Shaik Jinna vs The State Rep By Its Public ...
2021 Latest Caselaw 4424 AP

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"~ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

"MONDAY, THE FIRST DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY ONE

:PRESENT:
™~ THE HONOURABLE SRI JUSTICE D RAMESH

~ 1A No. 2 OF 2021
IN
"~s CRLRC NO: 689 OF 2021

 

Between:
Shaik Jinna, S/o. Ibrahim, Muslim, aged 27 years, R/o. B.C.Colony, Akunuru Village,
Vuyyuru Mandal, Krishna District.
...Petitioner/Petitioner
(Petitioner in CRLRC 689 OF 2021
on the file of High Court)
AND

The State, Rep by its Public Prosecutor, High Court of Andhra Pradesh at
Amaravathi
.. Respondent/Respondent
(Respondents in-do-)

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" Petition under Section 397(1) of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in Cr. RC., the High Court may be pleased to suspend the
judgment in Cri. Appeal No.15 of 2018, dated. 30-09-2021 on the file of the Court of the
Metropolitan Sessions Judge, Vijayawada, Pending disposal of CRLRC No. 689 of
2021, on the file of the High Court.

m
The petition coming on for hearing, upon perusing the Petition and memo of

grounds filed in Cri. RC., and upon hearing the arguments of Sri Narasimha Rao
Gudiseva Advocate for the Petitioner, and of Public Prosecutor for Respondent, the
Court made the following

ORDER:

Heard.

The sentence of imprisonment imposed against the petitioner/accused no.1 in the judgment dated 30.9.2021 passed in Criminal Appeal No.15/2018 by the Metropolitan Sessions Judge, Vijayawada, confirming the conviction and sentence passed in C.C.N0.338/2015 dated 05.01.2018 on the file of the Junior Civil Judge -cum - VU Additional Metropolitan Magistrate, Vijayawada at Vuyyurn, 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 Junior Civil Judge -cum - VII Additional Metropolitan Magistrate,

Vijayawada at Vayyuru.

SD/- CHITTI JOSEPH ASSISTANT REGISTRAR

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. The Junior Civil Judge-cum-Vil Addl. Metropolitan Magistrate, Vijaywada at

Vuyyuru.

The Metropolitan Sessions Judge, Vijayawada, Krishna District

Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (OUT) One CC to SRI- NARASIMHA RAO GUDISEVA Advocate [OPUC] One spare copy

HIGH COURT

DRI

DATED:01/11/2021

ORDER

IA. No. 2 of 2021

IN CRLRC.No.689 of 2021

DIRECTION

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