Ummiti Nagendram, vs The State Andhra Predesh,
2021 Latest Caselaw 1297 AP

[ 3240 ]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

~ TUESDAY, THE SECOND DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI !: a

IA No. 3 OF 2021
IN
CRLRC NO: 175 OF 2021
Between:
Ummiti Nagendram, S/o. Mallikarjuna Rao, Aged 59 years, Devanga by Caste, Beggar,
Native of Pedana Village and Mandal, Krishna District
...Petitioner/Petitioner
(Petitioner in CRLRC 175 OF 2021
on the file of High Court)
AND
1. The State Andhra Pradesh, rep. through Public Prosecutor, High Court of Andhra
Pradesh, Amaravathi.
2. The Station House Officer, Ongole || Town Police Station, Prakasam District
...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 of judgment dated 24-10-2018 passed in S.C.No.103 of 2018 by the
Principal Assistant Sessions Judge, Ongole confirmed in Crl.A.No.310 of 2018 on the
file of the Sessions Judge, Prakasam Division, Ongole dt. 25-01-2019 by releasing the
petitioner on bail on any condition as may be imposed by this Hon'ble Court, pending
disposal of CRLRC No.175 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 MADHAVA RAO
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/jaccused passed in Criminal Appeal No.310 of 2018 dated 25.01.2019 on the file of Principal Sessions Judge, Prakasam District, Ongole confirming the judgment dated 24.10.2018 passed in $.C.No.103 of 2018 on the file of Pri. Assistant Sessions Judge, Ongole is suspended. The petitioner/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the learned Pri. Assistant Sessions Judge, Ongole, Prakasam District".

SD/-M.SURYANADHA REDDY

ASSISTANT STRAR ITTRUE COPY// Gl

For ASSISTANT REGISTRAR To,

The Principal Assistant Sessions Judge, Ongole

The Sessions Judge, Prakasam Division, Ongole

The Station House Officer, Ongole !| Town Police Station, Prakasam District The Superintendent, Central Jail, Nellore

One CC to SRI. SUREPALLI MADHAVA RAO Advocate [OPUC]

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

One spare copy

NOORON>

DY

HIGH COURT

LKJ

DATED:02/03/2021

ORDER

IA.NO.3 OF 2021 IN CRLRC.No.175 of 2021

BAIL