Peeka Prakash Babu, vs Marravulasambasiva Rao,
2021 Latest Caselaw 2172 AP

   

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MONDAY, THE TWENTY EIGHTH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE a
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI -

IA No. 1 OF 2020
IN
CRLRC NO: 387 OF 2021 -~

Between:
Peeka Prakash Babu, S/o. Sri P.Solman, Hindu, aged about 30 years, Occ: Cooali,
R/o.Machavaram Village, Naguluppalapadu Mandal, Prakasam District, AP --

..Petitioner/Appellant/Accused
(Petitioner in CRLRC 387 OF 2021-~
- on the file of High Court)
AND
1. Marravula Sambasiva Rao, S/o. Sri M.Venkataratudu, Hindu, aged about 55
years, R/o. Machavaram Village, Naguiuppalapadu Mandal, Prakasam District,
AP
2. The State of Andhra Pradesh, represented by Public Prosecutor High Court of
A.P, Amaravathi
. Respondents/Respondents
(Respondents in-do-) --
Petition under Section 397 (1) of Cr.P.C, praying that in the circumstances
stated in the grounds filed in support of the Criminal Petition, the High Court may be
pleased to suspend the sentence impased by the VI! Addl. District & Sessions Judge,
Ongole at Prakasam District in Cri. Appeal No.50 of 2021 by Judgment, dated 20-04-
2021 and consequently, pending disposal of CRLRC No.387 of 2021, on 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 PAVAN KUMAR
PASUPULETI Advocate for the Petitioner and of PUBLIC PROSECUTOR for
Respondent No.2, the Court made the following
ORDER:

"Heard. ;

The sentence of imprisonment against the petitionerfaccused in Gri.A.No.50 of 2019 dated 20.04.2021 on the file of VH Additional District & Sessions Judge, Ongole confirming the conviction and sentence in C.C.No.127 of 2017 on the file of Special Judicial Magistrate of First Class, Excise Court, Ongole alone is suspend pending the criminal revision case on the condition of petitioner surrendering before the Special Judicial Magistrate of First Class, Excise Court, Ongole within one week from the date of receipt of a copy of this order and on such surrender, the petitioner shall be released on bail on the same day on his executing a personal bond for a sum of Rs.25,000/- (Rupees twenty five thousand only) with two sureties each for a likesum to the satisfaction of the learned Special Judicial Magistrate of First Class, Excise Court, Ongole".

SDi- SHAIK MOHD. RAF] | r ASSISTANT REGISTRAR {TRUE COPY// Qo

. For/ SECTIONSFFICER 0,

--

. The Vil Addl. District & Sessions Judge, Ongole at Prakasam District

2. Marravula Sambasiva Rao, S/o. Sri M.Venkataratudu, Hindu, aged about 55 years, R/o. Machavaram Village, Naguluppalapadu Mandal, Prakasam District, AP (By RPAD)

3. One CC to SRI PAVAN KUMAR PASUPULETI Advocate [OPUC]

4. Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

5. One spare copy

HIGH COURT

LKJ

DATED: 28/06/2021

ORDER

1A.NO.1 OF 2026

IN CRLRC.No.387 of 2021

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