Pothuraju Srinivasulu Lilan ... vs State Of Andhra Pradesh
2022 Latest Caselaw 723 AP

[ 3208 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE NINTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY TWO
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH

IA No. 1 OF 2022
IN
IA NO.41 OF 2021
IN
CRLA NO: 40 OF 2021

Between:
Pothuraju Srinivasulu @ Lilan Seenu, S/o. Late Pedda Subbanna, aged 52
years, R/o. H.No.31-88, B.C. Colony, Bilakaladuduru Village, Gadivemula

Mandal, Kurnool District.
..-Petitioner/Appellant

(Petitioner in CRLA 40 OF 2021
on the file of High Court)
AND
State of Andhra Pradesh, rep.by its Public Prosecutor, High Court of Andhra
Pradesh at Amaravati, Velagapudi, Guntur District.
...Respondent
(Respondents in-do-)

Petition under Section 482 of Cr.P.C praying that in the circumstances
stated in memorandum of grounds of criminal appeal, the High Court may be
pleased to relax the condition of petitioner's appearance before the trial court
once in a month till the disposal of the Criminal Appeal which is imposed vide
orders dated 22.02.2021 passed in I.A.No.1 of 2021 in Crl.A.No.40 of 2021,
pending disposal of CRLA No.40 of 2021, on the file of the High Court.

IA No. 1 OF 2021:

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 sentence imposed under Judgment dated 05-01-2021
passed in SC/ST/S.C.No.134 of 2017 on the file of the court of the Special Judge
for Trial of Cases under SCs & STs (POA) Act -- cum -- VI.Additional Sessions
Judge, Kurnool, pending disposal of CRLA No.40 of 2021, 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 V.V.Satish, Advocate for the Appellant and Pubic Prosecutor for the
Respondent, the Court made the following.

ORDER:

"This petition is filed praying the Court to relax the condition imposed by this Court in IA.No.01 of 2021 on 22.02.2021.

In view of the reasons mentioned in the accompanying affidavit, this Court inclined to relax the conditions imposed in 1.A.No.01 of 2021 on 22.02.2021.

Accordingly, this I.A is ordered." Sd/- M. SRINIVA

ASSISTANT REGISTRAR

ITTRUE COPY// I

/

For ASSISTANT REGISTRAR

To,

a hwn

MM

The Special Judge for Trial of Cases under SCs & STs (POA) Act -- cum -- IV Additional Sessions Judge, Kurnool.

The Station House Officer, Gadivemula Police Station, Kurnoo! District One CC to Sri. V.V.Satish, Advocate [OPUC]

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

One spare copy

HIGH COURT

DRJ

DATED:09/02/2022

ORDER

IA No. 1 OF 2022

IN

IA NO.1 OF 2021

IN

CRLA NO: 40 OF 2021

DIRECTION