Andhra Pradesh High Court - Amravati
Asodi Bramhmananda Reddy @ Brahma ... vs (Appellant In Crl.A.No. 316/202 on 1 November, 2021
'N,
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIRST DAY OF NOVEMBER, TWO THOUSAND AND TWENTY ONE x
> PRESENT :
THE HONOURABLE SRI JUSTICE D. RAMESH
LA.No.-1 of 2021 -
IN ;
CRIMINAL APPEAL,No.316 of 2021. 7
Between: -
Asodi Bramhmananda Reddy @ Brahma Reddy, 5/0. Venkajah Reddy
@ Bheema Reddy.
..Petitioners/Appellant/Accused No. 1
(Appellant in Crl.A.No. 316/2021
on the file of the High Court)
AND .
The State of Andhra Pradesh, rep. by its Public Prosecutor,
High Court of Andhra Pradesh, Amaravati, "
...Respondent/Complainant ~
(Respondent in-do-)
Petition under Section 389(1) of Cr.P.C., praying that in the
circumstances stated in the grounds filed in the Criminal Appeal, the High
Court may be pleased to suspend the conviction and sentence that was passed
by the Special Judge for Trial of Offence under Schedule Caste and Schedule
Tribes (Prevention of Atrocities) Act 1989-cum-Vil Addl. District an Sessions
Judge, Prakasam District at Ongole in Special Sessions Case No. 14 of 2013
dated 28.10.2021, pending disposal of the above Criminal Appeal No. 316 of
2021 on the file of the High Court,
The Petition coming on for hearing, upon perusing the petition and the
. grounds filed in the Criminal Appeal and upon hearing the arguments of
sri N. Ashwani Kumar, Advocate for the Petitioner and of the Public
Prosecutor on behalf of respondent/State, the Court made the following
ORDER :-
"Heard.
The sentence of imprisonment imposed against the
petitioner/accused No.1 in the judgment dated 28.10.2021 passed in
SpL.Sessions Case No. 14/2013 by the Special Judge for trial of offences
"under SCs and STs (PoA) Act, 1989-cum-VIl Additional District & Sessions
Judge, Prakasam District, Ongole, alone is suspended pending the revision
case,
The petitioner/accused No.1 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 Special Judge for trial of
offence under SCs and STs (PoA) Act, 1989-cum-Vil Additional District &
Sessions Judge, Prakasam District, Ongale.
A oo,
SD/- A.VIJAYA BABU
ASSISTANT REGISTRAR
i) TRUE COPY // SECTION OFFICER
Pee 8 Sere De ST EAE
Contd.2....
To
"4. The Speciat Judge for Trial of Offence under Schedule Caste and Schedule
~~ Tribes (Prevention of Atrocities) Act 1989-cum-Vil Addl. District an Sessions
_. Judge, Prakasam District at Ongole.
"2.The Station Huse Officer, Chinnaganjam Police Station, Prakasam District.
+3. The Superintendent, Central Jail, Ongole, Prakasam District.
"4. Two CCs to Public Prosecutor, High Court of A.P.,(OUT)
5.One CC to Sri N. Ashwani Kumar, Advocate(OPUC)
6.One spare copy.
a
TKK
HIGH COURT
DR.J
DATED: 01-11-2021
BAIL ORDER
I.A.No. 1 of 2021
IN
CRL.A.No. 316 of 2021
RELEASE THE PETITONER
ON BAIL.
