Andhra Pradesh High Court - Amravati
Dumpala Rambabu vs The State Of Andhra Pradesh on 3 November, 2021
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
WEDNESDAY, THE THIRD DAY OF NOVEMBER TWO THOUSAND AND TWE)
:-PRESENT: vi
THE HONOURABLE SRI JUSTICE D. RAMESH
iA No. 1 OF 2021
IN
CRLA NO: 317 OF 2021 SS
Between: SS
Dumpala Rambabu, @ Swamy @ Bhairagi S/o Srinu aged about [email protected] SNige*
Tadiagadapa Vijayawada Resding at D No 10-13-121, Post Age Rad
Mallikharjunapet, Viiayawada Krishna District
Appellant/Accused
AND
The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh at Amaravathi
Respondent
Petition under Section 389 (1) CrPC praying that in the circumstances stated in
the affidavit filed in support of the grounds, the High Court may be pleased to suspend
the sentence passed in SC No 160 of 2020 dated 6.9.2021 on the file of Special Judge
for trial of Cases under Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities Act 1989-cum IV additional District and Judge Guntur by enlarge the petitioner
on bail, pending disposal of the CRLA No. 317 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 K. SRINIVAS Advocate
for the Appellant and of PUBLIC PROSECUTOR (AP) Advocate for the
Respondent/State, 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
"The petitioner is A-5 in S.C.No.160 of 2020 on the file of the learned
Special Judge for trial of cases under Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities Act, 1989) cum IV Additional District and Sessions
Judge, Guntur. He was convicted for the offence punishable under Section 324 of
the Indian Penal Code, 1860, and was sentenced to undergo rigorous
imprisonment for a period of two years.
Aggrieved by the said judgment of conviction and sentence, the appellant
has preferred the present Criminal Appeal, assailing the legality and validity of
the same.
In the facts and circumstances of the case, only the execution of the
substantive sentence of imprisonment imposed against the appellant is hereby
ordered to be suspended till the disposal of this criminal appeal. The appellant
Shall he released on bail on execution of self bond for Rs.10,000/- (Rupees ten
thousand only) with two sureties for a like sum each to the satisfaction of the trial
Court."
SD/- K.SRINIVAS RAJU
ASSISTANT REGISTRAR
{TRUE COPY//
For ASSISTANT REGISTRAR
To, .
1. The Special Judge for trial of Cases under Scheduled Castes and Scheduled
. Tribes (Prevention of Atrocities Act 1989-cum IV additional District and Judge
Guntur (By RPAD)
2. The Superintendent, Sub Jail at Guntur.
3. One CC to SRI. K SRINIVAS Advocate [OPUC]
4, One CC to SRI. PUBLIC PROSECUTOR (AP) Advocate [OPUC]
5. One spare copy
MSR
HIGH COURT
DATED:03/11/2021 -
ORDER
IA NO. 1 OF 2021
IN
CRLA.NO.317 OF 2021
BAIL
SA
