Andhra Pradesh High Court - Amravati
(Revision Petitioner In ... vs Unknown on 11 February, 2022
\ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~~
FRIDAY, THE ELEVENTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY TWO
: PRESENT :
THE HONOURABLE SRI JUSTICE D. RAMESH ~~
|.A.No. 2 of 2022
IN
CRIMINAL R.C. No. 123 of 2022 ,-~ y
Between :- Sa
Mamidisetti Naga Lakshmi, W/o. Srinu. ~~ Petitioner:
(Revision Petitioner in Crl.R.C.No.123/2022.-~* ~
on the file of the High Court)
AND
1.The State of Andhra Pradesh, Rep. by its Public Prosecutor,
High Court of A.P., at Amaravati. ~
2.Duddi Lakshmana Rao, S/o. Appala Swamy, Occ : Business,
R/o. D.No. 10-21-4, Old Town, Tanuku Town & Mandal, --
West Godavari District, A.P. ..Respondents
(Respondents in-do-).
Petition under Section 397(1) of Cr.P.C. praying that in the
circumstances stated in the grounds filed in the Cri.R.C., the High Court may
be pleased to suspend the judgment and conviction passed in Criminal Appeal
No. 207 of 2019 dated 09-02-2022 on the file of IV Additional District and
Sessions Judge at Tanuku, West Godavari District which confirmed the
Judgment passed by the Special Magistrate, Tanuku in C.C.No. 991 of 2016
Dated :- 02-04-2019, by enlarging the petitioner on bail, pending disposal of
Cri.R.C.No. 123 of 2022 on the file of High Court.
The petition coming on for hearing, upon perusing the Petition and the
grounds filed in Crl.RC., and upon hearing the arguments of
Sri N.N. Somendra Reddy, Advocate for the Petitioner, and of Public Prosecutor
for Respondent No.1-State, 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 leaned Special Magistrate, Tanuku, West Godavari District.
Petitioner is directed to deposit 10% of the cheque amount before
the Court below within four (04) weeks."
SD/- K.J. RAJA BA
ASSISTANT REGISTRAR
// TRUE COPY // 'on SECTION QFFICER
To
1.The IV Additional District and Sessions Judge at Tanuku, -----~
West Godavari District.
2.The Special Magistrate, Tanuku, West Godavari District. a
3.Duddi Lakshmana Rao, S/o. Appala Swamy, Occ : Business,
R/o. D.No. 10-21-4, Old Town, Tanuku Town & Mandal,
West Godavari District, A.P. ~~
4.The Superintendent, Sub-Jail, Tanuku, West Godavari District. a
5.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT) ~~
6.One CC to Sri N.N. Somendra Reddy, Advocate(OPUC) _-
7.One Spare copy.
TKK
HIGH COURT
DR.J
DATED: 11-02-2022.
BAIL ORDER
l.A.No. 2 of 2022
IN
CRL.R.C.No. 123 of 2022
RELEASE THE PETITIONER
ON BAIL
