Andhra Pradesh High Court - Amravati
K. Fakrulla Khan, vs The State Of Andhra Pradesh, on 17 November, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
THURSDAY THE SEVENTEENTH DAY OF NOVEMBER
TWO THOUSAND-AND TWENTY TWO
SPRESENT:
THE HONOURABLE SRI JUBTIC SE K SREENIVASA REDDY
IA No. 2 OF 2022
IN
CRLRG NO: 2066 OF 2022
Between
S
Sub divisian-T, MLAS
Giice of Deputy Executive Er
kK. Fakrufla Khan, S/o, KRLS, Bhan, aged about 52 years, Deo. Office Subord
ingees 2 S
Ananiapuramyu, Ananthapurarn District.
AND
+. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Gourt at
Arnsaravaih. ;
S. ratvaraiy, Sio. &. Peddail ah, Aged about GS Years, Ric. D No 28sS4e,
Vijayanagar Colony, Ananthapuzamy District,
Counsel for the Petitioner : KATA SAMBASIVA RAG
Counsel fer the Respondent No.1: PUBLIC PROSECUTOR (AP)
Pattion under Section S8?c} of ore.' praying that in the circuimstarioas
sigied in the affidavil Hed in si Apport of the petition, the Hl igh Court may be leased
to suspend the senienos of imarisenment made in judgment DL 18. rene In
rLA.No. 18 of 2020 an the He of the gourt of the Principal District and Sessi one
judge. verde while ch wes confirming the canviction of santence in
judgment DLS4.12.2078 in C.CNo, 442 of 2017 an the He of the fo Spacial
Magisirata, Ananthapurarn and anlar a ihe Reliianer an Da, fers ong dispasal of
the above criminal revision case ar d pass Pen ding dispasal of & No. TO86 of
2022, an the He of the High Court. .
tres
The court while directing Issus of a alice fo the Respondenis herein to show
cause as to why tis anpcication
ada (The feomint o Sis order
case}. The Gourt made the fr
%
Sat) Rat he cormolied with, rede fh iS f
au be. deemed in bs the receipt of notice in the
3
£3
es
cm
weg
Ate,
-
ORDER
"in the circumstances, the sentence of imprisonment alone is
Suspended, pending disposal of the Cri.RC, and the petitioner is directed to
surrender before the learned I! Special Magistrate, Anantapuramu, 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 each to the satisfaction of the
learned [! Special Magistrate, Anantapuramu, and also on condition of his
depositing 20% of the cheque amount within a period of eight (8) weeks from
today. In default of payment of the amount as directed supra, this Order will
not enure to the benefit of the petitioner." :
Sd/- U. SRI DEVI
, ASSISTANT REGISTRAR
HTRUE COPYi/ WN
For assieetnvcienene
1. The Il Special Magistrate, Anantapuramu .
To,
2. The Principal District and Sessions Judge, Ananthapuramu.
3. G. Tatvaraju, S/o. G. Peddaiah, R/o. D.No.28/4/342, Vijayanagar Colony,
Ananthapuramu District.(Addressess 1 to 3 By RPAD)
4. One CC to SRI. KATA SAMBASIVA RAO Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR, High Court of A.P[OUT]
6. One spare copy.
psk
HRGN COURT
SRK,
DATED MPT RO22
SAIL ORDER
iA No. 2 OF 2022
iN
GRURG NO> 1086 OF 2022
ALLOWED
