Paleti Pidathala Naveen Chandra vs The State Of Andhra Pradesh
2022 Latest Caselaw 9365 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL:
TUESDAY, THE SIXTH BDAY OF DECEMBER,
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONQURABLE SRI JUSTICE K SREENIVASA REDDY:
iA No, 2 OF 2022
iN
ORLRC NC: 1154 OF 2022
Between:
nal eti @ Pidathala Naveen Chandra, Sfo. Chinna Masthanaiah, Age: 29 years, PUD
ru nathi yapalem, Gudur Town,
Petitioner AppallantfAccused No.1
AND
The State OF Andhra Pradash, Rep. by its Public Prosecutor, High Court of Andhra
Fraciesh af Arnaravall.
Respondent
Petition under Section ay AD Or.PG praying that in the cirournsiances stated
in the graunds filed in suppart of the petition, ihe High Court may be pleased to
suspend the judgment anc canviction santence passed by VH Additional Session
Judge, Gudur, SPSR Nellore ENstrict in CrLA.No.g80 of 2018, dated 22-41-8022
confirming the Judgment and Sentence in O.C.No. 563 of 2048 passed by the
Additional Judicial Macisirate of { Class. Gulu, ot 14-09-2078 and enlarge the
netiioners on ball Pending disposal of ORLRC No. 1154 of 202%, on the file of the
High Court

The petition coming on for hearing, upon perusing the Petition and the grounds

filed in support thereof and upan hearing the argumenis of Sri M Ravindra, Advocate

for the Petitioner and Public Prosecutor for the Respondent, the court made the
folowing;

ORDER

"Senience of imprisonment imposed by the Court below alone is suspended pending disposal of the Criminal Revision Case. The petitioner shall aurrender before the isarned Additional Judicial Magistrate of First Class, Gudur within a period of hve weeks from today and on such surrender, he shall be enlarged on ball an executing a personal bond for a sum of Rs. 10,000/- (Rupess ten thousand only} with two sureties for ihe Hke sum seach to the satisfaction of the Additional Judicial Magistrate of First Class, Gucur."

Sdi- K. RASIRAS AGCHARI ASSISTANT REGISTRAR UTRUE COPY! He For ASSISTANT REGISTRAR Te, The VilAddl Distnet Juciga, Gudur, Nellore District. The Addi. Judicial Magistrate of First Class, Guuis, Nellore District. One CO to Sri. M Ravindra, Advocate [OPUO} Two OCs to Public Prosecutor, High Court of Andhra Pradesh [OPUC] me spare copy

OM de tse fi

E aR

HIGH COURT

: : SRK DATED:06/12/2622 ORDER

IA No. 2 OF 2022 iN GRLRC NO: 1184 OF 2022

samme iTtT ee aoe

BATL GRANTED