Aningi Naresh, vs The State Of Andhra Pradesh
2021 Latest Caselaw 1243 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 KANNEGAN

IA No. 2 OF 2021 A
IN QS
CRLRC NO: 154 OF 2021 ie
Between:
Aningi Naresh, S/o. Late A. Ravi, Aged about 28 years, Residing at Thambuganipalle
Village, Bangarupalem Mandal, Chittoor District.
...Petitioner/Accused
(Petitioner in CRLRC 154 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, rep by its 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 suspend
the execution of sentence dt.23.02.2021 passed in Cri.A.No.244/2019 on the file of the
Principal Sessions Judge, Chittoor confirming the judgment dt.07.08.2019 Passed in
S.C.No.215/2018 on the file of the Principal Asst. Sessions Judge, Chittoor and release
the Petitioner on bail, pending disposal of CRLRC No.154 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 D PURNACHANDRA
REDDY 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/Accused in S.C.No.215 of 2018 dated 07.08.2019 on the file of Principal Assistant Sessions Judge, Chittoor as confirmed in Criminal Appeal No.244 of 2019 dated 23.02.2021 on the file of the Court of Principal Sessions Judge, Chittoor alone is suspended pending the criminal revision case and 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 IV Additional Judicial Magistrate of First Class, Chittoor."

Sd/- V. Savithri Gowri ASSISTANT REGISTRAR TRUE COPY//

For ASSISTANT REGISTRAR

+

The Principal Senior Judge, Chittoor |

The Principal Assistant Sessions Judge, Chittoor |

The IV Additional Judicial Magistrate of First Class, Chittoor --

The Ill Addl. Judicial first Class Magistrate, Chittoor,Chittoor District The Superintendent, District Jail, Chittoor, Chittoor District

One CC to SRI. D PURNACHANDRA REDDY Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT] One spare copy

PSNOORWN =

HIGH COURT

LKJ

DATED:01/03/2024

ORDER

IA.NO.2 OF 2021 IN

CRLRC.No,154 of 2021

BAIL

Ss, €e\ GY :