Andhra Pradesh High Court - Amravati
K. Chandra Sekhar Reddy, vs The State Of Andhra Pradesh on 5 March, 2021
Bench: Lalitha Kanneganti
NL
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE FIFTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE
: PRESENT :
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
|.A.No. 2 of 2021
IN
CRIMINAL R.C. No. 200 of 2021
Between :-
K. Chandra Sekhar Reddy, S/o. K. Andappa Reddy.
.Petitioner/Accused No.1
(Revision Petitioner in Cri.R.C.No.200/2021
on the file of the High Court)
AND
The State of Andhra Pradesh, represented by Public Prosecutor,
High Court of Andhra Pradesh at Amaravathi.
.. Respondent
(Respondent in-do-)
Petition under Section 397(1) of Cr.P.C. praying that in the
circumstances stated in the grounds filed in the Crl.R.C., the High Court may
be pleased to suspend the execution of sentence dt. 22.02.2021 passed in
Crl.A.No. 261 of 2018 on the file of the IX Additional District & Sessions Judge,
Chittoor, confirming the Judgment dt.23.10.2018 passed in C.C.No. 115 of 2013
on the file of the Judicial Magistrate of First Class for Special Mobile Court,
Chittoor, and release the petitioner on bail, pending disposal of Crl.R.C.No.
200 of 2021 on the file of High Court.
The petition coming on for hearing, upon perusing the Petition and the
grounds filed in Crl.RC., and upon hearing the arguments of
Sri D. Poornachandra Reddy, Advocate for the Petitioner, and of Public
Prosecutor for Respondent-State, 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.115 of 2013 dated 23.10.2018 by the Judicial Magistrate of First
Class for Special Mobile Court, Chittoor, as confirmed by the IX Additional
District and Sessions Judge, Chittoor, in Crl.A.NO.261 of 2018 by the
judgment dated 22.02.2021, alone is suspended pending Criminal Revision
Case, on condition of the petitioner/appellant surrendering before the
Judicial Magistrate of First Class for Special Mobile Court, Chittoor, within a
period of one week from the date of receipt of a copy of the order. On
such surrender, the petitioner/accused shall be released on bail on the same
day 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 Judicial
Magistrate of First Class for Special Mobile Court, Chittoor."
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_ Sd/-E.KameswaraR
| ASSISTANT REG) RAR
// TRUECOPY // aT |
_ SECTION OFFICER
To ees
1.The IX Additional District & Sessions Judge, Chittoor.
2.The Judicial Magistrate of First Class for Special Mobile Court, Chittoor.
3.The Inspector of Police, Chittoor Urban Circle, Chittoor District.
4.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)
5.One CC to Sri D. Poornachandra Reddy, Advocate(OPUC)
6.One Spare copy.
TKK
HIGH COURT
LK.J
DATED: 05-03-2021.
BAIL ORDER
|.A.No. 2 of 2021
IN
CRL.R.C.No. 200 of 2021
RELEASE THE PETITIONER
ON BAIL
