Andhra Pradesh High Court - Amravati
Jettipitti Veeranjaneyulu, vs State Of Andhra Pradesh on 19 July, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ¢
MONDAY, THE NINETEENTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
-PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
[A No. 1 OF 2021
IN
CRLRC NO: 279 OF 2021
Between:
Jettipitti Veeranjaneyulu, S/o. Anjaneyulu, Aged about 35 years, R/o.
Kothavaddepalli, H/o.Konampeta, Lakkireddipalli Mandal, Y.S.R.District.
..Petitioner/Accused
AND
State of Andhra Pradesh, rep., by 4s Public Prosecutor, High Court of Andhra
Pradesh, Amaravathi.
..Respondent/Complaint
Counsel for the Petitioner :SRIV R REDDY KOVVURI
Counsel for the Respondent :PUBLIC PROSECUTOR
Petition under Sections 397(1) & 401 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 release the petitioner on bail by suspending the sentence Judgment, dated
17-03-2021 made in Cri. A.No.121 of 2017 on the file of the Court of Vth Additional
District and Sessions Judge, Rayachoty, Y.S.R.District against the Judgment, dated 23-
06-2017 made in 8.C.No.276 of 2013 on the file of the Assistant Sessions Judge,
Rayachoty, Y.S.R.District, pending disposal of CRLRC No.279 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 deerned to be the receipt of notice in the case).
The Court made the following:
ORDER:
"Heard.
The sentence of imprisonment imposed against the petitioner/accused in
judgment dated 17.03.2021 passed in Criminal Appeal No.121 of 2017 by the
learned V Additional District and Sessions Judge, Rayachoty, confirming the
conviction and sentence passed in judgment dated 23.06.2017 passed in
S.C.No.276 of 2013 by the learned Assistant Sessions Judge, Rayachoty, alone is
suspended pending the revision case. The petitioner/ accused shall be enlarged
on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty
thousand only) with two sureties for a likesum each to the satisfaction of the
' learned Judicial Magistrate of First Class, Rayachoty, Y.S.R. Kadapa District."
Sd/- K. TATA RAO
ASSISTANT REGISTRAR
{TRUE COPY! She
vo
For ASSISTANT REGISTRAR
To,
1. The V Additional District and Sessions Judge, Rayachoty, Kadapa District.
2. The Judicial Magistrate of First Class, Rayachoty, Y.S.R. Kadapa District.
3. The Superintendent, Central Prison, Kadapa District.
4. State of Andhra Pradesh, rep., by its Public Prosecutor, High Court of Andhra
Pradesh, Amaravathi.( By RPAD)
5. One CC to Sri. VR Reddy Kovvuri, Advocate [OPUC]
6. Two CCs to Public Prosecutor, High Court of AP [OUT]
7. One spare copy.
MSB
HIGH COURT
LK,J
DATED:19/07/2021
ORDER
1A No. 1 OF 2021
IN
CRLRC.No.279 of 2021
DIRECTION
