Andhra Pradesh High Court - Amravati
Kurre Mallareddy, vs State on 3 March, 2021
Bench: Lalitha Kanneganti
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. 2 OF 2021
IN
CRLRC NO: 176 OF 2021
Between:
Kurre Mallareddy, S/o Late Venkata Reddy, Partner (20 years back) M/s Andhra
Chemicals and Cosmetics aged about 61years residing at Backside of K.L.University,
SM.S Heights Aparment, 3 Floor, Flat No.304, Mellampudi of Guntur District
...Petitioner
(Petitioner in CRLRC 176 OF 2021
on the file of High Court)
AND
1. State, Rep by Drug Inspector, Warangal
2. The State of A.P, Represented by Public Prosecutor, High Court, Amaravati
...Respondents
3. Kurre Venkata Reddy, ... Respondent-Died (A1)
4. Kurre Seshi Reddy, ... Respondent-Died(A2)
5. Janga Kanaka Sarada, ... Respondent -Died (A4)
6. M.Narasimha Rao, ... Respondent -A5
7. M.Yugandhar, ... Respondent -A6
8. M/s Andhra Chemicals and Cosmetics, ... Respondent -A7
As per the clause title in the main complaint copy and appellant shown them as
respondents 3 to 8 but no relief is claimed against them. As such they are nominal
partied
...Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI THOTA RAMAKOTESWARA RAO
Counsel for the Respondent No.2: PUBLIC PROSECUTOR
Petition under Section 397 of Cr.P.C praying that in the circumstances stated in
the memorandum of grounds of criminal revision petition, the High Court may be
pleased to release the Petitioner on bail to the satisfaction of 2" Additional Judicial
Magistrate First Class at Eluru by suspending the Judgment Dt.25-02-2021 passed by
the | Additional District and Sessions Judge Eluru in Criminal Appeal No.347/2017,
pending disposal of CRLRC No. 176 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).
ORDER:
"Heard.
The sentence of imprisonment imposed against the petitioner/A3 in
Criminal Appeal No.347 of 2017 dated 25.02.2021 on the file of | Additioanl District
and Sessions Judge, West Godavari District modifying the judgment dated
28.08.2017 passed in C.C.No.352 of 2007 on the file of Il Additional Judicial
Magistrate of First Class, Eluru, alone is suspended. The petitioner/A3 shall be
enlarged on bail on execution of self bond for a sum of Rs.10,000/- (Rupees ten
/
e
f
JL thousand only) with two sureties for a likesum each to the satisfaction of the
learned Il Additional Judicial Magistrate of First Class, Eluru."
SD/- V.Diwakar
ASSISTANT REGISTR
ITTRUE COPYI/
For ASSISTANT REGISTRAR
To,
The 2™ Additional Judicial Magistrate of First Class, Eluru
The | Additional District and Sessions Judge Eluru, West Godavari District.
The Superintendent, District Jail, Eluru, West Godavari District.
The Drug Inspector, Warangal, Telangana. (By RPAD)
One CC to Sri. Thota Ramakoteswara Rao, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy
NOOR WON >=
MM
a
HIGH COURT
LKJ
DATED:03/03/2021
ORDER
IA No. 2 OF 2021
IN
CRLRC NO: 176 OF 2021
INTERIM DIRECTION
