Varigani Veeraju vs The State Of Andhra Pradesh
2022 Latest Caselaw 9820 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTY SECOND DAY OF DECMBER, TWO THOUSAND AND FWENTY Two

: PRESENT :

|.A.No. 2 of 2022
IN
CRIMINAL R.C. No. 1193 of 2022
Between :
Varigani Veeraju, S/o. Gandhi, Aged about 29 years, R/o. Mal
Village, H/o. Nidumolu Village, Muvva Mandal, Krishna District.
..Petitioner/Appellant/Accused
(Revision Petitioner in Crl.R.C.No.1193/2022
on the file of the High Court)
AND
The State of Andhra Pradesh, rep. by Public Prosecutor,
High court at Amaravati, for eh State of Andhra Pradesh at Amaravati.

. Respondent
(Respondent in-do-)

Petition under Section 397 & 401 of Cr.P.C. is filed praying that in the
circumstances stated in the grounds filed in the Crl.R.C., the High Court
may be pleased to enlarge the petitioner herein on bail by suspending the
conviction and sentence imposed by Additional Judicial First Class
Magistrate, Avanigadda, Krishna District in C.C.No. 639 of 2015 Dt. 24-07-
2018 thereby confirmed by the VI Additional District & Sessions Judge,
Krishna District at Machilipatnam in Judgment Dt. 12.12.2022 in Crl.A.No.
243 of 2018, pending disposal of Crl.R.C.No. 1193 of 2022 on the file of
High Court.

The petition coming on for hearing, upon perusing the Petition and
the grounds filed in Crl.RC., and upon hearing the arguments of
Sri Anasuri Eswar Sai, Advocate for the Petitioner, and of Public Prosecutor
for Respondent-State, 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 Additional Judicial Magistrate
of First Class, Avanigadda."

Sd/- G. SRINIVAS REDDY
ASSISTANT REGISTRAR

// TRUE COPY // . SECTION OFFICER
Contd..2...


To

1.The VI Additional District & Sessions Judge, Krishna District
at Machilipatnam.
2.The Additional Judicial First Class Magistrate, Avanigadda, Krishna District
3.The Station House Officer, Kuchipudi Police Station, Krishna District.
4.The Superintendent, District Jail, Vijayawada, NTR District.
3. Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)
6.One CC to Sri Anasuri Eswar Sai, Advocate(OPUC)
7.One Spare copy.

TKK


HIGH COURT

SRK.J

DATED: 22-12-2022.

ORDER

1.A.No. 2 of 2022 IN CRL.R.C.No. 1193 of 2022

RELEASE THE PETITIONER ON BAIL