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R. Sreenivasulu, vs State Of Andhra Pradesh
2022 Latest Caselaw 549 AP

Citation : 2022 Latest Caselaw 549 AP
Judgement Date : 1 February, 2022

Andhra Pradesh High Court - Amravati
R. Sreenivasulu, vs State Of Andhra Pradesh on 1 February, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

TUESDAY, THE FIRST DAY OF FEBRUARY
TWO THOUSAND AND TWENTY TWO
:PRESENT:

THE HONOURABLE SRI JUSTICE D RAMESH

IA No. 1 OF 2021
IN
CRLA NO: 38 OF 2022

 

Between:

R. Sreenivasulu, S/o R. Rajagopal, Age. 45 years, Occ. Private Service, D.No.
13-1-167, Tathaiahgunta, Tirupati, Chittoor District.
...Petitioner

AND

State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of Andhra

Pradesh at Amaravati.
...Respondent

Petition under Section 389 (1) Cr.P.C praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to Suspend
the execution of sentence imposed against the petitioner in the judgment dt.31.12.2021
passed in 1.E.S.C. No.20/2013 on the file of | Additional District & Sessions judge,
Chittoor, Pending disposal of CRLA No. 38 of 2022, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri D PURNACHANDRA
REDDY Advocate for the petitioner and PUBLIC PROSECUTOR for the Respondent,
The Court made the following

ORDER:

"Heard.

Considering the submissions made by learned counsel for the petitioner, the sentence of imprisonment imposed against the petitioner alone is suspended pending disposal of the criminal appeal case on condition of petitioner surrendering before learned | Additional District & Sessions Judge, Chittoor and on such surrender petitioner shall be released on bail on the same day on his executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of the learned | Additional District & Sessions Judge, Chittoor. " f

Sd/-M.SURYANADHA REDDY

ASSISTANT REGISTRAR TRUE COPYI// . A L, For ASSISTANT REGISTRAR To,

1. The | Additional District & Sessions Judge, Chittoor.

2. One CC to SRI. D PURNACHANDRA REDDY Advocate [OPUC]

3. Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]

4. One spare copy

HIGH COURT

DRJ

DATED:01/02/2022

ORDER

IA.NO.1 OF 2021 IN CRLA.NOo.38 of 2022

DIRECTION

 
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