Andhra Pradesh High Court - Amravati
M. Reddeppa, vs The State Of Andhra Pradesh, on 8 March, 2021
Bench: Lalitha Kanneganti
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI '
MONDAY, THE EIGHTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
| : PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
IA No. 1 OF 2021
IN
CRLRC NO: 199 OF 2021
Between:
M. Reddeppa, S/o Late Venkataramana, aged 42 years, R/o D.No.39-107-A, Tagore
Nagar, Kothapeta, Rayachoty, Kadapa District.
...Petitioner/Accused
(Petitioner in CRLRC 199 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh at Amaravathi
Respondent No.1
2. Burra Ravindra Reddy, S/o Gangi Reddy, aged about 40 years, R/o
Batavaripalle, H/o Kalicherla Village, Peddamandyam Mandal, Chittoor District.
...Respondent No.2/Complainant
(Respondents in-do-)
Petition under Section 397 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 Judgment passed in Crl.Appeal.No.64 of 2016, dt. 25-1-2021, on the file of the VII
Additional District & Sessions Judge, Madanapalle, Chittoor, confirming the conviction
and sentence imposed by Judgment in C.C.No.774 of 2015, dt. 8-2-2016, on the file of
the Il Additional Judicial Magistrate of First Class, Madanapalle, Chittoor District,
pending disposal of CRLRC No.199 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 T V JAGGI REDDY
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent No.1,
the Court made the following
ORDER:
"Heard.
The sentence of imprisonment in judgment dated 25.01.2021 passed
against the petitioner/accused in Criminal Appeal No.64 of 2016 on the file of VII
Additional District and Sessions Judge, Madanapalle confirming the judgment
dated 08.02.2016 passed in C.C.No.774 of 2015 on the file of Il Additional Judicial
Magistrate of First Class, Madanapalle, alone is suspended pending the criminal
revision case on condition of petitioner surrendering before II Additional Judicial
Magistrate of First Class, Madanapalle 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 [I Additional Judicial Magistrate of First Class,
Madanapalle".
U. SRIDEVI
ASSISTANT REGISTRAR
HTRUE COPY!/ / "
For, Mo
To, | SECTION OFFICER
_ 1. The Il Additional District & Sessions Judge, Madanapalle, Chittoor District
2. The Il Additional Judicial Magistrate of First Class, Madanapalle Chittoor District
Ook
Burra Ravindra Reddy, S/o Gangi Reddy, aged about 40 years, R/o
Batavaripalle, H/o Kalicherla Village, Peddamandyam Mandal, Chittoor District.
(By RPAD)
One CC to SRI T V JAGGI REDDY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
* HIGH COURT
LKJ
DATED:08/03/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.199 of 2021
BAIL
. a!
Se oO a
