Andhra Pradesh High Court - Amravati
Ediga Seshaiah vs State Of Ap on 17 February, 2021
Bench: Lalitha Kanneganti
|
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI |
WEDNESDAY, THE SEVENTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
. :PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021
IN
CRLRC NO: 118 OF 2021
Between:
1. Ediga Seshaiah, S/o Chinna Narayana, aged 39 years, Occ: Cultivation, R/o
Undumulapadu Village, Dhone Mandal, Kurnool District.
2. Ediga Prasad, S/o Chinna Narayana, aged 32 years, Occ: Cultivation, R/o
Udumulapadu Village, Dhone Mandal, Kurnool District.
...Petitioners/Petitioners
(Petitioner in CRLRC 118 OF 2021
on the file of High Court)
AND
The State of A.P, Rep by its Public Prosecutr High Court of AP, Amaravathi
...Respondent/Respondent
(Respondents in-do-)
Counsel for the Petitioners : SRI K.RAMA KOTESWARA RAO
Counsel for the Respondent : PUBLIC PROSECUTOR °
Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds of criminal revision petition, the High Court may be
pleased to suspend the sentence passed in criminal Appeal No.165/2017, dated
21.01.2021 on the file of the Court of the Special Judge for the Trail of Cases under
SCs & STs (PoA)-cum-VI Additional Sessions Jude, Kurnool, Kurnool District, wherein
confirmed the judgment passed in SC.No.273 of 2015, dated 19.07.2017 on the file of
the Court of the Additional Assistant Sessions Judge, Kurnool, Kurnool District,
subsequently to enlarge the petitioners on bail, pending disposal of CRLRC No. 118 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 imprisonment against the petitioners/A-2 & A-3 passed in
S.C.No.273 of 2015 dated 19.07.2017 on the file of Additional Assistant Sessions
Judge, Kurnool as confirmed in Criminal Appeal No.165 of 2017 dated 21.01.2021 on
the file of the Court of Special Judge for Trial of cases under SCs & STs (POA) Act-
cum-VI Additional Sessions Judge, Kurnool alone is suspended pending the criminal
revision case on condition of petitioners surrenderring before the Additional
Assistant Sessions Judge, Kurnool and on such surrender, the petitioners shall be
released on bail on the same day on their executing each 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 Assistant Sessions Judge, Kurnool."
pe ee tn ll --
- Sdi- K. TataRao oe
'ASSISTA up REGIST tA
ITTRUE COPY//
For ASSISTANT REGISTRAR
The Special Judge for the Trail of Cases under SCs & STs (PoA)-cum-VI
Additional Sessions Jude, Kurnool, Kurnool District
The Additional Assistant Sessions Judge, Kurnool, Kurnool District
One CC to Sri. K.Rama Koteswara Rao, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy
i" fo
/ HIGH COURT
LKJ
DATED:17/02/2021
ORDER
IA No. 2 OF 2021
IN
CRLRC NO: 118 OF 2021
INTERIM DIRECTION
18 FEB 202!
