Kakaria Krishnaiah vs The State Of Andhra Pradesh
2021 Latest Caselaw 700 AP

[3240]

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. 1 OF 2021
IN
CRLRC NO: 79 OF 2021
Between:
Kakarla Krishnaiah, S/o. Venkata Subbaiah, aged bout 65 years,
R/o. Mangalampalli Village, Obulavaripalli Mandal, Kadapa District
...Petitioner/Petitioner
(Petitioner in CRLRC 79 OF 2021
on the file of High Court)

 

AND
The State Of Andhra Pradesh, (Obulavaripalli PS, Kadapa District ) re. by its Public
Prosecutor High Court of Andhra Pradesh Amaravati
.. Respondent
(Respondent in-do-)
Petition under Section 397(1) for Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in Cri.RC., the High Court may be pleased to enlarge the
petitioner/A1 on bail after suspending the sentence of imprisonment imposed by the
learned JFCM, Railway Kodur through judgment dated 08-04-2019 passed in
CC.No.47/2016 as confirmed by the Ill Additional Sessions Judge Rajampet through
Judgment dated 05-02-2021 passed in Crl.A No.54 of 2019, pending disposal of
CRLRC No. 79 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in Crl.RC., and upon hearing the arguments of Sri Venkateswarlu Posani,
Advocate for the Petitioner, and of Public Prosecutor for Respondent, the Court made
the following
ORDER:

Heard.

The sentence of imprisonment against the petitioner/A-1 passed in judgment dated 08.04.2019 in C.C.No.47 of 2016 on the file of the Judicial Magistrate of First Class, Railway Kodur as confirmed in judgment dated 05.02.2021 in Criminal Appeal No.54 of 2019 on the file of III Additional Sessions Judge, Rajampet alone is suspended pending the criminal revision case and the petitioner shall be released on bail 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 Judicial

Magistrate of First Class, Railway Kodur, Kadapa District.

Sd/- V. DIWAKAR, ASSISTANT REGISTRAR TRUE COPY//

for ASSISTANT REGISTRAR To, The lil Additional Sessions Judge, Rajampet, YSR Kadapa District The Judicial Magistrate of First Class, Railway Kodur, YSR Kadapa District. The Superintendent, Central Prision, Kadapa, YSR Kadapa District The Station House Officer, Obulavaripalli Police Station, Kadapa District Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (OUT) One CC to Sri Venkateswarlu Posani Advocate [OPUC] One spare copy

NOARWN>

Skm

HIGH COURT

LK,J

DATED:08/02/2021

ORDER

TA. No. 1 of 2021 IN CRLRC.No.79 of 2021

DIRECTION