in
the judgment dated 19.03.2020 passed in Crl.A.No.345 of 2018by the learned XII Addl.
Sessions Judge, Pithapuram and enlarge the petitioner on bail, pending disposal of
CRLRC No.67 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 INNATE LAW
ASSOCIATES Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent, the Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/Accused passed in C.C.No.195 of 2012 dated 24.09.2018 on the file of Additional Judicial Magistrate of First Class, Pithapuram as confirmed in the judgment dated 19.03.2020 in Criminal Appeal No.345 of 2018 on the file of XIl Additional Sessions Judge, Pithapuram, East Godavari District 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 Judicial Magistrate of First Class, Pithapuram."

Sd/-M.Suryanadha Reddy

scons REGISTRAR IITRUE COPY// Pal For SECTIO FFICER

. The Xl! Additional Sessions Judge, Pithapuram, East Godavari District

. The Additional Judicial Magistrate of First Class, Pithapuram, East Godavari District

One CC to M/s INNATE LAW ASSOCIATES Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

One spare copy

To,

NO

aw

HIGH COURT

LKJ

DATED:03/02/2021

ORDER

IA.NO.1 OF 2021 IN CRLRC.No.67 of 2021

BAIL