Vallabah Venkatesh, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3888 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MONDAY, THE ELEVENTH GAY OF JULY
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY |

lA No, TOP 2022
IN
GRLRG NOh $18 OF 2022

 

Betwyeen: Meg
- Vahabah Venkatesh, S/o. Narasimhulu, aged sboul 42 years, Ro. 3° Gang,
SS Tuvart nuram Vilage, Banatia Mande Sh, Guntur Distrint.
"* Petitioner Accusead Nog
AND
The State of Andhra Praciesh, Reo by fs Publio Prosenutor, Nigh Court o
Andhra Fradesh af Amaravall = >

re

    

ww Respondent

Petition under Section 482 of CrP. praying that in tie circumstances stated In
the memorandum of grounds fled in Criminal Revision Case, the High Court may be
pisased to enlarge the petitioner on bail by suspending the conviction and sentence
imposed by Calendar and Judgment dt 29. oy 2024 passed inl. No. 129 af 2017 on
the fie of the Court of Leamad Additional Junier Civil Judge, Bapatia, as was confirmed,
by the Judgment df. G8.07 2022 passed in CrLA No. 36 of 2021 on the file of the court
af Learned AH Addi. District & Sessions Judge, Guntur District at Guntur, pending

disposal oF CORLAC No. 578 of $082, on the Me of the High Court.

The petifion coming on For he aaring, upon perusing the Patiion arc! the
memorandum of grounds f Hed in support § thereof and upon hearing the arguments of Sri
Ramakrishna Akurathi" Advocate for the Peliioner and of Public Prosecutor for the
Raspondent, the court mace follawing:
ORDER: os

"Sentence of imprisonment imposed by the Court below alone is

suspended pending dispasal of the Criminal Revisian Gase. The petitiener is
ardered fo be released on ball on his executing a personal bond for a aur of Rs.
10,000) - (Rupees Ten Thousand only) with Reo Sureties for the ke sum each, to
the satisfaction of the Additional Junior Civil Jucgs, Bapatia."

 

Sef. G, HELA NAIDU
Ag ASSISTANT REGISTRAR kee
TRUE COPY! foe ~
re ForAS  gEcTION OFFICER
4, The SH AddL District & Sessions Judge, Guntur Histrict at ountur | .
&. The Adal. Junior Civil Judge' Addl. Judi cial Magistrate of First Class, Bapatla,
Guntur District.
3. The Superintendent, District Jal, Guntur, Suntur Chatriet.
4 One CC to Sri. Ramakrishna Akurathi, 'Adyocaia fOPUC]
S. Twe GOs to Public Prosecutor, High C ourt of AP [QUT] .
§. One spare copy. 5
 

HIGH COURT

SRK. J

DATED: TUOT/2022

ORDER

iA NO OF 2028 iN CRLRC.No.818 of 2022

ALLOWED