Kocherla Narayana vs The State Of Andhra Pradesh
2021 Latest Caselaw 1493 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE
: PRESENT : :

THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
|.A.No. 1 of 2021
IN
CRIMINAL R.C. No. 213 of 2021
Between :-
1.Kocherla Narayana, S/o. Rajulaiah.
2.Kocherla Venkateswarlu, S/o. Rajulaiah
...Petitioners/Accused Nos. 1 & 2
(Revision Petitioner in Cri.R.C.No.213/2021
on the file of the High Court)
AND
The State of Andhra Pradesh, Rep. by Public Prosecutor,
High Court of A.P., Amaravati. .
..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 sentence imposed against the petitioners under the Judgment dated 02-03-2021 passed in Crl.A.No. 144 of 2017 on the file of the VI Additional District & Sessions Judge Court, Markapur whereunder confirmed the Judgment dt.14-07-2017 passed in C.C.No. 481 of 2014 on the file of the Judicial Magistrate of First Class, Markapur, pending disposal of Crl.R.C.No. 213 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 |. Koti Reddy, Advocate for the Petitioners, and of Public Prosecutor for Respondent-State, the Court made the following ORDER:- .

"Heard.

The sentence of imprisonment against the petitioners/A-1 & A-2 passed in C.C.No.481 of 2014 dated 14.07.2017 on the file of Judicial Magistrate of First Class, Markapur as confirmed in Criminal Appeal No. 144 of 2017 dated 02.03.2021 on the file of VI Additional District & Sessions Judge, Markapur alone is suspended pending the criminal revision case and the petitioners shall be released on bail on their executing each 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, Markapur."

Sd/- U. SRIDEV/ ASSISTANT REGISTRAR

// TRUE COPY // , for ASSISTANT REGISTRAR To

1.The VI Additional District & Sessions Judge Court, Markapur, Prakasam District.

2.The Judicial Magistrate of First Class, Markapur, Prakasam District. --

3.The Station House Officer, Yerragondapalem Police Station, Prakasam District.

4.The Superintendent, District Jail, Ongole, Prakasam District.

5.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)

6.One CC to Sri |. Koti Reddy, Advocate(OPUC)

7.One Spare copy.

TKK

HIGH COURT

LK.J

DATED: 09-03-2021.

BAIL ORDER

|.A.No. 1 of 2021 IN

CRL.R.C.No. 213 of 2021

RELEASE THE PETITIONERS ON BAIL

MAR 7971