Pilli Simhachalam, Alias Peda ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 622 AP

[3240]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

THURSDAY, THE FOURTH DAY OF FEBRUARY |
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 3 OF 2021
IN
CRLRC NO: 44 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.
...Petitioner
(Petitioner in CRLRC 44 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.O. Draksharama Police Station, East Godavari
District.
.. Respondents
(Respondents in-do-)

Petition under Section 397 & 401 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 Cri.A.No.317/ 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.148/ 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.44 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 and of PUBLIC PROSECUTOR
for the Respondent, the Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/accused passed in Criminal Appeal No.317 of 2019 dated 09.12.2019 on the file of Principal District and Sessions Judge, East Godavari, Rajamahendravaram modifying the judgment dated 21.08.2019 in C.C.No.148 of 2019 on the file of Additional Judicial Magistrate of First Class, Ramachandrapuram alone is suspended. The petitioner/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the learned Additional Judicial Magistrate of First Class,

Ramachandrapuram, East Godavari District." os SD/-K.TATA RAO

ASSISTANT REGISTRAR {A

ITRUE COPYI/ (A For ASSISTANT REGISTRAR

To,

--_

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

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

The Station House Officer, Draksharama Police Station, East Godavari District. One CC to SRI S R SANKU AND KAVITI MURALI KRISHNA Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

One CC to Superintendent, Central Prison, Rajahmundry, East Godavari District One spare copy

NOR WN

HIGH COURT

LKJ

DATED:04/02/2021

ORDER

IA.NO.3 OF 2021 IN CRLRC.No.44 of 2021

BAIL

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