Andhra Pradesh High Court - Amravati
Matam Appa Rao vs The State on 5 July, 2021
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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE FIFTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
iA No. 1 OF 2021
IN
CRLRC NO: 400 OF 2021
Between:
Matam Appa Rao, S/o. Pydikonda, Aged about 37 years, Rajaka by Caste, R/o. BC
Colony, Vennelapalem, Parawada, Visakhapatnam.
..Petitioner/Appellant/Accused
(Petitioner in CRLRC 400 OF 2021
on the file of High Court)
AND
The State rep. by the Inspector of Police, Stee! Plant Traffic Police Station,
Visakhapatnam City, Represented by Public Prosecutor, High Court of Andhra Pradesh,
Amaravati, Guntur District.
..Respondent/Respondent/Complainant
(Respondents in-do-)
Petition under Section 482 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 sentence imposed by the trial court in C.C.No.799/2008 for the offence punishable
under Section 304-A and conviction imposed under Section 255(2) of Cr.P.C. and
sentence to suffer Rigorous imprisonment for a period of one year and further
sentenced to pay a fine of Rs.5,000/- in default to suffer simple imprisonment for a
period of six months for the offence punishable under Section 304-A IPC, in the above
matier, pending disposal of CRLRC No.400 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 A RADHAKRISHNA
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent, the
Court made the following
ORDER:
"Heard,
The sentence of imprisonment imposed against the petitioner/accused in
' Judgment dated 05.02.2021 passed in Criminal Appeal No.155 of 2016 by the
learned IV Additional Metropolitan Sessions Judge, Visakhapatnam, Gajuwaka,
confirming the conviction and sentence passed in judgment dated 29.03.2016
passed in C.C.No.799 of 2008 by the learned Il Additional Chief Metropolitan
Magistrate, Visakhapatnam, Gajuwaka, alone is suspended pending the criminal
revision case on condition of petitioner surrendering before the learned II
Additional Chief Metropolitan Magistrate, Visakhapatnam, Gajuwaka 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 Jikesum to the satisfaction of the learned IH Additional
Chief Metropolitan Magistrate, Visakhapatnam, Gajuwaka".
Sd/- M. SRINIVAS
ASSISATNT REGISTRAR
HTRUE COPY// Ko
For fo
ro, SECTION OFFICER
The Hl Additional Chief Metropolitan Magistrate, Visakhapatnam, Gajuwaka
The IV Additional Metropolitan Sessions Judge, Visakhapatnam, Gajuwaka
The Inspector of Police, Steel Plant, Traffic Police Station, Visakhapatnam
One CC to SRI A RADHAKRISHNA Advocate [OPUC] ,
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
Or OF fs OF ND =
HIGH COURT
LKJ
DATED:05/07/2021
ORDER
IA.NO.4 OF 2021
IN
CRLRC.No.400 of 2021
