Arja Tambi vs State Of Ap
2021 Latest Caselaw 1937 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

THURSDAY, THE TWENTY SEVENTH DAY OF MAY a
TWO THOUSAND AND TWENTY ONE LORE ANE:

oo :PRESENT: : :

- THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 2 OF 2020
IN
CRLA NO: 289 OF 2020

  

Between: Pine
Arja Tambi, S/o. Venkateswara Rao, Aged 22 years, R/o.Penumala 'gwderak
Village, Hamlet of Pedatummidi, Bantumilli Mandal, Krishna District. Now lodged
in Central Prison, Rajamahendravaram, East Godavari District, with 'C.T.No.

..Petitioner/Accused

AND ,

State of Andhra Pradesh, Rep. through Public Prosecutor, High Court of Andhra

Pradesh, Amaravathi, Guntur District.

...Respondent/Respondent

Counsel for the Petitioner :SRI B PARAMESEWARA RAO
Counsel for the Respondent :PUBLIC PROSECUTOR

Petition under Section 389(1) Cr.P.C praying that in the circumstances stated in
the memorandum of grounds filed in Criminal Petition, the High Court may be pleased
to suspend the execution of sentence passed against the petitioner/appellant in SC.No.
33/2018 on the file of X Addl. District & Sessions Judge Cum Spl. Session Judge
Krishna, Machilipatnam Judgment, Dt 27-04-2018 and release the petitioner on bail,
pending disposal of CRLA No.289 of 2020, on the file of the High Court.

The court while directing issue of notice to the Respondent 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 dated 27.04.2018 imposed against the appellant/accused in S.C.No.33 of 2018 on the file of X Additional District and Sessions Judge -- Cum- Spl. Sessions Judge, Krishna Machilipatnam, alone is suspended. The petitioner/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of Judicial Magistrate of First Class, Bantumiili, Krishna District." | co

ee

sd/-T.Madhavi .

ASSISTANT REGIS

HITRUE COPYI/ -

F - secTHON OFFICER

TRAR

To,

1. The X Addl. District & Sessions Judge Cum Spl. Session Judge Krishna,

Machilipatnam.

The Judicial Magistrate of First Class, Bantumilli, Krishna District.

One CC to Sri. B Paramesewara Rao, Advocate [OPUC]

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

One spare copy.

Boa kwn

HIGH COURT

LK,J

DATED:27/05/2021

ORDER

iA No. 2 OF 2020 IN --

CRLA.No.289 of 2020

INTERIM DIRECTION