Y.Samuel John vs K.Rama Krishna Rao
2022 Latest Caselaw 9272 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

RRIDAY, THE SECOND DAY OF DECEMBER
PWWO THOUSAND AND TWENTY TWO on
'PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

tA No. 2 OF 2022
iN
CRLRS NO: 1437 OF 2022
Rehween:
¥ Samuel John, S/o. Abraham, age 59 years, R/o. 13-44, Rascolpet,
Fhirangipuram, Guntur District
Pr ettionaer
AND

i. K-Rama Krishna Rao, Slo. Venkata Swamy, ace 59 years, A/c. Bapaniah
Nagar, Narasaraopal, Palnadu District.
é. The State. Rep. by ts Public Prasecutor, High Court of AP, Amaravati.
. Respondents

Petition under Section 3e7(1} raw 482 of Or Pil praying that in the croumsiances stated in the mamorandum of grounds fled in Criminal Revision Case, the High Court may be sisased in suspend the Judgments dated 14-71-2028 passed by the XH Addl District and Sessians ducige, Narasaraopet in Criminal Aposal No. 114 of 2020 and the judgment dated 12-03-2020 on the file of H Addl. dudicial First Class Magistrate, Narasargopet in 0.0. No. 303 of 2048, pending Msposal af CRLRC Na. 712? of 2023, on the file of the High Court.

The petition coring on for hearing, upon perusing the Petiian and the memorandum of grouncis fled in support thereaf and upon hearing the arguments of Sri Thota Ramakoteswara Rag, Advocate for the Petitioner and of Public Prosecutor for the Respondent No.2, the court made following ORDER; .

"in the sircumsetances, fhe sentence of anprisonment alone is

suspended, pending dispasal of the Cri. RC, and the petitioner is directed to surrender befors the learned ff Additional Junior Civil Judge-cum-H Additional Judicial Magistrate of Firet Class, at Narasaracpet, within a period of two (2) weeks from today and on such surrender he shail be enlarged on bail on his execuimg a personal bond for a sum of Re.16,000/- (Rupees Ten Thousand onh) with two sureties for a like sum each fo the satisfaction of the learned Hl Additional Junior Civil Judge-cum-ll Additional Judicial Magistrate af First Glass, al Narasaraopet, and alse on condition of his depositing 20% of the sheque amount within a period of eight (8} weeks fram today. In default of

payment of the amount as directed supra, this Order will not enure to the

benefit of the petitioner."

Sd/- U. SRI DEVI

ASSISTANT REGIST IITRUE COPY// --

For ASSISTANT REGISTRAR To, . The XIll Addl. District and Sessions Judge, Narasaraopet, Guntur District. The II Additional Junior Civil Judge-cum-II Additional Judicial Magistrate of First Class, at Narasaraopet, Guntur District. K.Rama Krishna Rao, S/o. Venkata Swamy, R/o. Bapanaiah Nagar, Narasaraopet, Palnadu District.( By RPAD)

4. One CC to Sri. Thota Ramakoteswara Rao, Advocate [OPUC]

5. Two CC to Public Prosecutor, High Court of AP [OUT]

6. One spare copy.

B

nN --

bd

HIGH COURT

SRK J

DATED Sh 2/2022

SAIL ORDER

LIST THE MATTER APTER FOUR (4) WEEKS

iA NO.2 OF 2022 iN GCRLURC.No.T1a? af 2022

INTERIM SUSPENSION