Andhra Pradesh High Court - Amravati
P.Hajee Vali vs The State Of Andhra Pradesh on 3 March, 2021
Bench: Lalitha Kanneganti
[ 3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVAT!
WEDNESDAY, THE THIRD DAY OF MARCH
TWO THOUSAND AND TWENTY ONE »
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 181 OF 2021
Between: Yagi
P.Hajee Vali, S/o P.Hajee Peera, Muslim, Age: 25, Occ: Driver, R/o 3/311097-7-2-2,
Tailors Colony Tadipatri, Anantapur District
. Appellant/Accused
(Petitioner in CRLRC 181 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, By Public Prosecutor, High Court of Andhra Pradesh,
Amaravati .
...Respondent
(Respondents in-do-)
Petition under Section 397 91) 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 enlarge
the Petitioner on bail by suspending the operation of sentence of simple imprisonment
of one year and to pay a fine of Rs.5, 000/-, in default Simple Imprisonment for a Month
punishable under Section 304 A IPC, to undergo Simple Imprisonment of 6 months and
to pay a fine of Rs.500/-, in default Simple Imprisonment for one Month punishable
under Section 337 IPC imposed by the Judgment dt.21-05-2019 passed in CC.NO.269
OF 2016 on the file of The Court of Judicial First Class Magistrate, Tadipatri as
confirmed by the Judgment dt.23-02-2021 passed in Crl.A.No.68 of 2019 on the file of
The Court of VI Additional District Sessions Judge, Anantapur at Gooty, pending
disposal of CRLRC No.181 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 N CHANDRA SEKHAR
REDDY Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent,
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.269 of 2016, dated 21.05.2019 by the Judicial Magistrate of First Class,
Tadipatri, as confirmed by the VI Additional District Judge, Ananthapuramu in
Cri.A.No.68 of 2019 by the judgment dated 23.02.2021 alone is suspended
pending Criminal Revision Case. The petitioner/ accused shall be enlarged 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 Judicial Magistrate of First
Class, Tadipatri."
Sd/-E Kameswafta Rao
ASSISTANT,REGISTRAR
IITRUE COPY// | LAA
For ASSISTANT: EGISTRAR
To,
The VI Additional Sessions Judge, Anantapur at Gooty
The Judicial First Class Magistrate at Tadipatri
The Superintendent, District Jail at Anantapur
One CC to SRI. N CHANDRA SEKHAR REDDY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
OarwWwnsa
HIGH COURT
LKJ
DATED:03/03/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.181 of 2021
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