Andhra Pradesh High Court - Amravati
Shaik Subhani vs He State Of Andhra Pradesh, on 1 March, 2021
Bench: Lalitha Kanneganti
[ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE FIRST DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI |
1A No. 2 OF 2021
IN
CRLRC NO: 173 OF 2021
Between:
Shaik Subhani, S/o Ajim, Muslim, aged about 50 years, R/o. 25" ward, Ponnur Town,
Ponnur, Guntur District.
...Petitioner/Petitioner
(Petitioner in CRLRC 173 OF 2021
on the file of High Court)
AND
4. The State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of A.P. at
Amaravathi.
2. Shaik Kamurunisa, W/o. Jinna, age 67 years, 25" ward, Itikampadu Road,
Ponnur Town, Ponnur, Guntur District.
... Respondent/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 of imprisonment imposed in the judgment dated 04-12-2020 passed in
CrlA.No.90/2019 by the XII Addl. Sessions Judge, Guntur, Guntur District, confirming
the Judgment dated 06-03-2019 passed in C.C No.356/2017 by the Addl. Junior Civil
Judge, Ponnuru Guntur District and enlarge the petitioner on bail, pending disposal
CRLRC No.173 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 MARELLA RADHA
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent No.1,
the Court made the following .
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/Accused in
C.C.No.356 of 2017 dated 06.03.2019 on the file of Additional Junior Civil Judge,
Ponnur, Guntur District as confirmed in Criminal Appeal No.90 of 2019 dated
04.12.2020 on the file of the XII Additional Sessions Judge, Guntur District at
Guntur alone is suspended pending the criminal revision case on condition of
petitioner surrenderring before the Additional Junior Civil dudge Ponnur, Guntur
District and on such surrender, the petitioner shall be rele sed 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
learned Additional Junior Civil Judge, Ponnur, Guntur District."
Sd/- M. SURYANATHA REDDY.
ASSISTANT REGISTRAR
ITTRUE COPY!/ : ue
NTRE
For ASSISTA GISTRAR
To,
The XII Addl. Sessions Judge, Guntur, Guntur District
The Addl. Junior Civil Judge, Ponnuru Guntur District
Shaik Kamurunisa, W/o. Jinna, age 67 years, 25" ward, Itikampadu Road,
Ponnur Town, Ponnur, Guntur District. (By RPAD) |
One CC to SRI MARELLA RADHA Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
wON>
oun
HIGH COURT
LKJ
DATED:01/03/2021
ORDER
|A.NO.2 OF 2021
IN
CRLRC.No.173 of 2021
BAIL
a erremneeee fee,
AEX OF IN
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