IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESOAY THE FIRST DAY OF NOVEMBER
PW THOUSAND &ND TWENTY TO
"PRESENT:
THE HONOQURABLE SRIUJUSTICE K SREENIVASA REDDY
iA No, 1 OF 2022
iN
ORLRC NO: 980 OF 2023
Sehveen:
Ghodavarapu | Venkaigewara Rao, Sfo.or Ch Aopala Swamy Aged SO. years,
Of The Deputy Execulive & naginest Near lug Office, Folavaram, WG. District
Rios Ashoknagar, § Riu 2
u, WS Dist Set And Wa Sracesh,
_.Petiiioner/AnpellantAccusert
AND
1. The State OF Anchra Pradesh, Rep: by Hig Public Prosecutor High Court,
Amaravathi Guntur D Netriet, AP
Respondent
cars ~
2. Karapa Nageswara Rao, S/o... Ganga rat Aged AC years, R/o Daor No. Zo-
10-18 Near Saihaha Temoie, NA Peta Bluru, WG District, AP.
_ .Raspondent'1* Respondent/Campiainant
Patiion under Section 287¢1) of CrP.0 praying that in the crcumsiances
stated in the affidavil Hed § n Support of the patition, the High Court may be pleased
° aniarge the peliianer on bai by wer Mg the operation of the conviction and
ntence DESO-UG-2022 passed in CrA\No. S5/2022 Gt. SL-O8-202e an the He of
court af the Special fudge for Trial af | Gases under SCs and STe (POAY Act, 1288-
im Alt Additional INetiet and Sessions Judgs, West Godavari, Ehuru in confirming
ze
he judgment PH PIA -BO2S massed | w COO Ne S22/2017 on the fie of the court of
the H Additional Judicial Magistrate of | Class, Eluru, Eluru District, Andhra Pradesh |
Panding dispasal of CORLROS No. aso of 2022, on the fle of the High Court.
The petiien caming on for hearing, upon perusing the F vebtion and {he
affidavit fled in suppor thereof and upon hearing arguments of Sri YASWANTH
GADE Advocate for fhe Pelfioner and of PUBLIC PROSECUTOR . for the
Respondent made the fo Hows ving ord rive receipt at be deerad to be
the receint of notice in the case). The Court mace the following
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ORDER
"In the circumstances, the sentence of imprisonment alone is suspended, pending disposal of the Criminal Appeal, and the petitioner is directed to surrender before the learned. I Additional Judicial Magistrate of First Class, Eluru, Eluru District within a period of two(2) weeks from today and on such surrender he shall be enlarged on bail on his executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties for a like sum to the satisfaction of Il Additional Judicial Magistrate of First Class, Eluru and also on a condition of his depositing 20% of Cheque amount within a period of eight (8) weeks from today. In default of payment of the amount as directed supra, this Order wil! not enure to the benefit of the
petitioner."
. Sd/- M. SRINIVAS ASSISTANT REGISTRAR TRUE COPY// ae -
T Fe SECTION OFFICER 0,
1. The Il Additional Judicial Magistrate of First Class, Eluru, Eluru district.
2. The Special Judge for Trial of Cases under SCs & STs(POA) Act , 1989- cum- VII! Additional District and Sessions Judge, West Godavari, Eluru.
3. The Superintendent, Eluru Sub.Jail, Eluru, Eluru District, A.P.
4. Karapa Nageswara Rao, S/o.K.Gangaraju ,R/o.Door No.25-10-17/6 Near Saibaba Temple, N.R.Peta Eluru, W.G.District, AP.( By RPAD)
5. One CC to SRI. YASWANTH GADE Advocate [OPUC]
6. Two CCs to PUBLIC PROSECUTOR High Court of A.P [OUT]
7. One spare copy.
psk
HIGH COURT
SRAJ
DATE 2022
UESY AFTER FOUR WEERS
ORDER
IA No. 1 OF 2022 IN GRURC NO: 980 OF 2022
by te
INRECTION
nok, QF oN
