M.Yugandhar, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1240 AP

{ 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: 170 OF 2021
Between:
M.Yugandhar, S/o M. Srisailam, Aged about 62 years, Analytical Chemist, R/o 29-19-
57/2, Dornakal Road, Surya Rao pet, Vijayawada.
..Petitioner/A6
(Petitioner in CRLRC 170 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Through the Drug Inspector Cudappah, Rep. by Public
Prosecutor, High Court of Andhra Pradesh At Amaravati.
_..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.1382 of 2004, 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.340 of
2017 dated 25-02-2021 and thereby pass all necessary orders in the interests of justice,
pending disposal of CRLRC No.170 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.1382 of 2004 dated 28.08.2017 on the file of Il Additional Judicial Magistrate of First Class, Eluru as modified in Criminal Appeal No.340 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 | Ae/-

Fo SECTION'DFFICER

The II Additional Judicial Magistrate of | Class, Eluru, West Godavari District The | Addl. District and Sessions Judge, Eluru, West Godavari District

One CC to SRI K S MURTHY Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

One spare copy

To,

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HIGH COURT

LKJ

DATED:01/03/2021

ORDER

\A.NO.2 OF 2021

IN CRLRC.No.170 of 2021

BAIL