Jammalamadka Rathna Kumar Alias ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 323 AP

[3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI _ . ~

FRIDAY, THE TWENTY SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE bee) eee 8

: PRESENT: Wo
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI *..-

IA No. 1 OF 2021 ie

IN
CRLRC NO: 33 OF 2021
Between:
Jammalamadka Rathna Kumar @ Irmiya, S/o. [email protected], Aged 27 years,
S/o Patamallayapalem Village, Prattipadu Mandal, Guntur District
... Accused/Petitioner
(Petitioner in CRLRC 33 OF 2021
on the file of High Court)
AND
State of Andhra Pradesh, represented by its Public Prosecutor High Court of Andhra
Pradesh at Amaravati Through S.I. of Police, Prattipadu Police Station, Guntur District
...Complainant/Respondent
(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 enlarge
the petitioner on bail by suspending the sentence of simple imprisonment for a period of
one year dated 31.12.2020 imposed in Crl.Appeal.380 OF 2019 by the XII Addi.
Sessions Judge Guntur, by conforming the judgment in CC 436 OF 2018 dated 3-9-
2019 passed by the VI Addl. Junior Civil Judge, Guntur, pending disposal of
CRLRC No.33 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 NAGARAJU
PULLAGURA 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 31.12.2020 in Criminal Appeal No.380 of 2019 on the file of Xil Additional Sessions Judge, Guntur confirming the judgment dated 03.09.2019 passed in C.C.No.436 of 2018 on the file of VI Additional Junior Civil Judge, Guntur alone is suspended pending the criminal revision case on condition of petitioner surrenderring before the learned VI 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 satisfaction of the learned VI Additional Junior Civil Judge, Guntur."

SD/- CH V SUBRAHMANYA SARMA | eae I'TRUE COPY// Ald For ASSISTANT REGISTRAR

The XII Addl. Sessions Judge Guntur, Guntur District

The VI Addl. Junior Civil Judge, Guntur, Guntur District

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

To,

aPWN>

HIGH COURT

LKJ

DATED:22/01/2021

ORDER

1A.NO.1 OF 2021 IN CRLRC.No.33 of 2021