Andhra Pradesh High Court - Amravati
Pilli Simhachalam Alias Peda Nani vs State Of Ap on 8 July, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ©
THURSDAY, THE EIGHTH DAY OF JULY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTL 7
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IA No. 1 OF 2021
IN ac
CRLRC NO: 416 OF 2021
Between:
Pilli Simhachalam Alias Peda Nani, S/o Venkata Rao, R/o D.No. 69-6-55/11, Ambedkar
Nagar, Gaigolupadu, Kakinada Rural, Kakinada, East Godavari District, Andhra
Pradesh Now lodged in Central Prison, Rajamahendravaram.
_..Revision Petitioner/AppellanvAccused
(Petitioner in CRLRC 416 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, rep by its Public Prosecutor High Court of Andhra
Pradesh at Amaravathi, through its S.H.O. Thimmapuram Police Station, East Godavari
District, Andhra Pradesh.
. Respondent
(Respondent in-do-)
Petition under Section 397(1) of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in Cri.RC., the High Court may be pleased to suspend the
sentence imposed on the petitioner in Cri. Appeal No. 56/2020 on the file of the Court of
the Ili Addl. District and Sessions Judge, Kakinada, East Godavari District, dated 12-06-
2020 arising out of the Order in CC. No. 1005 of 2019 on the file of the Court of the
IV Addi. Judicial First Class Magistrate, Kakinda, East Godavari, dated 04-01-2020, and
enlarge the petitioner on bail, pending disposal of CRLRC No. 416 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 Cri.RC., and upon hearing the arguments of Sri S R Sanku, Advocate
for the Petitioner, and of Public Prosecutor for Respondent, the Court made the
following
ORDER:
Heard.
The sentence of imprisonment against the petitioner/Accused in Criminal Appeal
No.56 of 2020 dated 12.06.2020 on the file of IT Additional Sessions Judge, East Godavari
at Kakinada modifying the judgment in C.C.No.1005 of 2019 dated 04.01.2020 in the file of
IV Additional Judicial Magistrate of First Class, Kakinada alone is suspended pending the
criminal revision case and the petitioner shall be released on bail 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 IV Additional Judicial Magistrate of First Class,
Kakinada.
TRUE COPY al.
To,
PON
mH
Skm
The IV Addl. Judicial First Class Magistrate, Kakinda, East Godavari,
The Ill Additional District and Sessions Judge, East Godavari at Kakinada
The Superintendent, Central Prison, Rajamahendravaram, East Godavari District
The $.H.O. Thimmapuram Police Station, East Godavari District, Andhra
Pradesh.
Two CCs to Public Prosecutor, High Court of A.P[OUT]
One CC to Sri. SR Sanku, Advocate [OPUC}
One spare copy
HIGH COURT
LK,J
DATED: 08/07/2021
'ORDER
IA. No. 1 of 2021
IN .
CRLRC.No.416 of 2021
DIRECTION
