Pendra Venkateswarlu vs The State
2021 Latest Caselaw 6 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE THIRTY FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY
:PRESENT:

THE HONOURABLE SRI JUSTICE K.SURESH REDDY
IA No. 2 OF 2020
IN
CRLRC NO: 503 OF 2020

 

Between: ----

1. Pendra Venkateswarlu, S/o. Butchaiah, Aged 25 years, R/o. Mangalagiri Town,
Guntur District.
2. Pendra Gopi, S/o. Sankar, Aged 20 years, Mangalagiri Town, Guntur District.
. .Petitioners/Appellants/ Accused
AND
The State, Sub - Inspector of Police Chebrole Police Station, Rep. by Public
Prosecutor, Andhra Pradesh, High Court of Judicature at Amaravati.
. .Respondent/Respondent

Counsel for the Petitioners : SRI VENKATA DURGA RAO ANANTHA
Counsel for the Respondent : PUBLIC PROSECUTOR

Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated in
the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to
suspend the sentence by suspending the calendar and judgment dated 28-09-2020 passed
in C.C. No. 1417/2020 on the file of learned VI Additional Junior Civil Judge, Guntur, partly
allowed by the order dated 21-12-2020 passed in Criminal Appeal No. 162/2020 on the file
of Principal Sessions Judge, Guntur during the pendency of the Crl. Revision Case before
this Hon'ble Court; Consequently to enlarge the Petitioners on bail, pending disposal of
CRLRC No.503 of 2020, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show cause as
to why this application should not be complied with, made the following order.(The receipt of
this order will be deemed to be the receipt of notice in the case). The Court made the
following .

ORDER:

"The sentence of imprisonment is suspended pending the present criminal revision case before this Court. The learned Magistrate is directed to enlarge the petitioners on bail on their executing each a personal bond for an amount of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for the like sum each to the satisfaction of learned Magistrate."

Sd/- T.MADHAVI~ ASSISTANT cISTRAR ITTRUE COPY!/ ah For ASSISTANT REGISTRAR To, The VI Additional Junior Civil Judge, Guntur. The Sub-Inspector of Police, Chebrole Police Station, Guntur District. The Superintendent, Central Jail, Rajahmundry, East Godavari District. One CC to Sri. Venkata Durga Rao Anantha, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP[OUT] One spare copy.

DoARwWN

MS

Note: The Order dated 31-12-2020 in I|.A. No.2 of 2020 in CRLRC 503 of 2020 is stands corrected as per Court order dated 06.01.2021 in I.A. No.1 of 2021 in CRLRC 503 of 2020. Substitute this order dated 31.12.2020 which was already dispatched on 04.01.2021.

Sd/- T.MADHAVI ASSISTANT REGISTRAR

HIGH COURT

KSR,J

DATED:31/12/2020 06.01.2021

AMENDED ORDER

IA No.1 OF 2021 IN

IA No. 2 OF 2020 IN

CRLRC.No.503 of 2020

INTERIM DIRECTION

7 A JAN

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