Adciional Sessions Judge vs Unknown
2022 Latest Caselaw 1227 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE NINTH DAY OF MARCH
PWO THOUSAND AND TWENTY TWO
PRESENT: &Y
THE HONOURABLE SRI JUSTICE CHEEKAT] MANAVENDRANATH ROY ":

CRIMINAL REVISION CASE NO: 91 OF 2022

Sehween:
Kiarapu Venkateswar Rao, S'o late China Sobhanadri, Hindu, male, 65 years,
retired Employee, Samisraaguden, Nidadavole Mandal, West Godavari
, Appalantidecused
AND
1. The State of Andhra Pradesh, Rep.by its Public Prosecutor, High Court of AP,
Amgravathh
..Resgondant No.4

2. Perabatiuia Srinivasarac, S/o late Shushanam, Hindu, Male, 49 Years, Business,
Near Gsanapathi Talkies Center, Nidadavaia, Towel! and M andal, Wiis Dist.

Respondent No 2iComplainant

Revision fied under Sections S97 & ae of OF PG., praying that in the
crownsta ances stated in the memorandum of grounds fled in support of the Criminal
Navision Case, fhe High Court may be oieased to set aside fhe Order passed in
Cri A No.403 of 2018 | in the Four of IX Aditi onal Ses Ssians Judgs, West Godavari at
Kovvury 12-01-2022 against C.C.No.108 of 2018 dated 23! * day of Saptember, 2078 on
the Court of | Additional Junior Civil ducige- our | Addi, Jucioial Magistrate of Class,
Nidadavols.

 

IANO: 2 OF 2022

Fatiion under Section 497 of CrP praying thal in the circumstances stated in
the mesmo of grounds fled In support of the Criminal Revision Oase, the High Court may
be pigased fo Suspend the Judgment Passed | y Cra. No. 403 of 2078 in the Court of IX
Adciional Sessions Judge, West Godavari at Rowuru 12-01-2022, in confirming the
oanvicton and senienos imposed by Judgment | in Ci, No. iOS af O16, dated 238" day of
Augusi, 2078 on the Court of | Additional Jucicial Magistrate of -Class-Curnet Additions!
Juror Civ dinige, Nidadavole, Bending disposal of ORLRC Na. Gi of 2022. on the He
of the High Court, |

The petition caming on for hearing, upon perusing the Criminal Revision Case
and the memo of grounds filed in support thereat and the earlier order of the Nigh Court
daled 02.02 2022 made herein and upon hearing the arguments of Si TV. JAGGI
REDDY, Advocate for the Petitioner, and of Public Prosecutor for the Respondent No.1
the Court made the following
ORDER:

Heard learned counsel for the petitioner.

Gonsidering the submissions made by him, Ume to deposit 10% of the extended tii 34-3-2022 finally, | a.

SU. K. TATA RAO" DEPUTY REGISTRAR

cheque amount and also to produce sureties as ordered on 05-02-2022 is :

TRUE COPY

SECTION OFFICER

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tot BD

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Jone CO te Two OC's

The Additional Judicial Maqisirats jucige, Nidadavoie. The IX Additional Sessio: Perabattuia Srinivasarao, S/o jate B) Nidadavole, Tawel and Mandal, WG SRL TV JAGGH I EDDY to Public Prosecutor, High One spare copy

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HIGH COURT

CMR

DATED OMOM2O22

ORDER

GRLREONG.OT af 2023

DIRECTION