Andhra Pradesh High Court - Amravati
Mandarapu Venkata Ramayya vs The State Of Andhra Pradesh on 5 December, 2022
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
MONDAY, THE FIFTH DAY OF DECEMBER
RW THOUSAND 2 AND TWENTY TYYO
PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
iA Neo. 2 OF 2022
iN
CRLURC NOs 1138 OF 2022
Sahveen:
Mandarapu Venkata Ramayya, S'o. Late Konda Baby, Hindu, Aged 46 years,
Proprietor, Ae Lucky Enter ris 28, 2.No. $2-2-17 5/1 Jawahar nagar, Malkanuram
Fost, Vis ishakanatnam, Vishakapatiam Oistriah
Revision Fettoner/Appailant Accusad
AND
1 The State of Andhra Pradesh, Represented by Public Prosecuter, High Court
Of Andhra Pradesh At Amaravat Gunty District,
2. Sree Venkata Lakehmi Transport, MV Raghava Rac, Proprietor, S/o.
Adinarayana, Aged 57 years, R/o. MIG 1/164, Guilalapalern, Sriharipuram,
Miasikanuram Post, Vishakanainan, Vi Shaka apainan istrict.
oRespondent(Campiainant
Counsel for the Petitioner <RILARU NITHIN KRISHNA
Counsel for the Respondent No.) PUBLIC PROSECUTOR (AP}
Fetiion fled under Section G87 (1) CPC praying that in the circumstances
stated in the affidavit fled in suppart of the netition, the High Court may be oleasad
to Suspend the sentence of imorisanment and fine imposed on the Revision
PetifioneAccused in C.C. No.7 7/2008 on the of file the Hon'ble Hi Additional Chief
Metropolitan Magistrate At Visakhagsinam., as confirmed in Criminal Aposal Nost4
OF 2017 on the fils of AY Additional District anc Sessions Judge, Galuwaka,
ve oe paren District, and also the operative portion of the judgment dated
eafQQ202e in Criminal Appeal No.g71/2017 on the fle of IV Addifional District and
Sage lONS Judge, Gahavaka, V hakapainam directing the Trial Court fo take steps for
execution of santence, tl pending disposal of CRLRC No. 1158 of 2022, on the fle
of fhe High » Court
aie
The sour while directing F matice to the Respondent ts herein to show
CHU a8 fo why this apolinatior sche uid nat be complied with, made the following
arderiThe raceint of this order wi b @ desred tg be the raceipt of notice in the
case}. The Catet made the following
ORDER:
"In the circumstances, the sentence imposed against the petitioner vide
judgment, dated 18.04.2017, passed in cc No.77 of 2006 by the learned Ill
Additional Chief Metropolitan Magistrate, At Visakhapatnam and as confirmed
vide judgment, dated 22.09.2022, passed in Criminal Appeal No.211 of 2017 by
the learned iV Additional Metropolitan" Sessions Judge, Visakhapatnam, at
Gajuwaka, is suspended on condition of the petitioner depositing 20% of the
cheque amount within a period of eight (8) weeks from 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 DEV
ASSISTANT REGIS
IfTRUE COPY/! ,
oo SECTION OFFICER
To,
1. The IV Additional District and Sessions Judge, Gajuwaka, Vishakapatnam
District.
2. The Ill Additional Chief Metropolitan Magistrate At Visakhapatnam.
3. Sree Venkata Lakshmi Transport, M.V Raghava Rao, Proprietor, S/o.
Adinarayana, R/o. MIG 1/194, Gullalapalem, Sriharipuram, Malkapuram Post,
Vishakapatnam, Vishakapatnam District.( By RPAD) :
4. One CC to SRI. KILARU NITHIN KRISHNA Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR (AP) [OUT]
6. One spare copy
ER
HIGH COURT
SRK, J
DATED OS 22022
ORDER
1A NOLS OF 2022
iN
CRLRC.No.1738 of 2028
BAHL
