Andhra Pradesh High Court - Amravati
Shaik Masthan, vs The State Of Andhra Pradesh on 5 February, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY, THE FIFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021
. IN
CRLRC NO: 73 OF 2021
Between:
Shaik Masthan, S/o. Mahaboob Saheb, Aged 53 years, D.No.9/19-19, Bhavani Nagar,
Akkayapalli, Kadapa City, YSR Kadapa District.
Revision Petitioner/Appellant/Accused
(Petitioner in CRLRC 73 OF 2021
on the file of High Court)
AND
4. The State of Andhra Pradesh, rep. by Public Prosecutor, High Court of Andhra
Pradesh at Amaravathi.
2D. Venkateswarlu, S/o. D. Subbaiah, D.No.41/745-18, Ganjikunta Colony,
Kadapa City, YSR Kadapa District.
_..Respondents/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 enlarge
the petitioner on bail by suspending the conviction and sentence imposed by the 4°"
Additional Judicial Magistrate of First Class, Kadapa in C.C.No.217 of 2017 dated
15-05-2019, as confirmed by the Principal Sessions Judge, Kadapa in Cr.A.No.75 of
2019 Dated 07-01-2021, pending disposal of CRLRC No.73 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 P V L BHANU
PRAKASH Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent No.1, the Court made the following
ORDER:
"Heard the learned counsel for the petitioner.
The sentence of imprisonment imposed against the petitioner/accused in
C.C.No.217 of 2017, dated 15.05.2019 by the | Additional Judicial Magistrate of
First Class, Kadapa, as confirmed by the Principal Sessions Judge, Kadapa, in
Cri.A.No.217 of 2017 by the judgment dated 07.01.2021 alone is suspended
pending Criminal Revision Case, on condition of the petitioner surrendering
before the | Additional Judicial Magistrate of First Class, Kadapa, and on such
surrender, the petitioner shall be released on bail on executing personal bond for
Rs.20,000/- (Rupees twenty thousand only) with two sureties for a like sum each
to the satisfaction of the | Additional Judicial Magistrate of First Class,
Narasaraopet, Kadapa, Kadapa District. The petitioner shall deposit an amount of
Rs.90,000/- (Rupees ninety thousand only) before the trial Court within a period of
four weeks from the date of the order."
SD/-M.RAMESH BABU
ASSISTANT ISTRAR
ITTRUE COPYI/ ALG
For ASSISTANT REGISTRAR
To,
The 1° Additional Judicial Magistrate of First Class, Kadapa.
The Principal Sessions Judge, Kadapa
D. Venkateswarlu, S/o. D. Subbaiah, D.No.41/745-18, Ganjikunta Colony,
Kadapa City, YSR Kadapa District. (By RPAD)
One CC to SRI P VL BHANU PRAKASH Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
wn >
ou
HIGH COURT
LKJ
DATED:05/02/2021
ORDER
IA.NO.2 OF 2021
IN
CRLRC.No.73 of 2021
BAIL
24 FEB 2021
Sf
