Andhra Pradesh High Court - Amravati
Yedlapalli Anand vs The State Of Andhra Pradesh on 19 May, 2022
| IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE MINTEENTH DAY OF MAY, TWO THOUSAND AND TWENTY TWO.
: PRESENT : me
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO W
LANo. Taf 2022 =
iN
CRIMINAL RC No, 348 of 2022 >
Between i-
Yedlapalli Anand, 5/q. Satyanarayana, Aged about 27 years, Fitter,
Andhra Sugars Pyt. Lid., Venkatarayapuram, Tanuku, Tanuku Mandal,
West Godavari District.
Petiioner ..
fRevision Petitioner in Cri. R.CNo. 3246/2022
oan the Als of the High Court} ~~
AND
1. The State of Andhra Pradesh, Rep. by its Public Frosecutoy,
High Court of Anchra Pradesh at Amaravati. 7
é.Katta Kishore, S/o, Eswara Rao, Busienss, R/a. 3-23, Venkatarayspuram,
Tanuku Mandal, West Godavari District.
. RESBONdaNts
iRespondents in-da-}
Petition under Section S970) of CrP. praying that in the
circumstances stated in the grounds filed in the Cri.R.C., the High Court may
be pleasecd ta enlarge the "Petitlonar/Accused on Bail, by suspending the
Judgment passed in Cri, Appeal No, 397 of 2049, oe eee, in the court of
iy Additional District and Sessions Judge, Tanuku, West Godavari District,
co nee the conviction and sentence imposed by Sucema nit in C.C.No. 698 af.
204? : 20-09- 2079, in the Court of the opecial Magistrate Court, Fanuku,
West Godavan District, pending disposal of Cri. R.C.No. 246 of 2022 on the Me
of High Court. --
The petition coming on for hearing, upon perusing the Petition and the
grounds fled in cCri.kc., and usen hearing the arguments of
Sri TW. Jaggi Reddy, Advocate for the Petitioner, and of Addl. Public
Prosecutor for Respondent No. 1-State, the Court made the following
ORDER:
"Heard the learned counsel for the petitioner. -
There shall be an interim suspension of the judgment dated
1£.7,. 2022 in Criminal Appeal No.391 of 2019 on the file of the Court of the
lV Additional District and Sessions Judge, Tanuku, confirming the sentence
in Calendar Case No. 698 of 2017 dated 20.9.2079 imposed by the Court of
the Special Magistrate, Tanuku and the petitioner/accused shall be released
on ball on the condition of executing a personal bend for Rs.25,000/ with
fwe sureties each for a ike sum to the satisfaction of the learned Special
Magistrate Court, Tanuku, West Godavari District."
Sd/-M Prabhakar Rac
ASSISTANT REGISTRAR
7 P TRUE COPY ff SECTION OFFICER
>
Bd
To
}. The IV Additional District anc Sessions Judge, Tanuku, West Godavari District
2, The Special Magistrate Court, Tanuku, West Godavari Districhi™"
3. The Katte Kishore, S/o. Eswara Ras, Busienss, R/a, 3-23, Venkatarayapuram,
Tanuku Mandal, West Godavari Oistrict, =~
4. The Superintendent, Sub-Jail, Tanuku, West Godavari District. .
4. Twa CCs ta the Public Prosecutor, High Court af ALP. (QUT)
§ Cine OC to Sri TLY. Jagel Reddy, Advacate(QPuc)
7 One Spare copy.
TRE
HIGH COURT
FRE
DATED: 19-05-2022.
BAN. ORDER
LAN. 2 of 2022
IN
CRL.R.C.No. 346 of 2028
RELEASE THE PETITIONER
ON BA
