Sk Mabu vs Suturi Kanya Kumari
2021 Latest Caselaw 808 AP

[3240]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

FRIDAY, THE TWELFTH DAY OF FEBRUARY
- TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI I

IA No. 2 OF 2021
IN
CRLRC NO: 105 OF 2021

  

Between: =
Sk Mabu, S/o. Saida, aged 35 years, Muslim, Driver, R/o. Plot No.31, Vambay Colony,
Ajit Singh Nagar, Vijayawada.

  

...Petitioner/Petitioner
(Petitioner in CRLRC 105 OF 2021
on the file of High Court)
. AND
1. Suturi Kanya Kumari, W/o. Chinnabbai, Age 40 years, Hindu, Properties, R/o.
Krishna Lanka, Vijayawada.
2. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court at
Amaravathi
...Respondents/Respondents
(Respondents in-do-)

Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to suspend
the conviction and sentence imposed in the Calendar and Judgment dated 30-01-2019
passed in C.C.No.375 of 2016 on the file of the Court of the VI Additional Senior Civil
Judge, FAC V Additional Chief Metropolitan Magistrate, Vijayawada as confirmed in the
Judgment dated 18-11-2020 passed in Crl.A.No.30 of 2019 on the file of the Court of V
Additional Metropolitan Sessions Judge, Vijayawada and consequently enlarge the
Petitioner on bail, pending disposal of CRLRC No.105 of 2021, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI Y N
ANJANEYACHARYULU Advocate for the Petitioner and Public Prosecutor for
Respondent No.2, the Court made the following
ORDER:

"Heard.

The sentence of imprisonment and fine imposed against the petitionerjaccused in C.C.No.375 of 2016 dated 30.01.2019 on the file of V Additional Chief Metropolitan Magistrate, Vijayawada as confirmed in Criminal Appeal No.30 of 2019 dated 48.11.2020 on the file of V Additional Metropolitan Sessions Judge, Vijayawada is suspended pending the criminal revision case on condition of petitioner surrenderring before the V Additional Chief Metropolitan Magistrate, Vijayawada and on such surrender, the petitioner shall be released on bail on the same day 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 V Additional Chief Metropolitan Magistrate, Vijayawada."

Sd/- M. SURYANADHA REDDY, ASSISTANT REGISTRAR

(Cola

for ASSISTANT REGISTRAR

ITTRUE COPY//

To,

4. The V Additional Chief Metropolitan Magistrate, Vijayawada 2 The V Additional Metropolitan Sessions Judge, Vijayawada, Krishna District

One®

Suturi Kanya Kumari, W/o. Chinnabbai, Age 40 years, Hindu, Properties, R/o. Krishna Lanka, Vijayawada. (By RPAD)

One CC to SRI Y N ANJANEYACHARYULU 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.105 of 2021

BAIL

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