Andhra Pradesh High Court - Amravati
Shaik Meeravali, vs Gangavarapu Venkateswarlu, on 20 September, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY, THE TWENTIETH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY TWO
SPRESENT: e
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY,
IA No. 2 OF 2022
_ IN
CRLRC NO. a76 OF anne
Between:
Shais Meeravall, Sfo ShaikMasthanSaheb, Aged- 40 years, Rio Flat No.
BOS, 5S toskloney Dhanekulaven Street, Ashok Nagar, Viayawada,
Krishna District,
Lo. Petitioner Accused
AND
1. Gangaverapu Venkateswarlu, 'Slo Aniaiah, Aged- G4 years, Rfo D.Na,
SOA-8/O-G/7, Plot No. 38, Sri Ve as savi Colony, Onp- Gururranak Nagar,
Vilayawada, Krishna District. .
wey
~~
ho
The State of Andhra Pradesh, represented by its Public Frosecutor,
High Court at Amaravatl. ¥
Respondent(s}
Counsel for the Patiioner :Sri Kk. JYOTHE PRASAD
Counsal for the Respondent No.2: PUBLIC PROSECUTOR
Counac! for the Reapondent Nod
Reittion filed under Sectic on S87 (1) of CrP.c praying that in the
ciroumsianoss stated in the memorandum of grounds fled In support of the
Criminal Revision Case, the High Gourt may be pleased to grant interim
suspension of Judgment anc Sentence of Conviction rendered by the Court of
iV Additional Chief } Vietropoldan Magistrate, Vijayawada, dated- OF-12-2078 in
C.C.No. Pi of 2017 as confirmed by we court of the XP Addifional District
Judge cum Vi Additional Metropolitan: Sessions Judge, Vlayawada, Krishna
District, dated- 30-08- oe in Criminal, Appeal i No. 345 of 2078, Pending
disposal oF CRLRC Na. 875 of 2022, an the fle of the High Court,
The court while directing issue of notice to the Respondents herein fo
show cause as in why this application should not be complied with, made the
Follow ing arder.i{The receipt of this order wil be deemed to be the receipt of
notice in the case}.
ORDER:
Sentence of imprisonment imposed by the Court below alone is
suspended pending diaposal of the Criminal Revision Case on conditien
of petitioner surrendering before the isarnad Vo Additional Ghiet
Metropoliian Magistrate, Vieyawada within & period of fwol2} weeks
from today, and on auch surrender, the patiioner shall be enlarged on
ball on his executing a personal bend for a sum of Rs.5,000/ (Runses
Five Thousand only} with two sureties for the Hke sum each to the
satisfaction of the fearnead IV Addivianal Chief Metrapalitan Magistrate,
Vilayawada, and also on depositing of 20% of the cheque amount, within
a period of sight (8) weeks. In default of deposit of cheque amount, aa
arderad supra, the interim suspension granted today shall stenc
cancelled automatically without furt! vf reference to the Court,
Saf. SK. MD. RAFI
RUE Copy; ASSISTANT REGISTRAR
For SECTION OFFICER
The A Additional Oistrict Judge-CGurn-Vi Adeificnal Metropolitan
Seasons Judge, Viayawada, Krishna District,
The BY Additional Chi af Metropolitan Magistrate, Viayawada, Krishna
istrict.
3. Gangavarapu Venkateswarlu, S/o Aniaiah, RYo DLNo. SQ4-8/6-81. Plot
Ta,
wrod,
»
No. 36. SA Vasavi Calony, 'Ooe- Gurunanak Nagar, Vileyawada,
Ayishing Districl ¢ By RPAD)
§, Qne CC to Sri &. Jyothi Prasad, Advocate [OP UC]
S. Pwo CGs to PUBL ic PROSECUTOR, High Gaurt of Andhra Pradesh
SRK
DATED SOS 2022
ORDER
iA Noa. 2 OF 2022
IN
CRURG NO: 878 OF 2022
DIRECTION
