Katakam Kancherla Sai Krishna, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1242 AP

\ :

IN THE HIGH COURT OF ANDHRA PRADESH AT 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: 159 OF 2021

 
   

Between:

. St
Katakam @ Kancherla Sai Krishna, S/o Srinivasulu, Age 30 years, R/o D.No.8825 Fae
,Rajeev Gruhakalpa, Nizampet, Kukatpalli, Hyderabad.

...Petitioner/Petitioner
AND

The State of Andhra Pradesh, Rep by its Public Prosecutor,.High court at
Amaravathi.

...Respondent/Respondent

Counsel for the Petitioner : Dr CHALLA SRINIVASA REDDY
Counsel for the Respondent: PUBLIC PROSECUTOR

Petition under Section 397(1) CPC 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 by the Court of the | Additional District and Sessions Judge, at
Nellore ,SPSR Nellore District Andhra Pradesh ,in CriA No.226 of 2016 ,dated 19-02-
2021 by confirming the Judgment and sentence passed by the Court of the I Additional
Judicial Magistrate of First class at Nellore, SPSR Nellore District, Andhra Pradesh in C
-C NO.502/2014.Dated 29-06-2016 and release the Petitioner on bail, pending disposal
of CRLRC No. 159 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show.
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/Accused passed in C.C.No.502 of 2014 dated 29.06.2016 on the file of II Additional Judicial Magistrate of First Class, Nellore as confirmed in Criminal Appeal No.226 of 2016 dated 19.02.2021 on the file of the Court of I Additional District & Sessions Judge, Nellore 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 II Additional Judicial Magistrate

of First Class, Nellore." peers ae Rarer sats mn

Sd/-T.Madhavi ~ ASSISTANS, REGISTRAR | TRUE COPY/I |. a

F) SECTION OFFICER _

akWN>

The I Additional District & Sessions Judge, Nellore.

The II Additional Judicial Magistrate of First Class, Nellore.

One CC to Sri. Dr Challa Srinivasa Reddy Advocate [OPUC]

Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT] One spare copy

~ HIGH COURT

LKJ

DATED:01/03/2021

ORDER

IA No. 2 OF 2021 IN CRLRC NO: 159 OF 2021

' He | DIRECTION is *. 9 MAR 2021 & NN