Jada Venkata Ramesh Kumar vs The State Of Andhra Pradesh
2022 Latest Caselaw 551 AP

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 2022
IN
CRLA NO: 42 OF 2022

 

Between:
Jada Venkata Ramesh Kumar, S/o late Subba Rao, aged about 39 years, Occ.
Private job, D.No.15-198, Agraharam Street, Ponduru Village & Mandal,
Srikakulam District.
...Petitioner/Appellant/Accused No.1
AND
The State of Andhra Pradesh, Rep. by the Public Prosecutor, High Court of A.P
at Amaravati, Through The Drug Inspector, Palakonda, Srikakulam District.
...Respondent/(Complainant

Counsel for the Petitioner :SRI T TEJESWARA RAO, ADVOCATE
Counsel for the Respondent :PUBLIC PROSECUTOR

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 judgment dt. 12.01.2022 in SC No. 63/2019 on the file of Court of Asst
Sessions Judge at Rajam, Srikakulam District, pending disposal of CRLA No.42 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.

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." Ln

Sd/- K. SRINIVASA RAJU

ASSISTANT REGISTRAR ITTRUE COPY!// 5

SECTION OFFICER

F cine oe ee ee ee Ea

To, .

The Court of Asst Sessions Judge at Rajam, Srikakulam District. The Drug Inspector Palakonda, Srikakulam District.

One CC to Sri. Tota Tejeswara Rao, Advocate [OPUC]

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

One spare copy.

Dakwn-

HIGH COURT

DR,J

DATED:01/02/2022

ORDER

IA NO.1 OF 2022 IN CRLA.No.42 of 2022

DIRECTION

ef