Male Chandra Sekhar vs Valaparla Vijaya Kumar
2021 Latest Caselaw 1638 AP

Citation : 2021 Latest Caselaw 1638 AP
Judgement Date : 20 March, 2021

Andhra Pradesh High Court - Amravati

Male Chandra Sekhar vs Valaparla Vijaya Kumar on 20 March, 2021

Bench: Lalitha Kanneganti

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
SATURDAY, THE TWENTIETH 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. 234 of 2021
Between :-
Male Chandra Sekhar, S/o. Sowri.
...Petitioner/Accused
(Revision Petitioner in Crl.R.C.No.234/2021
on the file of the High Court):
AND
1.Velaparla Vijaya Kumar, S/o. Victor Babu, R/o.13/3, Arundalpet, Guntur.
2.The State, Rep. by its 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 operation of the order and judgment dated 24-03- 2017 passed in C.C.No. 806 of 2015 on the file of V Additional Junior Civil Judge, Guntur confirmed by the order dated 03-03-2021 passed in Criminal Appeal No. 163 of 2017 on the file of V Additional District & Sessions Judge- cum-Special Judge for Trial of Offences against Women, Guntur, pending disposal of Crl.R.C.No. 234 of 2021 on the file of High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds filed in Cri.RC., and upon hearing the arguments of Sri A. Venkata Durga Rao, Advocate for the Petitioner, and of Public Prosecutor for Respondent No.2-State, the Court made the following ORDER:-

"Heard.

The sentence of imprisonment in judgment dated 03.03.2021 passed against the petitioner/accused in Criminal Appeal No.163 of 2017 on the file of V Additional District and Sessions Judge-cum-Special Judge for Trial of Offences against Women, Guntur, confirming the judgment dated 24.03.2017 passed in C.C.No.806 of 2015 on the file of V Additional Junior Civil Judge, Guntur, alone is suspended pending the criminal revision case on condition of petitioner surrendering before V 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 V Additional Junior Civil Judge, Guntur."

Sd/- V. DIWAKAR, ASSISTANT REGISTRAR

. tL :

/1 TRUE COPY // a ue

for ASSISTANT REGISTRAR To

1.The V Additional District & Sessions Judge-cum-Special Judge for Trial of Offences against Women, Guntur.

2.The V Additional Junior Civil Judge, Guntur.

3.Velaparla Vijaya Kumar, S/o. Victor Babu, R/o.13/3, Arundalpet, Guntur.

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

5.One CC to Sri A. Venkata Durga Rao, Advocate(OPUC)

6.One Spare copy.

TKK

HIGH COURT