Andhra Pradesh High Court - Amravati
Banda Nagaraja Boyadu vs State Of Andhra Pradesh on 27 May, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTY SEVENTH DAY OF MAY
TWO THOUSAND AND TWENTY ONE
_ :PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI /
[A No. 1 OF 2021
IN
CRLRC NO: 357 OF 2021 X
Between: i
%
1. Banda Nagaraja Boyadu, S/o Late Thimmanna Boyadu, Age 63 yoo oF
Thumpayanapalli, Mittoor Village, Bangarupalem Mandal, Chittoor District.(A1) @*
2. Banda Lokaiah, S/o. B. Nagaraja Boyadu, Age 35 years, R/o Thumpayanapalli,
Mittoor Village, Bangarupalem Mandal, Chittoor District.(A2)
3. Banda Ramachandraiah, S/o late Thimmanna Boyadu, Age 57 years, R/o
Thumpayanapalli, Mittoor Village, Bangarupalem Mandal, Chittoor District. (A3)
4. Banda Munivenkataiah, S/o Peddanna Boyadu, Age 59 years, - R/o
Thumpayanapalli, Mittoor Village, Bangarupalem Mandal, Chittoor District. (A-4)
5. N. Giri Babu; S/o N. Sankaraiah, Age 35 years, R/o Thumpayanapalli; Mittoor
Village, Bangarupalem Mandal, Chittoor District. (A-5)
6. Banda Naresh, S/o B. Ramachandraiah, Age 30 years, R/o Thumpayanapalii,
Mittoor Village, Bangarupalem Mandal, Chittoor District. (A6) ce
7. Banda Giri Babu, S/o B. Ramachandraiah, Age 23 years, R/o Thumpayanapalli,
Mittoor Village, Bangarupalem Mandal, Chittoor District. (A7)
8. Banda Radhamma, W/o B.Ramachandraiah, Age 41 years, R/o
Thumpayanapalli, Mittoor Village, Bangarupalem Mandal, Chittoor District. (A8)
9. Banda Vani @ Vabana, D/o B. Ramachandraiah, Age 21 years, R/o
Thumpayanapalli, Mittoor Village, Bangarupalem Mandal, Chittoor District. (AQ)
10.Banda Prameela, W/o B. Lokaiah, Age 31 years, R/o Thumpayanapalli, Mittoor
Village, Bangarupalem Mandal, Chittoor District. (A10)
..Petitioners/Accused No.1 to 10
AND
The State of Andhra Praciesh, Rep by its Public Prosecutor, High Court of -
Andhra Pradesh at Amaravati.
, ...Respondent
Counsel for the Petitioners: SRI D PURNACHANDRA REDDY
Counsel for the Respondent: PUBLIC PROSECUTOR
Petition under Section 151 CPC praying that in the circumstances stated in the
memorandum of grounds filed in Criminal Revision Case, the High Court may be
pleased to suspend the execution of sentence dt.20.04.2021 passed in Cri.A.No.28' of
2018 on the file of VIII Additional District & Sessions Judge, Chittoor, Chittoor District ..
confirming the Judgment dt.10.01.2018 passed in S.C.No.168 of 2016 on the file of
Principal Assistant Sessions Judge, Chittoor and release the petitioners on bail, pending
disposal of CRLRC No.357 of 2021, on the file of the High Court.
ile directing | | dents herein to show
The court while directing issue of notice to the Respon
cause as to why this application should not be complied with, made the following
order.(The receipt of this order wil be deemed to be the receipt of notice in the case).
The Court made the following
ORDER:
"Heard.
The sentence of imprisonment
t the petitioners/ accused in Criminal Appeal No.28 of 2 fle
s Judge, Chitoor, confirming
in judgment dated 20.04.2021 passed
018 on the file of
agains rin 7
the Court of jearned Vill Additional District & Session
i the -
the judgment dated 10.01.2018 passed in S.C.No.168 of 2016 on the file of the
e
i p i i i e is
ou
Ae
surrendering before Principal Assistant Sessions Judge, Chittoor and eon such
Surrender, the petitioners shall be réleased on bail on the same day on their
executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) each
with two sureties each for a likesum to the satisfaction of the learned Principal
Assistant Sessions Judge, Chittoor."
SD/- B.PRASAD RAO
ASSISTANT REGISTRAR
b>
TRUE COPY// : secre OFFICER
The Principal Assistant Sessions Judge, Chittoor, Chittoor District.
The Il! Additional Judicial Magistrate of First Class, Chittoor, Chittoor District. <-~
The Vill Additional District & Sessions Judge, Chittoor District. _...
One CC to Sri. D Purnachandra Reddy, Advocate [OPUC] .---
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy.
To
DOnakRwWNM A"
HIGH COURT
LKJ
DATED:27/05/2021_
ORDER
1A No. 1 OF 2021
IN
CRLRC.No.357 of 2021
INTERIM DIRECTION
