Andhra Pradesh High Court - Amravati
Singu Sesharathanam, vs Bandlamudi Bindu, on 16 September, 2022
Bench: K Sreenivasa Reddy
er
Sehveen:
Buk
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY
PRIDAY, THE SIXTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY TWO
>PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IA No. 1.0F 2022
a ER
CRLRG NO: 861 OF 2022
. Singu Sesharathanam, Wie Rariaial, ', aged about 75 years, Rfo 1" Lane, AT.
Agraharam, Guntur, (A-4}
. Singu Rarnaiah, SYo Narasaigh, Aged about 86 years, Rio 1 Lane, AT.
Agraharam, Guntur. (A-2}
Singu Sambasive Rac, Sfo Ramaiah, So Gangaiah, Aged 45 years, No
Lane, AT, Agraharam, Guntur. (Asa)
Singu Narasimha Rao, S/o Ramaiah, aged 49 years, Bio 1% Lane, AT.
Agraharam, Guntur. (4-4)
. Singu Lakshmi, WWio Sambaiva Rao. Aged about 48 years Rio Wane, AT.
Agraharam, Guntur. (A-9} .
..Patitioner(s/Appeliants/Accused Not to 8
_ AND
Randilamud! Bindu, Dfo Venkaiah, aged about 51 years, Rio 5
Bharathpet, Guntur, Camplainant),
The State. Rep. by Public "Prosecutor Andhra Pradesh, High Court,
Amsravali.
_.Respondentis)/Respondents
Counsel for the Petitioners :5ri AVENKATA DURGA RAO
Caunsel for the Respondent No.1.
Counsel for the Respondent No.2: PUBLIC PROSECUTOR
Petition fled under Seotio 307 fi) af CrP.O praying that in ihe
rcumatances stated i the memorandur at grounds filed In support of the Criminal
Re BYES fon Case, the High Court may be pleased to oespene the sentenoae by
suspending the calandar and judgment dated. 19-07-2048 passad in CO. No. 158 of
2047 on the fde of learned Judicial Mag! trat eof First Ci lace, Special Mobile Court
tauniur, which partly y allowed by moadifying the sentences a gat inst the | AOCUSEC , :
and 2 and confirmed as far as the sente
by the trisi court, by the order dated G4.6
OF an OF the Ae of eae ¥ Ase iden
Seda
TRE RC No "86" of 2022 ott the fle af rhe Hi
pass ved | By 'Crim nal Appeal No. toe
rict and Sessions Judge - Cum -
en, Gauniur, Pending dispasal of
SaUSE AS fo why this © appioak On + sho sale cH SON made Hes following
order(The receipt of this order will | be deemed | to he > the receipt of noties in the
ORDER:
Sentence of imorisonment imposed by the Court below afane is
suspended pending disposal of the Criminal Revision Case on condition of
petitioners surrendering before the learned Judicial Magistrate of First Claes,
Special Moblle Court, Guntur, within a period of fwo (2) weeks and on such
surrender, the peiiioners shall be enlarged on ballon each of them executing
& personal bond for a sum of Rs.1d, GOGs- Rupees Ten Thousand only} with hwo
sureties for the Eke sum each to thie" 'satisfaction af the Iparned Judicial
Magistrate of Firat Class, Special Mobile Court Guntur.
SD. KS. RAJA BABU
Oe ASSISTANT REGISTRAR
(PRUE COPY!
For ASSISTANT REGISTRAR
Ta, =
i. The V Additional District and Sessir ons dudgeC sum-Special Judge far Trial of
Offences agal inst Waren, Guntur
& The Judicial Magistrate of First Class, Stecial Mobile Court, Guntur, Guntur
District. tag!
S. Bandiamud! Bindu, D'Yo Venbaiah, Rio 8° Lane, Sharainpet, Guntur. € By
RPAD} ue
4. Gne CC to SrA Venkata Durga Rao, Advocate [OPUC]
S. Two CCs to PUBLIC PROSECUTOR High Court of Andhra Pradesh fOUPY
6S. One spare copy
vo
HIGH COURT
SRR,
DATED: TG/OS/2022
ORDER
i No. TOF 2022
iN
GCRLURG NO: 864 OF 2022
CHREC TION
My
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