Andhra Pradesh High Court - Amravati
Koppula Adi Lakshmi vs State Of Ap 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. 2 OF 2021 _
IN
CRLRC NO: 91 OF 2021
Between: --
Koppula Adi Lakshmi, W/o Venkateswara Rao, aged about 45 years, Occ:
Business, R/o Pandiripalli Vari Street, Kadakatla, Tadepalligudem, West
Godavari District.
. .Petitioner/Appellant/Accused--
AND
1. State of AP, Rep. by its Public Prosecutor, High Court of Andhra Pradesh,
' Amaravathi.
...Respondent--
2. Thota Murali Krishna, S/o Veeraraghuvulu, aged about 37 years, Occ: Advocate,
R/o D.No.1-17-13/A, Ramaraopet, Tadepalligudem, West Godavari District.
...Respondent/Complainant--
Counsel for the Petitioner :SRI MANGENA SREE RAMA RAO--
Counsel for the Respondent No.1 :PUBLIC PROSECUTOR ~
=
Petition under Section 397 (1) of Crl.PC praying that in the circumstances stated
in the memorandum of grounds filed in Criminal Revision Case, the High Court may be
pleased to suspend the calendar and judgment dated 03.05.2017 in CC.No. 248/2014
on the file of the Court of Learned Additional Junior Civil Judge, Tadepalligudem which
was confirmed by the Appellate Court in passed in Crl.A. No.191/2017, dated
27.01.2021 on the file of the Court of learned LRAT-Cum-ll Addl. District and Sessions
Judge, West Godavari, Eluru, pending disposal of CRLRC No.91 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 imposed against the petitioner/accused in
judgment dated 27.01.2021 in Criminal Appeal No.191 of 2017 on the file of LRAT-
Cum-ll Additional District and Sessions Judge, West Godavari, Eluru confirming the
judgment dated 03.05.2017 passed in C.C.No.248 of 2014 on the file of the Il
Additional Junior Civil Judge, Tadepalligudem, alone is suspended pending the
criminal revision case on condition of petitioner surrendering before the I! Additional
Junior Civil Judge, Tadepalligudem 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 Il Additional Junior Civil Judge, Tadepalligudem. ~ a)
[oo
. | Sd/-M.RameshBabu |
IFTRUE COPY// | ASSISTANT REGISTRAR
aves
| SECTION OFFICER |
oN
Dons
. The LRAT-cum- II Additional District and Sessions Judge, Eluru, West Godavayi_
District.
The Additional Junior Civil Judge, Tadepalligudem, West Godavari District. --
. Thota Murali Krishna, S/o Veeraraghuvulu, R/o D.No.1-17-13/A, Ramaraopet, --
Tadepalligudem, West Godavari District.( By RPAD)
One CC to Sri. Mangena Sree Rama Rao, Advocate [OPUC] ~
Two CCs to Public Prosecutor, High Court of AP [OUT] ~~
One spare copy.
HIGH COURT
LK,J
DATED:11/02/2021
ORDER
IA No. 2 OF 2021
IN
CRLRC.No.91 of 2021
INTERIM DIRECTION
4B FEB 2021
