Shaik Jiyavuddin vs The State Of Andhra Pradesh
2021 Latest Caselaw 1589 AP

[3240]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

WEDNESDAY, THE SEVENTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 1 OF 2021
IN
CRLRC NO: 220 OF 2021

 

Between:
Sra Jiyavuddin, S/o Sadruddin, aged 26 years, R/o Anandapet, Guntur, Guntur
istrict
...Petitioner/Accused No.3
(Petitioner in CRLRC 220 OF 2021
on the file of High Court)
AND

The State of Andhra Pradesh, Through Public Prosecutor, High Court at Amaravati
...Respondent/Respondent
(Respondents in-do-)

Petition under Section 482 CPC 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 dated 26-02-2021 in Cri.A.No.443 of 2017 on the file of V Additional District
Judge and Sessions Judge Cum Special Judge for Trial of Offences Against Women,
Guntur in confirming the conviction and sentence passed on 26-10-2017 in CC.No.866
of 2015 on the file of IV Additional Junior Civil Judge, Guntur, pending disposal of
CRLRC No.220 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 ARUN SHOWRI
GORREMUCHU Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent, the Court made the following
ORDER: .

"Heard.

The sentence of imprisonment against the petitioner/A-3 in C.C.No.866 of 2015
dated 26.10.2017 on the file of IV Additional Junior Civil Judge, Guntur as confirmed
in Criminal Appeal No.443 of 2017 dated 26.02.2021 on the file of the Court of V
Additional District & Sessions Judge-cum-Special Judge for Trial of Offences Against
Women, Guntur alone is suspended pending the criminal revision case on condition
of petitioner surrendering before the IV Additional Junior Civil Judge, Guntur 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 IV Additional Junior Civil
Judge, Guntur."

Sd/-T. MADHAVI
ASSISTANT REGISTRAR
I(TRUE COPY// a/
For ASSISTANT REGISTRAR

1. The V Additional District Judge and Sessions Judge Cum Special Judge for Trial
of Offences Against Women, Guntur

The IV Additional Junior Civil Judge, Guntur

One CC to SRI ARUN SHOWRI GORREMUCHU Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

One spare copy

To,

akwn
 

_ HIGH COURT

LKJ

DATED:17/03/2021

ORDER

IA.NO.1 OF 2021 IN CRLRC.No.220 of 2021

BAIL