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2021 Latest Caselaw 199 AP

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAV

TUESDAY, THE NINETEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE ~ e
: PRESENT: | : eee
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI "
CRIMINAL APPEAL NO: 508 OF 2020

  

Between:
Talari Pullaiah, S/o. Talari Ramudu @ Gundam Ramudu, Aged 53 years, Occ: VRO,
Madhavaram Village, Peapully Mandal, Kurnool District, R/o. D.No.8-1-137-1, Konda
Peta, Dhone Town, Kurnool District.

Appellant/Accused

AND
The State of Andhra Pradesh, Rep. By its Special Public Prosecutor For ACB, High
Court of Andhra Pradesh at Amaravati.
Respondent

Petition under Section 374 (2) of Cr.P.C, praying that in the circumstances stated
in the affidavit filed in support of the CriminalPetition, the High Court may be pleased to
allow the Criminal Appeal and set aside the Judgment Dated 29.10.2020 passed in
C.C.No.09 of 2018 on the file of the Court of the Special Judge for trail of SPE & ACB,
Kurnool by acquitting the appellant/Accused

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to suspend the
execution of sentence passed in C.C.No.09 of 2018, dated 29.10.2020 on the file of the
Court of the Special Judge for trail of SPE & ACB, Kurnool and release the petitioner on
bail, pending disposal of CRLA 508 of 2020, 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 MUDIYALA ANUDEEP
REDDY Advocate for the Petitioner, and of PUBLIC PROSECUTOR for the
Respondents, the Court made the following.

ORDER:

(PROCEEDING TAKEN UP THROUGH VIDEO CONFERENCING)

"Appeal is admitted.

Issue usual notice to the respondent.

Realization of fine is stayed and call for records.

Paper books be prepared within eight (8) weeks from the date of receipt of the lower Court record".

Sd/-E.KameswaraR ASSISTANT RE TRAR

/TTRUE COPY// For SECTION OFFICER

To,

The Special Judge for trail of SPE & ACB, Kurnool

One CC to SRI MUDIYALA ANUDEEP REDDY Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT] One spare copy

BwoN >

~ HIGH COURT

JBJ

DATED:19/01/2021

ORDER

CRLA.No.508 of 2020

STAYED

Pay

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