Andhra Pradesh High Court - Amravati
Pitla Lokesh vs The State Of Andhra Pradesh on 22 January, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY, THE TWENTY SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT: i
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 34 OF 2021
Between:
Pitla Lokesh, S/o. Trinadha Rao, Aged 41 years, R/o. D. No.5-54-34, F Line, House
No.17, CJM Quarters, Wilsonpeta, Tagarapuvalasa, Bheemunipatnam Mandal,
Vishakapatnam District
.. Accused/Petitioner
(Petitioner in CRLRC 34 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of AP and
SHO., Bheemunipatnam Police Station, Bheemunipatnam, Vishakapatnam District
... Complainant/Respondent
(Respondents in-do-)
Petition under Section 482 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 imposed by X Additional District & Sessions Judge at
Anakapalli in Cri.A.No.27 of 2019, dtd.05-01-2021 wherein confirmed the judgment and
sentence passed by the XV Additional Metropolitan Magistrate at Bheemunipatnam in
C.C.No.161 of 2016, dated: 06-03-2019 and release the petitioner on Bail pending
disposal of the Cri. R.C. No.34 of 2021, 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 K L N SWAMY Advocate
for the Petitioner and of PUBLIC PROSECUTOR for the Respondent, the Court made
the following
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/accused in judgment
dated 05.01.2021 in Criminal Appeal No.27 of 2019 on the file of X Additional
District and Sessions Judge, Anakapalli confirming the judgment dated
06.03.2019 passed in C.C.No.161 of 2016 on the file of XV Additional Metropolitan
Magistrate, Bheemunipatnam alone is suspended pending the criminal revision
case on condition of petitioner surrenderring before the leamed XV Additional
Metropolitan Magistrate, Bheemunipatnam 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 XV_ Additional Metropolitan Magistrate,
Bheemunipatnam."
SD/- CH V SUBRAHMANYA SARM
ASSISTANX REG
I(TRUE COPY// |
For ASSISTAN REGISTRAR
To,
The X Additional District & Sessions Judge at Anakapalli, Vishakapatnam
The XV Additional Metropolitan Magistrate at Bheemunipatnam, Vishakapatnam
One CC to SRI K LN SWAMY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
oakwNn >
_ HIGH COURT
LKJ
DATED:22/01/2021
ORDER
\A.NO.1 OF 2021
IN
CRLRC.No.34 of 2021
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