Pandian Another vs The State Of A.P.
2022 Latest Caselaw 9712 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT|
FRIDAY, THE SIXTEENTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY TWO -
"PRESENT:
HONOURABLE SRE JUSTICE A. ¥. RAVINDRA BABU ©
CRIMINAL APPEAL No. 685 of 2070
Between:

¢. Bandian S/o Balaswamy Oevar, Ageci abaut 30 years,

Ria Keelupstiti Vilage, Mekularpatt] Post, Uslampatti Te
District, Tamil Nadu, "he
2. Palani, S/o Perumalla Devar, aged about 48 years, Caste
R/o Keelupatt? Vilage, Mekularnatt! Post, Uslampatti Talug
District, Tariinadu State.
Appeilants/Accused
AND

"The State, Prohibition and Excise inspector, Mangalagini, Guntur District,
Rep by Public Prosecutor, Nigh Court af Andhra Praciesh.
Respondent

Appeal under Section 374 of Cr.P.C, Preferred against the conviction and
sentence Imposed against the appellants, through judgment dated 29.04.2090 in
&.O.No.4 of 2010 on the Mle of the | Addl. Sessions Judge, Gunture

1A, No. 2 af 2010 (CRLA MP NO. (842 OF 2010} >-

Petition under Section 482 Cr P.C praying that in the circurnsatances stated
in the memorandum of grounds fileci in support of the petition, the High Court may
be pleased to madify the order dated 03-06-2010 made In Crh. MP.Na. TOFS of
2019 in Cri a.Ne. S85 of 2O1O by further reducing me fine amount from
Rs.50,000/- {Rupees fifty thousand omiy} to Rs.1G,000/- (Rupees ten thousand
only}, pending disposal of CRL.A.Na. 685 of 2010, on the file of the High Courl-

iA NO: 7 OF 2010 (CRLA MP ONO. 1073 OF 2010) :-

Petition under Section 374 () GrR.c praying that in the circumstances
stated in the memorandum of grounds fled in support of t the e petit fon, the High
Court may be pleased to enlarge the petitioners on ball By suspending the
operation of the Judement and Sentence imposed 19 S.0.No.4 of 2070 on the Ale of
the | Addl. Sessions Ju ge, Guntur, dated 29.06.2010, pending disposal of CREA,
Mo. 685 of 2070, on the file of the Hi gh Court.

The Appeal coming on for hearing, upon perusing the Appeal and the

memorandum of grounds fled in support thereof and the Orders af the High Caurt
dated 04-70-2010 made In CrLA.M.P.No. 1812 of 2010; order dt. 03.06.2010 ade in
Cro AMP No. 10°73 af 2010; arder di. 28-71-2022 mads herein and HpOR ASSN
ihe arguments of Sri N. Harinath, Learned Counsel representing Gt Ch Savindra
Babu, Advocate for the Appellants and of PUBLIC PROSECUTOR for the respandent
and the Court made the following

Fontd. 2.


a

&

ORDER :-

~ "There is ne information as to the executing of N.B.Ws issued against the
appellants.

Registry to call for the report farm the Superintendent of Police, Guntur,
forthwith <

List Hon 04.09 2023 2 |
"es Sdi- S.SRINIVASA PRASAD
ASSISTANT REGISTRAR

iP TRUE Caro PUNY ? f ui
For ASSISTANT REGISTRAR

re
. The | Additienal District and Sessions Judge, Guntur, (BY SPEED POST)
> The Superintendent of Police, Guntur, Guntur District.
(BY SPL. MESSENGER/SSPEED POST FAN)
3. The Sumerintendent, Central Bri isan , Guntur,
4. The Station House Officer, Prohi ition & Excise, Mangalagiri, Guntur
DNstrict.
The Registrar (Judiciad), High Court a A&B, at Amaravatt,
&. The Section Officer, Criminal Section, High Court of A.P., at Amaravati.
#, Qne CO to SriCh. Ravindra Babu, Advocate | fOPUC]
8 Gne CC to Sri N. Harinath, AdvocatefOPUC}

.

3,

,

8. Two Os fa Public Prosecutar, Hi Court of AP. POU?
70, One spare copy

TRE


S

HIGH COURT

AYRE J

DATED : 16-92-2022;

ORDER

CRLA.No. &85 of 2090 . .

DIRECTIQN