Andhra Pradesh High Court - Amravati
Daggubati Srinivasa Kumar vs The State Of Andhra Pradesh on 9 December, 2022
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
FRIDAY, THE NINTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IA No. 1 OF 2022
IN
CRLRC NO: 1183 OF 2022
Between:
Daggubati Srinivasa Kumar, S/o.Bala Krishna Murthy, Aged about 53 years,
Hindu, Occ: Private Teacher, R/o.Plot No.401, Sri Lakshmi Ganapathi
Apartments, Vetapalem village and Mandal, Prakasam District
..Petitioner
AND
1. The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of
Andhra Pradesh, Amaravati.
2. Amara Subba Rao, ,S/o.Lakshminarayana, Aged about 67 years, Hindu, Occ
Business, R/o.D.No.1-8-1, 1** Lane, Opp Sri Anjaneya Temple, Navabpeta,
Chirala, Prakasam District. .
...Respondents
Petition under Section 397(1) of Cr.P.C is filed praying that in the
circumstances stated in the memorandum of grounds filed in Criminal Revision
Case, the High Court may be pleased to enlarge the petitioner on bail, by
suspending the conviction and sentence imposed by Calendar and Judgment of
conviction dated 14.10.2020 passed in C.C.No.46 of 2013 on the file of the court of
Learned | Additional Junior Civil Judge-Cum-| Additional Judicial Magistrate of First
Class, Chirala, Prakasam District as was confirmed by the Judgment dated
20.09.2022 passed in Crl.A.No.57 of 2020 on the file of the court of Learned VII
Addl. District and Sessions Judge, Prakasam District at Ongole, pending disposal of
CRLRC No.1183 of 2022, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the arguments of
Sri Naga Praveen Vankayalapati, Advocate for the Petitioner and of Public
Prosecutor for Respondent No.1, the court made following
~ ORDER:
"Sentence of imprisonment imposed by the Court below alone is
suspended pending disposal of the Criminal Revision Case on condition of
petitioner surrendering before the learned | Additional Judicial Magistrate of
First Class, Chirala, Prakasam District, and on such surrender, the petitioner
shall be enlarged on bail on his executing a personal bond for a sum of
Rs.10,000/- (Rupees Ten Thousand only) with two sureties for the like sum
each to the satisfaction of the learned | Additional Judicial Magistrate of First
Class, Chirala, Prakasam District, and also on payment of 20% of the cheque
amount, within a period of ten (10) weeks. In default of payment of cheque
amount, the interim suspension granted today shall stand cancelled
automatically without further reference to the Court."
Sd/- B. CHITT! JOSEPH
| ASSISTANT SESISTRAR
ITTRUE COPY//
I 'SECTION OFFICER
To,
1. The | Additional Junior Civil Judge-Cum-! Additional Judicial Magistrate of
First Class, Chirala, Prakasam District.
2. The VII Addl. District and Sessions Judge, Prakasam District at Ongole.
3. Amara Subba Rao, S/o.Lakshminarayana, R/o.D.No.1-8-1, 1% Lane, Opp Sri
Anjaneya Temple, Navabpeta, Chirala, Prakasam District.( By RPAD)
4. One CC to Sri. Naga Praveen Vankayalapati, Advocate [OPUC]
5. Two CC to Public Prosecutor, High Court of AP [OUT]
6. One spare copy.
B
HIGH COURT
SRK,J
DATED:09/12/2022
BAIL ORDER
IA NO.1 OF 2022
IN
CRLRC.No.1183 of 2022
INTERIM SUSPENSION
