Andhra Pradesh High Court - Amravati
Sirama Chinna Narasimha Rao vs Dodda Chaitanya Prasad on 17 June, 2021
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY ,THE SEVENTEENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO |
IA No. 2 OF 2021
IN.
CRLRC NO: 263 OF 2021.
Between:
Sirama Chinna Narasimha Rao, S/o Venkateswarlu, Aged 45 years, Rio D. No. 12- a1,
Vusavari Bazar, 11 Ward, Chilakaluripet, Guntur District.
.. Petitioner/Appel lant/Accused
(Petitioner in CRLRC 263 OF 2024
on the file of High con
AND OE
1. Dodda Chaitanya Prasad, Slo Krishna Murthy, Aged 37 years, R/o D. No, 3- 119,
Pasumarru Village, Chilakaluripet Mandal, Guntur District.
2. State of Andhra Pradesh,, Rep, by its Public Prosecutor, High Court of Andhra
Pradesh at Amaravathi.
Respondents
(Respondents in-do-}
Petition under Section 397(1) of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed herein and the High Court may be pleased to suspend the
operation of the conviction and sentence passed in C.C.No.73 of 2015, by judgment
dated 04-10-2016 on the file of Principal Junier Civil Judge, Chilakaluripet, Guntur
District, which was confirmed in Cri Appeal No.548 of 2016 by Judgment dated 20-05-
2020 on the file of the XII Additional District & Sessions Judge, Guntur District at
Narasaraopet, pending disposal of CRLRC No. 263 of 2021, on the file oF the High
Cour |
The petition caming on for hearing, upon perusing the Petition and memo of
grounds filed in CrLRC., and upon hearing the arguments of Sri Sricharan Telaprolu,
Advocate for the Petitioner, Sri Manikonda Upendra Rao, Advocate for Respondent
No.1, and of Public Prosecutor for Respondent No.2, the Court made the following
ORDER:
The appellant was accused in C.C.No.73 of 2015 before the Court of Principal _
Junior Civil Judge, Chilakaluripet, Guntur District for the offence under Section 138 of
Negotiable Instruments Act. Upon conviction in the said case, Criminal Appeal No.548 of
2016 was moved before the Court of XDI Additional District & Sessions Judge, Guntur
District at Narasaraopet whe had affirmed the order of conviction. Aggrieved by the same,
the petitioner has now moved this Court by way of this Criminal Revision Case.
Sri Sricharan Telaprolu, learned counsel for the petitioner would submit that the
matter has now been compromised between the parties and the agreed amount has already
been paid. He further submits that applications have also been filed for compounding the
same before this Court. However, due to the ongoing pandemic, the said compromise could
not be recorded before this Court. In the meantime, warrants have been issued against the
petitioner. Do
Sri Manikonda Upendra Rao, learned counsel appearing for the complainant agr ees
that the de facto complainant and the petitioner had arrived at a settlement and the
de facto complainant had received an amount of Rs.2,50,000/- from the appellant.
te
In these circumstances, there shall be suspension of sentence of XU Additional "
- District & Sessions Judge, Guntur District at Narasaraopet in Criminal Appeal No.548 of
2016, dated 20.05.2020, till further orders
To,
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Sd/- M. PADMALATHA
ASSISTANT REGISTRAR |
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HTRUE COPY! bho
For. SECTION OFFICER
The XIlf Addl. District and Sessions Judge, Guntur District at Narasaraopet
The Principal Junior Civil Judge. Chilakaluripet, Guntur District
Dodda Chaitanya Prasad, S/o Krishna Murthy, Aged 37 years, R/o D.No.3-149,
Pasumarru Vilage, Chilakaluripet Mandal, Guntur District.
Two CCs to Public Prosecutor, High Court of Andhra Pradesh at Amaravathi.
( OUT)
One CC to Sri. Sricharan Telaprolu Advocate [OPUC]
One CC to Sri Manikonda Upendra Rao, Advocate (OPUC)
One spare copy
HIGH COURT
_DATED:17/06/2021
ORDER
IA.No. 2 of 2021
IN
-CRLRC.No.263 of 2021
INTERIM SUSPENSION
