Andhra Pradesh High Court - Amravati
Yarramothula Srinivasa Rao vs State Of Andhra Pradesh on 3 March, 2021
Bench: Lalitha Kanneganti
[ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY, THE THIRD DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT: .
_ THE HONOURABLE SMT JUSTICE LALITHA KANNEGANT
IA No. 1 OF 2021
IN
CRLRC NO: 182 OF 2021
Between: Se a
Yarramothula Srinivasa Rao, S/o Sheshgiri Rao, age 33 years, Hindu, R/o. D.No.2-234,
Ganapavaram Village and post, Karlapalem Mandal, Guntur District, Andhra Pradesh.
_.Revision Petitioner/Appellant/Accused
(Petitioner in CRLRC 182 OF 2021
on the file of High Court)
AND
4. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Judicature at Amaravati, for the State of Andhra Pradesh. E.mail ID.
[email protected]~ Co™™
2. Nagavarapu Naga Raju, S/o. Krishna Murthy, Hindu, age 39 years, Business,
R/o. Akberpet, Bapatla town, Post, Guntur District, Andhra Pradesh. Cell.
9533977751.
...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
suspension of sentence including compensation as passed in Judgment dated
22.08.2019, in C.C.No.353 of 2015 on the file of the Additional Judicial Magistrate of |
Class, Bapatla as confirmed in Judgment dated 27.11.2020 passed in Crl.Appeal
No.356 of 2019 on the file of the Hon'ble XII Additional Sessions Judge, Guntur,
pending disposal of CRLRC No. 182 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 KONDAVEETI
PRASADA RAO Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent No.1, the Court made the following
ORDER:
"Heard the learned counsel for the petitioner.
The sentence of imprisonment imposed against the petitioner/accused in
C.C.No.353 of 2015, dated 22.08.2019 by the Additional Judicial Magistrate of First
Class, Bapatla, as confirmed by the XiIl Additional Sessions, Judge, Guntur in
Cril.A.No.356 of 2019 by the judgment dated 27.11.2020 alone is suspended
pending Criminal Revision Case, on condition of the petitioner surrendering
before the Additional Judicial Magistrate of First Class, Bapatla, and on such
surrender, the petitioner shall be released on bail on executing personal bond for
Rs.20,000/- (Rupees twenty thousand only) with two sureties for a like sum each
to the satisfaction of the Additional Judicial Magistrate of First Class, Baptla,
Guntur District.
wi
Sd/-T.Madhavi o
, ASSISTANT REGISTRAR
IITRUE COPY!/
For, SECTION OFFICER
4. The Additional Judicial Magistrate of First Class, Bapatla, Guntur District.
2. The XII Additional Sessions Judge, Guntur
To,
oh &
Nagavarapu Naga Raju, S/o. Krishna Murthy, Hindu, age 39 years, Business,
R/o. Akberpet, Bapatla town, Post, Guntur District, Andhra Pradesh. Cell.
9533977751. (by RPAD)
One CC to SRI KONDAVEETI PRASADA RAO Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
at
HIGH COURT
LKJ
DATED:03/03/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.182 of 2021
BAIL
