Andhra Pradesh High Court - Amravati
M Yugandhar vs The State Of Andhra Pradesh on 1 March, 2021
Bench: Lalitha Kanneganti
[3240 }
IN THE HIGH COURT OF ANDHRA PRADESH :: AMA RAVATI
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: 171 OF 2021
Between:
M Yugandhar, S/o M. Srisailam, aged about 62 years, Analytical Chemist, R/o 29-19-
57/2, Dornakal road, Suryaraopet, Vijayawada
_..Petitioner/AS
(Petitioner in CRLRC 171 OF 2021
on the file of High Court)
AND . .
The State of Andhra Pradesh, Through the Drug Inspector Warangal, rep by Public
Prosecutor, High Court of Andhra Pradesh at Amaravathi
_.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 enlarge
the petitioner on bail by suspending the sentence, and conviction awarded by the
Judgment of Court of the Il Additional Judicial Magistrate of | Class, Eluru in
C.C.No.352/2007, dated 28-08-2017 which was partly modified by the Court of the |
Addl. District and Sessions Judge, West Godavari, Eluru, in Criminal Appeal No.342 of
2017 dated 25-02-2021 and thereby pass all necessary orders in the interests of justice,
pending disposal of CRLRC No.171 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 K S MURTHY Advocate
for the Petitioner and of PUBLIC PROSECUTOR for the Respondent, the Court made
the following
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/A-6 passed in
C.C.No.352 of 2007 dated 28.08.2017 on the file of II Additional Judicial Magistrate
of First Class, Eluru as modified in Criminal Appeal No.342 of 2017 dated
25.02.2021 on the file of the Court of | Additional District & Sessions Judge, West
Godavari at Eluru 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 Il Additional Judicial Magistrate of First Class,
Eluru."
SD/- CHITTI JOSEPH
ASSISTANT REGISTRAR
TRUE COPY!! | ap
For SECTION OFFICER
To,
4. The II Additional Judicial Magistrate of | Class, Eluru, West Godavari District
2. The | Addl. District and Sessions Judge, Eluru, West Godavari District .
3. The Superintendent, District Jail, Eluru, West Godavari District
4. One CC to SRIK S MURTHY Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
6. One spare copy
HIGH COURT
LKJ
GATED:01/03/2021
ORDER
IA.NO.2 OF 2021
IN
CRLRC.No.171 of 2021
BAIL
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