Tunga Venkata Sesha Reddy vs State Of Andhra Pradesh
2022 Latest Caselaw 454 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 4 e

MONDAY, THE THIRTY FIRST DAY OF JANUARY, TWO THOUSAND AND TWENTY TWO "3%

: PRESENT : i
THE HONOURABLE SRI JUSTICE D. RAMESH . ie ats
|.A.No. 1 of 2022 Ve
IN

CRIMINAL R.C. No. 62 of 2022

 

Between :-
Tunga Venkata Sesha Reddy, S/o. Sundararami Reddy..
.Petitioner/Appellant/Accused
(Revision Petitioner in Crl.R.C.No.62/2022
on the file of the High Court)
AND
1.The State of Andhra Pradesh, rep. by the Public Prosecutor,
High Court of A.P., Amaravati.
2.Dharmavaram Sarojini, W/o. Subramanyam Achari, R/o. D.No. 10-3-162,
Opposite to Hebsiba Prayer House, Metla Revu, Srinivasa Puram,
Santhapeta, Nellore, SPSR Nellore District.(Complainant)
.. 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 Crl.R.C., the High Court may be pleased to suspend the conviction and sentence imposed by Judicial Magistrate of First Class, Special Mobile Court, Nellore, SPSR Nellore District in CC.No. 442 of 2016, Dt. 27.06.2018 thereby confirmed by the Special Judge for Trial of Offences under S.Cs and S.Ts (POA) Act-cum-V Additional Sessions Judge, Nellore, SPSR Nellore District, in Judgment dt. 06.01.2022 in Crl.A.No. 208 of 2018, pending disposal of Cri.R.C.No. 62 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 Siva Prasad Reddy, Advocate for the Petitioner, and of Public Prosecutor for Respondent No.1-State, the Court made the following ORDER:-

"Heard.

Learned counsel for the petitioner submitted that during pendency of the appeal before the lower appellate Court, the petitioner has deposited an amount of Rs.45,000/- out of the total compensation amount of Rs.3,00,000/-.

in view of the submissions made by learned counsel for the petitioner, the sentence of imprisonment imposed against the petitioner alone is suspended pending disposal of the criminal revision case."

Sd/- M. SURYANADHA REDDY, ASSISTANT REGISTRA

// TRUE COPY // for ASSISTANT'REGISTRAR To

1.The Special Judge for Trial of Offences under $.Cs and S.Ts (POA) Act-cum-V Additional Sessions Judge, Nellore, SPSR Nellore District.

2.The Judicial Magistrate of First Class, Special Mobile Court, Nellore, SPSR Nellore District.

3.Dharmavaram Sarojini, W/o. Subramanyam Achari, R/o. D.No. 10-3-162, Opposite to Hebsiba Prayer House, Metla Revu, Srinivasa Puram, Santhapeta, Nellore, SPSR Nellore District. °

4.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)

5.One CC to Sri Siva Prasad Reddy, Advocate(OPUC)

6.One Spare copy.

TKK

HIGH COURT

DR.J

DATED: 31-01-2022.

BAIL ORDER

1.A.No. 1 of 2022 IN CRL.R.C.No. 62 of 2022

INTERIM SUSPENSION

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