Pothugunta Suresh vs The State Of Andhra Pradesh,
2021 Latest Caselaw 624 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. 2 OF 2021
IN
CRLRC NO: 40 OF 2021
Between:
Pothugunta Suresh, S/o P. Gopal Naidu, aged 35 years, R/o. Peddireddu
Village, Vadamalapet Mandal, Presently Residing at H.No- 1-59, Kavali Street,
Vadamalapet Post and Mandal, Chittoor District.
...Petitioner/Appellant/Accused
(Petitioner in CRLRC 40 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of A-P,
Amaravati.
... Respondent
(Respondents in-do-)

Petition under Section 151 CPC 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 of imprisonment imposed in the Judgment dated 17.07.2019 passed in
C.C.No.63 of 2018 by the Judicial Magistrate of the 1% Class, Sathyavedu, Chittoor
District, which was confirmed by the Judgment dated 11-1-2021 passed in Crl.A.No.220
of 2019 by the V Additional Sessions Judge, Tirupati and enlarge the petitioner on bail,
pending disposal of CRLRC No.40 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 K M KRISHNA REDDY
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 imposed in judgment dated 17.07.2019 in C.C.No.63 of 2018 on the file of Judicial Magistrate of First Class, Sathyavedu, Chittoor District as confirmed in the judgment dated 11.01.2021 in Criminal Appeal No.220 of 2019 on the file of V Additional Sessions Judge, Tirupathi alone is suspended pending the criminal revision case on condition of petitioner surrendering before the Judicial Magistrate of First Class, Sathyavedu, Chittoor District 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 Judicial Magistrate of First Class, Sathyavedu, Chittoor District"

SD/-E.KAMESWARA RAO ASSISTANT REGISTRAR ITTRUE COPY// Pceani For ASSISTANT REGISTRAR To,

The Judicial Magistrate of the 1*' Class, Sathyavedu, Chittoor District The V Additional Sessions Judge, Tirupati, Chittoor District

One CC to SRI K M KRISHNA REDDY Advocate [OPUC]

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

One spare copy

akwn->

HIGH COURT

LKJ

DATED:04/02/2021

ORDER

IA.NO.2 OF 2021 IN CRLRC.No.40 of 2021

BAIL