Maddu Prabhas Prabhas vs The State Of Andhra Pradesh
2021 Latest Caselaw 1897 AP

[3239]

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE SEVENTEENTH DAY OF MAY, .
TWO THOUSAND AND TWENTY ONE Of
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY .

IA No. 1 OF 2021
IN
CRLRC NO: 349 OF 2021

Between:
Maddu Prabhas @ Prabhas, S/o. Venkateswarlu, aged 16 years, Hindu, R/o.
Ganapavaram Village, Rajupalem Mandal, Guntur District.
, ...Petitioner/Appellant/
CICL
(Petitioner in CRLRC 349 OF 2021
on the file of High Court)

AND

The State of Andhra Pradesh, rep. by Public Prosecutor, High Court of Andhra Pradesh
at Amaravathi
...Respondent
(Respondents in-do-)

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 enlarge the petitioner on bail by suspending the sentence imposed in the
Judgment dated 26-05-2020 in Crl.A.No.109/2019 in the Court of the V Additional
District & Sessions Judge -cum- special judge for Trial of offences against Women,
Guntur, Guntur District by Confirming the judgment of the Principal Magistrate, Juvenile
Justice Board-cum-lV ADDITIONAL JUNIOR CIVIL JUDGE COURT GUNTUR,
GUNTUR DISTRICT in J.C.C.No.93 of 2017 dated 18.03.2019, pending disposal of
CRLRC No.349 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the

~ memorandum of grounds of criminal revision petition filed in support thereof and upon

hearing the arguments of Sri P.Narahari Babu, Advocate for the Petitioner and Public
Prosecutor for the Respondent, the Court made the following.

ORDER:

"Having heard the learned counsel for the petitioner and considering the facts and circumstances of the case, there shall be an interim suspension of the sentence alone i.e., sending the petitioner to Special Home for three (3) years by the judgment, dated 18.3.2019 in J.C.C.No.93 of 2017 on the file of Principal Magistrate Juvenile Justice Board-cum-IV Additional Junior Civil Judge, Guntur, which was confirmed by the V Additional District and Sessions Judge-Cum- Special Judge for Trial of Offences against Women, Guntur in Crl.Appeal No.109

- Of 2019, dated 26.05.2020 and the petitioner/Juvenile is directed to be enlarged on

bail on his furnishing surety for assum of Rs.20,000/- (Rupees Twenty Thousand only) with two (2) sureties each for the like sum to the satisfaction of the learned Principal Magistrate, Juvenile Justice Board-cum-lV Additional Junior Civil

Judge, Guntur."

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_ The V Additional District & Sessions Judge -cum- special judge for Trial of

offences against Women, Guntur, Guntur District

The Principal Magistrate, Juvenile Justice Board-cum-IV Additional Junior Civil Judge Court Guntur, Guntur District.

The Special Home, (Juvenile Home), Visakhapatnam.

One CC to Sri. P.Narahari Babu, Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of AP [OUT] One.spare copy

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HIGH COURT

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DATED:17/05/2021

ORDER

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1A No. 1 OF 2021

IN CRLRC NO: 349 OF 2021

INTERIM DIRECTION

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