Andhra Pradesh High Court - Amravati
Matha Associates vs The State Of Ap on 19 March, 2021
Bench: Battu Devanand
HIGH COURT OF ANDHRA PRADESH An
FRIDAY, THE FIFTEENTH DAY OF MAY TWO THOUSAND AND TWEND
:PRESENT: 4
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
IA No. 1 OF 2020
IN
CRLRC NO: 302 OF 2020
Between:
1. Matha Associates, Rep by its Managing Partner D. Venkat Raju, Plot No. 87, D.no. 39-
33-20, VUDA Colony, Madhavadhara, Visakhapatnam.
2. D. Venkat Raju, S/o. Sanyasi Raju, Aged about 49 years, Plot No. 87, D.no. 39-33-20,
VUDA Colony, Madhavadhara, Visakhapatnam.
...Petitioner(s)
(Petitioner in CRLRC 302 OF 2020
on the file of High Court)
AND
1. The State of AP, rep. by Public Prosecutor, High Court of Andhra Pradesh at Amaravathi
2. Bandaru Kankarathnam, W/o. Bandaru Krishna Rao, aged about 55 years, R/o D.No. 2-3-
9/6, Sai Balaji residency, Ramnagar, BHPV, BHPV (PO), Visakhapatnam.
... Respondent(s)
(Respondents in-do-)
Petition under Section 397 (1) R/w 482 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 enlarge the
petitioners on bail by suspending the conviction and sentence and also payment of compensation
against the petitioners imposed by the III Additional Chief Metropolitan Magistrate, Gajuwaka,
Visakhapatnam in C.C.No.149 of 2013 dated 28-09-2018, as confirmed by the IV Additional
Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka in Crl. A. No.485 of 2018 Dated
02-03-2020, pending disposal of the above Criminal Revision No. 302 of 2020, 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 Satheesh Kumar Eerla, Advocate for the
Petitioners and of the Public Prosecutor, High Court of AP, representing the Respondent No.1,
the Court made the following:
ORDER
"This petition is filed seeking to suspend the sentence imposed and also payment of
compensation imposed against the petitioners/Accused, in C.C.No.149 of 2013, dated
28.09.2018 as confirmed by the IV Additional Metropolitan Sessions Judge,
Visakhapatnam at Gajuwaka in CrI.A.No.485 of 2018, dated 02.03.2020, and enlarge them
on bail.
Having heard the learned counsel on both sides and considering the facts and
circumstances of the case, there shall be interim suspension of the sentence alone imposed
in the judgment dated 02.03.2020, passed in Crl.A.No.485 of 2018, on the file of the Court
of IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka and the 2"
petitioner are directed to be enlarged on bail on their executing personal bonds for a sum
of Rs.20,000/- (Rupees twenty thousand only) each with two sureties for a like sum each to
the satisfaction of the Court of III Additional Chief Metropolitan Magistrate, Gajuwaka,
Visakhapatnam, and to appear before the trial Court on the dates given by the concerned
Court."
SD/- M.RAMESH BABU"
ASSISTANT REGIST
/[TRUE COPY// A
For ASSISTAN GISTRAR
To,
IV Additional Metropolitan Sessions Judge, Visakhapatnam at Gajuwaka, A.P.
III Additional Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam, A.P.
Smt. Bandaru Kankarathnam, W/o. Bandaru Krishna Rao, R/o D.No. 2-3-9/6, Sai Balaji
residency, Ramnagar, BHPV, BHPV (PO), Visakhapatnam. (By RPAD)
One CC to Sri Satheesh Kumar Eerla, Advocate [OPUC]
Two CC's to the PUBLIC PROSECUTOR, High Court of AP, [OPUC]
One spare copy
wr
FID in
Note: Amended the Order dt:15/05/2020 in the 2™ para at 5" time as "The 2"! petitioner instead
of "the Petitioner" in IA.No.1/2020 in CriRC No.302/2020, as per the Court Order dt:
19/03/2021 in IA.No.1/2021 in CrIRC.No.302/2020.
Substitute this Amended Order dt: 19/03/2021 in the place of earlier Order dt:
15/05/2020, which was dispatched on 16/05/2020.
SD/- M.Ramesh Babu
ASSISTANT REGISTRAR
HIGH COURT
DEVJ
DATED: 15/05/2020
19/03/2021
AMENDED
ORDER
IA No. 1 of 2020
in
CRLRC.No.302 of 2020
DIRECTION
