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Bodedeti Veeru Naidu, vs The State Of Andhra Prades
2021 Latest Caselaw 777 AP

Citation : 2021 Latest Caselaw 777 AP
Judgement Date : 11 February, 2021

Andhra Pradesh High Court - Amravati
Bodedeti Veeru Naidu, vs The State Of Andhra Prades on 11 February, 2021
Bench: Lalitha Kanneganti
@

  
 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT :

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

:PRESENT:

 

THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 2 OF 2021
IN
CRLRC NO: 90 OF 2021
Between:

_--

. Bodedeti Veeru Naidu, S/o. late Jagga Rao
2. Bodedeti Aruna, W/o. Veeru
...Petitioners/Appellant/Accused
(Petitioners in CRLRC 90 OF 2021
on the file of High Court)
AND

4. The State of Andhra Prades, rep. Public Prosecutor High Court of Andhra
_ Pradesh at Amaravati
2. Sundarapu Ramana Rao, S/o. Musli Naidu, aged 49 years, R/o. Kailash Nagar,
Gajuwaka, Visakhapatnam. |
...Respondents
(Respondents in-do-)

Petition under Section 398(1) of Cr.PC., praying that in the circumstances stated
in. the memo of grounds filed -in Crl.RC., the High Court may be pleased to suspending
the sentence of fine imposed under Judgment dated 21.01.2021 passed in
Cri.A.No.40/2017 on the file of IV Addl. Metropolitan Sessions Judge, Visakhapatnam at
Gajuwaka confirming the judgment dated 24.01.2017 passed in CC.No.449 of 2010 on
the file of Ill Addl. Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam, pending
disposal of CRLRC No. 90 of 2021, on the file of the High Court.

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

ORDER:

Heard.

The sentence imposed in judgment dated 21.01.2021 passed in Criminal Appeal No.40 of 2017 by IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka confirming the judgment dated 24.01.2017 passed in C.C.No.449 of 2010 on the file of II Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka, shall remain suspended on the condition of the petitioners 1 and 2 depositing an amount of Rs.1,25,000/- (Rupees one lakh twenty five thousand only) before the Court below within four weeks from today.

Post after four weeks. Sd/-E.Kameswara

ASSISTANT REGISTRAR

ITTRUE COPY!/ SECTION OF

For

4. The IV Addl. Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka

oN

Our

Skm

The III Addl. Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam,

Sundarapu Ramana Rao, S/o. Musli Naidu, aged 49 years, R/o. Kailash Nagar, ©

Gajuwaka, Visakhapatnam.

One CC to Sri. V V Satish Advocate [OPUC]

One CC to Public Prosecutor, High Court of A.P., at Amaravati (OUT) One Spare copy

"

@

HIGH COURT

LK,J

DATED: 11/02/2021

NOTE: POST AFTER FOUR WEEKS

ORDER

CRLRC.No.90 of 2021

DIRECTION

 
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