Andhra Pradesh High Court - Amravati
Chapala Venkateswarlu vs State Of Ap on 24 March, 2021
Bench: B Krishna Mohan
[ 3233 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY, THE TWENTY FOURTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
1A No. 2 OF 2021
IN
CRLRC NO: 246 OF 2021
Between: .
Chapala Venkateswarlu, S/o. Ramulu, aged 63 years, Rio. D. No. 1-294/1, Islampet,
Kabela Road, Ongole, Prakasam District. .
_ Petitioner/Appellant/Accused
(Petitioner in CRLRC 246 OF 2021
on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati.
Respondent
2. Marri Panduranga Reddy, S/o. Yelamanda Reddy, aged 43 years, R/o. D. No. 3-
16, Tettupuram Village, Tangutur Mandal, Prakasam District.
__.Respondent/Respondent/Complainant
(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 conviction and sentence imposed by Calendar and Judgment dt. 27.03.2019 passed
in CC No. 348 of 2017 on the file of the court of Learned Judicial Magistrate of First
Class, Special Mobile Court, Ongole, as was confirmed by the Judgment dt. 26.02.2021
passed in Crl.A.No.80 of 2019 on the file of the court of Learned Judge, Family Court-
cum-VIll Addl. District & Sessions Judge, Prakasam at Ongole, pending disposal of
CRLRC No.246 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 UYYURI MANIVARUN
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent No.1,
the Court made the following .
ORDER:
"Interim suspension of sentence imposed by the courts below subject to
payment of fine amount within two (2) weeks from the date of receipt of this order
before the trial Court if not already deposited and the petitioner is further granted
bail on execution of personal bond of Rs.20,000/- with two sureties for a like sum
each to the satisfaction of Judicial Magistrate of First Class - Special Mobile
Court, Ongole pending further orders".
/
SD/- S.M. RAFI,
ASSISTANTREGISTRAR
ITTRUE COPY!! K
For ASSISTANT REGISTRAR
To,
--_
_ The Judicial, Magistrate of First Class, Special Mobile Court, Ongole
2. The Judge, Family Court-cum-Vill Addl. District & Sessions Judge, Prakasam at
Ongole
3. Marri Panduranga Reddy, S/o. Yelamanda Reddy, aged 43 years, R/o. D. No. 3-
16, Tettupuram Village, Tangutur Mandal, Prakasam District. (By RPAD)
One CC to SRI UYYURI MANIVARUN Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
oar
HIGH COURT
BKMJ
DATED:24/03/2021
ORDER
IA.NO.2 OF 2021
IN
CRLRC.No.246 of 2021
'
DIRECTION Cet En aoe
