Jakkam Krishna Reddy Krishna ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 9351 AP

iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

TU ESDAY, THE SIXTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
-PRESENT: es
THE HONQURABLE SRI JUSTICE K SREENIVASA REDDY
IA No. 1 OF 2022
IN
CRLA NO: 582 OF 2022 _

Setween:
Jaksam Krishna Resdy © Krishna Reddy, Sfa Gopal, aged QF yrs,
Cultivation, R/o Perapurar Village of Jarugumaili Mandal, Prakasam District,
Appellant/Accused- 2
AND

The State of Andhra Pradesh, through the S.H.0., Jarugumalli Police Station.
Prakasam District represented by its Public Prosecutor, High Court of Andhra
Pradesh, Amaravathi.

oResporndentiCompisinant

a

Petition under Section 389¢1} of Cr.P.G praying that in the circumstances
stated in the memorandum of grounds fled in Criminal Appeal, the High Court may
be pleased to suspend the sentence imposed against the appellant/Accused- 2 in the
judgment di. 16.11.2022 in Special Sessions Case No. $7 of 2017 on the fle of
Special Court for Trial of CH¥ences under Schedule Caste and Schedule Tobe
Prevention of Atrocities) Act, 1989 cur Vii Additional District and Sessions Judge,
Frakasam Oistrict at Ongole for the offanos under Sec.353 rAv 149 IPC and Sec.
St) Cr} (s) and See. Siva} of Schedule Castes and Schedule Thbe ¢ { Prevention of
Afronities) Act, 1989, pending disposal of CRLA Na.882 of 2022. on the Me of the
High Court. -

The petition com! Ing OF for Hearing, upon perusing the Petition and the
memorandum of grounds fled in support thereof and upon hearing the argumienis of
Sri Inakollu Venkateswarlu, Advecate for the Anpailant and of Public Prosecutor for
Respondent, the court made following
ORDER:

"Sentence of imprisonment imposed by the Court below alone is suspended pending disposal of the Criminal Appeal. The petitioner/Accused Nog shall be enlarged on bail on executing a personal bond for a sum of Rs.10,000/- (Rupees ten thousand only} with two sureties for the Hike sum to the satisfaction of the learned Special Judge for Trial of ONences under the SCs & STs (Ped) Amendment Act, 2015-cum-VH Additional District & Sessions Judge, Prakasam District at Qngale."

Sd/- SK. MD. RAF!

ASSISTANT REGISTRAR TRUE COPY! =

SECTION OFFICER

Fo,

4. The Special Court for Trial of Offences under Schedule Caste and Schadule Tribe (Prevention of Atronities} Act, 1989 curn Vil Additional District anc

Sessions Judge, Prakasarn Oistict at Ongole.

The Station House Officer, Jarugumalll Police Station. Prakasam District.

One CC to Si. Inakollu Venkateswarlu, Advocaia [OPUC]

Two CC to Public Prosecutor, High Court of AP TOUT]

One spare copy. .

om we

i & :

HIGH COURT

SRK.

DATED SOG 2/2022

BAIL ORDER

iA NO.T OF 2022 iN CRLANO. 382 af 2022

INTERING SUSPENSION