Kanjula Gangadhar Reddy, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 620 AP

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-IN THE HIGH COURT OF ANDHRA PRADESH 7: AMARAVATI TE

 

THURSDAY, THE FOURTH DAY OF FEBRUARY
, ~ TWO THOUSAND AND TWENTY ONE |.
7 a a _: PRESENT:
~ THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021.00. ee
' CRLRC NO: 68 OF 2021

  

Between: LO Oe Bo
1. Kanjula Gangadhar Reddy, S/o Syama Sundara Reddy, aged 40 years, Occ: - oe
agriculture | ET
2. Kanjula Mangamma, W/o Gangadhar Reddy, aged about 27 years, Occ; House -- _
_ wife (Both are R/o Merikapudi Village ,Pirangipuram Mandal,Guntur District)'
OO 4 ___,,.Petitioners/Accused 1&2 --
'(Petitioner in CRLRC 68 OF 2021
~. ." onthe file of High Court)

. . AND oo,
-1. The State of Andhra Pradesh, rep by its Public Prosecutor, High Court Buildings,
_ -Amaravati. oe .
Respondent

2. Dr. Kanjula Jagan Mohan Reddy, S/o Koti Reddy, Aged about 55 years, Occ:
Agriculture and Medical Practice, R/o Narasaraopeta, Guntur District _
_..Respondent/Complainant:«
(Respondents in-do-)

Petition under Section 389 (1) 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 enlarge the
petitioner/accused 1 and 2 herein on bail by suspending the sentence and conviction dt --
18-01-2021 passed in Cri Appeal No.487/2017 on the file of the XIII Additional Sessions
Judge, Narasaraopet in reversing the judgment dt 16-10-2017 passed in
C.C.No.268/2016 on the file of the Il Addl. Judicial Magistrate of 1*' Class Narasaraopet,
pending disposal of CRLRC No.68 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 N-SRIHARI Advocate for...
"the Petitioners and of PUBLIC PROSECUTOR for the Respondent No.1, the Court ©
made the following oo
ORDER: .

"Heard.

The sentence of imprisonment imposed against the petitioners/A1 and A2. :
in Cri.A.No.458 of 2017 dated 18.01.2021 on the file of the learned XIN Additional: ~~
Sessions Judge, Narasaraopet, reversing the judgment of acquittal in C.C.No.268°
of 2046 on the file of the learned II Additional Junior Civil Judge, Narasaraopet.
alone is suspended pending the criminal revision case. oO me

. Petitioner No.1/A1 shall be enlarged on bail on execution of self bond fora .
sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum
each to the satisfaction of the learned Il Additional Judicial Magistrate of First --
Class, Narasaraopet. :

Petitioner No.2/A2 shall surrender before the Il Additional Judicial
Magistrate of First Class and on such surrender, petitioner No.2/A2 shall be
released on bail on the same day on her 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 Il Additional Judicial Magistrate of First Class,

Narasaraopet". | . fo

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 <Sd/-K.TataRao Vf
| ASSISTANT: REGIS Th:

   

ITRUE COPY// | Dp 7
For, SECTION OFFICER

 
 

  

™ OO

. The xil Additional Sessions Judge, Narasaraopet, 'Guntur District -
The Il Addl. Judicial Magistrate of 1% Class Narasaraopet, Guntur District --
. Dr. Kanjula Jagan Mohan Reddy, S/o Koti Reddy, Aged about 55 years, Occ:

Agriculture and Medical Practice, R/o Narasaraopeta, Guntur District (By RPAD)

One CC to SRI N SRIHARI Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT] |
The Superintendent, Sub-Jail, Narasaraopet, Guntur District
One spare copy
 

HIGH COURT

LKJ

DATED:04/02/2021

ORDER

IA.NO.2 OF 2021 IN CRLRC.NOo.68 of 2021

BAIL