Tammisetty Madhu vs The State Of Andhra Pradesh
2021 Latest Caselaw 1323 AP

Citation : 2021 Latest Caselaw 1323 AP
Judgement Date : 3 March, 2021

Andhra Pradesh High Court - Amravati

Tammisetty Madhu vs The State Of Andhra Pradesh on 3 March, 2021

Bench: Lalitha Kanneganti

3240
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI A
WEDNESDAY, THE THIRD DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

 

      

IA No. 2 OF 2021
IN
CRLRC NO: 183 OF 2021
Between:
Tammisetty Madhu, S/o. Malayadri, aged about 28 years, Hindu, R/o. Krishnapuram
Village, Ulavapadu Mandal, Prakasam District, at Present Parakala Village and Mandal,
Warangal District
...Petitioner/Appellant/ Accused No.2
AND
The State of Andhra Pradesh, rep. by this Public Prosecutor, Amaravati, Guntur District,
Through SHO, Sub-inspector of Police, Chilakaluripet Rural PS.
oo ..Respondent
Counsel for the Petitioner: SRI JADA SRAVAN KUMAR

Counsel for the Respondent: PUBLIC PROSECUTOR

_ Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds filed in support of the petition, the High Court may be
pleased to suspend execution of sentence in order dated 17.02.2021 in Crl.A.No.357 of
2018 on the file of the XIII Addl. Sessions Judge, Narasaraopet, and release the
petitioner on bail, pending disposal of CRLRC No.183 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 learned counsel for the petitioner.

The sentence of imprisonment imposed against the petitioner/A.2 in C.C.No.51 of 2018, dated 17.09.2018 by the | Additional Junior Civil Judge, Narasaraopet, as confirmed by the XIll Additional Sessions Judge, Narasaraopet, in Crl.A.No.357 of 2018 by the judgment dated 17.02.2021, alone is suspended and the petitioner/A.2 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, Chilakaluripet, Guntur District."

Sd/-V.Diwakar' ASSISTANT gISTRAR

ITTRUE COPY// LAAT C.

SECTION ¢ FFICER To,

1. The XIll Addi. Sessions Judge, Narasaraopet, Guntur District.

2. The | Additional Junior Civil Judge, Narasaraopet, Guntur District.

3. The | Additional Judicial Magistrate of First Class, Chilakaluripet, Guntur District.

4. The Superintendent, Sub-Jail, Narasaraopet, Guntur District.

5. One CC to Sri Jada Sravan Kumar, Advocate [OPUC]

6. Two CCs to Public Prosecutor, High Court of Andhra Pradesh. [OUT]

7. One spare copy

: ue "