Andhra Pradesh High Court - Amravati
Maganti Sudhakar, vs Mallemudi Kiran Kumar, on 19 January, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINETEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE -
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEG
IA No. 2 OF 2021
IN
| CRLRC NO: 18 OF 2021
Between:
Maganti Sudhakar, S/o Sobhanadeeswara Rao.
..Petitioner/Accused
AND
1. Mallemudi Kiran Kumar, S/o Nageswara Rao, aged about 41 years, Business,
R/o Flat No. 304, Hari Chandana Apartments, Mutyala Reddy Nagar, Guntur.
(Complainant)
2. The State, Rep by its Public Prosecutor, High Court of A.P, Amaravati.
...Respondents/Respondents
Counsel for the Petitioner : VENKATA DURGA RAO ANANTHA
Counsel for the Respondent No.2: PUBLIC PROSEC UTOR
Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds filed the petition, the High Court may be pleased to
suspend the sentence by suspending the operation of the order and judgment dated 22-
03-2017 passed in C.C.No. 50/2016 on the file of V Additional Junior Civil Judge,
Guntur confirmed by the order dated 9-12-2020 passed in Criminal Appeal No.
152/2017 on the file of | Additional Sessions Judge, Guntur during the pendency of the
Cri. Revision Case before this Hon'ble Court, Pending disposal of CRLRC No.18 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 in C.C.No.50
of 2016 dated 22.03.2017 on the file of V Additional Junior Civil Judge, Guntur as
confirmed by judgment dated 09.12.2020 in Crl.A.No.152 of 2017 on the file of |
Additional Sessions Judge, Guntur alone is suspended pending the criminal
revision case on condition of petitioner surrenderring before the learned V
Additional Junior Civil Judge, Guntur 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 satisfactign of
the learned V Additional Junior Civil Judge, Guntur."
Sd/-K.JAGAN HAN
DEPUTY REGISTRAR
I(TRUE COPY!/
For ASSISTANT REGISTRAR
To,
PR
. The | Additional Sessions Judge, Guntur.
The V Additional Junior Civil Judge, Guntur.
Mallemudi Kiran Kumar, S/o Nageswara Rao, R/o Flat No. 304, Hari Chandana
Apartments, Mutyala Reddy Nagar, Guntur( By RPAD)
One CC to Sri. Venkata Durga Rao Anantha Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]
One spare copy
HIGH COURT
LKJ
DATED:19/01/2021
BAIL ORDER
IA No. 2 OF 2021
IN
CRLRC NO: 18 OF 2021
SUSPENSION
