Kotakonda Mohan, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 324 AP

[ 3240 ]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

FRIDAY, THE TWENTY SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE 7 &
: PRESENT: is

THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI --+" \
IA No. 2 OF 2021
IN
CRLRC NO: 38 OF 2021. ~~

 

Between:
Kotakonda Mohan, S/o. Mallem Kondaiah, Aged about 40 years, Occ. Business, R/ o.
Mangupalli village, Ananthasagaram Mandal, SPSR Nellore District.
...Petitioner/Accused
(Petitioner in CRLRC 38 OF 2021
on the file of High Court) .
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, A.P High Court,
Amaravathi.
...Respondent/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 execution of Sentence passed in Cri. Appeal. No. 105 of 2018 dated 02.12.2020 on
the court of the VIII Addl. District & Sessions Judge-Cum-Special court for the trail of
offences-against Women, Nellore, SPSR Nellore District in confirming the Judgment
dated 21.02.2018 passed C.C. No. 373 of 2013 on the file of the court of the V Addl.
Judicial First Class Magistrate, Nellore, SPSR Nellore District by enlarging the
petitioners on bail, pending disposal of CRLRC No.38 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 SURESH KUMAR
REDDY KALAVA 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 02.12.2020 in Criminal Appeal No.105 of 2018 on the file of VIII Additional District and Sessions Judge-cum-Special Court for the trial of offences against Women, Nellore confirming the judgment dated 21.02.2018 passed in C.C.No.373 of 2013 on the file of V Additional Judicial Magistrate of First Class, Nellore alone is suspended pending the criminal revision case and 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 Glass, Neljlore.

Sd/-Ch.V.Subramanya Sarma ASSISTANT REGISTRAR ITTRUE COPY// SECTION\OFFICER To,

--

The Vill Addl. District & Sessions Judge-Cum-Special court for the trail of offences-against Women, Nellore, SPSR Nellore District

The V Addl. Judicial First Class Magistrate, Nellore, SPSR Nellore District

One CC to SRI. SURESH KUMAR REDDY KALAVA Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

One spare copy

a Ron

HIGH COURT

LKJ

DATED:22/01/2021

IA.NO.2 OF 2021

IN CRLRC.No.38 of 2021

&