Andhra Pradesh High Court - Amravati
Nakka Srivannarayana vs State Of Andhra Pradesh, on 1 July, 2021
enced ee
™~ Between:
~ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
™S THURSDAY, THE FIRST DAY OF JULY
TWO THOUSAND AND TWENTY ONE
\ 'PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
™ 1A No. 4 OF 2021
IN
"> CRLRC NO: 395 OF 2021
"1. Nakka Srivannarayana, S/o Jamalaiah, Aged about 27 years, Uppara by caste,
R/o D.No.3-1-74/3, Ambedkar Road, Gangaraju Quarry, Kabela Centre,
Vidyadharapuram, Vijayawada, Krishna District.
"2. Nakka Jayamma, W/o Jamalaiah, Aged about 50 years, Uppara by caste, R/o
Kabela Centre, Gangaraju Quarry, Vidyadharapuram, Vijayawada, Krishna
District.
3. Nakka Jamalaiah, S/o Gopaiah, Aged about 60 years, Uppara by caste, R/o
Kabela Centre, Gangaraju Quarry, Vidyadharapuram, Vijayawada, Krishna
District.
...Petitioners/Petitioners/
Accused in Sessions Case No.65/2018
AND
~ 4. State of Andhra Pradesh, Represented by its Public Prosecutor, High Court of
Andhra Pradesh at Amaravathi. Through, Station House Officer, Bhavanipuram
Police Station, Vijayawada City, Krishna District.
. Tadisetti Srinivasa Rao, S/o Leelapathi, Aged about 51 years, Uppara by caste,
R/o D.No. 3-1-74/3, Ambedkar Road, Gangaraju Quarry, Kabela Centre,
Vidyadharapuram, Vijayawada, Krishna District.
..Respondents/Respondents
' Counsel for the Petitioners :SRI CHANDRA SEKHAR ILAPAKURTI
Counsel for the Respondent No.1 :PUBLIC PROSECUTOR
~ Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to pass an order
by enlarging the Petitioners 1 to 3 herein on bail by suspending the Calendar and
Judgment Dt26-03-2021 in Sessions case No.65/2018 passed by the Trial Court
Sessions Judge, Mahila Court, Vijayawada, Krishna District, pending disposal of
CRLRC No.395 of 2021, 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).
NS The Court made the following;
ORDER:
"Heard.
The sentence of imprisonment against the petitioners/A-1 to A-3 in
judgment dated 26.03.2021 in Sessions Case No.65 of 2018 on the file of Sessions
Judge, Mahila Court, Vijayawada alone is suspended pending the criminal
revision case on condition of petitioners/A-1 to A-3 surrendering before the
learned Sessions Judge, Mahila Court, Vijayawada and on such surrender, the
petitioners/A-1 to A-3 shall be released on bail on the same day on their executing
each 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 Sessions Judge,
Mahila Court, Vijayawada." oA
SD/- CHITTI JOSEPH
ASSISTANT REGISTRAR
TRUE COPY! we
SECTION OFFICER
For sow ran nmuiG i nA
To,
™4. The Trial Court Sessions Judge, Mahila Court, Vijayawada, Krishna District.
"W2. The Station House Officer, Bhavanipuram Police Station, Vijayawada City,
Krishna District. -
"3. Tadisetti Srinivasa Rao, S/o Leelapathi, R/o D.No. 3-1-74/3, Ambedkar Road,
Gangaraju Quarry, Kabela Centre, Vidyadharapuram, Vijayawada, Krishna
District.( By RPAD)
"4. One CC to Sri. Chandra Sekhar llapakurti, Advocate [OPUC]
™5. Two CCs to Public Prosecutor, High Court of AP [OUT]
§. One spare copy.
MSB
HIGH COURT
LKJ
DATED:01/07/2021
ORDER
IA No. 1 OF 2021
IN
GCRLERC.No.395 of 2021
INTERIM DIRECTION
