Andhra Pradesh High Court - Amravati
Ankam Nageswara Rao, vs State Of Andhra Pradesh on 9 February, 2022
[ 3208 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
WEDNESDAY, THE NINTH DAY OF FEBRUARY TWO THOUSAND AND TWENDS
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
IA.No. 2 OF 2022
IN
CRLRC NO: 119 OF 2022
Between: :
Ankam Nageswara Rao, S/o Late Sri Venkata Rao, Hindu, Age 63 Years, Océ
Cultivation, R/o D.No 86-8-8, Tilak Road, Rajamahendravaram - 533 101, East Godavari
District
...Petitioner / Petitioner
AND
1. State of Andhra Pradesh, Rep. by its Public Prosecutor High Court at Amaravathi __
2. Potii Satyanarayana, S/o Sri Kondayya, R/o Door No. 5-64, Ambedkar Centre, Velivennu
- 534 216 Undrajavaram Mandal, West Godavari District ----.
..Respondents/Respondents
Petition under Section 597 (1) CrPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to suspend the operation
of the Judgment made in Criminal Appeal No. 167 of 2019 on the file of the Court of the IV
Additional District & Sessions Judge, Tanuku, West Godavari, Dated 31- 01-2022 preferred
against the Calendar and Judgment made in Calendar Case No.1000 of 2016 on the file of the
Court of the Special Magistrate, Tanuku, dated 01-04-2019, pending disposal of the present
Criminal Revision Case No. 119 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 N SIVA REDDY Advocate for the Petitioner
and of PUBLIC PROSECUTOR, High Court of Andhra Pradesh, for the Respondent No.1/State,
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). _
ORDER
"Heard. --
The sentence of imprisonment imposed against the petitioner alone is suspended
pending disposal of this revision case and the petitioner is directed to surrender before the
court below and on surrender the petitioner shall be enlarged on bail on his executing self
bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to
the satisfaction of the learned Special Magistrate, Tanuku. --
Petitioner is directed to deposit 10% of the cheque amount before the Court below."
Sd/-M Prabhakar R
F SECTI FFICER
To,
1. The IV Additional District and Sessions Judge, Tanuku, West Godavari Dist. --
2.. The Special Magistrate, Tanuku, WG Dist. --
3. Potii Satyanarayana, S/o Sri Kondayya, R/o Door No. 5-64, Ambedkar Centre, Velivennu
- 534 216 Undrajavaram Mandal, West Godavari District ( By RPAD)
3. One CC to SRI. N SIVA REDDY Advocate [OPUC]
4. One CC to The PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OPUC]
5. One spare copy
MSR
HIGH COURT
DRJ
DATED:09/02/2022
ORDER --
IA NO. 2 OF 2022
IN
CRLRC.NO.119 OF 2022
DIRECTION
