Sri Dhanaparthi Govindarao ... vs The State Of Andhra Pardesh
2022 Latest Caselaw 671 AP

   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI KE ANBS:
MONDAY, THE SEVENTH DAY OF FEBRUARY, LSS
TWO THOUSAND AND TWENTY TWO Ie
:PRESENT: [ee
THE HONOURABLE SRI JUSTICE D RAMESH 1

  

IA No. 1 OF 2022
CRLA NO: 52 OF 2022 Sy gat

Between:
1. Sri Dnanaparthi Govindarao @ Govinda (A-1), S/o Ganesh, aged 30
years, Kapu Caste, R/o Buruga Village, Veeraghatam Mandal.
2. Smt Dhanapathi Laxmi @ Jaggamma (A-2), Wife of Ganesh, aged 54
years, Kapu by Caste, R/o Buruga Village, Veeraghatam Mandal.
Appellants/Accused Nos.1 & 2
AND
The State of Andhra Pardesh, Rep by its Public Prosecutor, High Court of
Judicature at Amaravathi
. ...Respondent/Complainant

Petition under Section 389 (1) of Cr.P.C praying that in the circumstances
stated in memorandum of grounds of criminal appeal, the High Court may be
pleased to suspend the execution of the sentence passed against the petitioners
in S.C.No.109 of 2016, on the file of the IV Additional District and Sessions Judge
for the Trial of Offences U/Sec.SC/STs (POA) Act at Srikakulam, Judgment
Dated 21*' December, 2021 and release the petitioners on bail, pending disposal
of CRLA No.52 of 2022, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and
memorandum of grounds of criminal appeal and upon hearing the arguments of
Sri G.Vijaya Saradhi, Advocate for the Appellant and Public Prosecutor for the
Respondent, the Court made the following.

ORDER:

"Heard.

The sentence of imprisonment imposed against the 2" petitioner/A2 alone is suspended pending disposal of this appeal and the 2° petitioner/A2 shall be enlarged on bail on her executing self bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum each to the satisfaction of the learned Judicial Magistrate of First Class, Palakonda, Srikakulam District. The petition with regard to 1° petitioner/A1 is dismissed."

Sd/- M. RAMESH BABU_ | DEPUTY REGISTRAR"

I'TRUE COPY// a

SECTION OFFICER

To,

1. The IV Additional District and Sessions Judge for the Trial of Offences U/Sec.SC/STs (POA) Act at Srikakulam. The Judicial Magistrate of First Class, Palakonda, Srikakulam District. One CC to Sri. G.Vijaya Saradhi, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy

akon

MM

HIGH COURT

DRJ

DATED:07/02/2022

ORDER

IA No. 1 OF 2022

IN CRLA NO: 52 OF 2022

INTERIM DIRECTION