Andhra Pradesh High Court - Amravati
Smt. Konda Naga Sasi Rekha, vs The State Of Andhra Pradesh, on 20 January, 2021
Bench: Lalitha Kanneganti
WEDNESDAY, THE TWENTIETH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021
IN
CRLRC NO: 22 OF 2021
Between:
Smt. Konda Naga Sasi Rekha, Aged 68 years, Pro. of M/s Srikanth
Industries, Factor, Plot No. 57, Aleap Industrial Estate, Surampalli,
Gannavaram Mandal, Krishna District.
...Petitioner/Accused.4
AND
The State of Andhra Pradesh, rep. by Public Prosecutor, High Court at
Amaravathi.
..Respondent
Counsel for the Petitioner :SRI CHALLA AJAY KUMAR
Counsel for the Respondent : PUBLIC PROSECUTOR
Petition under Section 397 (1) R/w 482 of Cr.P.C praying that in the
circumstances stated in the memorandum of grounds filed in Criminal Petition,
the High Court may be pleased to suspendigg the sentence and judgment dated
42-01-2021 in Cri. Appeal No. 250/2018 on the file of the | Additional District and
Sessions Judge, Nellore against the order which is confirmed the judgment
passed in C.C. No.432 of 2014 on the file of V Additional Judicial Magistrate of |
Class, Nellore, dated 31-07-2018, pending disposal of CRLRC No.22 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
judgment dated 12.01.2021 in Criminal Appeal No.250 of 2018 on the file of |
Additional District and Sessions Judge, Nellore confirming the judgment
dated 31.07.2018 passed in C.C.No.432 of 2014 on the file of V Additional
Judicial Magistrate of First Class, Nellore alone is suspended pending the
criminal revision case on condition of petitioner surrendering before the
learned V Additional Judicial Magistrate of First Class, Nellore 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 V Additional
Judicial Magistrate of First Class, Nellore."
Sd/-M.Suryanadha Reddy
ASSISTANT REGISTRAR
ITTRUE COPY// |
F SECTION OFFICER
ran
rs
1. The 1% Additional District and Sessions Judge, Nellore, Nellore District.
2. The V Additional Judicial Magistrate of First Class, Nellore, Nellore District.
: One CC to Sti Challa Ajay Kumar, Advocate fOPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
5.
6. One spare copy.
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HIGH COURT
LK,J
DATED:20/01/2021
ORDER
IA No. 2 OF 2021
IN
CRLRC.No.22 of 2021
INTERIM DIRECTION
