Andhra Pradesh High Court - Amravati
Pakala Yedukondalu vs The State Of Andhra Pradesh on 1 December, 2022
IN THE HESH COURT OF ANDARA PRADESH AT AMARAVAT!
THURSDAY * THE FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY WO
PRESENT:
THE HONRQURBABLE SRI JUSTICE K SREENIVASA REDDY
IA Ne. TOF 2028
IN
CRLRG NO: 2132 OF 2088
Setween:
7. Fakaia Yedukondalu, Sfo Magavaiah, aged 45 years, Rfo. North Palinalen
Nia Paturu Vilage, Kovur Mandal, SPS SR Ne store,
2. Gandavaranu Lakshmaiah, Sfo Vankaiah, aged 35 years, Ryfo. North
Palipasion Hilo Patury Vili age, Kovur Mandal, SP SR Nellore.
S. Gardavarapu Sas Sfo Masthanaiah, aged 35 years, Rio. North
rahe ver 8 Hic Pa eae ra, Kovur Maridal, SESE Nellore.
4. . Si Masthanaiah, aged 45 years, Rio. North
es Kovur Mandal, SPSR Neuore.
Fatitioners/A.2 A 23.5 and Af
iPanttioners/ A. 4.3.8.8 and A?
iInCRLRG 7132 OF 2082
aon the file of High Court}
AND
a ne State OF Andhra Pradesh, Rep. by ts Public Prosecutor, High Court of
Andhra Fracesh at Amaravatl
onnainant Respondent
{Respandents in-do-}
Counseal for the Petitioner 'SRINIVASA RAG ROOOULURI
Counsel for the Respondent /PUBLIC PROSECUTOR {AP}
Pativion under Section 482 of OPO, 1973 sraying that in the circumsianoss
stated in the Mes onan mof grournis filed in support of the petition, the High Court
may he pisased to suspend the operat iON af conviction and sentence passed | in the
fudgment, Hales 7-02-2078 me Gul No SSO of 2073 on the fe of the Court of
: Additional Judicial First Glass Mag} strate, Ken wvur which is partly confirmed in Criminal
Appeal Noisy of 2078 by Judgment, dated G4-08- s0ee an the He of the Count of
Principal Sessions Judge, Nellore, Mending disposal of CRLRC No. TtA2 of 2028
an the He of the High Court.
The Court made the following order
ORDER:
"In the circumstances, the sentence of imprisonment alone is
suspended, pending disposal of the Cri.RC, and the petitioners are directed to
surrender before the learned Judicial Magistrate of First Class, Kovur, Nellore
District, within a period of two (2) weeks from today and on such surrender
they shall be enlarged on bail on their executing personal bonds for a sum of
Rs.10,000/- (Rupees Ten Thousand only) each with two sureties for a like sum
each to the satisfaction of the learned Judicial Magistrate of First Class, Kovur,
Nellore District".
- Sdi/-U.Sridevi
ASSISTANT REGISTRAR
TRUE COPYi! :
For ASSISTANT REGISTRAR
1. The Judicial Magistrate of First Class, Kovur, Neltore District
2. The Principal Sessions Judge, Nellore
3. The Sub-inspector of Police, Kovur Police Station, Nellore District
4. One CC to SRI. SRINIVASA RAO BODDULUR! Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT}
6. One spare copy
R
HIGH COURT
SRE,
DATEOM1efeag2
BAIL ORDER
{A Ne. 1 OF 2028
IN
CRLURG NO: T1a2 OF 2022
BAIL GRANTED
