Palli Kishore vs State Of Andhra Pradesh
2022 Latest Caselaw 509 AP

  
 

MONDAY, THE THIRTY FIRST DAY OF JANUARY
TWO THOUSAND AND TWENTY TWO
:PRESENT:

THE HONOURABLE SRI JUSTICE D RAMESH

IA No. 2 OF 2022
IN
CRLRC NO: 66 OF 2022

Between:

Palli Kishore, S/o.Satyanarayana, aged about 31 years, Occ.Agricultural Coolie,
R/o.China Harijanapeta, Attili Village and Mandal, West Goidavari District.
...Petitioner/petitioner
AND
The State of Andhra Pradesh Rep by its Public Prosecutor, High Court Buildings,
High Court of Andhra Pradesh, Amaravathi, Guntur District. Through the SHO,
Prohibition & Excise Station, Tanuku.
...Respondent/Respondent

Petition under Section 397(1) of Cr.P.C praying that in the circumstances stated

in the memorandum of grounds filed in Criminal Revision Case, the High Court may be
pleased to enlarge the petitioner on bail by suspending the sentence of imprisonment
imposed by the calendar and Judgment dated 27-08-2019 in C.C.No. 503 of 2019 on
the file of the Court of the Il Additional Judicial Magistrate of | Class at Tanuku, which
was confirmed by the Judgment dated 20-01-2022 in Crl.A.No. 394 of 2019 on the file of
the Court of the IV Additional District and Sessions Judge Tanuku, West Godavari
District, pending disposal of CRLRC No. 66 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 Sai Gangadhar
Chamarty, Advocate for the Petitioner and of the Public Prosecutor for the Respondent,
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

learned II Additional Judicial Magistrate of First Class, Tanuku."

PWON>

DNA

Sd/- M. SURYANADHA REDDY ASSISTANT REGISTRAR ITTRUE COPY//

SECTIO ICER

The IV Additional District and Sessions Judge Tanuku, West Godavari District. The Il Additional Judicial Magistrate of | Class at Tanuku, West Godavari District. The Superintendent, Central Prison, Rajamahendravaram, East Godavari Dist. The Station House Officer, Prohibition & Excise Station, Tanuku, West Godavari District.

One CC to Sri. Sai Gangadhar Chamarty, Advocate [OPUC]

Two CCs to Public Prosecutor, High Court of AP [OUT]

One spare copy.

HIGH COURT DRJ

~ DATED:31/01/2022

ORDER

IA NO.2 OF 2022

IN CRLRC.No.66 of 2022

DIRECTION

- yt) AY SET

Reg