Dasyam Srinivas vs The State Of Andhra Pradesh,
2022 Latest Caselaw 550 AP

TUESDAY, THE FIRST DAY OF FEBRUARY__
TWO THOUSAND AND TWENTY TWO
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH_

IA No. 1 OF 2022
IN
CRLA NO: 45 OF 2022 --

 

Between:
Dasyam Srinivas, S/o. Late Raghava Rao, aged about 60 years, Occ. Business,
R/o. 9-6-90/1, Shivajipalem, Visakhapatnam Town, Andhra Pradesh.
...Petitioner/Appellant --
AND

The State of Andhra Pradesh, through Inspector of Police, CBI, SPE, through

their Special Public Prosecutor, High Court of Andhra Pradesh, Amaravati.
...Respondent/Respondent_--

Petition under Section 389(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds filed in Criminal Appeal, the High Court may be pleased
to SUSPEND the operation of Judgment dated 04-01-2022 made in C.C.No. 07 of 2006
on the file of Principal Special Judge for CBI Cases, Visakhapatnam, pending disposal
of CRLA No. 45 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 Sreenivasa Rao Velivela,
Advocate for the Appellant and of the 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 surrenderring before learned Pri. Special Judge for CBI Cases, Visakhapatnam 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) each with two sureties each for a likesum to the satisfaction of the learned Pri. Special Judge for CBI Cases, Visakhapatnam."

I.

M.RAMESH BABU DEPUTY REGIST .

AS GISTRAR | [eva

ITTRUE COPYI/ --

SECTION OF ' For AS ON OFFICER = . The Principal Special Judge for CBI Cases, Visakhapatnam. -- . One CC to Sri. Sreenivasa Rao Velivela, Advocate [OPUC] --

3. Two CCs to Public Prosecutor, High Court of AP [OUT] -----

4. One spare copy.

B

a

HIGH COURT

DR,J

DATED:01/02/2022

ORDER

IA NO.1 OF 2022 IN CRLA.No.45 of 2022

DIRECTION