Shaik Mahaboob Basha vs The State Of Andhra Pradesh
2021 Latest Caselaw 691 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 KANNEGANT!

   
 

IA No. 1 OF 2021 ~
IN

CRLRC NO: 78 OF 2021 ~~
Between:

Shaik Mahaboob Basha, S/o.Abdul Nahi. aged about 34 years, R/o H.No.10-54,
Sundaraiah Colony. Kalyandurgam Road, Anantapur. Anantapur District.

...Petitioner/Accused, _
AND

The state of Andhra Pradesh, through SHO Veldurthy Police Station Kurnool
District rep. its P.P. High Court at Amaravathi.

..Respondent/Complanant --
Counsel for the Petitioner : U RAMANJANEYULU --
Counsel for the Respondent: PUBLIC PROSECUTOR ~
|
Petition under Section 397(1) 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
operation of the Judgment passed in Crl.A.No.83 of 2018 dated 28-10-2020 by the
Learned VI Additional District and Sessions Judge Kurnool, Confirming the sentence
dated 11-5-2018 passed in C.C.No.728 of 2015 by the Learned Judicial Magistrate ob-
First Class, Dhone, Kurnool District, pending disposal of CRLRC No. 78 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 sentence of imprisonment imposed against the petitioner/accused in Criminal Appeal No.83 of 2018 dated 28.10.2020 on the file of Special Judge for Trial of Cases under SCs and STs (POA) Act- Cum-VI Additional District and Sessions Judge, Kurnool confirming the judgment in C.C.No.728 of 2015 dated 11.05.2018 on the file of Judicial Magistrate of First Class, Dhone alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Judicial Magistrate of First Class, Dhone 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, Dhone. " 5 Sd/-M.RameshBabu

ASSISTANT REGISTRAR ~ To, I'TRUE COPY! SECTION OFFICER The Learned VI Additional District and Sessions Judge Kurnool. --- The Learned Judicial Magistrate o First Class, Dhone, Kurnool District. ~~ CC to Sri. U Ramanjaneyulu Advocate [OPUC] ~~ Two CC's to Public Prosecutor, High Court of AP, Amaravati[QUT] One spare copy

akwonna

HIGH COURT

LKJ

DATED:08/02/2021

ORDER

IA No. 1 OF 2021 IN CRLRC NO: 78 OF 2021

SUSPENSION