Andhra Pradesh High Court - Amravati
Ravi Kumar, vs The State Of Andhra Pradesh, on 7 July, 2021
[3240]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE SEVENTH DAY OF JULY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No, 2 OF 2021
IN
CRLRC NO: 276 OF 2021
Between:
_~) Ravi Kumar S/o Vadde Ramanjappa, (A-1). Aged about 38 years,
Occ Agriculturist, Rio A.R. Roppam Village, Madakasira Mandal,
Ananthapuramu District.
_..Petitioner/Petitioner
(Petitioner in CRLRC 276 OF 2021
on the file of High Court) _
AND °
The State of Andhra Pradesh, Rep., by Public Prosecutor,
High Court of AP. at Amaravati.
. Respondent
(Respondents in-do-)
Petition under Section 397(1) of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in Cr.RC., the High Court may be pleased please to
suspend the sentence imposed vide Judgment dt: 16.03.2021 passed in Criminal
Appeal No. 45 of 2020 on the file of the Il Additional Sessions Judge, Hindupur which
was partly set-aside the conviction dt: 10.03.2020 made in C.C.No. 110 of 2018 on the
file of Judicial Magistrate of First Class, Madakasira, pending disposal of CRLRC No.
276 of 2021, on the file of the High Court. °
The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in CrL.RC., and upon hearing the arguments of Sri Maheswara Rao
Kuncheam Advocate for the Petitioner, and of Public Prosecutor for Respondent, the
Court made the following ao
ORDER:
Heard.
The sentence of imprisonment imposed against the petitioner/Al
"in judgment dated 16.03.2021passed in Criminal Appeal No.45 of
2020 by the learned II Additional Sessions Judge, Hindupur,
modifying the conviction and sentence passed in judgment dated
10.03. 2020 in C.C.No.110 of 2018 by the learned Judicial Magistrate
of First Class, Madakasira, alone is suspended pending the
; criminalfrevision case on condition of petitioner/Al sarrendering before
_-". the learned Judicial Magistrate of First Class, Madakasira and on
such surrender, the petitioner/Al 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 Judicial Magistrate of First Class,
Madakasira. 3 : :
SD/- SHAIK MOHD. RAFI
, ASSISTANT REGISTRAR
TRUE COPY Kor A SECTION OFFICER
To,
1. The Additional Sessions Judge, Hindupur, Anantapur District
2. The Judicial Magistrate of First Class, Madakasira, Anantapur .
District
Two CCs to Public Prosecutor, High Court of A.P. at Amaravati.( OUT)
One CC to Sri. Maheswara Rao Kuncheam Advocate [OPUC]
One spare copy "
cr A 3
Skm
HIGH COURT
LKJ
- DATED :07/07/2021
GRDER
TA. No. 2 OF 2021
IN
CRLRC.No.276 of 2021
DIRECTION &
