P Kumar vs The State Sub Inspector Of Police
2021 Latest Caselaw 1887 AP

[3233 ]

  

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE SEVENTH DAY OF MAY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

1A No. 2 OF 2021 SS ,
IN pS wats ae
CRLRC NO: 337 OF 2021 cae
Between:
P:Kumar, S/o P.Jayaramaiah, aged about 38 years, R/o Sankranthi Palli Village and
Post, Bangarupalem Mandal, Chittoor District.
...Petitioner
(Petitioner in CRLRC 337 OF 2021
on the file of High Court)
So AND: oO ,

The State Sub - Inspector of Police, Bangarupalem P.S, Rep. by Public Prosecutor,
_ Andhra Pradesh High Court of Judicature at Amaravati

...Respondent
(Respondents in-do-)

Counsel for the Petitioner : SRI VENKATA DURGA RAO ANANTHA
Counsel for the Respondent: PUBLIC PROSECUTOR

Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds 'of criminal revision petition, the High Court may be
pleased to suspend the sentence by suspending the calendar and judgment dated
10-02-2020 passed in C.C.No.860/2019 on the file. of learned Judicial Magistrate of |
Class for Special Mobile Court, Chittoor, which Confirmed 'by the order dated
20-04-2021 passed in Criminal Appeal No.69,of 2020 on the file of Principal Sessions
Judge Chittoor during the pendency of the Cri. Revision Case before this Honible Court;
consequently to enlarge the Petitioner on bail, pending disposal of CRLRC No. 337 of
2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause ds to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).

ORDER:

"The sentence of imprisonment imposed by the courts below is stayed pending further orders. The petitioner shall be released on bail subject to executing a personal bond for a sum of Rs. 30,000/- (Rupees thirty thousand only) with two sureties for a likesum each to the satisfaction of the Judicial Magistrate of First Class, Special Mobile Court, Chittoor, pending further orders."

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. Sd/-M. Suryanadha Reddy | | ASSISTANT REG TRUE COPY! | REGISTRAR | SECTION OFFICER

Ta a ae nn

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To,

1. The Principal Sessions Judge Chittoor

2. The Judicial Magistrate of | Class for Special Mobile Court, Chittoor

3. The Sub - Inspector of Police, Bangarupalem Police Station, Chittoor District.

4. One CC to Sri. Venkata Durga Rao Anantha, Advocate [OPUC]

5. Two CCs to Public Prosecutor, High Court of AP [OUT]

6. One spare copy

MM %

HIGH. COURT

BKMJ

DATED:07/05/2021

ORDER

IA No. 2 OF 2021 IN CRLRC NO: 337 OF 2021

INTERIM DIRECTION

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