Between vs B. Srinivasa Rao
2023 Latest Caselaw 1877 AP

      lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR

                 WEDNESDAY, THE TWELFTH DAY OF APRIL
                  T\^/O THOUSAND AND ll^/ENTY THREE

                                :PRESENT:                                \   `7---



        THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                             IANo.1 OF2022
                                     lN
                          CRLRC NO: 602 OF 2022
Between:
   Vemuri Padma ViJ-aya Lakshmi, W/o V. Ram Gopal, Hindu aged 55 years,

   Resident of Door No.33-16-30/A, Sai Priya apartments. Kasturi bai Pet,
   Vijayawada.
                                          i
                                              ...Petitioner/AppeIIant/Accused
                                   AND
   1. B. Srinivasa Rao, S/o Seetharamaiah, Hindu, aged about 41 years.

       Resident of Patamata, Vijayawada, Krishna District. (Complaint)

   2. The State of Andhra Pradesh, rep by The Public Prosecutor, High of
      A.P., Amaravathi.


                                                            ...Respondent(s)

       petition filed under section 397+I(1) of CrI.P.C praying that 'ln the
circumstances stated in the memorandum of grounds filed in support of the
Criminal Revision Case, the High Court may be pleased to suspend the
conviction and sentence imposed by I Special Magistrate- Vijayawada,
Krishna District in C.C.No. 386 Of 2015. Dt. 20.ll.2017 thereby Confirmed by
the V Additional Metropolitan Sessions Judge. Vijayawada, Krishna District in
Judgment Dt. 26.04.2022 in Crl. A No. 272 Of 2017, Pending disposal of
CRLRC No. 602 of 2022, on the file of the High Court.

      Petition coming on for hear-lng, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the earlier order of the
High Court dt.18.07.2022 made herein and upon hearing the arguments of Sri
Sri SUNKARA RAJENDRA PRASAD, Advocate for the Petitioner, and of
PUBLIC PROSECUTOR for the Respondent No.2u and the Court made the
following

ORDER:

Ill.A.No.1 of 2022 is ordered.

Time for payment of ZOO/a of the cheque amount is extended for a I

period of two (2) weeks."

Sd/-M.RAMESH BABU

//TRUE COPY// DEPUTY REG Irgr R SECTION OFFICER To,

1. The V Additional MetropolI'tan Sessions Judge, Vijayawada, Krishna District.

2. The I Special Magistrate, Vl-jayawada, Krishna District.

3. One CC to Sri. Sunkara Rajendra Prasad, Advocate [OPUC]

4. Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT]

5. Onesparecopy ER HIGH COURT

SRKIJ

DATED: 12/04/2023

ORDER

lANo.1 OF2022 lN CRLRC NO: 602 OF 2022

INTERIM ORDER EXTENDED