Andhra Pradesh High Court - Amravati
Chowdamvenkata Prasad vs State Of Andhra Pradesh on 20 May, 2021
Bench: K Suresh Reddy
PRESENT: A
THE HONOURABLE SRI JUSTICE K.SURESH REDDY "Ss
TA No. 1 OF 2021
IN
CRLRC NO: 352 OF 2021
Between:
Chowdam Venkata Prasad, S/o. Sreeramulu, Aged about 30 years, Occ- Coolie, Rio.
D.Abbavaram Village, RayachotyMandal, Y.S.R.District.
...Petitioner/Accused
AND
' State of Andhra Pradesh, rep., by. its Public Prosecutor, High Court of Andhra Pradesh,
Amaravathi
.Respondent/Complaint
Petition under Section 397 & 401 of Cr.PC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to release the
petitioner on bail by suspending the sentence imposed vide Judgment, dated 08.04.2021 made in
Crl.A.No.188 of 2016 on the file of the Court of V Additional District and Sessions Judge,
Rayachoty, Y.S.R. District against the Judgment, dated 06.10.2016 made in S.C.No.283 of 2015
on the file of the Court of Assistant Sessions Judge Court, Rayachoty, Y.S.R. District, pending
disposal of the above CRLRC No. 352 of 2021, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and upon hearing the arguments of Sri V.R. Reddy Kovvuri, Advocate for the
Petitioner and of The PUBLIC PROSECUTOR, 'High Court of A.P. at Amaravati, for the
Respondent/State, the court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following order: (The
receipt of this order will be deemed to be the receipt of notice-in the case).
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 06.10.2016 in S.C.No.283 of 2015 on
the file of the Court of Assistant Sessions Judge, Rayachoty, which was confirmed by the V
'Additional District and Sessions Judge, Rayachoty on 08-04-2021 in CrI.A.No.188 of 2016
and as the petitioner/accused is out of Jail, he is directed to surrender before the Assistant
Sessions Judge, Rayachoty within a period of one month. On such surrender, the Assistant
Sessions Judge, Rayachoty is directed to enlarge the petitioner 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 Assistant Sessions Judge,
Rayachoty."
-"
Sd/- K. Tata Rao
ASSISTANT REGISTRAR
/[TRUE COPY//
For ASSISTANT REGISTRAR
To,
1. The V Additional District and Sessions Judge, Rayachoty, Y.S.R.District
2. The Assistant Sessions Judge Court, Rayachoty, Y.S.R.District.
3. The Additional Judicial Magistrate of First Class, Rayachoty, YSR District.
4. One CC to SRI. VR REDDY KOVVURI Advocate [OPUC]
5. Two CC's The PUBLIC PROSECUTOR, High Court of A.P. at Amaravati [OUT]
6. One spare copy
MSR
HIGH COURT
DATED:20/05/2021
KSR,J
ORDER
IA NO. 1 OF 2021
IN
CRLRC.NO.352 OF 2021
DIRECTION
