S. Arul vs The State Of A.P.
2021 Latest Caselaw 1637 AP

J . [ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

SATURDAY, THE TWENTIETH DAY OF MARCH 4
TWO THOUSAND AND TWENTY ONE

IA No. 1 OF 2021
IN c

CRLRC NO: 235 OF 2021
Between: ee
S. Arul, S/o Sambandam Achari, Aged about 51 years, R/o Muchivolu Village,
Srikalahasthi Mandal, Chittoor District.
...Revision Petitioner/Appellant/Accused No.1
(Petitioner in CRLRC 235 OF 2021
_ on the file of High Court)
AND .
The State of A.P, rep. by Public Prosecutor, High Court of Andhra Pradesh, at
Amaravathi.
... Respondent/Respondent
(Respondents in-do-)

-- .

Petition under Section 397 (1) rw 482 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 enlarge the petitioner on bail by suspending the conviction and sentence
dated 28-06-2018 passed in C.C.No.149 of 2015 on the file of Principal Junior Civil
Judge Cum Judicial Magistrate of First Class, Srikalahasthi, as confirmed by the order
dated 05.03.2021 passed in Criminal Appeal No.156 of 2018 on the file of the III
Additional District and Sessions Judge, Tirupathi, Pending disposal of CRLRC No.235
of 2021, on the file of the High Court. -- Do

The petition coming on for hearing, upon perusing the Petition and the affidavit

filed in support thereof and upon hearing the arguments of SRI MASTHAN NAIDU -

CHERUKURI, Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent, The Court made the following --
ORDER:

"Heard.

The sentence of imprisonment imposed against the petitioner/accused in Criminal Appeal No.156 of 2018 dated 05.03.2021 on the file of Ill Additional Sessions Judge Tirupati, dismissing the judgment dated 28.06.2015 passed in C.C.No.149 of 2015 on the file of Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Srikalahasthi, alone is suspended pending the revision case. The petitioner/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a liksesum each to the satisfaction of the learned Principal Junior Civil Judge-cum- Judicial Magistrate of First Class, Srikalahasthi". --

Sd/-M.RameshBabu

ASSISTANT REGISTRAR .

-ITTRUE COPY!/ | | For SECTION OFFICER

To, : ee - wn

1. The Principal Junior _Livil Judge Cum Judicial Magistrate of First Class, Srikalahasthi .

The Ill Additional District and Sessions Judge, Tirupathi ,--

The Superintendent, Sub-Jail, Piler, Chittoor District

One CC to SRI MASTHAN NAIDU CHERUKURI Advocate [OPUC]} .--

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

One spare copy. "

DaARWN

Jd

HIGH COURT

LKJ

DATED:20/03/2021

ORDER

1A.NO.1 OF 2021 IN CRLRC.No.235 of 2021

BAIL