Kinthada Suresh vs The State Of Andhra Pradesh
2022 Latest Caselaw 9819 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ._
THURSDAY, THE TWENTY SECOND DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO be
:PRESENT: gS oe
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IA No. 2 OF 2022
IN
CRLRC NO: 1194 OF 2022

etween:
Kinthada Suresh, S/o. Late Suryanarayana, Aged about 35 years, Rio.
Gunupuru Village, Denkada Mandal, Vizianagaram District.  ---
Petitioner/Accused
AND
The State of Andhra Pradesh, Rep. by Public Prosecutor, High Court of
Andhra Pradesh at Amaravathi.

..Respondent
COUNSEL FOR THE PETITIONER of SRI TADDI NAGESWARA RAO
COUNSEL FOR THE RESPONDENT =: PUBLIC PROSECUTOR

Revision under Section 397 (1) Cr.P.C praying that in the circumstances
stated in the memorandum of grounds filed in support of the Revision, the High Court
may be pleased to enlarge the Petitioner on bail by suspending the sentence and
judgment of the Sessions Judge, Vizianagaram passed in Crl.A.No. 38 of 2022, dt.
21.12.2022, in confirming the Judgment of the Judicial Magistrate of First Class -
Cum-Principal Junior Civil Judge, Vizianagaram, passed in C.C. No. 393 of 2020
dated 20.05.2022 in convicting the petitioner for the offence under Section 411 IPC,
pending disposal of CRLRC No. 1194 of 2022, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the
case). The Court made the following

ORDER:

"Heard. Sentence of imprisonment alone is suspended pending disposal

of the Criminal Revision Case and 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 Judicial Magistrate of First Class-cum-Principal Junior Civil Judge,

Vizianagaram."

Sd/- U. SRI DEVI ASSISTANT REGISTRAR

ITTRUE COPY!/ nn

Fo: SECTION OFFICER

The Judicial Magistrate of First Class-cum-Principal Junior Civil Judge, Vizianagaram

One CC to SRI. TADDI NAGESWARA RAO Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of A.P. [OUT] One spare copy

HIGH COURT

SRKJ

DATED:22/12/2022

BAIL ORDER

|.A.NO. 2 OF 2022 IN CRLRC.No.1194 of 2022

ALLOWED