Andhra Pradesh High Court - Amravati
Pilli Simhachalam vs The State Of Andhra Pradesh on 8 February, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH ATAMARAVATI
MONDAY, THE EIGHTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE
:PRESENT: BEEPS oR
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 3 OF 2021
IN
CRLRC NO: 76 OF 2021
Between: a
Pilli Simhachalam, @ Peda Nani, S/o. Venkata Rao, D.No. 69-6-55/1T,
Ambedkar Nagar, Gaigolupadu, Kakinada Rural, Kakinada, East Godavari
Disrtrict. Now lodged in Central Prison, Rajamahendravaram.
Revision Petitioner/Appellant/Accused
AND
The State of Andhra Pradesh, Rep by its Public Prosecutor High Court of Andhra
Pradesh at Arnaravathi Through its S.H.O. DraKsharama Police Station, East
Godavari District.
_..Regpondent/Complainant
Counsel for the Petitioner : S R SANKU AND KAVITI MURALI KRISHNA
Counsel for the Respondent: PUBLIC PROSECUTOR
Petition under Sections 397 (1) and 401 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 Sentence imposed on the Petitioner in Cri. Appeal No. 315/ 2019 on the
file of the Court of the Principal District and Sessions Judge, Rajamahendravaram, East
Godavari District, dated 09-12-2019 arising out of the Order in G.C.No.162/ 2019 on the
file of the Court of the Additional Judicial First Class Magistrate, Ramachandrapuram,
dated 21-08-2019, and enlarge the Petitioner on Bail, pending disposal of
CRLRC No. 76 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).
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/accused
passed in Criminal Appeal No.315 of 2019 dated 09.12.2019 on the file of
Principal District and Sessions Judge, East Godavari, Rajamahendravaram
modifying the judgment dated 21.08.2019 passed in C.C.No.162 of 2019
on the file of Additional Judicial Magistra e of First Class,
Ramachandrapuram alone is suspended. The petitioner accused shall be
enlarged on bail on execution of self bond for a'sum of Rs.20,000/-
(Rupees twenty thousand only) with two sureties for a likesum each to the
satisfaction of the learned Additional Judicial Magistrate of First Class,
Ramachandrapuram, East Godavari District."
Sd/-M.Suryanadha Reddy
ASSISTANT REGISTRAR
f
SECTION OFFICER
ITTRUE COPY!/
For.
To
The Principal District & Sessions Judge, East Godavari at Rajamahendravaram.
Addl. Judicial First Class Magistrate, Ramachandrapuram, East Godavari District.
The Station House Officer, DraKsharama Police Station, East Godavari District
One CC to Sri. S R Sanku And Kaviti Murali Krishna Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]
One spare copy
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To
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Oak &
The Principal District & Sessions Judge, East Godavari at Rajamahendravaram.
Addl. Judicial First Class Magistrate, Ramachandrapuram, East Godavari
District.
The Station House Officer, DrakKsharama Police Station, East Godavari District
One CC to Sri. S R Sanku And Kaviti Murali Krishna 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. 3 OF 2021
IN
CRLRC NO: 76 OF 2021
DIRECTION
