R.Somasekhara Reddy vs The State Ofandhra Pradesh
2021 Latest Caselaw 1936 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

THURSDAY, THE TWENTY SEVENTH DAY OF MAY
TWO THOUSAND AND TWENTY ONE'

:PRESENT: Fa

THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI \ee

IA No. 2 OF 2021
CRLRC NO: 356 OF 2021 -
Between:
_ /-R.Somasekhara Reddy, S/o. Rama Krishna Reddy, Age 48 years, R/o. H.No.1-
3547- 9, Near Siva Circle, Pampannagoud Colony, Yemmiganur Town & Mandal,
Kurnool District.
: . .Petitioner/Accused
AND
1. The State of Andhra Pradesh, represented by Public Prosecutor, High Court at -
- Amaravati.
2. S.Vasudeva Reddy, S/o. Bushi Reddy, Age 57 years, Rio. R. S. Rangapuram
Village, Bethamcherla Mandal, Kurnool District.
...Respondents/Complainant

Counsel for the Petitioner :G VENKATA REDDY
Counsel for the Respondent :PUBLIC PROSECUTOR (AP)

Petition under Section 397(1) Cr.P.C 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 operation of the sentence oS conviction in Cri.A.No.167 /2018
dt.25.03.2021 by the Court of the Special Judge Trial: of Gases under SC's & ST's
(POA) Act-cum-VI Additional Sessions Judge, Kurnool by confirming the conviction and
sentence passed in C.C.No.636/2016, dated.15.10.2018 by the Judicial Magistrate of
First, Dnone, pending disposal of CRLRC No. 356 of 2021, on the file of the High Court.

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).
The Court made the following.

ORDER:

"Heard.

The sentence of imprisonment in judgment dated 25.03.2021 passed

against the petitioner/ accused in Criminal Appeal No.167 of 2018 on the file of

the Court of Special Sessions Judge for trial of cases under SCs & STs (POA) Act-cum-VI Additional District and Sessions Judge, Kurnool, confirming the judgment dated 15.10.2018 passed in C.C.No.636 of 2016 on the file of the Court of the Judicial Magistrate of First Class, Dhone, alone is suspended pending the criminal revision case on condition of petitioner surrendering before Judicial Magistrate of First Class, Dhone and on such surrender, the petitioner shall be released on bail on the same day on his executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the

satisfaction of the learned Judicial Magistrate of First Class, Dhone."

"

Sd/-T.Madhavi

. ASSIS TANT REGIS TRAR

ITTRUE COPY! SEC rin C FERICER

To,

WON

Doo -s

. The Special Judge or Trial of Cases under SC's & ST's (POA) Act-cum-VI

Additional Sessions Judge, Kurnool.

The Judicial Magistrate of First Class, Dhone, Kurnool District. S.Vasudeva Reddy, S/o. Bushi Reddy, R/o. R.S.Rangapuram Village Bethamcherla Mandal, Kurnool District.( By RPAD)

One CC to Sri. G Venkata Reddy, Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of AP [OUT]

One spare copy.

HIGH COURT

LK,J

DATED:27/05/2021

ORDER

IA No. 2 OF 2021 IN CRLRC.No.356 of 2021

INTERIM DIRECTION