B. Jyothi, vs M. Sridhar Reddy,
2021 Latest Caselaw 325 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE:...

FRIDAY, THE TWENTY SECOND DAY OF JANUARY, TWO THOUSAND AND TWEK
> PRESENT : :

THE HONOURABLE SMT JUSTICE LALITHA KANNEGAN
|.A.No. 1 of 2021 -~
IN
CRIMINAL R.C. No. 29 of 2021 --

 
  

Between :- *
B. Jyothi, W/o. B. Sivaramaiah. ...Petitioner/Accused"
(Revision Petitioner in Cri.R.C.No.29/2021~
on the file of the High Court)
AND
1.M. Sridhar Reddy, S/o M. Venkatarami Reddy, Occ : Business,
R/o. Flat No. 301, MVR Plaza, Abbas Nagar, Kurnool, Kurnool District.
..Respondent/Defacto Complainant.--

2.The State of A.P., rep. by the Public Prosecutor, High Court of A.P., at Amaravathi. ..Respondent _ (Respondent in-do-) Petition under Section 397(1) of Cr.P.C. praying that in the circumstances stated in the grounds filed in the Crl.R.C., the High Court may be pleased to suspend the operation of Judgment dt.05-01-2021 passed in Criminal Appeal No. 208 of 2019 on the file of Court of Sessions Judge, Kurnool confirming the Judgment of Conviction by modifying the sentence passed in C.C.No.594 of 2017 dt.22.10.2019 on the file of Court of Judicial Magistrate of First Class, Special Mobile Court, Kurnool, pending disposal of Crl.R.C.No. 29 of 2021 on the file of High Court. ~

"

The petition coming on for hearing, upon perusing the Petition and the grounds filed in Crl.RC., and upon hearing the arguments of Sri O. Udaya Kumar, Advocate for the Petitioner, and of Public Prosecutor for Respondent No. 2-State, the Court made the following ~~ ORDER:-

"Heard.

The sentence of imprisonment imposed against the petitioner/accused in Crl.A.No.208 of 2019 dated 05.01.2021 on the file of Sessions Judge, Kurnool modifying the conviction and sentence in C.C.No.594 of 2017 on the file of Judicial Magistrate of First Class, Special Mobile Court, Kurnool alone is suspended pending the criminal revision case on condition of petitioner surrendering before the Judicial Magistrate of First Class, Special Mobile Court, Kurnool 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 her 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 Judicial Magistrate of First Class, Special Mobile Court, Kurnool." ~ rh

Sd/-M.RameshBab ! ASSISTANT RE STRAR 4 // TRUE COPY // SECTION O FICER

To

1.The Sessions Judge, Kurnool.

2.The Judicial Magistrate of First Class, Special Mobile Court, Kurnooty

3. M. Sridhar Reddy, S/o M. Venkatarami Reddy, Occ : Business, R/o. Flat No. 301, MVR Plaza, Abbas Nagar, Kurnool, Kurnool District.(By RPAD) 4,Two CCs to the Public Prosecutor, High Court of A.P.,(OUT) ~

5.One CC to Sri O. Udaya Kumar, Advocate(OPUC)

6.One Spare copy.

TKK

HIGH COURT

LK.J

DATED: 22-01-2021.

BAIL ORDER

|.A.No. 1 of 2021 IN CRL.R.C.No. 29 of 2021

RELEASE THE PETITIONER ON BAIL

28 HAN 2024