Logisa Sankari vs M.Satya Appala Nayaranamma
2021 Latest Caselaw 807 AP

 
  
 

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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATT: =

Dy
FRIDAY, THE TWELFTH DAY OF FEBRUARY Se
TWO THOUSAND AND TWENTY ONE
. : PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 1 OF 2021
IN
CRLRC NO: 103 OF 2021
Between:
Logisa Sankari, S/o Narayana, aged 45 years, R/o D.No.58-13-145, Visakha Defence
Academy, Ganesh Nagar, Visakhapatnam.
..Accused/Petitioner
(Petitioner in CRLRC 103 OF 2021
on the file of High Court)
AND
1. M. Satya Appala Nayaranamma, W/o L. Pydamaidu, r/o Co-operative Colony,
Chodavaram Town, Chodavaram Mandal, Visakhapatnam District.
2. The State of Andhra Pradesh, Represented by Public Prosecutor High Court of
AP at Amaravati
... Respondents/Respondents
(Respondents in-do-)

Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated
in the Memorandum of Grounds of Criminal Revision Case, the High Court may be
pleased to release the petitioner on bail, by suspending the sentence of imprisonment
passed in Cri.A.No.111 of 2016 dated 27.06.2019 passed by the IX Additional District
and Sessions Judge, Chodavaram confirming the Judgment dt.14-09-2016 passed in
C.C.No.364 of 2015 by the Additional Judicial First Class Magistrate, Chodavaram
pending disposal of CRLRC No.103 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the
Memorandum of Grounds of Cri.R.C. and upon hearing the arguments of M/S S
PRANATHI Advocate for the Petitioner and of PUBLIC PROSECUTOR for Respondent
No.2, the Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/Accused passed in Criminal Appeal No.111 of 2016 dated 27.06.2019 on the file of IX Additional District & Sessions Judge, Chodavaram confirming the conviction and sentence passed in judgment dated 14.09.2016 in C.C.No.364 of 2015 on the file of Additional Judicial Magistrate of First Class, Chodavaram alone is suspended pending the criminal revision case and the petitioner shall be released on bail 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 Additional Judicial Magistrate of First Class, Chodavaram."

Sd/- G. SRINIVASA REDDY, ASSISTANT REGI R IITRUE COPY//

For ASSISTANT REGISTRAR To,

14. The IX Additional District and Sessions Judge, Chodavaram, Visakhapatnam Ditrict

2. The Additional Judicial First Class Magistrate, Chodavaram, Visakhapatnam

3. M. Satya Appala Nayaranamma, W/o L. Pydamaidu, r/o Co-operative Colony, Chodavaram Town, Chodavaram Mandal, Visakhapatnam District. ( By RPAD)

4. One CC to M/S S PRANATHI Advocate [OPUC]

5. Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

6. One spare copy

HIGH COURT

LKJ

DATED:12/02/2021

ORDER

IA.NO.1 OF 2021

IN CRLRC.No.103 of 2021

BAIL