Andhra Pradesh High Court - Amravati
V S Murali Krishna Reddy vs State Of Ap on 9 February, 2021
Bench: Lalitha Kanneganti
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[ 3240]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 85 OF 2021
Between:
V.S.Murali Krishna Reddy, S/o Subramanyam Reddy, aged about 59 years, R/o Flat
No.102, Dwaraka Heights Apartment, Nellore.
...Petitioner/Accused
(Petitioner in CRLRC 85 OF 2021
on the file of High Court)
AND
1, The State of Andhra Pradesh, Rep. by Public Prosecutor, High Court of Andhra
Pradesh, Amaravathi.
2. Mangala Bhaskar, S/o M.C.Balanna, aged about 61 years, R/o D.No.12/88, 2"4
Lane, Vidyuth Colony, Bujabuja Nellore, Nellore District.
...Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI G.VENKATA REDDY
Counsel for the Respondent No.1: PUBLIC PROSECUTOR
Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds of criminal revision petition, the High Court may be
pleased to suspend the operation of the sentence and conviction rendered against the
petitioner vide Judgment in Crl.A.No.393/2019, dated 03.02.2021 on the file of the VIII
Additional District & Sessions Judge-cum-Special Court for the trial of offences against.
Women, Nellore by confirming the conviction and sentence rendered against the
petitioner by the I Additional Judicial Magistrate of I Class, Nellore vide Judgment in CC
No.121/2018, dated 29.11.2019 and enlarge the petitioner/Accused on bail, pending
disposal of CRLRC No. 85 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.
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 passed in
judgment dated 03.02.2021 in Criminal Appeal No.393 of 2019 on the file of VIII
Additional District & Sessions Judge-cum-Special Court for the Trial of Offences
against Women, Nellore confirming the conviction passed in judgment dated
29.11.2019 in C.C.No.498 of 2017 on the file of | Additional Judicial Magistrate of
First Class, Nellore alone is suspended pending the criminal revision case on
condition of petitioner surrenderring before the | Additional Judicial Magistrate of
First Class, Nellore on or before 22.02.2021 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 | Additional Judicial Magistrate of First Class,
Nellore."
_. Da v-
| Sd/-M.Suryanadha Reddy
ITTRUE COPY// SSISTANT REGISTRAR
$s
For moe Ton FFICER
To,
4. The VIII Additional District & Sessions Judge-cum-Special Court for the trial of
offences against Women, Nellore
2. The I Additional Judicial Magistrate of I Class, Nellore
3. Mangala Bhaskar, S/o M.C.Balanna, R/o D.No.12/88, 2™ Lane, Vidyuth Colony,
Bujabuja Nellore, Nellore District. (By RPAD)
One CC to Sri. G. Venkata Reddy, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy
Our
MM
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HIGH COURT
LKJ
DATED:09/02/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 85 OF 2021
INTERIM DIRECTION
