Andhra Pradesh High Court - Amravati
Yerra Venkata Subba Rao vs The State on 1 November, 2021
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MONDAY, THE FIRST DAY OF NOV EMBER, TWO THOUSAND AND TWENTY ON
:PRESENT:
THE HONOURABLE SRI JUSTICE D. RAMESH
IA No. 2 OF 2621 o
IN
CRLRC NO: 690 OF 2021
Between:
Yerra Venkata Subba Rao, S/o Venkateswarlu, 52 years, R/O Komerapudi Village,
Sattenapalli Mandal, Guntur District.
..Petitioner/Accused No.1
AND
The State, Rep. by Sub-Inspector of Police, Sattenapalli Rural P.S. Through Public
Prosecutor, High Court of AP at Amaravathi.
...Respondent/Respondent/Complainant
Petition under Section 482 CrPC praying that in the circumstances stated in the affidavit
filed in support of the petition, the High Court may be pleased to suspend the sentence of
imprisonment passed against the petitioner/Accused No.1 in C.C. No. 263/2014 on the file of Ist
Additional Junior Civil Judge, Sattenapalli, Guntur District, which were confirmed in Crl.A.No.
66/2017 on the file of District Judge, Guntur, and order release of the petitioner/Accused No.1
from jail, pending disposal of CRLRC No. 690 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 VENKATESWARLU KOLLA, Advocate
for the Petitioner and of the PUBLIC PROSECUTOR, High Court of Andhra Pradesh for the
Respondent, 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
"Heard.
The sentence of imprisonment imposed against the petitioner/accused no.1 in the
judgment dated 28.10.2021 passed in Criminal Appeal No.66/2017 by the Principal Sessions
Judge, Guntur, confirming the conviction and sentence passed in C.C.No.263/2014 dated
23.01.2017 on the file of the I Additional Junior Civil Judge, Sattenapalli, alone is
suspended pending the revision case.
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 to the
satisfaction of the | Additional Junior Civil Judge, Sattenapalli, Guntur District."
SD?- U.Sri Devi "
HTRUE COPY// ASSISTANT REGISTRAR
SECTION OFFICER
To,
1. The Principal Sessions Judge, Guntur.
2. The I Additional Junior Civil Judge, Sattenapalli, Guntur dist,
3. The Superintendent, District Jail, Guntur, --
4. The Sub-Inspector of Police, Sattenapalli Rural P.S., Guntur Dist, (By RPAD)
5. One CC to SRI. VENKATESWARLU KOLLA Advocate fOPUC]
6. One CC to SRI. PUBLIC PROSECUTOR (AP) Advocate [ OPUC]
7. Qne spare copy
MSR
HIGH COURT
DRJ
DATED:01/11/2021
NOTE: POST AFTER FOUR WEEKS.
ORDER
IA NO. 2 OF 2021
IN :
CRLRC.NO.690 OF 2021
BAIL
