Andhra Pradesh High Court - Amravati
V.S.Muralikrishna Reddy, vs The State Of Andhra Pradesh on 9 February, 2021
Bench: Lalitha Kanneganti
i
TUESDAY, THE NINTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE ~~
be
:PRESENT: \
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTE Ss"
IA No. 4 OF 2021
IN
CRLRC NO: 87 OF 2021
Between:
V.S.Muralikrishna Reddy, S/o. Subramanyam Reddy, Age 59 years, R/o. Flat No.102,
Dwaraka Heights Apartment, Nellore.
. Petitioner
(Petitioner in CRLRC 87 OF 2021
on the file of High Court) ~~
AND
4. The State of Andhra Pradesh, represented by Public Prosecutor, High Court of
A.P at Amaravati.
2. Mangala Bhaskar, S/o. M.C.Balanna, Age 61 years, R/o. D.No.12/88, 2"% 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 CrlA.No.377/2019, dt.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 Il Additional Judicial Magistrate of | Class, Nellore vide judgment in
C.C.No.11/2018, dt.08.11.2019 pending disposal of CRLRC No. 87 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 petitioneraccused passed in
judgment dated 03.02.2021 in Criminal Appeal No.377 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.11 of 2018 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 for a
sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a
likesum to the satisfaction of the learned Il Additional Judicial Magistrate of First
Class, Nellore." --
Ly
_Sd/-M.Suryanadha Réddy
ASSISTANT REGISTRAR
section' Athrcer
ITTRUE COPY//
Fori.-_._..
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, 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] a
One spare copy
N
Ook
MM
HIGH COURT
LKJ
DATED:09/02/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 87 OF 2021
INTERIM DIRECTION
x
w.
