Shaik Khaleel vs The State Of Andhra Pradesh
2022 Latest Caselaw 7230 AP

   

 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV

TUESDAY, THE TWENTIETH DAY OF SEPTEMBER
TWO THOUSANEFAND TWENTY TWO
PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
IA No. 2 OF 2022

CRURG 87? OF 2022

--o
i

Between:

 

 

~ Shaik Khaleel, S/o. Vaheb @ Shaik Vaheb, aged about 40 years, resident

of-Tloor No.09-60-45, Ganapathir
" elas
Krishna District,

 

au Road, Kothapeta, Vilayawada-1,

   

. AppelantAccusad

 

1. The-State of Andhra Pradesh Rep. by its Public Prosecutor, High Court
renner we Lo
of Andhra Pradesh at Amaravathi,

  

Respondent

feet

2. ¥. Venkata' Reddy, Syo. Thirupathy Reddy, Aged about 34 years, Ria,

Door,No.41-28-83a, Anand: she Sn Street, Krishnalanka, Vilsyawada-
a ..Respondent(Complainant

be . we
Counsel for the Petitioner :Sri KAKUMANU JOJ AMRUTHA Ragu
Counsel for the Reapondent No.1 PUBLIC PROSECUTOR

 

Counsel for the Respondent Woo" |

Petition fed under Section SaF CT) of OrPic praying that in the
circumstances stated in the memorandum of grounds Sled in Support of the
Criminal Revision Case, the High Court may be pleased to Psnt ball to the
pettioner /appellant by suspending the execution of senten€e Dt 30-08-2022
passed in CrLA.No.88 of 2018 aa INETHE-of the XH Adal District Judge-Cum-
Vi Metropolitan Sessions dudge,, Vileyawada confirming the judgment in
G.C..No. 877/2016 on the file af the H+ Metropalitan Magistrates, Vilayawada
 

 

Krishna District, Pending disposal of ERLRC No. 877 of 2022, on the file of
the High Court. .

 

  

The court while head iesue 4 of NOvce fo the Reapendants herein fo
shaw cause as to why this 8 appl iui not be complied with, made the

folowing order. ihe receigt of this order wil be deemed to be the receipt of
notios in the case BN

 

   

ORDER:

Sentence of imprisonment imposed ny the Court below slone is suapended pending disposal of the Criminal Revision Gase on candition of petitioner surrendering before the, learned Hl Metropolitan Magistrate, | Vilayawada within @ period of two(2) weeks from today, and on such surrender, the peflioner shall be enlarged on ball on his executing 3 personal bond for a sum of Re.8,000/- (Rupees Five Thousand aniy} with twe sureties for the Hke sum each to the satisfaction of the isarnad Hi Metropoliian Magistrate, Vijayawada, and aise on depositing of 20% of the cheque amount, within a period of eight{8} weeks. in default of deposit of cheque amount, as ordéfid supra, the interim suspension

granted foday shall stand cancelled automatically without. further

referance to the Court,

'Saf. M. PADMAL ATHA ASRETANT REG! GISTRAR

HYTRUE COPVH

For SECTION, oFFicer Ta, lw ° a, ot, The XH Addl, District Judge- Cum Metropolitan Sessions Judge,

-Wiayawada, Krishna District ~ ae

2.Fhe Hi Metropolitan Magi strate, Vi layawada, Krishna Distriat, Gne CC to Sri Kakumanu Joi Amrutha Raju, Advocate [OPUC] "_FWo COs to PUBLIC PROSECU TOR, High Court of Andhra Pradesh Tour] |

5. One spare copy VD

i e ei)

a

HIGH COURT

DATED ZOOR 2028

ORDER

iA No. 2 OF 2022 iN ORLRC NO: 877 OF 2022

ERECTION