Yellanki Nooka Raju, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 687 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

 

IA No. 2 OF 2021
IN
CRLRC NO: 83 OF 2021
Between:

Yellanki Nooka Raju, S/o. Pothu Raju, 35 years, R/o. Aadakula Village, Koyyuru
Mandal, Visakhapatnam District.
..Accused/Petitioner

AND

The State of Andhra Pradesh, Kotananduru Police Station, East Godavari
District, rep. by its Public Prosecutor.
..Complainant/Respondent

Counsel for the Petitioner : V SAI KUMAR
Counsel for the Respondent: PUBLIC PROSECUTOR

Petition under Section 397 (1) of 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 imposed in CC No. 118 of 2013, dated 01.11.2018 on the file of the
Judicial First Class Magistrate, Tuni confimed in Crl.A.No. 390 of 2018, dated
41.01.2021 passed by the XII Additional Sessions Judge, Pithapuram, pending disposal
of CRLRC No. 83 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
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.118 of 2013 dated 01.11.2018 by the Additional Judicial Magistrate of First Class, Tuni, as confirmed by the Xil Additional Sessions Judge, Pithapuram, in Cri.A.No.390 of 2018 by the judgment dated 11.01.2021, alone.is suspended pending Criminal Revision Case, on condition of the petitioner/ appellant surrendering before the learned Additional Judicial Magistrate of First Class, Tuni, within a period of one week from the date of receipt of a copy of the order, and on such surrender, the petitioner/accused shall be released on bail on the same day 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, Tuni. "

Sd/-M.RameshBabu ASSISTANT REGISTRAR

ITRUE COPY// Pelau:

SECTION OFFICER.

To

Oouhwn-s-

The Additional Judicial Magistrate of First Class, Tuni .

The XII Additional Sessions Judge, Pithapuram.

The Station House Officer, Kotananduru Police Station,East Godavari District. One CC to Sri. V Sai Kumar Advocate [OPUC]

Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]

One spare copy

HIGH COURT

LKJ

DATED:08/02/2021

ORDER

IA No. 2 OF 2021 IN CRLRC NO: 83 OF 2021

SUSPENSION