Andhra Pradesh High Court - Amravati
E.Nagabushanam vs The State Of Andhra Pradesh on 18 April, 2023
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
TUESDAY, THE EIGHTEENTH DAY OF APRIL,
TWO THOUSAND AND TWENTY THREE
..PRESENT.I
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THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY +
lANo. 2OF 2023
lN
CRLRC NO'. 301 OF 2023
Between:
E.NagabuShanam, S/o. E.Kondanna, Aged about 59 years, Occ-. VRO, R/o. D.
No.2-2-269, Akuthota Pa"i Village, AnanthaPuram Rural Mandal and Distr'lct.
... petitioner/Petitioner
(petitioner in CRLRC 301 OF 2023
on the f|lle of High Court)
• ANDY
1. The State of Andhra PradeShl Rep, by its Publ-lc Prosecutor, High
court of A.P. at Amavarathi.`..
2. S. Sri Rami Reddy, S/o. late S:Venkata Reddy, Aged about 59 years,
D. No. 3-598, Somanath Nagar,, AnanthaPuram City.
...Respondent/Respondents
(Respondents 'ln-dO-)
cc:uunnss:ll flo;rr tthh: pi:t:tj:nnedreit No.1 I. v Sp3lBPL-lNcApRRAoSgMEguUTLgR
petition under section 397 (1) of Cr.P.C is filed. P.ray'lng !h.at in the
circumstances stated 'ln memorandum' of grounds of crlmlnal revlslon case,
the High Court may be Pleased tO Suspend the operation Of Sentence 'lmPOSed
'ln the judgment in c.c.No.413/2017 dt'.29-08-2022 before the Second special
Magistrate, AnanthaPurar aS COnfirmed in Crim'lnal appeal No.53/2022 dt.
28.02.2023 by the Princlple District-and Sess'lonS Judge, AnanthaPuram,
pend'lng d|lsposal of CRLRC No.3011 of 2023, on the file Of the High Court.
The court While d-lreCt'lng 'lSSue Of nOt'lCe tO the Respondents here'ln tO
show cause as to why this application should not be complied with, made the
following order.(The receipt Of this Order Will be deemed tO be the reCe'lPt Of
notice ®ln the case).
ORDER..
"ln the c|lrcumstances, the sentenc: of -Imprisonment alone is
suspended, pending d'lsposal of the' crimlnal Rev-lsiOn Case, and the
pet'ltioner herein is directed to surrender before the learned " special
Mag'lstrate, AnanthaPuramu, W-lthin a Per-lad Of two (2) weeks from today
aMnad*otnrast= 'cR n=au±rtrheanpauerT=_Teuis.#l"^Eieea^ehyn#%d€io±sba+ltonnThhl= ueSXaenCdu t#yl
personal bond for a sum of Rs.1O,OOO/-(Rupees Ten Thousand OnlW
w|lth two sureties for a like sum eachlto the satisfact'lon of the learned "
specllal Magistrate, AnanthaPuramu,, and also On COndit-lan Of his
l'i..`( i
\
depositing 20% of the cheque amountwithin a period of eight (8) weeks
from today| In default of deposit of cheque amount, as ordered supra,
the interim suspension grahted today, shall stand cancelled
automatically wl|thout further reference to the Court."
Sd/-K.Srinivasa Raju
ASSISTANT RE/% TRAR
//TRUE COPY//
-,I` ±
<i I+`, For ASSISTANT REGISTRAR
To,
1. The II special Magistrate, Anantha`puram.
2, The Principle District and Se'ssions Judge, Ananthapuram.
3. S. Sri Rami Reddy, S/o. late S. Venkata Reddy, D.No.3-598, Somanath
Nagar, Ananthapuram City. (By RPAD)
4. One CC to Sri. P.Narasimhu`lu,`,llAdvocate [OPUC]
5. Two CCs to Public Prosecutor,`'High Court ofAP [OUT]
6. Onesparecopy
MM
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HIGH COURT
SRKJ
DATE D : 18/04/2023
NOTE: LIST THE MATTER AFTER FOUR (4) WEEKS
ORDER
IA No. 2 OF 2023
lN
CRLRC NO: 301 OF 2023
INTERIM SUSPENSION
