Andhra Pradesh High Court - Amravati
Chakali Sreenivasulu vs State Of Andhra Pradesh on 20 July, 2021
Bench: Lalitha Kanneganti
[3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
TUESDAY, THE TWENTIETH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021
iN
CRLRC NO: 439 OF 2021
Between:
Chakall Sreenivasulu, S/o C.Ramanjaneyulu, aged about 22 years Rio
Venkatareddipalli Village, Penukonda Mandal, Ananthapuram District
. Petitioner
(Petitioner in CRLRC 439 OF 202 1
on the file of High Court)
AND
State of Andhra Pradesh, represented through Public Prosecutor at High Court,
Amaravathi
__ Respondent
(Respondents in-do-)
Petition under Section 397 (1) 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 and conviction recorded in the Judgment dated 29-06-2021
passed in Criminal Appeal No.11 of 2020 on the file of Court of Il Additional Sessions
Judge, Hindupur, confirming the sentence imposed in Judgment dated 30-12-2019
passed in CC.No.155 of 2015 on the file of Court of Additional Judicial Magistrate of |
Class, Penukonda, by enlarging the petitioner on bail in the event of his arrest, pencing
disposal of CRLRC No.439 of 2021, an 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 N RANGA REDDY
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/jaccused in
judgment dated 29.06.2021 passed in Criminal Appeal No.11 of 2020 by the
learned Il Additional Sessions Judge, Hindupur, confirming the conviction and
sentence in judgment dated 30-12-2019 passed in C.C.No.155 of 2015 by the
learned Additional Judicial Magistrate of First Class, Penukonda, alone is
suspended pending the criminal revision case on condition of petitioner
surrendering before the learned Additional Judicial Magistrate of First Class,
Penukonda, 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 likesum to the satisfaction of the
jearned Additional Judicial Magistrate of First Class, Penukonda".
SD/-S.K,M.RAFI
ASSISTANT REGISTRAR
HTRUE COPY! " "
. For ASSISTANT REGISTRAR
To, ;
The H} Additional Sessions Judge, Hindupur, Anantapur District
The Additional Judicial Magistrate of | Class, Penukonda, Anantapur District
One CC to SRI N RANGA REDDY Advocate [OPUC]
two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare capy
akan >
HIGH COURT
LKJ
DATED:20/07/2021
ORDER
IA.NO.2 OF 2021
IN:
CRLRC.No.439 of 2021
BAIL
