Andhra Pradesh High Court - Amravati
T.S. Suresh, vs The State Of Andhra Pradesh, on 23 November, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY THIRD DAY OF NOVEMBER
TWO THOUSAND AND TWENTY ONE
'PRESENT: =
THE HONOURABLE SRI JUSTICE D RAMESH
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IA No. 1 OF 2021
IN *
CRLRC NO: 750 OF 2021
Between:
T.S. Suresh, S/o. T.S. Sarathy, aged about 50 years, Occ. Business, D.No. 15-
1760, Lalu Garden, Chittoor Town and Mandal, Chittoor District.
...Petitioner/Appellant/Accused
mo AND
1. The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati.
...Respondent
2. C. Raghupathi, S/o. C. Venkatesh, aged 39 years, D.No. 10-642, Amman Koli
Street, Peddharijanawada, Chittoor Town and Mandal, Chittoor District.
...Respondent/Respondent/Complainant
Counsel for the Petitioner :SRI UYYURI MANIVARUN
Counsel for the Respondent No.1:PUBLIC PROSECUTOR
Petition under Section 397(1) of Crl.PC praying that in the circumstances stated
in the memorandum of grounds filed in Criminal Revision Case, the High Court may be
pleased to suspend the operation of conviction and sentence imposed by Calendar and
Judgment of conviction dt. 10.01.2019 in CC No. 231 of 2013 on the file of the court of
Learned Judicial Magistrate of First Class for Special Mobile Court, Chittoor as was
confirmed by the Calendar and Judgment dt. 01.11.2021 passed in Cri.A. No. 22 of
2019 on the file of the Court of Learned | Addl. Sessions Judge, Chittoor, pending
disposal of CRLRC No. 750 of 2021, on the file of the High Court.
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).
The Court made the following;
ORDER:
"Heard.
The sentence of imprisonment against the petitioner/accused in judgment
dated 01.11.2021 in Criminal Appeal No.22 of 2019 on the file of the Court of
learned | Additional Sessions Judge, Chittoor District which was imposed in
judgment dated 10.01.2019 in C.C.No.231 of 2013 on the file the Court of learned
Judicial Magistrate of First Class for Special Mobile Court, Chittor alone is
Suspended pending the criminal revision case on condition of petitioner
Surrendering before the Court of learned Judicial Magistrate of First Class for
Special Mobile Court, Chittor and on such surrender, the petitioner shall be
released on bail on the same day on his executing a bond for a sum of Rs.20,000/-
(Rupees twenty thousand only) with two sureties each for a likesum to the
Satisfaction of the learned Judicial Magistrate of First Class for Special Mobile
Court, Chittor." eae
Sd/- M. SRINIVAS
-ASSISATNT REGISTRAR = /
IITRUE COPY// =
Fc SECTION OFFICER _ 4
To,
The Judicial Magistrate of First Class for Special Mobile Court, Chittoor.
The 1° Addi. Sessions Judge, Chittoor, Chittoor District.
C. Raghupathi, S/o. C. Venkatesh, R/o. D.No. 10-642, Amman Koli Street,
Peddharijanawada, Chittoor Town and Mandal, Chittoor District.( By RPAD)
One CC to Sri. Uyyuri Manivarun, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy.
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HIGH COURT
DR,J
DATED:23/11/2021
ORDER
1A NO.1 OF 2021
IN
CRLRC.No.750 of 2021
DIRECTION
