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Shaik Narasimha Mahendra Reddy ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 1780 AP

Citation : 2021 Latest Caselaw 1780 AP
Judgement Date : 26 March, 2021

Andhra Pradesh High Court - Amravati
Shaik Narasimha Mahendra Reddy ... vs The State Of Andhra Pradesh on 26 March, 2021
Bench: B Krishna Mohan
[ 3233 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI .

 

FRIDAY, THE TWENTY SIXTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE
| : PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

IA No. 1 OF 2021
IN
CRLRC NO: 252 OF 2021
Between:
Shaik Narasimha @ Mahendra Reddy @ Mahi, S/o. Masthan, Aged 50 years, Occ. Auto
Driver, R/o. Ponduru Village, Kondepi Mandal, Prakasam District. .
...Petitioner
(Petitioner in CRLRC 252 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court, Amaravati.
...Respondent
(Respondents in-do-)

Petition under Section 389 (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 operation of the Judgment dated 08.02.2021 in Crl.A.No.12 of 2018 on the file of
Special Judge for Trial of Cases under SCs and STs (POA) Act-cum-VI Additional
District and Sessions Judge, Kurnool in confirming the Judgment dated 04.10.2016
passed in S.C.No.272 of 2016 on the file of the Court of the Assistant Sessions Judge,
Atmakur pending disposal of CRLRC No.252 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 MEDIKONDA
KONDALA RAO Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent, the Court made the following
ORDER:

"Interim suspension of the sentence imposed by the courts below and the petitioner is granted bail on execution of a personal bond for a sum of Rs.50,000/- (Rupees Fifty thousand only) with two sureties for a like sum each to the satisfaction of the Judicial Magistrate of First Class, Atmakur, Kurnool District pending further orders".

Sd/- CH.V. SUBRAHMANYA SHARMA ASSISTA GISTRAR IITRUE COPY// y ee For ASSISTANT REGISTRAR To,

1. The Judicial Magistrate of First Class, Atmakur, Kurnool District The Special Judge for Trial of Cases under SCs and STs (POA) Act-cum-Vi Additional District and Sessions Judge, Kurnool District The Assistant Sessions Judge, Atmakur, Kurnool District One CC to SRI. MEDIKONDA KONDALA RAO Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT] One spare copy

nN

Aaah ©

HIGH COURT

BKMJ

DATED:26/03/2021

ORDER

IA.NO.1 OF 2021 IN

CRLRC.No.252 of 2021

BAIL

PAPE AS

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oS we waAL Cee 27 MAR 2021 é .

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