Andhra Pradesh High Court - Amravati
Neeli Sambasiva Rao vs Kondamadugula Ratna Reddy on 11 February, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE ELEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 94 OF 2021
Between:
Neeli Sambasiva Rao, S/o Radha Krishna Murthy, aged about 43 years, D.No.
41-4/2-24, Krishna Lanka, Opp. to District Collector's Office, Guntur.
...Petitioner/Petitioner
AND
1. Kondamadugula Ratna Reddy, S/o Venkata Reddy aged about 41 years, D.No.
4-22-7, 4th Lane Goutham Nagar, Guntur.
2. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court,
Amaravati Guntur District.
...Respondents/ Respondents
Counsel for the Petitioner : K JOSEPH
Counsel for the Respondent No.2: wane
Petition under Section 397(1) 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 imposed in C.C.No.56 of 2017 dt.12-09-2019 on the file of the V Additional
Junior Civil Judge Guntur as confirmed in Cri.A No.392 of 2019 on the file of the XIl
Additional Sessions Judge Guntur Dt.26-11-2020, pending disposal of CRLRC No. 94
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 in judgment dated 26.11.2020
passed against the petitioner/ accused in Criminal Appeal No.392 of 2019
on the file of XII Additional Sessions Judge, Guntur confirming the
judgment dated 12.09.2019 passed in C.C.No.56 of 2017 on the file of V
Additional Junior Civil Judge, Guntur, alone is suspended pending the
criminal revision case on condition of petitioner surrenderring before the
V Additional Junior Civil Judge, Guntur 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 V Additional
Junior Civil Judge, Guntur."
Sd/-M.Suryanadh
ASSISTANT R
IITRUE COPYI/ SECTION FFICER
To,
wON>
>
Oa
The V Additional Junior Civil Judge, Guntur.
The XII Additional Sessions Judge, Guntur.
Kondamadugula Ratna Reddy, S/o Venkata Reddy, D.No. 4-22-7, 4th Lane
Goutham Nagar, Guntur.(By RPAD)
One CC to Sri. K Joseph Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]
One spare copy
PR
HIGH COURT
LKJ
DATED:11/02/2021
ORDER
IA No. 1 OF 2021
IN
CRLRC NO: 94 OF 2021
DIRECTION
16 FEB 2021
