Damarla Sambasiva Rao, vs The State Of A.P,
2021 Latest Caselaw 701 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT: Ce
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI 2

IA No. 2 OF 2021
IN
CRLRC NO: 75 OF 2021
Between:

   

Damarla Sambasiva Rao, S/o Venkateswarlu, Aged 62 years,Occ- Business,

R/o. Padmanabhuni Peta, Epurupalem Village, Chirala Mandal, Prakasam
District.

...Petitioner/Appellant/Accused No.1
AND

The State of A.P, Rep., by its Public Prosecutor High Court of A.P, Amaravathi.
...Respondents

Counsel for the Petitioner : K RAMA KOTESWARA RAO
Counsel for the Respondent : PUBLIC PROSECUTOR

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 sentence passed 'in Criminal Appeal No.220/2017, dated 09.12.2020 on the file of
the Court of Sessions, Prakasham Division, Ongole (Before Principal District a Sessions
Judge) wherein confirmed the judgment passed in CC No.547/2012, dated 07.11.2017
on the file of the Court of the Additional Junior Civil Judge, Chirala, Prakasam District,
subsequently, to enlarge the petitioner on Bail, pending disposal of CRLRC No. 75 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/A-1 in Criminal Appeal No.220 of 2017 dated 09.12.2020 on the file of Principal District and Sessions Judge, Ongole confirming the judgment dated 07.11.2017 in C.C.No.547 of 2012 on the file of Additional Junior Civil Judge, Chirala alone is suspended. The petitioner/Al 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 Junior Civil Judge, Chirala."

Sd/-M. Suryanadha Reddy ASSISTANT REGISTRAR

Ly ITTRUE COPY// SECTION OFFICER

To

OaAkwnNa

pr

The Principal District Judge, Ongole, Prakasam District.

The Additional Junior Civil Judge, Chirala, Prakasam District,

One CC to Sri. K Rama Koteswara Rao Advocate [OPUC]

Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT] One spare copy

The Superintendent, District Prison, Ongole, Prakasam District.

HIGH COURT

LKJ

DATED:08/02/2021

ORDER

IA No. 2 OF 2021 IN CRLRC NO: 75 OF 2021

DIRECTION