Andhra Pradesh High Court - Amravati
N.Praveen Chakravarthi Reddy vs State Of Ap on 29 November, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ____--
MONDAY, THE TWENTY NINETH DAY OF NOVEMBER bE
TWO THOUSAND AND TWENTY ONE Qe
-PRESENT: i 5
THE HONOURABLE SRI JUSTICE D RAMESH
IA No. 3 OF 2019
IN
CRLRC NO: 303 OF 2019
Between:
Nallamilli Praveen Chakravarthi Reddy, S/o. Sri Subba Reddy, Hindu, Age 40
years, Occupation: Business, R/o. D.No.4-166, Balabhadrapuram, Biccavolu
Mandal, East Godavari dist.
...Petitioner/ Petitioner
AND
1. State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court at
Amaravathi,
2. Medapati Venkat Reddy, S/o . Sri Peda Kapu alias Ramanaiah, R/o.
D.No.1-23, Balabhadrapuram, Bioccavolu Mandal, East Godavari District.
...Respondents/ Respondents
Counsel for the Petitioner : SRI N. SIVA REDDY
Counsel for the Respondent NO.1 :PUBLIC PROSECUTOR
Petition under Section 482 of Cr.P.C_ praying that in the
circumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to suspend the operation of the
Judgment made in Cri.A. No.83 of 2016 on the file of the Court of the | Additional
Sessions Judge, East Godavari District at Rajamahendravaram dated
08.10.2018 preferred against the Calendar and Judgment made in CC.No.181 of
2014 on the file of the Court of the Judicial First Class Magistrate, Anaparthy
dated 01.02.2016 and enlarge the petitioner on bail, Pending disposal of
CRLRC No. 303 of 2019, 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:
"in view of the reasons mentioned in the petition, there shall be an
interim suspension of operation of the judgment in Crl.A.No.83 of 2016 on
the file of the Court of the | Additional Sessions Judge, East Godavari at
Rajamahendravaram, dated 08.10.2018 preferred against the Calendar and
Judgment made in C.C.No.181 of 2014 on the file of the Court of the
Judicial Magistrate of First Class, Anaparthy, dated 01.02.2016, pending
disposal of the Criminal Revision Case. The petitioner shall be enlarged on
bail on condition of depositing 20% of fine amount of Rs.4,00,000/- and on
his executing a self bond for Rs.20,000/- (Rupees twenty thousand only)
with two sureties for a like sum each to the satisfaction of the Judicial
Magistrate of First Class, Anaparthy, East Godavari District. It is made clear
that if the petitioner fails to comply with the above condition, the interim
suspension granted shall stand vacated automatically."
_Sd/-M.Suryanad .
ASSISTANT R SISTRAR
IITRUE COPYI/ ,
For SECTION OFFICER
To,
4. The | Additional Sessions Judge, [East Godavari at
Rajamahendravaram.
2. The Judicial Magistrate of First Class, Anaparthy, East Godavari
District.
3. Medapati Venkat Reddy, S/o . Sri Peda Kapu alias Ramanaiah, R/o.
D.No.1-23, Balabhadrapuram, Bioccavolu Mandal, East Godavari.( By
RPAD)
One CC to SRI. N SIVA REDDY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh
[OUT]
6. One spare copy
ak
VD
HIGH COURT
DRJ
DATED:29/11/2021
ORDER
IA No. 3 OF 2019
IN
CRLRC NO: 303 OF 2019
INTERIM SUSPENSION
