Andhra Pradesh High Court - Amravati
M/S Prajahitha Seva Samithi A ... vs M.J.Sandeep Kumar on 1 March, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONBAY, THE FIRST DAY OF MARC
TWO THOUSAND AND TWENTY O
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 166 OF 202
Between:
1. M/s Prajahitha Seva Samithi (a Registered Trust), 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.Harihnaranatha 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 166 OF 2021
on the file of High Court)
AND
1. M.J. Sandeep Kumar, S/o. M.A.S. Thomas Aged about 37 years, Occ: Business
Proprietor of M/s.Sandeep Events, Hall No.11, 4th floor, M.r.B. Trade Center, Kol]
Respondent No.1/Complainant
2. 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 oh 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 CriA.No.146 of 2019 on the file of the court of Sessions Judge,
Kurnool dated 18-02-2021 in modifying the Judgment in C.C.No.106 of 2017, on the file
of the Special Judicial Magistrate of First class (for Prohibition and Excise) Kurnool,
dated 29-7-208, pending disposal of CRLRC No.166 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 SR! T V JAGGI REDDY
Advocate for the Petitioners 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.106 of 2017 dated 29.07.2019 on the file of Special Judicial
Magistrate of First Class for Prohibition & Excise, Kurnool as modified in Criminal
Appeal No.146 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
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."
| ggi-p.VenkataRamana
_ DEPUTY REBISTBAR
ITTRUE COPY! *
- SECTION OF CER
To, ae Ee
4. The Court of Sessions Judge, Kurnool
2. The Special Judicial Magistrate of First class (for Prohibition and Excise) Kurnool
3. M.J. Sandeep Kumar, S/o. M.A.S. Thomas Aged about 37 years, Occ: Business
Proprietor of M/s.Sandeep Events, Hall No.11, 4" floor, Mr. B. Trade Center, (By
RPAD) f
4. One CC to SRI T V JAGGI REDDY Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
6. One spare copy
af
HIGH COURT
LKJ
DATED:01/03/2021
ORDER
1A.NO.1 OF 2021
IN
CRLRC.No.166 of 2021
BAIL
