Malla Nagamani, vs The State Of Andhra Pradesh
2021 Latest Caselaw 809 AP

IN THE HIGH POURT OF ANDHRA PRADESH :: AMARAVATI
" e
FRIDAY, THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE ;
: PRESENT: '
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI~.

    
  

 

IA No. 2 OF 2021 Pilea
IN _ os
CRLRC NO: 102 OF 2021

 

Between: ;
Malla Nagamani, W/o. Koteswara Rao Aged 55 years, R/o. D.No.11-31-6, Beside Godla
Kamela, Azamabad, Gajuwaka, Visakhapatnam, '
- ...Petitioner
(Petitioner in CRLRC 102 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, rep. Public Prosecutor High Court of Andhra
Pradesh at Amaravati. tae
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.P.C praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspending the sentence of fine imposed under Judgment dated 21.01.2021 passed in
Crl.A.No.44/2017 on the file of IV Addl. Metropolitan Sessions Judge, Visakhapatnam at
Gajuwaka confirming the judgment dated 24.01.2017 passed in CC.No.304 of 2011 on
the file of Ill Addl. Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam pending
disposal of CRLRC No.102 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 V V SATISH Advocate
for the Petitioner and of PUBLIC PROSECUTOR for the Respondent No.1, the Court
made the following
ORDER:

"Heard.

The sentence of fine imposed against the petitioner/accused in Criminal Appeal No.44 of 2017 dated 21.01.2021 on the file of IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka confirming the 'conviction in C.C.No.304 of 2011 dated 24.01.2017 on the file of Ill Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka, shall remain suspended on condition of the petitioner depositing a sum of Rs.1,00,000/- (Rupees one lakh only) before the trial Court within four weeks from the date of this order." a, :

Sd/-V.Diwakar ASSISTANT REGISTRAR

ITTRUE COPY!// | Pern Fo, SECTION OFFICER

To,

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

2. The Ill Addl. Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam

3. Sundarapu Ramana Rao, S/o. Musli Naidu aged 49 years, R/o. Kailash Nagar, Gajuwaka, Visakhapatnam. (By RPAD)

4. One CC to SRI V V SATISH 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.2 OF 2021 IN CRLRC.No.102 of 2021

BAIL