Andhra Pradesh High Court - Amravati
Kasina Jayanadh, vs The State Of A.P.. on 29 November, 2021
NIN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV#:
MONDAY, THE TWENTY NINTH DAY OF NOVEMBER, TWO THOUSAND AND TWENTY/SHE
:PRESENT: See
THE HONOURABLE SRI JUSTICE D. RAMESH Se
CRL.RC No. 767 of 2021 \ee
Between :-
Kasina Jayanadh, S/o. Veerabhadra Rao
AND
1.The State of A.P., Rep. by its Public Prosecutor, High Court of A.P.
Amaravati.
2.Yedida Somaraju, S/o. Subba Rao, Soma Cyber Café, Mummidivaram,
East Godavari Dsitrict.
.... Respondent/Complainant.
Criminal Revision Case under Section 397 and 401 of Cr.P.C, aggrieved
by the Judgment of the I! Additional Sessions Judge Court, East Godavari at
Amalapuram in Crl. Appeal No. 662 of 2016, dt. 25-11-2021, confirming the
Judgment in C.C.No. 115 of 2015, dt. 10.11.2016, on the file of the Court of
the Special Magistrate, Amalapuram.
l.A.No. 2 of 2021 :-
Petition under Section 397(1) of (Cr.P.C. praying that in the
circumstances stated in the grounds filed in the Crl.R.C., the High Court may
be pleased to suspend the operation of the Judgment dt. 25.11.2021 passed in
Crl.Appeal No. 662/2016 on the file of the Court of the Il Additional Sessions
Judge Court, East Godavari District at Amalapuram, confirming the judgment in
C.C.No 115 of 2015, dt. 10-11-2016, on the file of the Court of the Special
Magistrate, Amalapuram, by granting bail in favour of the petitioner/Accused,
pending disposal of Crl.R.C.No. 767 of 2021 on the file of High Court.
The petition coming on for hearing, upon perusing the Petition and the
grounds filed in Crl.RC., and upon hearing the arguments of Sri Udaya Bhasskar
Rao, Advocate for petitioner, and of the Public Prosecutor for respondent No.1,
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, dated 25.11.2021 passed
in Cril.Appeal No.662 of 2016 on the file of the Court of II Additional
Sessions Judge, East Godavari at Amalauram, confirming the judgment in
C.C.No.115 of 2015 dated 10.11.2016 on the file of the Court of the Special
Magistrate, Amalapuram, East Godavari District, pending disposal of the
Criminal Revision Case, and the petitioner shall be enlarged on bail 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 Special Magistrate
Court, Amalapuram, East Godavari District."
Sd/- M. SURYANADHA REDDY,
ASSISTANT REGISTRA
// TRUE COPY // t
for ASSISTANT REGISTRAR
To
1.The Il Additional Sessions Judge, East Godavari District at Amalapuram
2.The Special Magistrate, Amalapuram, East Godavari District.
3.Yedida Somaraju, S/o. Subba Rao, Soma Cyber Café, Mummidivaram,
East Godavari Dsitrict.
4.The Superintendent, Central Prison, Rajamahendravaram,
East Godavari District.
5.Two CCs to the Public Prosecutor, High Court of A.P(OUT)
6.One CC to Sri Udaya Bhasskar Rao, Advocate(OPUC)
7.One spare copy.
TKK
HIGH COURT
DR.J
DATED: 29-11-2021
BAIL ORDER
CRL.RC.No. 767 of 2021
RELEASE THE PETITONER
ON BAIL
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