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Siyarapu Kumar vs The State Of Andhra Pradesh
2022 Latest Caselaw 510 AP

Citation : 2022 Latest Caselaw 510 AP
Judgement Date : 31 January, 2022

Andhra Pradesh High Court - Amravati
Siyarapu Kumar vs The State Of Andhra Pradesh on 31 January, 2022
[ 3208 ]

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
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: 65 OF 2022

   

Between: =
Siyarapu Kumar, S/o Rajendra, Hindu, aged 40 years, Trackmen - I, (P-Way) -
Engineering Quarter No.345/A, Type -1, S.C. Railway, Rajamahendravaram,
East Godavari District.
...Petitioner/Appellant/Accused
(Petitioner in CRLRC 65 OF 2022

on the file of High Court)
AND
1. The State of Andhra Pradesh, Rep. by its.Public Prosecutor, High Court of
Andhra Pradesh, at Amaravathi.
...Respondent/Complainant
2. Vegi Srikrishna Srinivas, S/o Late Sreeramulu, Hindu, aged 44 years,
Resident of Pasivedala village Kovvur Mandal, West Godavari District.
...Respondent/Petitioner/Accused No.1
(Respondents in-do-)

Petition under Section 389(1) of Cr.P.C praying that in the circumstances
stated in memorandum of grounds of criminal revision petition, the High Court ;
may be pleased to suspend the operation of Judgment dated 30-11-2017 ~~
CC.No.803 of 2016 on the file of the II Additional Judicial Magistrate of | Class,
Kovvur, West Godavari District as confirmed in Judgment dated 27-12-2021
passed in Crl.Appeal No.473 of 2017 on the file of 1X Additional Sessions Judge,
West Godavari at Kovvur, pending disposal of the Crl.R.C.No.65 of 2022.

The petition coming on for hearing, upon perusing the Petition and
memorandum of grounds of criminal revision petition and upon hearing the
arguments of Sri I Bala Subrahmanyam, Advocate for the Petitioner and Public
Prosecutor for the Respondent No.1, the Court made the following.

ORDER:

"Heard.

The sentence of imprisonment imposed against the petitioner alone is suspended pending disposal of the criminal revision case on condition of petitioner depositing 10% of the cheque amount within four weeks." ™ a

_Sd/-M. Suryanadha Reddy | . es ITTRUE COPY! ASSISTANT REGIS

SECTION ¢

To,

1. The Il Additional Judicial Magistrate of | Class, Kovvur, West Godavari

District.

2. The IX Additional Sessions Judge, West Godavari at Kovvur

3. Vegi Srikrishna Srinivas, S/o Late Sreeramulu, Hindu, aged 44 years, Resident of Pasivedala village Kovvur Mandal, West Godavari District. (By RPAD) One CC to Sri. |.Bala Subrahmanyam, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy

Qasr

MM

HIGH COURT

DRJ

DATED:31/01/2022

ORDER

IA No. 2 OF 2022 IN CRLRC NO: 65 OF 2022

INTERIM SUSPENSION

 
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