Andhra Pradesh High Court - Amravati
Velpuri Vamsi, vs The State Of Andhra Pradesh, on 27 April, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
WEDNESDAY, THE TWENTY SEVENTH DAY OF APRIL:
WO THOUSAND AND TWENTY TWO
-PRESENT: | we
THE HONOURABLE SRI JUSTICE CHEEKAT! MANAVENDRANATH ROY oa
IA No. 1 OF 2022
iN
CRLRC NO: 303 OF 2022
Behyeen:
1. Velour Vamsi, Sino. Late Srinivasa nae. | Sge- 25 years, Rio. O. No. 1Q-13-108,
Srahmin Streat, Malik inharp unaget, Viay macs.
s. 'Surrarrn Narendra, § mio. Nageswara "Rac . Age- 24 years, Réo. 10-73-0744,
Erahemin Sireel, Malikharjunapet, Vile wyawada
.. Patifioner/AppellantiAccused Not &2
AND
The slate of Andhra Pradesh, Ren. by tis Public Prosecutor, High Court of
Arvitra Frariesh Al Amaravati.
..RespondsatCanmplainant
Petition under Seotions S97(1} of Cr. PRE praying that in the circumstanoss stgted
in the memorandum of grounds filed in Criminal Revision Case, the High Court may be
oisased io suspend the Judgment and conviction senier nes pasged hy V Additional
Me etropalitan Sessions Judge, Viay ewece fn Cha. No. S88 of ZOI8, di. 24-03-2028
comfiarming the Judgment and sentence in GC No. 952 of 2 20737 passed by the Chief
Metropoliian Magistrate Court, Vilayawada dl. S6-0G-8078 and aniarge the Petitioners S
on hall, panding dispasal of ORLRG No.a0S of 2028, oan the fle of the High Court,
The petdien cami Ag on far Agaring, upon perusing the Petition and se
masniorandum of grounds fed in support thereof and upon hearing the arguimanis of S:
Durga Srinivasa Rao Sampara, Advonate for the Peiitioner and of Public Prosecutor For -
the Respondent, fhe court mace the following: a
QRDER:
"Heard learned coursel for the. petitioners and learned Additional Public
Frasacuter for the respondent State.
The petitioners have paid the Hine amount as ordered by the Courts below.
They are also on ball throughout the trial in the trial Court and also before the
Appellate Court during the course of hearing of the appeal.
Therefore, in the facts and cltclimstances, only the execution of the
substantive sentence of imprisonment imposed against the petitioners in
C.No.982 of 2017 an the fle of the Chief Metropolitan Magistrate, Viayawada,
which in turn was confirmed in Criminal Appeal No.288 of 2018 on the file of the ¥
Additional Metropalilan Sessions Judge, Viiayawada, is hereby ordered to be
suspended, 1H disposal of the Criminal Revision Case.
The petideners shall bo released on ball on execution of a self-bond for
Rs.<8,000/- (Rupess Twenty Five Thousand only} each with two sureties for the
ikesum each fo the satisfaction of the learned Chief Metropolitan Magistrate,
Vilayawada." a
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HYRUE COPY!
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The V Additional Metropoatitan Sassiana Judge, Vayawada, Srishhna CNatrict,
The Chief Metrapoltan Magistrate Court, Vayawada, Krishhna [Metrief,
The Superintendent, Geniral Jal, Raiahmundsy, East Godavar ENstrict.
One CO to Sn. Durga Srinivasa Rao Sammars, Advocate [OPUC)
Two COs te Public Proascutor, Nigh Court of AP [OUT]
Une spare copy, --
HSH CQURT
CMR, J
DATED STO 2022
ORDER
POST AFTER SUMMER VACATION, 2028
IA NO OF 2022
IN
CRLRC.NG 38S of 2022
/BIRECTION
ae
