Andhra Pradesh High Court - Amravati
Pamala Suprabhata Reddy vs Smt.Rayavarapu Chandrika 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 HON'BLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021
IN
CRLRC NO: 120 OF 2021
Between:
No.208, 2™ Floor, Dharani Homes, 3/10, Vidya Nagar, Guntur, Guntur District.
..Petitioner/Accused
AND
1. Smt. Rayavarapu Chandrika, W/o.Srinivasa Rao, aged: 42 years, R/o.H.No.4-3,
Brodipet, Guntur, Guntur District.
2. The State of Andhra Pradesh, rep.by its Public Prosecutor, High Court at
Amaravathi.
_ «Respondents
Counsel for the Petitioner : SRI K JYOTH! PRASAD
Counsel for the Respondent No.2: PUBLIC PROSECUTOR
Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated in
_ the memorandum of grounds filed in Criminal Revision Case, the High Court may be
pleased to grant interim suspension of Judgment and Sentence of Conviction rendered by
the II Additional Junior Civil Judges Gea#t, Guntur, dated 19-09-2018 in CC No.20 of 2017
Pamala Suprabhata Reddy, S/o.Rajagopala Reddy, aged: 43 years, Rio.Flat
as confirmed by the court of the XII Additional Sessions Judge, Guntur, dated 22-01-2021 in'
Criminal Appeal No.383 of 2018 to the extent of Rigorous Imprisonment for One year,
during the pendency of the Criminal Revision case in the interest of justice, pending
disposal of CRLRC No.120 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). The Court made the
following .
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/Accused passed in
C.C.No.20 of 2017 dated 19.09.2018 on the file of li Additional Junior Civil Judge,
Guntur as confirmed in Criminal Appeal No.383 of 2018 dated 22.01.2021 on the file of
Xll Additional Sessions Judge, Guntur alone is Suspended pending the criminal
revision case on condition of petitioner Surrendering before the Il Additional Junior
Civil Judge, Guntur 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
Il Additional Junior Civil Judge, Guntur."
I'TRUE COPY! | SECTION OFFICER
i
Se
To,
The II Additional Junior Civil Judge, Guntur.
The XII Additional Sessions Judge, Guntur.
Smt. Rayavarapu Chandrika, W/o.Srinivasa Rao, R/o.H.No.4-3, Brodipet, Guntur,
Guntur District.( By RPAD)
One CC to Sri. K Jyothi Prasad, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy.
WN>
Daas
HIGH COURT
LK,J
DATED:17/02/2021
ORDER
IA No. 2 OF 2021
IN
CRLRC.No.120 of 2021
INTERIM DIRECTION
2 0 FEB 2021
