Andhra Pradesh High Court - Amravati
Panguluru Veera Babu vs The State Of Andhra Pradesh on 25 March, 2021
Bench: B Krishna Mohan
| [3233]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATL |2
THURSDAY, THE TWENTY FIFTH DAY OF MARCH pee
TWO THOUSAND AND TWENTY ONE
- PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
IA No. 2 OF 2021
IN
CRLRC NO: 251 OF 2021
Between:
Panguluru Veera Babu, S/o Veera Raghavulu, aged about 46 years, R/o Tellagunta,
Allimadugu Village, Bogole Mandal, SPSR Nellore District
...Petitioner
(Petitioner in CRLRC 251 OF 2021
on the file of High Court)
AND
4. The State of Andhra Pradesh, rep by the Public Prosecutor, High Court of A.P.,
Amaravathi
2. M/S Shiram City Union Finance Limited, Kavali Branch, rep by its Authorized
Person by name A.Ramesh, S/o Venkateswarlu Office, Assistant, Kavali Branch
SPSR Nellore District (Complainant)
...Respondents
(Respondents in-do-)
Petition under Section 397 (1) of Cri.P.C praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to pending
disposal of the Criminal Revision Case, suspend the conviction and sentence imposed
by Additional Judicial Magistrate of First Class, Kavali SPSR Nellore District in
CC.No.833 of 2015, Dt 04-09-2018 thereby Confirmed by the VIII Additional District and
Sessions Judge Cum Special Court for trail of offences against women Nellore, SPSR
Nellore District in Judgment Dt. 04-03-2021 in CrA.No.276 of 2018, pending disposal of
CRLRC No.251 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 V_ SIVAPRASAD
REDDY Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent
No.1, the Court made the following
ORDER:
"The petitioner is enlarged on bail subject to the petitioner depositing 50%
of the compensation amount awarded by the Courts below within six (6) weeks
from today and the petitioner shall surrender before the trial Court within one (1)
week from today and shall execute a personal bond for a sum of Rs.1,00,000/-
with two (2) sureties for the likesum each to the satisfaction of the trial Court. On
the execution of the said bonds he shall be released on bail pending further
orders. In default of depositing the above said amount, within the time, the bail
granted stands cancelled".
SD/-M.SURYANADHA REDDY
ASSISTANT REGISTRAR
IITRUE COPY!/ Ded
For ASSISTA Fe GISTRAR
_ The Additional Judicial Magistrate of First Class, Kavali ,SPSR Nellore District
2. The VIII Additional District and Sessions Judge Cum Special Court for trail of
offences against women Nellore, SPSR Nellore District
3. A.Ramesh, S/o Venkateswarlu Officer, Assistant, M/s Shiram City Union Finance
Limited, Kavali Branch, Kavali, SPSR Nellore District ( By RPAD)
One CC to SRI V SIVAPRASAD REDDY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare copy
To,
--_
oo
HIGH COURT
BKMJ
DATED:25/03/2021
ORDER
IA.NO.1 OF 2021
IN
CRLRC.No.251 of 2021
DIRECTION
