Andhra Pradesh High Court - Amravati
M K Reddy Cars And Real Estates vs The State Of Ap on 22 January, 2021
Bench: Lalitha Kanneganti
[3240]
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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
a
FRIDAY, THE TWENTY SECOND DAY OF JANUARY ie
TWO THOUSAND AND TWENTY ONE Heo
: PRESENT: We
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI KA
IA No. 1 OF 2021
IN
CRLRC NO: 1365 OF 2019
Between:
M K Reddy Cars And Real Estates, Represented by its managing partner, V.S.
Muralikrishna Reddy, S/o. Subramanyam Reddy, Age 57 years, R/o. D.No.24/7/ 109,
Magunta Layout, Nellore.
...Petitioner/Accused
(Petitioner in CRLRC 1365 OF 2019
on the file of High Court)
AND
1. The State of Andhra Pradesh, Represented by Public Prosecutor, High Court of
A.P at Amarvati.
2. M/s. Shriram City Union Finance Limited, 24/2330, Upstairs, Syndicate Bank,
Dargamitta, Nellore, represented by its Authorized signatory J. Nagaraju, S/o.
Naga Gangaiah, Age 32 years, Karnala Street, Nellore, Nellore-104001
...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 passed in othe ame dt 07-12-2019 by
lil Addl. District and Sessions Judge Nellore by confirming the conviction and sentence
passed in CC 8/2015 dt 23-01-2017 by the | Additional Junior Civil Judge, Nellore SPSR
Nellore, pending disposal of CRLRC No.1365 of 2019, 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 in judgment
dated 07.12.2019 in Criminal Appeal No.57 of 2017 on the file of Ill Additional
District and Sessions Judge, Nellore confirming the judgment dated 23.01.2017
passed in C.C.No.10 of 2015 on the file of | Additional Junior Civil Judge, Nellore,
SPSR Nellore District alone is suspended pending the criminal revision case on
condition of petitioner surrenderring before the learned | Additional Junior Civil
Judge, Nellore, SPSR Nellore District 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 | Additional Junior Civil Judge, Nellore, SPSR Nellore District.
A A
Sd/-Ch.V.Subramanya Sarma
ASSISTANT REGISTRAR
INRUE COPY II SECTION OFFICER
Loew ARTO NAR
To,
1. The Ill Addl. District and Sessions Judge Nellore
2. The | Additional Junior Civil Judge, Nellore SPSR Nellore
ous
M/s. Shriram City Union Finance Limited, 24/2330, Upstairs, Syndicate Bank,
Dargamitta, Nellore, represented by its Authorized signatory J. Nagaraju, S/o.
Naga Gangaiah, Age 32 years, Karnala Street, Nellore, Nellore-104001 (By
RPAD)
One CC to SRI G VENKATA REDDY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
"
e
HIGH COURT
LKJ
DATED:22/01/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.1365 of 2019
wore
