Thippireddy Raja Sekhar Reddy, vs The State
2021 Latest Caselaw 1327 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT 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: 179 OF 2021

 

Between:
Thippireddy Raja Sekhar Reddy, S/o. Siva Reddy, Hindu, aged about 29 years, R/o.
NSP Colony, Narasaraopet, Guntur District.
...Petitioner
(Petitioner in CRLRC 179 OF 2021
on the file of High Court)
AND

The State, Sub-Inspector of Police, Krosuru P.S, Rep. by public prosecutor, Andhra
Pradesh, High Court of Judicature at Amaravati.
...Respondent
(Respondents in-do-)

Petition under Section 397(1) CPC praying that in the circumstances stated in the
memorandum of grounds of criminal revision petition, the High Court may be pleased to
suspend the sentence by suspending the calendar and judgment dated 31-07-2019
passed in C.C.No.704/2015 on the file of learned I Additional Junior Civil Judge,
Sattenapalli, which confirmed by the order dated 23-02-2021 passed in Criminal Appeal
No. 314 of 2019 on the file of V Additional District & Sessions Judge-Cum-Special
Judge for Trial of Offences against Women, Guntur during the pendency of the Cri.
Revision Case before this Hon'ble Court, pending disposal of CRLRC No. 179 of 2021,
on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds of criminal revision petition and upon hearing the arguments
of Sri Venkata Durga Rao Anantha, Advocate for the Petitioner and 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.704 of 2015, dated 31.07.2019 by the | Additional Junior Civil Judge, Sattenapalli, as confirmed by the V Additional District and Sessions Judge-cum- Special Judge for trial of offences against Women, Guntur, in Cri.A.No.314 of 2019 by the judgment dated 23.02.2021 alone is suspended pending Criminal Revision Case, on condition of the petitioner surrendering before | Additional Junior Civil Judge, Sattenapalli, on or before 25.03.2021. 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 | Additional Junior Civil Judge, Sattenapalli." shin

Sd A. Surya Prakasa Rao IITRUE COPY// ee eeTRAR

To,

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The I Additional Junior Civil Judge, Sattenapalli

The V Additional District & Sessions Judge-Cum-Special Judge for Trial of Offences against Women, Guntur

The Station House Officer, Krosuru Police Station.

One CC to Sri. Venkata Durga Rao Anantha, Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of AP [OUT]

One spare copy

HIGH COURT

LKJ

DATED:03/03/2021

ORDER

IA No. 1 OF 2021 IN CRLRC NO: 179 OF 2021

INTERIM DIRECTION

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