S.P. Manigandan vs The State Of Andhra Pradesh
2022 Latest Caselaw 239 AP

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"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. 1 OF 2022
IN
CRLRC NO: 45 OF 2022

 

Between:

S.P. Manigandan, S/o S.S.Ponnuswamy, aged about 29 years, Occ: Weaver R/o
D.No.1-11, Kummavari Veedhi, Chintalapatteda village, Nagari Municipality,
Chittoor District.

...Petitioner/Appellant/Accused No.1
AND

The State Of Andhra Pradesh, through Sub-Inspector of Police, Nagari Police
Sation, Nagari, Chittoor District, rep by its P.P. High Court at Amaravathi.

...Respondent/Respondent/Complainant

~ Petition under Section 397 (1) CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased may be
pleased to grant bail to the petitioner by suspending the Conviction and sentence
passed in Judgment C.C.No.147 of 2018 dated 22-1-2019 on the file of Judicial
Magistrate of First Class, Nagari, Chittoor District, Confirmed in Cri.A.No.43 of 2019
dated 7-01-2022 on the file of the II! Additional Sessions Judge, Tirupathi, Chittoor
District, Pending disposal of CRLRC No. 45 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 Sri P GANGA RAMI REDDY
~ Advocate for the Petitioner and Public Prosecutor for the Respondent.

"> ORDER:

"Heard.

The Sentence of imprisonment imposed against the petitioner/accused
No.1 in the judgment dated 22.01.2019 passed in C.C.No. 147/2018 by the Judicial
Magistrate of First Class, Nagari, Chittoor District which was confirmed in
Cri.A.No.43/2019 dated 07.01.2022 on the file of the lil Additional Sessions Judge,
Tirupathi, Chittoor District, aloné is suspended pending the revision case.

The petitioner/accused no.1 shall be enlarged on bail on execution of self
bond for a sum of Rs.20,000/(Rupees twenty thousand only) with two sureties for
a likesum to the satisfaction of the Judicial Magistrate | of First Class, Nagari,
Chittoor District."

SD/- CHITTI JOSEPH.
ASSISTANT REGISTR,

IITRUE COPY!// A De
Fo SECTION OFFICER.

The Judicial Magistrate of First Class, Nagari, Chittoor District.

The Ill Additional Sessions Judge, Tirupathi, Chittoor District.

The Station House Officer, Sub-Inspector of Police, Nagari Police Station,
Nagari, Chittoor District.

One CC to SRI. P GANGA RAMI REDDY Advocate [OPUC]

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

One spare copy

ON>

O or

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mS

HIGH COURT

DRJ

DATED:19/01/2022

ORDER

IA NO.1 OF 2022 IN CRLRC.No.45 of 2022

DIRECTION