M/S Prajahitha Seva Samithi vs M.J.Sandeep Kumar
2021 Latest Caselaw 1234 AP

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

[3240]

MONDAY, THE FRET DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
+? PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

1A No. 1 OF 2021/
IN
CRLRC NO: 172 OF 202

 

Between:

1. M/s Prajahitha Seva Samithi, Plot No. E-72, Road No. 1, S.N. Puram, Medipally
Post, Hyderabad, Rep by its Managing Trustee, Mr. K.P. Rajashekhar Sharma.

2. K.P.Rajasekhar Sharma, S/o. Hariharanatha Sharma Aged about 42 years, Occ:
Managing Trustee, Prajatha Seva Samithi, R/o.2-1-112/B, Venkatareddy Nagar,
Nagole, Hyderabad. .

3. Smt.K.Prathyusha, D/o.Hariharanatha Sharma Aged about 38 years, Occ:
Housewife Prajatha Seva Samithi, R/o.2-1-112/B, Venkatareddy Nagar, Nagole,
Hyderabad.

4. G.V.Ramamurthy, S/o. late Ramakrishna Sharma Aged about 47 years, Occ:
Trustee, Prajatha Seva Samithi, R/o. Plot No.E-72, Road, No.11, S.N.Puram,
Medipally Post, Hyderabad-98.

_..Petitioners/Accused No.1, 2,4 &5
(Petitioner in CRLRC 172 OF 2021
on the file of High Court)

AND

p M.J. Sandeep Kumar, S/o. M.A.S. Thomas Aged about 37 years, Occ: Business
Proprietor of M/s Sandeep Events, Hall No.1, 4" floor, Mr. B. Trade Center,
Kurnool-518004.

Respondent No/1/Complainant

jp The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of A.P.
Amaravathi. ;

...Respondent No.2

(Respondents in-do-)

Petition under Section 307 (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 Judgment passed in rlA.No.145 of 2019 on the file of the courlof Sessions Judge,
Kurnool dated 18-02-2041 in modifying the Judgment in C.C.No.675 of 2016, on the file
of the Special Judicial Magistrate of First Class (for Prohibition & Excise) Kurnool, dated
29-7-2019, pending disposal of CRLRC No.172 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and thé affidavit
filed in support thereof and upon hearing the aggéments of SRI T V JAGGI REDDY
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent No.2,
the Court made the following,

ORDER: |
"Heard.

The sentence of fine imposed imprisonment against the petitioners/A-1, A-
2, A-4 & A-5 in C.C.No.675 of 2016 dated 29.07.2019 on the file of Special Judicial
Magistrate of First Class for Prohibition & Excise, Kurnool as modified in Criminal
Appeal No.145 of 2019 dated 18.02.2021 on the file of the Court of Sessions
Judge, Kurnool is suspended pending the criminal revision case on condition of
petitioners surrenderring before the Special Judicial Magistrate of First Class for
Prohibition & Excise, Kurnool and on such surrender, the petitioners shall be
released on bail on the same day on their executing each a personal 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 Special Judicial Magistrate of First
Class for Prohibition & Excise, Kurnool. The petitioners/A-1, A-2, A-4 & A-5 shall
 

a"
4

 

4 deposit an amount of Rs.5,00,000/- (Rupees five lakhs only) before the trial Court

within four weeks from the date of this order."

| Sd/-P.VenkataRamana_~

- DEPUTY REGISTRA
TRUE COPY// AL.
SECTION OFFICER

To,

1. Ave Sessions Judge, Kurnool

a The Special Judicial Magistrate of First Class (for Prohibition & Excise) Kurnool
3. M.J. Sandeep Kumar, S/oAU.A.S. Thomas Aged about 37 years, Occ: Business

Proprietor of M/s Sandeep Events, Hall No.11, 4" floor, Mr. B. Trade Center,
Kurnool-518004. (By RPAD)

4. One CC to SRI T V JAGGI REDDY Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
 

a
 

HIGH COURT

LKJ

DATED:01/03/2021

ORDER

1A.NO.1 OF 2021 IN CRLRC.No.172 of 2021

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