Andhra Pradesh High Court - Amravati
Sethu Sankaraiah, vs The State Of Andhra Pradesh, on 1 November, 2021
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI_-
MONDAY, THE FIRST DAY OF NOVEMBER, TWO THOUSAND AND TWENTY ONE 0 _-~
: PRESENT :
THE HONOURABLE SRI JUSTICE D. RAMESH
LLA.No. 2 of 2021
IN
CRIMINAL R.C. No. 693 of 2021. _-
Between :-
1 Sethu Sankaraiah, S/o. Venkata Swamy
2.Sethu Sudhar, S/o. Venkata Swamy
3.5ethu Trilinga Yadav, S/o. Venkata Swamy
4 Sethu Siva Prasad, $/o. Venkataiah
'5 Sethu Surendra, S/o. Venkataiah
"6.Sethu Venkatesu, S/o. Nadipaiah
7.Bollela Subrahmanyam, S/o. Penchalaiah
8.Mekala Satyanarayana, S/o. Narasimhulu
%.Nandala Lokesh, S/o. Venkatesu
10.Nandala Vinod, S/o. Venkatesu
11,.Pasala Penchalaiah, S/o Narasimhulu
_12,Pasala Lakshmi Narayana, S/o. Narasimhulu
¢" 13.Nandata Haribabu, S/o. Rangaiah.
.Petitioners/Appellants/Accused Nos.1 to 8 and A10 to Ai4
(Revision Petitioners in Cri.R.C.No.693/2024
. on the file of the High Court)
AND
state of Andhra Pradesh, Represented through Public Prosecutor,
High Court, Amaravath.
.. Respondent --
(Respondent in-do-)
Petition under Section 397 (1) of Cr.P.C, praying that in the
circumstances stated in the grounds filed in the Cri.R.C., the High Court may
be pleased to suspend the sentence of imprisonment imposed in the Judgment
dated 29.10.2021 passed in Crl.A.No. 184 of 2018 by the Ifl Additional Sessions
Judge, Rajampet confirming the Judgment dated 17.08.2018 passed in C.C.NO,
18 of 2016 by the Judicial Magistrate of First Class, Rajampet and enlarge the
petitioner on bail, pending disposal of Cri.R.C.No. 693 of 2021 on the file of »
High Court.
The petition coming on for hearing, upon perusing the Petition and the
grounds filed in Cri.RC., and upon hearing the arguments of
Sri K.M. Krishna Reddy, Advocate for the Petitioners, and of Public Prosecutor
for Respondent-State of A.P, the Court made the following
ORDER:-
"Heard.
The sentence of imprisonment imposed against the
petitioners/accused nos.1 to 8 and 10 to 14 in the judgment dated
29.10.2021 passed in Criminal Appeal NO.184/2018 by the Ill Additional
sessions Judge, Rajampet, confirming the conviction and sentence passed in
C.C.No.18/2016 dated 17.8.2018 on the file of the Judicial Magistrate of
First Class, Rajampet, alone is suspended pending the revision case.
The petitioners/accused nos.1 to 8 and 10 to 14 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, Rajampet." /\
£4. of an
SD/- AVIJAYA BABU ~
ASSISTANT REGISTRAR
(7 TRUE COPY // SECTION OFFICER
coe Nhe AT PRPR EE
Contd..2...
To
-~ 1.The iff Additional Sessions Judge, Rajampet, Kadapa District.
2.The Judicial Magistrate of First Class, Rajampet, Kadapa District.
oe 3. The Station House Officer, Chitvel Police Station, YSR Kadapa District.
AM he Superintendent, Central Prison, YSR Kadapa District.
7 o CCs to the Public Prosecutor, High Court of A.P.,(QUT)
"One CC to Sri K.M. Krishna Reddy, Advocate(QPUC)
LF One Spare copy.
TKK
HIGH COURT
DRI
DATED: 01-11-2021.
BAIL ORDER
|.A.No. 2 of 2021
IN
CRL.R.C.No. 693 of 2021
RELEASE THE PETITIONERS
ON BAIL
