Dr.K.V.S.S. Geethanand vs The State Of Andhra Pradesh
2021 Latest Caselaw 806 AP

[ 3240 ]

"IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

FRIDAY, THE TWELFTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE

:PRESENT:

~s THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

 

~ IA No. 2 OF 2021
; IN
~ CRLRC NO: 117 OF 2021
_ Between:
~ Dr.K.V.S.S.Geethanand, S/o K.N.Murthy (Late), aged 56 years, Resident of D.No.43-
29-37, Opp: Surya Theater, Dondaparthy, Visakhapatnam
...Petitioner/Appellant/Accused
(Petitioner in CRLRC 117 OF 2021
on the file of High Court)
AND

~ 1. The State of Andhra Pradesh, Represented by its Public Prosecutor High Court
of A.P, Nelapadu, Amaravathi.

2. Boddeda Venkata Apparao, S/o Appalanarasimham, aged 56 years, Resident of
D.No.15-6-9, Pallisuribabu Ric Mill, Buddha Veerunaidu Street, Gavarapalem,
Anakapalle-2

...Respondent/Respondent/Complainant
(Respondents in-do-)

~ Counsel for the Petitioner : SRI S.V.S.S.SIVA RAM
~ Counsel for the Respondent No.1: PUBLIC PROSECUTOR

~ Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of criminal petition, the High Court may be pleased to suspend the
operation of the Judgment dated 02.02.2021 passed in Criminal Appeal No.52 of 2019
by the Court of the X Additional District and Sessions Judge, Visakhapatnam at
Anakapalle, pending disposal of CRLRC No. 117 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).

-~ ORDER:
"Heard.

The sentence of fine imposed against the petitioner/accused in Criminal
Appeal No.52 of 2019 dated 02.02.2021 on the file of X Additional District & Sessions
Judge, Visakhapatnam at Anakapalle modifying the conviction and sentence in
C.C.No.272 of 2017 dated 19.06.2019 on the file of XIIl Metropolitan Magistrate,
Anakapalle, shall remain suspended on condition of the petitioner depositing a sum
of Rs.3,00,000/- (Rupees three lakh only) before the trial Court within four weeks from
the date of this order.

Post after four weeks." i "TT. |

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The X Additional District and Sessions Judge, Visakhapatnam at Anakapalle
Boddeda Venkata Apparao, S/o Appalanarasimham, Resident of D.No.15-6-9,
Pallisuribabu Ric Mill, Buddha Veerunaidu Street, Gavarapalem, Anakapalle-2
(By RPAD)

One CC to Sri. S.V.S.S.Siva Ram, Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of AP [OUT]

'One spare copy
 

 

 

 

(HIGH courT

LKJ

DATED:12/02/2021

ORDER

IA No. 2 OF 2021 IN CRLRC NO: 117 OF 2021

INTERIM DIRECTION

22 FRR EOS