G.Dorai vs The State Of Andhra Pradesh
2022 Latest Caselaw 9671 AP

IN THE HIGH COURT OF ANOHRA PRADESH « AMARAVAT!

deen THE FIFTEENTH DAY OF DECEMBER
NWO THOUSA ND AND TWENTY TW
: PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENORANATH R

iA No. 2 OF 2022
iN
GCRLRG NO: 1163 OF 2022
Setwoen:
G Doral, Slo. Ga ncarajula, Aged about 42 years, R/o.D.No.8-959/2, Santhanel,
Chittoor Town and Oisiriet
.. Petitioner
Petitioner in ORLAC 1483 OF Boe2
an the He of High COUN)
AND
1. The State of Andhra Pradesh, Rep by its Public Prosecuter, High Court of
Anenrs Pradesh at Amaravathi.
2. S. Baskar, Gio. S.Sivananda Chetty, Aged about 59 years, Rio D.No.8-318,
Pilayarkoil Sireot Santhanet, Chittoar Town and Dis . ried.
Respondents
(Respondents inetio-}

Petition under Section 3871) ef CrP. praying that in the clrcumsiances
stated in the affidavid fled in support of the petition, the High Court may be pleased
io release the petitioner on ball, by suspend ng ihe sentence of imprisanmerntt passed
by the Judgment dalad 13.12.2022 in Criminal A Appeal i Na, $6 of 2027 on the file o
the Hon'ble Principal Sessions Judge, Chittoar, pending disposal of CRLRC New 163
of 2022, on the fils of the High Court.

Tre pehlicn coming on for hearing, upen perusing the Petition and the
affidavit fled | in support thereof and upon hearing the arqumenis of SRI Y MAHA
LARSHM) Advacate for the Fetitioner ard of PLISUIC PROSECUTOR for the
Respondent No.1, the Court made the following

ORDER:

"Heard learned counsel for the petitioner and the iearned Assistant Public Prosecutor.

There shall be suspension of execution of sentence imposed against the patitioner in C.0.No.23 of 2043 on the file of learned Special Judicial Magistrate of First Class for Prohibition and Exciss, Chittear, which in turn was confirmed in Criminal Appeal No46 of 2021 on the file of learned Principal Seasions Judge, Chittoor, ti disposal of this Criminal Revision.

The petitioner shall be released on ball on execution of self-band for Rs.50,000/- (Rupses fiity thousand only} with fwo sureties for a like sum each to the satisfaction of the Special Judicial Magistrate of First Clase fer

Srohibitien and Excies, Chittsor, on deposit of Rs.4,00,000/. (Rupees Four lakhs only) towards half of the fine amount imposed against the petitioner".

Te,

BO oe

nk OEE OM

Sdi- W. SRI DEVI ASSISTANT REGISTRAR PRUE COPY! See For ASSISTANT REGISTRAR

The Princival SESSUNS Judge, Chitinor

The Special Judicial First Class Magistrate for Frohibiion and Excise, Chittoar CNst rink

The Superintendent, Central Prison, Chittoor, Chittoor District

S Baskar, Sfo.8 Sivananda Chetty, Aged about 38 years, Rfo D.No.6-218, Pillayarkoil Steet, Santhanel, Chittoor Town and District. (By RPAQ)

One CC in SRL ¥ MAHA LARSHMI Advacate [OPUC)

Two OCs fo PUBLIC PROSECUTOR, High Court of AP [OUT]

One Spars COpY

Se

ah

HEN COURT

CMR

DATED TEN 2/2022

ORDER

iA.NO.2 OF 2022 iN GRLRC.No.1183 of 2022

BAL