Raju Ramesh Reddy vs The State Of Andhra Pradesh
2021 Latest Caselaw 1900 AP

 

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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 REDDY /

IA No. 1 OF 2021

IN

CRLRC NO: 348 OF 2021

  

Between: a
Raju Ramesh Reddy; S/o. Ramachandra Reddy, Aged 38 years, Occ. Coolie,
R/o. Behind Sri Balkoteswaraswamy Temple, Santhi Nagar, Chinaganjam (V) and (M),
Prakasam District.
_Petitioner/Accused
(Petitioner i in CRLRC 348 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of Amaravathi
.. Respondent
(Respondent i in-do-)

Petition under Sections 397(1) of Cr.PC., praying that in the circumstances
stated in the memo of grounds filed-in Cri.RC., the High Court may be pleased to grant
bail to the petitioner by suspending the operation of judgment dated 17-12-2020 passed
in Crl.A.No.190 of 2018 on the file of the Court of the Principal District and Sessions
Judge, Ongole, as confirmed the Judgment of the trial court in SC No.222 of 2015 on

the file of the court .of the Assistant Sessions Judge, Chirala; Prakasam District, dated
11.07.2018, pending disposal of CRLRC No. 348 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in Crl.RC., and upon hearing the arguments of Sri Ramakrishna Akurathi,

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 11.7.2018 in S.C.No.222 of 2015 on the file of Assistant Sessions Judge, Chirala, which was confirmed by the Principal District and Sessions Judge, Ongole in Crl.Appeal No.190 of 2018, dated 17.12.2020 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 Additional Judicial First Class Magistrate, Chirala, Prakasam District. " : | hy

Sd/- B. Narsing Rao ASSISTANT | BGI

ITTRUE COPYII Epp For ASSISTANT REGISTRAR

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NQOoaF ON >

The Principal District and Sessions Judge, Ongole, Prakasam District The Additional Judicial First Class Magistrate, Chirala, Prakasam District. The Assistant Sessions Judge, Chirala, Prakasam District

The Superintendent, District Jail, Ongole, Prakasam District

Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (OUT) One CC to Sri Akurathi Rama Krishna, Advocate (OPUC)

One spare copy

HIGH COURT

a KSRJ

DATED:17/05/2021

ORDER : oan

. te my IA. No. 1 of 2021 . V2 11.8 MAY 2021 x IN \ 7, CRLRC.No.348 of 2021 SS pee cnt al

DIRECTION