Andhra Pradesh High Court - Amravati
Nuli Gangi Reddy vs State Of Andhra Pradesh on 17 May, 2021
[3239]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE SEVENTEENTH DAY OF MAY,
TWO THOUSAND AND TWENTY ONE
es :PRESENT: =
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 2 OF 2021
IN
CRLRC NO: 346 OF 2021
Between: oeera
Nuli Gangi Reddy, S/o. Ranga Reddy, aged about 40 years, R/o. Thatiparthi Village,
Podalakuru Mandal, SPSR Nellore District.
~ ,..Petitioner
(Petitioner in CRLRC 346 OF 2021
on the file of High Court)
AND
State of Andhra Pradesh, through SHO, Sangam Police Station, Nellore, rep. by Public
Prosecutor, High Court at Amaravathi
_..Respondent/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 suspend the sentence imposed in the judgment dated 19.4.2021 passed in
Cri.A.No.106 of 2018 by the learned Special Judge for trial of offences under SCs and
STs. (PoA) Act-Cum-V Additional Sessions Judge, Nellore in modifying the judgment
dated 14.2.2018 passed in C.C.No.39 of 2013 by the learned Special Judicial .
Magistrate of First Classs, Kovur and enlarge the petitioner on bail and pass other order
or orders as this Hon'ble Court may deem fit and proper in the circumstances of the
case, pending disposal of CRLRC No.346 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 and upon hearing the arguments
of Sri Kochiri Raja Shekar, 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 of imprisonment alone imposed in the judgment, dated 14.02.2018 in
C.C.No.39 of 2013 on the file of Special Judicial Magistrate of First Class, Kovur,
which was partly upheld by the Special Judge for trial offences under S.Cs and
S.Ts (POA) Act-cum-V Additional Sessions Judge, Nellore, in Crl.Appeal No.106
of 2018, dated 19.04.2021 and the petitioner/accused is directed to be enlarged
on bail on his executing a personal bond for a sum of Rs.20,000/- (Rupees Twenty
Thousand only) with two(2) sureties each for the like sum to the satisfaction of
the Special Judicial Magistrate of First Class, Kovur, SPSR Nellore District."
carne ee MERCER Aan HN LIne PS I aye c
| . Sd/- V. Savithri G ri
ITTRUE COPY!// ASSISTANT vps RAR |
ae | SECTION OFFICER
For Te coe ~ ie
To, . oo Do,
1. The Special Judge for trial of offences under SCs and STs. (PoA) Act-Cum-V
Additional Sessions Judge, Nellore
The Special Judicial Magistrate of First Classs, Kovur.
The Superintendent Central Prison, Nellore, SPSR Nellore District.
ON
4. One CC to Sri. Kochiri Raja Shekar, Advocate [OPUC]
5. Two CCs to Public Prosecutor, High Court of AP [OUT]
6. One-spare copy
MM
a
j/ HIGH COURT
f
|
KSRJ
DATED:17/05/2021
ORDER
IA No. 2 OF 2021
IN
it, CRLRC NO: 346 OF 2021
INTERIM DIRECTION
