Pasupuleti Pandu Ranga Rao vs The State Of A.P,
2021 Latest Caselaw 1326 AP

Citation : 2021 Latest Caselaw 1326 AP
Judgement Date : 3 March, 2021

Andhra Pradesh High Court - Amravati

Pasupuleti Pandu Ranga Rao vs The State Of A.P, on 3 March, 2021

Bench: Lalitha Kanneganti

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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 KANNEGANTI

 

IA No. 1 OF 2021
IN
CRLRC NO: 178 OF 2021
Between:
Pasupuleti Pandu Ranga Rao, S/o Late Anjaiah, age 45years, Hindu, Coolie, D.No.1-
142, Gopal Nagaram, 2" lane, Ongole, Prakasam.
..Accused/Petitioner
(Petitioner in CRLRC 178 OF 2021
on the file of High Court)
AND
1. The State of A.P, Rep by Public Prosecutor, High Court of A.P, Amaravati.
2. Bokkisam Venkata Bala Subramaniam, S/o Srinivas Rao, age 26 years, Hindu,
Business, Balajiraopet, Ongole, 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 enlarge
the petitioner on bail by suspending the sentence imposed in Cri. Appeal No.268 of
2018 , dated 24.2.2021, of Vill Additional District and Sessions Judge, pending disposal
of CRLRC No.178 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 DR K MANMADHA 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.431 of 2015, dated 14.09.2018 by the Ill Additional Judicial Magistrate of First Class, Ongole, as confirmed by the Judge, Family Court-cum-Vill Additional District and Sessions Judge, Prakasam at Ongole, in Crl.A.No.268 of 2018 by the judgment dated 24.02.2021 alone is suspended pending Criminal Revision Case. 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 Ill Additional Judicial Magistrate of First Class, Ongole, Prakasam District." |

'SD/- T.Madhavi

ASSISTANT EGISTRAR

ITTRUE COPY// MG For ASSISTANT EGISTRAR

To, .

The Judge, Family Court-cum-Vill Additional District and Sessions Judge, Prakasam at Ongole

The II! Additional Judicial Magistrate First Class, Ongole, Prakasam District

The Superintendent, District Jail, Ongole.

Bokkisam Venkata Bala Subramaniam, S/o Srinivas Rao, age 26 years, Hindu, Business, Balajiraopet, Ongole, Prakasam District. ( By RPAD)

One CC to SRI. DR K MANMADHA RAO Advocate [OPUC]

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

One spare copy

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