Andhra Pradesh High Court - Amravati
Dornadulu Vijaya Kumar vs State Of Ap 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
IA No. 2 OF 2021
IN
CRLRC NO: 169 OF 2021
Between:
Dornadulu Vijaya Kumar, S/o Sathya Narayana, aged about 35 years, Occ: Business,
R/o Buddayapalli, Chinnachowk, Kadapa, Y.S.R. District.
...Petitioner/Accused
(Petitioner in CRLRC 169 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravathi.
2. Boda Ganesh Kumar, Late S/o Late Subramanyam, aged about 49 years, Occ:
Business, R/o Door No.39/406-6-1, Vivekananda Nagar, Kadapa, Y.S.R. Kadapa
District.
...Respondent/Complainant -
(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 release
the petitioner on bail by suspending the Judgment, dated 23.2.2021 made in
Crl.A.No.177/2018 on-the file of the Court of the Principal Sessions Judge, Kadapa,
YSR District against the Judgment dated 03.08.2018 made in CC.No.248/2017 on the
file of the Judicial Magistrate of First Class, Special Mobile Court, Kadapa, YSR District
pending disposal of CRLRC No.169 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 P V N KIRAN KUMAR
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 passed in
C.C.No.248 of 2017 dated 03.08.2018 on the file of Judicial Magistrate of First
Class, Special Mobile Court, Kadapa as confirmed in Criminal Appeal No.177 of
2018 dated 23.02.2021 on the file of Principal Sessions Judge, Kadapa alone is
suspended pending the criminal revision case and petitioner shall be released on
bail 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
Judicial Magistrate of First Class, Special Mobile Court, Kadapa. The petitioner
shall deposit an amount of Rs.1,20,000/- (Rupees one lakh twenty thousand only)
before the trial Court within four weeks from the date of this order."
ee ce ae fn. a
Sd/-M.Suryanadha Reddy
_ ASSISTANT, REGISTRAR
ITTRUE COPY! Ae
Fl
7 f SECTION OFFICER
To, | SEMEN OFFICER
1. The Principal Sessions Judge, Kadapa, YSR District
2. The Judicial Magistrate of First Class, Special Mobile Court, Kadapa, YSR
District
aro
Boda Ganesh Kumar, Late S/o Late Subramanyam, aged about 49 years, Occ:
Business, R/o Door No.39/406-6-1, Vivekananda Nagar, Kadapa, Y.S.R. Kadapa
District. (By RPAD)
One CC to SRI P VN KIRAN KUMAR Advocate [OPUC}
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
HIGH COURT
LKJ
DATED:01/03/2021
ORDER
IA.NO.2 OF 2021
IN
CRLRC.No.169 of 2021
BAIL
