Kothalanka Bhuvaneswari, vs State Of Ap
2021 Latest Caselaw 772 AP

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THURSDAY, THE ELEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE

 

:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 3 OF 2021
IN
CRLRC NO: 793 OF 2019

Between:

Kothalanka Bhuvaneswari, W/o. Subrahmanyeswara Sharam, Aged about 46
years, R/o. Door No.65-4-437/7,Santhigiri Colony, Gajuwaka, Visakhapatnam.

...Petitioner/Appellant
AND |

1. State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of Andhra
Pradesh at Amaravathi.

2. The Adivivarama Co-operative Credit Society, Rep by its Secretary, Sri K.
Krishnamacharyulu, Door No.6-138, Priya Gardens, Adivivarama, Simhachalam,
Visakhapatnam -28.

...Respondents/ Respondents

Counsel for the Petitioner : KAKUMANU JOJI AMRUTHA RAJU
Counsel for the Respondent: PUBLIC PROSECUTOR
Counsel for the Respondent No.2: SSS.V. JAGANNADHA RAO

Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to grant bail
to the petitioner/appellant by suspending the execution of sentence dt.15-03-2019
passed in Crl.A.No.32 of 2017 on the file of the | Additional Metropolitan "Magistrate
Sessions Judge, Visakhapatnam confirming the judgment in C.C.No.1/2016 on the file
of the Special Magistrate-IV Visakhapatnam, Visakhapatnam District Court, pending
disposal of CRLRC No. 793 of 2019, 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/accused in Crl.A.No.32 of 2017 dated 15.03.2019 on the file of I Additional Metropolitan sessions Judge, Visakhapatnam modifying the conviction and sentence in C.C.No.1 of 2016 on the file of Special Magistrate - IV Visakhapatnam alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Special Magistrate - IV Visakhapatnam and on such surrender, the petitioner shall be released on bail on the same day on her 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 Special Magistrate - IV

Visakhapatnam."

Sd/-M.RameshBabu | ASSISTANT REGISTRAR ae ; TRUE COPY// SECTION OFFICER O,

1. The Special Magistrate-lV , Visakhapatnam.

2. One CC to Sri. Kakumanu Joji Amrutha Raju Advocate [OPUC]

3. One CC to Sri.SSS.V. JAGANNADHA RAO Advocate [OPUC]

4. Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]

5. One spare copy

fod

HIGH COURT

LKJ

DATED:11/02/2021

ORDER

IA No. 3 OF 2021 IN CRLRC NO: 793 OF 2019

DIRECTION