Kundrapu Ramani, vs The State Of Andhra Prades
2021 Latest Caselaw 776 AP

NN

   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE
THURSDAY, THE ELEVENTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY%'
: PRESENT :

THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI _
1.A.No. 2 of 2021_
IN
CRIMINAL R.C. No. 92 of 2021_

 

Between :-
Kundrapu Ramani, W/o. late Thirupati Raju
.Petitioner/Accused
(Revision Petitioner in Crl.R.C.No.92/2021--
on the file of the High Court)
AND
1.The State of Andhra Pradesh, represented by Public Prosecutor,
High Court of Andhra Pradesh at Amaravathi.
2.Sundarapu Ramana Rao, S/o. Musli Naidu, R/o. Kailash Nagar,
Gajuwaka, Visakhapatnam.
.. Respondents

(Respondent in-do-) ~

Petition under Section 398(1) of Cr.P.C. praying that in the circumstances stated in the grounds filed in the Crl.R.C., the High Court may be pleased to suspending the sentence of fine imposed under Judgment dated 21.01.2021 passed in Crl.A.No. 41/2017 on the file of IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka confirming the judgment dated 24.01.2017 passed in C.C.No. 45 of 2011 on the file of It Additional Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam, pending disposal of Crl.R.C.No. 92 of 2021 on the file of High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds filed in Crl.RC., and upon hearing the arguments of Sri V.V. Satish, Advocate for the Petitioner, and of Public Prosecutor for Respondent No. 1- State, the Court made the following --

ORDER:-

"Heard,

The sentence imposed in judgment dated 21.01.2021 passed in Criminal Appeal No.41 of 2017 by IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka confirming the judgment dated 24.01.2017 passed in C.C.No.45 of 2011 on he file of Ill Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka shall remain suspended on the condition of the petitioner depositing an amount of Rs.1,00,000/- (Rupees one lakh only) before the Court below within four weeks from today.-

Post after four weeks."

- Sd/-M.RameshBabu | ASSISTANT REGISTRAR j

| SECTION OFFICER // TRUE COPY // LL a

for ASSISTANT REGISTRAR

To

1.The IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwakaz_

2.The Ill Additional Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam."

3.Sundarapu Ramana Rao, S/o. Musli Naidu, R/o. Kailash Nagar,

Gajuwaka, Visakhapatnam..(By RPAD) a

4.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)

5.One CC to Sri V.V. Satish, Advocate(OPUC)

6.One Spare copy.

TKK

HIGH COURT

LK.J

DATED: 11-02-2021.

BAIL ORDER

|.A.No. 2 of 2021 IN CRL.R.C.No. 92 of 2021

INTERIM SUSPENSION

119 FEB 2021

\

ee Oe