Andhra Pradesh High Court - Amravati
Sakunala Subramanyam Raju, vs The State Of Andhra Pradesh on 4 March, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
THURSDAY, THE FOURTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
. : PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 2 OF 2021
IN
CRLRC NO: 143 OF 2021
Between:
Sakunala Subramanyam Raju, S/o. Late Venkatasubba Raju, Aged about 47 years,
R/o. Bommavaram Village, Obulavaripalli Mandal, Y.S.R. Kadapa District, Andhra
Pradesh.
..Accused/Petitioner
(Petitioner in CRLRC 143 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, Represented by its Public Prosecutor, High Court
of Andhra Pradesh at Amaravati.
2. Nuka Venkatarami Reddy, S/o. Chenna Reddy, Aged about 61 years, Occ-
Agriculture and Business, R/o. Obulavaripalli Village and Mandal, Y.S.R. Kadapa
District, General Power of Attorney Holder of Chejarla Ramachandra Raju, S/o.
Chengal Raju, Bommavaram Village, Obulavaripalli Mandal, Y.S.R. Kadapa
District, Andhra Pradesh.
. _..Complainant/Respondent
(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 suspend
the conviction and judgment passed in CRL.A No.39 of 2019 dated 16.12.2020 on the
file of the Ill Additional District Judge and Session Judge, Y.S.R. Kadapa at Rajampet in
CC. No. 56 of 2015 dated 05.03.2019 on the file of the Judicial Magistrate of First Class,
Railwaykoduru, pending disposal of CRLRC No.143 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 CH VENKAT RAMAN
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent No.1,
the Court made the following .
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/Accused passed in
C.C.No.56 of 2015 dated 05.03.2019 on the file of Judicial Magistrate of First
Class, Railway Kodur as confirmed in Criminal Appeal No.39 of 2019 dated
46.12.2020 on the file of Ill Additional Sessions Judge, Rajampet alone is
suspended pending the criminal revision case on condition of petitioner
surrendering before the Judicial Magistrate of First Class, Railway Kodur and on
such surrender, the petitioner shall be released on bail on the same day on his
executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with
two sureties each for a likesum to the satisfaction of the learned Judicial
Magistrate of First Class, Railway Kodur, YSR Kadapa District. The petitioner
shall deposit a sum of Rs.3,00,000/- (Rupees three lakhs only) before the trial
Court with in six weeks from the date of this order".
/
SD/-M.SURYANADHA RED
ASSISTANT REGISTRAR
IITRUE COPY// '
For ASSISTANT REGISTRAR
To,
wn
Oo
. The Ill Additional District Judge and Session Judge, Y.S.R. Kadapa District at
Rajampet
The Judicial Magistrate of First Class, Railway Kodur, YSR Kadapa District
Chejarla Ramachandra Raju, S/o. Chengal Raju, Bommavaram Village,
Obulavaripalli Mandal, Y.S.R. Kadapa District, Andhra Pradesh. (By RPAD)
One CC to SRI CH VENKAT RAMAN Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
HIGH COURT
LKJ
DATED:04/03/2021
ORDER
IA.NO.2 OF 2021
IN
CRLRC.No.143 of 2021
BAIL
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