Pepakayala Parameswara Pavan Sri ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 1901 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: 345 OF 2021

 

Between:
Pepakayala Parameswara Pavan Sri Satya Kumar @ Paramesh @ Ramesh,
S/o. Veerabhadra rao @ Chinakapu, Aged about 30 years, R/o. Pepakayala Palem,
Now at 100 buildings, Kakinada, E.G.Disitrict, AP.
, ...Revision Petitioner
(Petitioner in CRLRC 345 OF 2021
on the file of High Court)
AND

The State of Andhra Pradesh, rep by Public Prosecutor, High Court of Andhra Pradesh,
Nelapadu, Amaravathi, Guntur (Dt), A.P

; ... Respondent
(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 enlarge the
petitioner on bail by suspending the execution of sentence passed in SC.No. 48/2016
dated 22.06.2017 on the file Ill Addl Asst. Sessions Judge, Kakinada East Godavari
District, pending disposal of CRLRC No. 345 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 Cri.RC., and upon hearing the arguments of Sri A S Narayana,
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, here shall be an interim suspension of the sentence of: imprisonment alone imposed in the judgment, dated !2-06-2017 in S.C.No.48 of 2016 on the file of the 2ourt of III Additional Assistant Sessions Judge, Kakinada, which was partly allowed by the judgment, dated 24-06-2020 on the file of the Court of VI Additional Sessions Judge, Kakinada in CrI.A.No.277 of 2017 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 III Additional Judicial First Class Magistrate, Kakinada, East Godavari District.

Sd/- V. Savithri Gowri ASSISTANT REGISTRAR ITTRUE COPY!/ SAT:

For ASSISTANT REGISTRAR The VI Additional Sessions Judge, Kakinada, E.G. District The Ill Additional Judicial First Class Magistrate, Kakinada, East Godavari District.

The Ill Additional Assistant Sessions Judge, Kakinada, E.G. District The Superintendent, Gentral Prison, Rajahmundry, East Godavari District Two CCs to Public Prosecutor, High Court of A.P., at Amaravati

One CC to Sri A.S. Narayana, Advocate (OPU) One spare copy

To,

NO --_--

NO or ©

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HIGH COURT

KSR,J

DATED:17/05/2021

ORDER

_ JA. No. 1 of 2021 IN CRLRC.No.345 of 2021

DIRECTION