Meekala Seenaiah vs State Of Andhra Pradesh
2022 Latest Caselaw 3525 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAMA
.  "FUESSDAY, THE FIFTH DAY OF GULY, TWO THOLSAND AND TWENTY THA
> PRESENT :
THE HONQURABLE SRI JUSTICE K. SREENIVASA REDDY
LA.Neo. 2 of 2022
CRIMINAL BC. No. 31 of 202?

   

Between
Meckala Seenaiah ofa. S$. Simon, Aged about 63 years, Occ : Retired Senier Line
inspector, O/o. the DEE Construction, Vidyuth Bhavan, 8.5. Road,
Kadapa, ¥S.R. District.
Petitioners Accused
(Revision Retiticrer in Cri RC No, 317 /2022
on the file of the High Court}
AND
a ate of Andhra Pradesh, reo. by {ts Public Prosecutor
Nigh Court of Andhra Pradesh, Amaravati.
2.Gurijsia Na rasimhutu, S/o. G, Pedda Narasaiah, Qee : Senior Line Inspector,
Rio, Door No.4? f367-10, Bhagya Nagar Calany, Kadapa City,
YoS.R. District.
.. Respondents 'Complainant
iXespanents in-da-}
Petition under Sections 397 & 407 of Cr.P.C. preying that in the
circumstances stated in the grounds Aled in the Cri.R.C., the High Court may
be pleased to release the petitiener on bail by suspending the sentence
imposed in Judgment dated O7-(8-2022 made in CriA.No.40 of 2020 on the Hie
of the Court of Frincinal Sessions Judes, Kacapa, Y.S.R. District against the
Judgment, dated 29-01-2020 merce in C.C.No. S4 af 2018 on the file of the
| Additional Judicial Magistrate of First Class, Kaclapa, YS.R. District, pending
cisposal of CrL A.C No. 317 of 2022 on the file af High Court.

The petition coming on for hearing, upon perusing the Petition and the
grounds Filed in ri.RC., and upen hearing the sreuments of
ati PVN, Kiran Kumar, Advocate for the Petitioner, and of Public Prosecutor
far Respondent No. 1-State, the Court mace the following
ORDER:

"sentence of imprisonment imposed by the court below alone is suspended pending disposal af the Criminal Revision Case on condition of petitioner surrendering before the learned | Additional Judicial Magistrate of First Class, Kacapa, YSR [Nstrict, and petitioner is ordered ta be released on ballon his executing a personal bond for a sum of Bs.5,000/- (Rupess Five Thousand only} with two sureties for the Hke sum each, to the satisfaction of the learned | Additional Judicial Magistrate of First Class, Kadapa, YSR District."

odav- A. SURYARADHA REDDY, ASSISTANT REGISTRAR

éf TRUE COPY /? a far ASSISTANT REGISTRAR Te

1. The Principal Sessions Judge, KRadana, ¥.S.R. District.

2. The | Additicnal Judicial Magistrate of First Class, Kadapa, ¥.5.R. District.

3.Gurfiala Narasimhulu, 9/0. G. Pedda Narasaish, Occ : Senior Line Inspector, Rio. Door No.42/361-10, Shagysa Nagar Calony, "Kadape Ciby, YS.R. DMstrict.

4. Two COs to the Public Prasecuter, High Court of AJP. (QUT)

5.One CC to Sri P.V.N. Kiran Kumar, Advorate(OPL 5CY & One Spare copy.

PRE

HIGH COURT

SER

DATED: 08-07-2022.

BAIL ORDER

LANo, 2 of 2022 iN CRL.R.C.No. 317 of 2022

RELEASE THE PETITONER ON BAHL