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Rambha Narayana Murthy vs Nimmagadda Eswara Venkata ...
2022 Latest Caselaw 3203 AP

Citation : 2022 Latest Caselaw 3203 AP
Judgement Date : 30 June, 2022

Andhra Pradesh High Court - Amravati
Rambha Narayana Murthy vs Nimmagadda Eswara Venkata ... on 30 June, 2022
IN THE HIGH COURT OF ANDARA PRADESH AT AMARAYVAT! _

THURSDAY, THE TRIRTY OAY OF JUNE
TWO THOUSAND AND TWENTY TAS
:-PRESENT: .
THE HONOURABLE SRI HUSTICE « SREENIVASA REDDY

 

iA Ne. 3 OF 2022
one
ORLRCG NG: 481 OF BO22
Between
Rambhs Narayana Murthy, S/o Sanysi Naidu, Business, H/M, aged 45 years,
iG No. 205, Smatha Nagar, Peda Gantyada Mandal, Visakhanainam-d4,
Visakhapainam Cistict, 4 P. s
Pettionen Accused
AND
{. Nimmagadda Esware Venkaia Narasimha Rao, Sio NAV. Krishna Rac, age 28
years, AYM, DUNG. 3-10-2844, Venkateswara Colony, Sheela Nagar, Galuwaka
Mandal, Visakhapatr wT TZ, Visakhapa inam Districh ALP.
' mespondent No /Gomplainant
2. State of Andhra Pradesh, Ren. by: Rubi Nc + Prosecutor, High Gourt of ALP at
Amaravall.

at

Respondent No.2

 
 
  

Fetitian under Sactlon 482 of Cr p. 8 fled praying that in the olrcurmstanass
sfated in the memorandum of grens mids facin' Criminal Revision Oase, the High Court
may be pleased fo suspend the judgment of the lower appellate court passed in CrLaA
No. 534/2017 d£.03.08.20282 on the Me of the 4" Addl. Metropolitan Sessions Judge,
Gallwaka, pending disposal of ORLRO No.481 of 2022, on the He of the High Court.

The pelifinn coming on for hearing, upon perusing the Petition and the
marnoransum of grounds Med in support thersof and upon hearing the arguments of Sri
& Chandra Moull, Advacate for the: Peiitianer and of Pubic Prosecutor for fhe
Respondent No 2, the oourt made the for owing;

ORDER: es
"Santence of imprisonment. imposed by the court below alone is

guapended pending diaposal of the Criminal Revision Case on condition af
petitioner surrendering before the learned iff Additional Chief Metropolitan
Niagistrate, Visakhapainam af Gajuwaka, petitioner ig ordered to be released on
ball on her executing a personal bond fof a sum of Rs.8,000/- (Rupess Five
Thousand only} with two sureties for the like sum each, to the satisfaction of the
igarnied IN Addiional Chief Metropotitar: Magistrate, Visakhapainam al Galuwaka."

sas. 8. ONITTE JOSEPN

   
 

oo ASSISTANT REGISTRAR
TRUE COPY
. For ASSISTANT REGISTRAR
Te,
4. The ill Addi. Chief Metropolitan Mag wistrate, Visakhapainam af Gajuwaka.
3. The 4° Addl, Metropolitan Sessions Judge, Gajuwaka, Visakhapatnam.
3. Nimmagadda Eawara Venkata Naragiinfia Rigo, SYo NV. Krishna Rao, H/M,

D.No, 3-10-24/4, Venkateawara Colen
Visakhanatnam- 12.( By RPAD)
4. ae OC to Gr.G Chandra Moull, Advocate [OPUC]

&, 6 OGs fo Public Prosecutor, Figh ¢ Gourt of AP POUT]
8 one spare copy. .

hesia Nagar, Gajuwaka Mandal,
 

wee

HEBH COURT

SRR,

DATED SOON 2082

ORDER

iA NOS OF 2022 IN CRLAC.No.aSi of 2022

ALLOWED

 
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