Andhra Pradesh High Court - Amravati
V S Muralikrishna Reddy vs The State Of Andhra Pradesh, on 8 February, 2021
Bench: Lalitha Kanneganti
[ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: amakavan
MONDAY, THE EIGHTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT: :
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI i
IA No. 1 OF 2021
IN
CRLRC NO: 82 OF 2021
FE Pe. a
YaSe IS
Between:
V § Muralikrishna Reddy, S/o Subramanyam Reddy, Age 59 years, R/o Flat No. 102,
Dwaraka Heights Apartment, Nellore
...Petitioner/Accused
(Petitioner in CRLRC 82 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
2. Jarugumalli Aruna Jyothi @ Mangala Aruna, W/o Mangala Bhaskar, Age 61
Years, R/o D.No.12/88, 2nd Lane, Vidyuth Colony, Bujabujay Nellore, Nellore
District
...Respondents/Complainant
(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 operation of the sentence and conviction rendered against the petitioner vide
judgment in CriA.No.394/2019, dt 03.02.2021 on the file of the Hon'ble VII! Additional
District & Sessions Judge-cum-Special Court for the trial of Offences Against Women,
Nellore by confirming the conviction and sentence rendered against the petitioner by the
Hon'ble V Additional Judicial Magistrate of | Class, Nellore vide judgment in
C.C.No.1025/2017, dt.27.11.2019, pending disposal of CRLRC No.82 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 G VENKATA REDDY
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent No.1,
the Court made the following
ORDER:
"Heard.
Learned counsel for the petitioner submits that the petitioner has already
deposited 20% of the compensation amount before the trial Court and he filed the
copy of receipt to that effect.
The sentence of imprisonment against the petitioner/Accused in passed in
judgment dated 03.02.2021 in Criminal Appeal No.394 of 2019 on the file of Vill
Additional District & Sessions Judge-cum-Special Court for the trial of Offences
against Women, Nellore confirming the conviction passed in judgment dated
27.11.2019 in C.C.No.1025 of 2017 on the file of V Additional Judicial Magistrate of
First Class, Nellore alone is suspended pending the criminal revision case on
condition of petitioner surrendering before the V Additional Judicial Magistrate of
First Class, Nellore on or before 20.02.2021 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 V Additional Judicial Magistrate of First Class,
Nellore."
7" a
~
Sd/-T.Madhavi
/ ASSISTANT
ITRUE COPY// PNT REGISTRAR
For, SECTION OFFICER
To,
wn
Qa
. The Vill Additional District & Sessions Judge-cum-Special Court for the trial of
Offences Against Women, Nellore
The V Additional Judicial Magistrate of | Class, Nellore
Jarugumalli Aruna Jyothi @ Mangala Aruna, W/o Mangala Bhaskar, Age 61
Years, R/o D.No.12/88, 2nd Lane, Vidyuth Colony, Bujabuja, Nellore, Nellore
District (By RPAD)
One CC to SRI G VENKATA REDDY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
HIGH COURT
LKJ
DATED:08/02/2021
ORDER
JA.NO.1 OF 2021
IN
CRLRC.No.82 of 2021
BAIL
