Thirhala Satya Surya Swamy Siva ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 188 AP

             HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                      MAIN CASE No: Crl.A.No. 18 of 2022
                                PROCEEDING SHEET
Sl.                                                                                OFFICE
       DATE                                    ORDER
No                                                                                 NOTE.
                   DR,J
      17.01.2022
                                     Crl.A.No. 18 of 2022
                          Admit.
                          Learned Assistant Public Prosecutor takes notice
                   on behalf of respondent-state.

Call for records.

__________ DR, J I.A.No.01 of 2022 Heard.

This petition is filed seeking to suspend the conviction and sentence imposed in judgment dated 26.02.2020 passed in S.C.No.380 of 2015 on the file of learned V Additional District and Sessions Judge cum Special Court for trial of Offences against Women, West Godavari at Eluru.

Heard learned counsel for the petitioner/ appellant and learned Assistant Public Prosecutor for the respondent-state.

Learned counsel for the petitioner submits that petitioner has good grounds to succeed the appeal, thereby sought interim suspension of the sentence imposed.

Learned Assistant Public Prosecutor opposed the petition.

Considering the submissions made by the learned counsel for the petitioner, the sentence of imprisonment imposed against the petitioner/ accused in Calendar and Judgment dated 26.02.2020 passed in S.C.No.380 of 2015 on the file of learned V Additional District and Sessions Judge cum Special Court for trial of Offences against Women, West Godavari at Eluru shall be suspended and the petitioner shall be continued on bail on the same terms imposed by the court below.

_________ DR, J Pnr