Andhra Pradesh High Court - Amravati
Bonda Venkata Ramana vs Ch Jagannadha Raju on 7 January, 2021
Bench: Lalitha Kanneganti
|
[ 3240 |
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE SEVENTH DAY OF JANUARY, TWO THOUSAND AND TWENTY
:PRESENT: .
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI a
IA No. 1 OF 2021
IN
CRLRC NO: 9 OF 2021
Sten
* a
a.
ee
Between:
Bonda Venkata Ramana, S/o. Musalayya, "at
Petitioner
AND
1. Ch. Jagannadha Raju, S/o. Appala Raju, aged about 44 years, R/o. D. No. 2-13-19, Sector
IX, MVP Colony, Visakhapatnam
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor High Court of A.P.,
Amaravati
...Respondents/Complainant
Counsel for the Petitioner : N, Ravi Prasad
Counsel for the Respondent No.2. : Public Prosecutor
Petition under Section 397 (1) CrPC praying that in the circumstances stated in the
grounds filed in support of the Criminal Revision Case, the High Court may be pleased suspend
the sentence passed on 13-09-2019 in Crl. Appeal No. 375 of 2017 on the file of the I Addl.
Metropolitan Sessions Judge, Visakhapatnam which was filed against the judgment and
sentence, dated 13-07-2017 in CC No. 393 of 2016 on the file of Hon'ble VI Spl. Magistrate,
Visakhapatnam by granting bail, pending disposal of Crl.R.C No. 9 of 2021, on the file of the
High Court.
The petition coming on for hearing, upon perusing the Petition andthe grounds filed in
support thereof and upon hearing the arguments of Sri N. Ravi Prasad, Advocate for the
Petitioner and of Public Prosecutor, High Court of A.P., for the respondent No.2, the Court made
the following order:
ORDER
"Heard.
Learned counsel for the petitioner submits that in this matter there is a compromise
between the parties.
Sri P.Mohanarao, learned counsel submits that he is filing vakalat on behalf of 1"
respondent herein and he also did not dispute about the fact that there is compromise
between the parties and both the counsel would submit that the parties are going to file a
compromise memo before this Court.
In view of the compromise reported between the parties, the sentence of
imprisonment against the petitioner/accused passed in Crl.A.No.375 of 2017 dated
13.09.2019 on the file of { Additional Metropolitan Sessions Judge, Visakhapatnam, which
was filed against the conviction and sentence passed in C.C.No.393 of 2016 dated
13.07.2017 on the file of Special Magistrate Court-VI, Visakhapatnam) alone is suspended
pending the criminal revision case on condition of petitioner surrendering before the
learned Special Magistrate Court-VI, Visakhapatnam within one week from the date of
receipt of a copy of this order 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
Special Magistrate Court-VI, Visakhapatnam,
Post after four weeks."
SDI- K. JAGAN MOHAN
DEPUTY GIS R
/ITRUE COPY// Mp
For ASSISTANT REGISTRAR
To,
The | Addl. Metropolitan Sessions Judge, Visakhapatnam
The VI Spl. Magistrate, Visakhapatnam
Sri Ch. Jagannadha Raju, S/o. Appala Raju, R/o. D. No. 2-13-19, Sector IX. MVP Colony,
Visakhapatnam (By RPAD)
One CC to Public Prosecutor High Court of A.P., Amaravati
One CC to Sri N. Ravi Prasad, Advocate [OPUC]
One CC to Sri P.Mohana Rao, Advocate [OPUC]
One spare copy
Why
NAMES
MSR
HIGH COURT
LKJ
DATED:07/01/2021
NOTE : POST AFTER FOUR WEEKS.
ORDER
IA NO .1 OF 2021
IN
CRLRC.NO.9 OF 2021
nye
DIRECTION os 42 WAN 203
