Mohammad Irfan vs The State Of Andhra Pradesh
2021 Latest Caselaw 1590 AP

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: 221 OF 2021

 

Between:
Mohammad Irfan, S/o. Nizamuddin Aged 20 years, R/o. Bara Imam Panza Centre,
Lalapet, Guntur, Guntur District
...Petitioner/Accused No.2
(Petitioner in CRLRC 221 OF 2021
on the file of High Court)
AND .
The State of Andhra Pradesh, Through Public Prosecutor, High Court at Amaravathi
...Respondent/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 Judgment dated 26.02.2021 in Crl.A.No.432 of 2017 on the file of V Additional
District 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 C.C.No.866
of 2015 on the file of IV Additional Junior Civil Judge, Guntur, pending disposal of
CRLRC No.221 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-2 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.432 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 "

| ee TRUE COPY// 7 Fo SECTION OFFICER _

1. The V Additional District 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,

APRON

HIGH COURT

LKJ

DATED:17/03/2021

ORDER

IA.NO.1 OF 2021 IN CRLRC.No.221 of 2021

BAIL