M Kiran Kumar vs State Of Andhra Pradesh
2021 Latest Caselaw 1899 AP

[3239 ]

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE SEVENTEENTH DAY OF MAY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDD

IA No. 2 OF 2021
IN
CRLRC NO: 347 OF 2021
Between:

M Kiran Kumar, Slo. Papaiah, Aged about 42 years, R/o. 15" main and 7th cross,

Krishnapalya, Arnar Nilaya, Indira Nagar, Banglore, Karnataka State.
...Petitioner/Accused
(Petitioner in CRLRC 347 OF 2021
on the file of High Court)

AND

The State of Andhra Pradesh, rep by its Public Prosecutor, High Court of Andhra
Pradesh, Amaravathi, Velagapudi, Guntur district
...Respondent/Complainant

(Respondents in-do-)

Petition under Section 397(1) of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in Crl.RC., the High Court may be pleased to. suspend the
execution of Sentence passed in C.C. No 353 of 2015 dated 30.12.2019 on the file of
the court of the Judicial Magistrate of First Class, Palamaner, Chittoor District as
confirming the conviction and sentence passed in Crl. Appeal. No. 23 of 2020 dated
29.04.2021 on the file of the Principal'Sessions Judge, Chittoor, Chittoor District by

enlarging the petitioner on bail, pending disposal of CRLRC No. 347 of 20214, on the file

of the High Court.

The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in Cril.Rc., and upon hearing the arguments of Sri Suresh Kumar Reddy
Kalava, Advocate for the Petitioner, and of Public Prosecutor for 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 30.12.2019 in C.C.No.353 of 2015 on the file of Judicial Magistrate of

First Class, Palamaner, which was allowed partly by the Principal District

and Sessions Judge, Chittoor in Crl.Appeal No.23 of 2020, dated

29.4.2021 and the petitioner/accused is directed to be enlarged on bail on his executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two(2) sureties each for the like sum to the

satisfaction of the Judicial Magistrate of First Class, Palamaner.

" rst

. SD/- B. Narsingh Rag' ASSISTANT REGISTRAR IITRUE COPY!/ , j |

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For ASSISTANT REGISTRAR

Skm

Oakwon-

The Judicial Magistrate of First Class, Palamaner, Chittoor District The Principal District and Sessions Judge, Chittoor The Superintendent, District Jail, Chittoor, Chittoor District

One CC to Sri. Suresh Kumar Reddy Kalava Advocate [OPUC] Two.CCs to Public Prosecutor, High Court of A.P., at Amaravati (OUT) One spare copy.

HIGH COURT

KSR,J

DATED:17/05/2021.

ORDER.

TA. No. 2 of 2021

'IN

CRLRC.No.347 of 2021

DIRECTION