Andhra Pradesh High Court - Amravati
Dastapuram Nandi Sagar, vs Sontireddy Nagireddy, on 1 March, 2021
Bench: Lalitha Kanneganti
[3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMA AVATI
MONDAY, THE FIRST DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 158 OF 2021
Between: Seg
Dastapuram Nandi Sagar, S/o. Subbarayudu, Hindu, R/o Q.No.B/2046, Hill ald
Post, Nagarjuna Sagar, Nalgonda District a)
...Petitioner/Accused
(Petitioner in CRLRC 158 OF 2021
on the file of High Court)
AND
1. Sontireddy Nagireddy, S/o Mangireddy, Hindu, Business, R/o Plot No. 508, Near
Vignan College, Pedapalakaluru Village, Guntur Rural Mandal, Guntur District
(Complainant)
2. The State, Rep by its Public Prosecutor, High Court of A.P, Amaravati.
... Respondents/Respondents
(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 by suspending the operation of the order and judgment dated 04-04-2017
_ passed in C.C. No. 168 of 2016 on the file of Special Judicial | Class Magistrate for
Prohibition and Excise Court, Guntur confirmed by the order dated 19-12-2020 passed
in Criminal Appeal No. 165 of 2017 on the file of Special Judge - cum - IV Additional
District Judge, Guntur, pending disposal of CRLRC No.158 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 VENKATA DURGA RAO
ANANTHA Advocate for the Petitioner and of PUBLIC PROSECUTOR for Respondent
No.2, the Court made the following
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/Accused in
C.C.No.168 of 2016 dated 04.04.2017 on the file of Special Judicial Magistrate of
First Class for Prohibition & Excise, Guntur as confirmed in Criminal Appeal
No.165 of 2017 dated 19.12.2020 on the file of the Court of Special Judge-cum-lV
Additional District and Sessions Judge, Guntur alone is suspended pending the
criminal revision case on condition of petitioner surrenderring before the Special
Judicial Magistrate of First Class for Prohibition & Excise, Guntur and on such
surrender, the petitioner shall be released 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 Special Judicial
Magistrate of First Class for Prohibition & Excise, Guntur."
A Po oe
| Sd/-T.Madhavi
ITTRUE COPY// | ASSISTANT REGISTRAR
| SECTION OFFICER >
To,
N
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The Special Judicial. Magistrate of First Class for Prohibition & Excise, Guntur
The Special Judge-cum-lV Additional District and Sessions Judge, Guntur
Sontireddy Nagireddy, S/o Mangireddy, Hindu, Business, R/o Plot No. 508, Near
Vignan College, Pedapalakaluru Village, Guntur Rural Mandal, Guntur District
(By RPAD)
One CC to SRI. VENKATA DURGA RAO ANANTHA Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
HIGH COURT
LKJ
DATED:01/03/2021
ORDER
1A.NO.1 OF 2021
IN
CRLRC.No.158 of 2021
BAIL
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iey :
'= 3 MAR 2021
