V.S Muralikrishna Reddy, vs The State Of Andhra Pradesh
2021 Latest Caselaw 689 AP

[3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MONDAY, THE EIGHTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 1 OF 2021
IN
CRLRC NO: 81 OF 2021

 

Between:
V.S Muralikrishna Reddy, S/o Subramanyam Reddy, Age 59 years, R/o Flat No.102,
Dwaraka heights Apartment ,Nellore
...Petitioner/Accused
(Petitioner in CRLRC 81 OF 2021
on the file of High Court)
AND
4. The State of Andhra Pradesh, represented by Public Prosecutor, High Court of
A.P at Amaravati.
2. Mangal Bhaskar, S/o M.C. Balanna, Age 61 years, R/o D.No.12/88, 2™ Lane,
Vidyuth Colony ,Bujabuja Nellore, Nellore District
_..Respondents/Complainant
(Respondents in-do-)

Petition under Section 397 (1) 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 Cri.A.No.371/2019 ,dt 03-02-2021 on the file of the Hon'ble VIII Additional
District and Sessions Judge-cum-Special court For the trail of Offences against Women,
Nellore by confirming the conviction and sentence rendered against the petitioner by the
Hon'ble Il Additional Judicial Magistrate of | Class, Nellore vide Judgment in
C.C.No.499/2017, dt 08-11-2019, pending disposal of CRLRC No.81 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.371 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 08.11.2019 in C.C.No.499 of 2017 on the file of ll Additional Judicial Magistrate of First Class, Nellore alone is suspended pending the criminal revision case on condition of petitioner surrendering before the Il 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 II Additional Judicial Magistrate of First Class, Nellore."

| Sd/-E.KameswaraR ASSISTAY REGISTRAR Al: .

ITTRUE COPY! lA For SECTION OFFICER

To,

ako

_ The VIII Additional District and Sessions Judge-cum-Special court For the trail of

Offences against Women, Nellore

The II Additional Judicial Magistrate of | Class, Nellore

Mangal Bhaskar, S/o M.C. Balanna, Age 61 years, R/o D.No.12/88, 2™ Lane, Vidyuth Colony ,Bujabuja Nellore, Nellore District (Addresses 1 to 3 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

IA.NO.1 OF 2021 IN CRLRC.No.81 of 2021

BAIL