Andhra Pradesh High Court - Amravati
V S Murali Krishna Reddy vs State Of Ap on 9 February, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH AT AMA
TUESDAY, THE NINTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
1A No. 1 OF 2021
IN
CRLRC NO: 86 OF 2021 --
Between:
V.S.Murali Krishna Reddy, S/o Subramanyam Reddy, aged about 59 years, R/o Flat
No.102, Dwaraka Heights apartments, Nellore.
. . Petitioner/Accused
(Petitioner in CRLRC 86 OF 2021
on the file of High Court)
AND
4. The State of Andhra Pradesh, Rep. by Public Prosecutor, High Court of A.P.
Amaravati.
2. Mangala Bhaskar, S/o M.C.Balanna, aged about 61 years, R/o D.No.12/88, ane
'Lane, vidyuth Colony, Bujabuja Nellore, Nellore District.
. " Respondents/Complainant
(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 petition, the High Court may be pleased to
suspend the operation of the sentence and conviction rendered against the petitioner
vide Judgment in Cri.A.No.372/2019, dated 03.02.2021 on the file of the VII 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
Il Additional Judicial Magistrate of I Class Nellore vide Judgment in CC.No.497/2017,
dated 08.11.2019, pending disposal of CRLRC No.86 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 petitioneriaccused passed in
judgment dated 03.02.2021 in Criminal Appeal No.372 of 2019 on the file of Vill
Additional District & Sessions Judge-cum-Special Court for the Trial of Offences
against Women, Nellore confirming the conviction passed in judgment dated
08.11.2019 in C.C.No.497 of 2017 on the file of Il Additional Judicial Magistrate of
First Class, Nellore alone is suspended pending the criminal revision case on
condition of petitioner surrenderring before the Il 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 fora
sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a
likesum to the satisfaction of the learned II Additional Judicial Magistrate of First
Class, Nellore."
LY
Sd/-M.Suryanadha Reddy
ASSISTANT,REGISTRAR
IITRUE COPY// SECTION OFFICER
For
To,
1. The VIIl Additional District & Sessions Judge-cum-Special Court for the Trial of
Offences Against Women, Nellore
The II Additional Judicial Magistrate of I Class Nellore
3. Mangala Bhaskar, S/o M:C.Balanna, aged about 61 years, 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
N
OO
MM
HIGH COURT
LKJ
DATED:09/02/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 86 OF 2021
INTERIM STAY
