Etcherla Raid Kumar vs The State Of Andhra Pradesh
2021 Latest Caselaw 4112 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI-
WEDNESDAY , THE TWENTIETH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY ONE ~
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI__

IA No. 1 OF 20217
IN
CRLRC NO: 647 OF 2021

  

Between:
Etcherla Ravi Kumar, S/o Satyam, Aged about 36 years, R/o Koshta Village,
Ranasthalam Mandal, Srikakulam District

...Petitioner/Accused

(Petitioner in CRLRC 647 OF 2021
on the file of High Court).
AND

The State of Andhra Pradesh, High Court of Andhra Pradesh at Amaravaihi Rep. by
its Public Prosecutor
. Respondent

(Respondents in-do--

Petition under Section 397(1) of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in Cri. RC., the High Court may be pleased to enlarge the
petitioner on bail by suspending the sentence and judgment of the | Additional District
and Sessions Judge, Vizianagaram passed in Crl.A.No. 65 of 2019, dated 07.10.2021 in
confirming the conviction and sentence passed by the Judicial Magistrate of First Class,
Cheepurupalli in C.C No. 257 of 2015 dated 29.07.2019 for the offence under section
379 of IPC, pending disposal of CRLRC No. 647 of 2021, on the file of the High Court,

The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in Cr. RC., and upon hearing the arguments of Sri Taddi Nageswara Rao »
Advocate for the Petitioner, and of Public Prasecutor for Respondent, the Court made
the following --

ORDER:

Heard.

The sentence of imprisonment imposed against the petitioner/Accused alone is suspended pending the criminal revision case and the petitioner shall be enlarged on bail 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 learned Judicial Magistrate of First Class,

Chepurupalli. -~ re ae

Sd/-M.Rames hBabu-"

i ASSISTANT REGISTRAR

HTRUE COPY! For, SECTION CFFICER

The | Additional District and Sessions Judge, Vizianagaram --~

The Judicial Magistrate of First Class, Chepurupalli, Vizianagaram District" The Super indent, Central Prison, Visakhapatnam

Two CGs to Public Prosecutor, High Court of A.P., at Amaravati (OUT) -- One CC to SRI. TADDI NAGESWARA,RAO Advocate [OPUC].

One spare copy

To,

Ouk wns

Skm

NIN

HIGH COURT LK,J

DATED:20/10/2021

ORDER

1A. No. 1 of 2021 IN CRLRC.No.647 of 2021

DIRECTION