Kuppili Sunitha vs The State Of Andhra Pradesh
2021 Latest Caselaw 965 AP

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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI--

THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT: !
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTF ':;

IA No. 1 OF 2021
IN
CRLRC NO: 127 OF 2021~

 

Between: ayes
Kuppili Sunitha, W/o. Satyanarayana, Age 37 years, R/o. D.NO.9-7-27/3, Sai Ram
Nagar, Gajuwaka, Visakhapatnam
.. .Petitioner/Accused
(Petitioner in CRLRC 127 OF 2021.
on the file of High Court)
AND
1. The State of Andhra Pradesh, represented by Public Prosecutor, High Court of
A.P at Amaravati.
2. Tanakala Bhanumurthy, S/o. Dasaratha Rao, Age 40 years, R/o. D.NO.9-3- 62/2,
Pentayyanagar, Gajuwaka, Visakhapatnam.
...Respondents/Complainant
(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 operation of the sentence and conviction rendered against the petitioner vide
judgment in CriA.No.604/2018, dt.01.02.2021 on the file of the Hon'ble IV Additional
Metropolitan Sessions Judge Visakhapatnam at Gajuwaka by confirming the conviction
and sentence imposed by the Hon'ble Ili Additional Chief Metropolitan Magistrate
Visakhapatnam at Gajuwaka vide judgment in C.C.No.344/2015, dt.04.12.2018 while
altering the sentence to pay fine of Rs.5,00,000/- in default the Accused has to suffer
simple imprisonment for 6 months, pending disposal of CRLRC No.127 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 G VENKATA REDDY,
Advocate for the Petitioner, and of PUBLIC PROSECUTOR for the Respondent No.1,
the Court made the following --~
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/accused passed in Criminal Appeal No.604 of 2018 dated 01.02.2021 on the file of IV Additional Metropolitan sessions Judge, Visakhapatnam at Gajuwaka, confirming the conviction and sentence passed in judgment dated 04.12.2018 in C.C.No.344 of 2015 on the file of Ill Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the Ill Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka 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 Ill Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka." ~

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Sd/-M. RameshBabu -)

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The IV Additional Metropolitan Sessions Judge Visakhapatnam at Gajuwaka- The III Additional Chief Metropolitan Magistrate Visakhapatnam at Gajuwaka~ Tanakala Bhanumurthy, S/o. Dasaratha Rao, Age 40 years, R/o. D.NO.9-3-62/2, Pentayyanagar, Gajuwaka, Visakhapatnam. (By RPAD)

One CC to SRI. G VENKATA REDDY Advocate [OPUC}Y

Two CCs to PUBLIC PROSECUTOR, High Court of AP lout.

One spare copy

HIGH COURT

LKJ

DATED:18/02/2021

ORDER

1A.NO.1 OF 2021 IN CRLRC.No.127 of 2021

BAIL