Thaliboina Suresh Kumar vs Dumpa Bhaskar Reddy
2021 Latest Caselaw 623 AP

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. 1 OF 2021
IN
CRLRC NO: 41 OF 2021

 

Between:
Thaliboina Suresh Kumar, S/o. Srinivasulu, Age 36 Occ: Govt. Service, R/o.
Chalamacharla Village and Post, Kavali Mandal, SPSR Nellore District.
...Petitioner
(Petitioner in CRLRC 41 OF 2021
on the file of High Court)
AND
1. Dumpa Bhaskar Reddy, S/o Maruthi Ramireddy, Aged about 45yrs, Occ:
Business, R/o Kavali Town, SPSR Nellore District.
2. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra
Pradesh at Amaravati.
..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 execution of sentence dt dt.11.12.2020 passed in CRL.A.NO.315of 2018 on the file
of the Ill Addl. District &Sessions Judge, Nellore, confirming the judgment dt.04.10.2018
passed in C.C.No.448 of 2015 on the file of the Additional Judicial Magistrate of First
Class, Kavali, SPSR District and release the petitioner on bail, pending disposal of
CRLRC No.41 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 D PURNACHANDRA
REDDY Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent
No.2, the Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/accused in Criminal Appeal No.315 of 2018 dated 11.12.2020 on the file of Ill Additional Sessions Judge, Nellore confirming the judgment in C.C.No.448 of 2015 dated 04.10.2018 on the file of Additional Judicial Magistrate of First Class, Kavali alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Additional Judicial Magistrate of First Class, Kavali and on such surrender, the petitioner shall be released on bail on the same day 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, Kavali."

ease: KameswaraRao SSIST ITTRUE COPY!// UP OISTRAR

ro For SECTION OFFICER

The Ill Addl. District &Sessions Judge, Nellore

The Additional Judicial Magistrate of First Class, Kavali, SPSR District

Dumpa Bhaskar Reddy, S/o Maruthi Ramireddy, Aged about 45yrs, Occ: Business, R/o Kavali Town, SPSR Nellore District. (By RPAD)

One CC to SRI D PURNACHANDRA REDDY Advocate [OPUC]

One spare copy

wn

oH

HIGH COURT

LKJ

DATED:04/02/2021

ORDER

1A.NO.1 OF 2021 IN CRLRC.No.41 of 2021

BAIL