Kanuri Gangadhara Rao vs State Of Andhra Pradesh
2022 Latest Caselaw 226 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE NINETEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY TWO
:PRESENT:

THE HONOURABLE SRI JUSTICE D RAMESH

IA No. 2 OF 2022
IN
CRLRC NO: 48 OF 2022

 

Between:

Kanuri Gangadhara Rao, S/o. Adinarayana, aged 38 _ years, R/o.
Mutharasulapeta, Jangareddigudem, West Godavari District.

...Petitioner/Appellant/Accused
AND

1. State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of Andhra
Pradesh at Amaravati.
...Respondent

2. Jayyavarapu Atchuta Rama Rao, S/o. Krishna Murthy, aged 45 years, R/o.
Jangareddigudem Village and Mandal, West Godavari District.

...Respondent/Respondent/Complainant

Petition under Section 397 (1) Cr.P.C praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to suspend
the conviction and sentence imposed by Calendar and Judgment dt. 15.11.2017 passed
in CC No. 378 of 2016 on the file of the court of Junior Civil Judge, Jangareddigudem,
West Godvari District, as was confirmed by the Judgment dt.17.12.2021 passed in Crl.A
No. 436 of 2017 on the file of the court of IX Addl. District and Sessions Judge, Kovvur,
West Godavari, Pending disposal of CRLRC No. 48 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 Smt. NIMMAGADDA
REVATHI Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent No.1.

ORDER:

"Heard.

The sentence of imprisonment imposed against the petitioner/accused in the judgment dated 15.11.2017 passed in C.C.No.378/2016 by the Junior Civil Judge, Jangareddygudem, West Godavari District, which was confirmed in Cri.A.No.436/2017 dated 17.12.2021 on the file of the IX Additional District & Sessions Judge, Kovvur, West Godavari District, alone is suspended pending the revision case.

The petitioner/accused is directed to deposit 10% of the cheque amount before the Court below within four (04) weeks." Sd/- K.TATA RAO DEPUTY,REGISTRAR IITRUE COPY// ' For ASSISTANT'REGISTRAR

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The IX Addl. District and Sessions Judge, Kovvur, West Godavari District.

The Junior Civil Judge, Jangareddygudem, W.G. District.

Jayyavarapu Atchuta Rama Rao, S/o. Krishna Murthy, R/o. Jangareddigudem Village and Mandal, West Godavari District.( By RPAD)

One CC to SRI. NIMMAGADDA REVATHI Advocate [OPUC]

Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT]

One spare copy

pr

fp HIGH COURT

DRJ

DATED:19/01/2022

ORDER

IA NO.2 OF 2022 IN CRLRC.No.48 of 2022

DIRECTION