Between vs And
2022 Latest Caselaw 752 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
CRLRC NO: 106 OF 2022

 

Between:
Goudelli Tirupathi Rao, S/o Sanjeeva Rao, Hindu, aged about 43 years, Occ Driver,

R/o Rayadupalem Village, Vemsuru Mandal, Khammam District, Telangana State
..Appellant/Accused No.1/Petitioner
(Petitioner in CRLRC 106 OF 2022
on the file of High Court)

AND
The State of Andhra Pradesh, Rep by Station House Officer, A Konduru Police
Station, Public Prosecutor High Court of AP Amaravathi
...Respondent/Respondent/Respondent
(Respondent in-do-)

Petition under Section 397(1) of Cr.PC, praying that in the circumstances stated
in the memo of grounds filed in Crl.RC., the High Court may be pleased to suspend the
execution of the sentence passed in Judgment dated 31.01.2022 in Crl.Appeal No. 256
of 2018 on the file of the XV Addl. District and Sessions Judge, Nuzvid Krishna District,
confirming the conviction and sentence passed against the appellant in CC No. 194 of
2015 dated 25.06.2018 on the file of the Judicial First Class Magistrate, Tiruvuru by
releasing the petitioner/appellant on bail, pending disposal of CRLRC No. 106 of 2022,
on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and memo of
grounds filed in Crl.RC., and upon hearing the arguments of Sri CH B R P Sekhar,
Advocate for the Petitioner, and of Public Prosecutor for Respondent, the Court made
the following

ORDER:

Heard.

The sentence of imprisonment imposed against the petitioner alone is suspended pending disposal of this revision case and 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 Judicial First Class Magistrate, Tiruvuru.

Sd/- V. SAVITRI GOWRI, ASSISTANT REGISTRAR

ITTRUE COPY//

For ASSISTANT REGISTRAR To, The XV Addl. District and Sessions Judge, Nuzvid Krishna District, The Judicial First Class Magistrate, Tiruvuru, Krishna District The Station House Officer, A Konduru Police Station, Krishna District Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (OUT) One CC to Sri. CH B R P Sekhar Advocate [OPUC] One spare copy the Officer-in-charge, Sub-Jail, Nuzvid, Krishna District.

OakAWN>

Skm

HIGH COURT

DR,J

DATED:09/02/2022

ORDER

IA. 1 OF 2022 IN CRLRC.No.106 of 2022

INTERIM SUSPENSION

{QFEa

ma not