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 pro:
TWO THOUSAND AND TWENTY TWO --
:PRESENT: 7
THE HONOURABLE SRI JUSTICE D RAMESH--
IA No. 2 OF 2022) --
IN
CRLRC NO: 113 OF 2022) _--
Between: ° os
Ankam Nageswara Rao, S/o Late Sri Venkata Rao, Hindu, Age- 63 Years, Occ-
Cultivation, R/o D.No. 86-8-8, Tilak Road, Rajamahendravaram - 533 101, East
Godavari District
AND
1. State of Andhra Pradesh, Rep. by its Public Prosecutor High Court at Amaravathi --~
2. Nalle Balaji Rao, S/o Sri Nageswara Rao, R/o Door No. 2-78/1, Velivennu - 534 216
Undrajavaram Mandel, West Godavari District
...Respondents/Respondents
7 \
Petition under Section 397 (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.168 of 2019 on the file of the court of the IV
Additional District and Sessions Judge, Tanuku, West Godavari, Dated 31-01-2022 preferred
- against the Calendar and judgment made in Calendar Case No.718 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. 113 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 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. oF
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 Rao
ASSISTANT REGISTRAR
[TRUE COPY//
To SECTI FFICER
1. The IV Additional District and Sessions Judge, Tanuku,;-wesrwoaavarrrnist:
2. The Special Magistrate, Tanuku, WG Dist. --
3. Nalle Balaji Rao, S/o Sri Nageswara Rao, R/o Door No. 2-78/1, Velivennu - 534 216
Undrajavaram Mandel, West Godavari District( By RPAD)
4. One CC to SRI. N SIVA REDDY Advocate [OPUC]
5. One CC to The PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OPUC]
6. One spare copy
MSR
...Petitioner/Petitioner __
HIGH COURT
DRJ
DATED:09/02/2022
ORDER
IA NO. 2 OF 2022
IN
CRLRC.NO.113 OF 2022
DIRECTION
