Peketi Kiran Kumar Tomato vs The State Of Andhra Pradesh
2023 Latest Caselaw 2085 AP

Citation : 2023 Latest Caselaw 2085 AP
Judgement Date : 19 April, 2023

Andhra Pradesh High Court - Amravati

Peketi Kiran Kumar Tomato vs The State Of Andhra Pradesh on 19 April, 2023

i,




                                                      AMARAVA
              lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
                    WEDNESDAY, THE NINETEENTH DAY OF APRIL
                        TWO THOUSAND AND T\^/ENTY THREE
                                    :PRESENT:
                  THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY ```t
                                                                                                a;.,S-i,-,3j?.:,

                                           lANo.1 OF 2023
                                                    lN
                                     CRLRC NO.. 316 OF 2O23
     Between I.
        1. Peketi K'lran Kumar @ Tomato, S/o Sri Trimurfhulu, H-lndu, Age. 35 Years,
            Occ-. Banana
            \+\+\~\--`--_   Vendor,    R/o    Door    No.   20-15-28,   ThummalaVa,
           RajamahendraVaram -533101, E.G.District.
        2. Peketi Trimurfhulu, S/o Sri Satti Raju, Hindu, Age. 56 Years, Occ|. Banana
           vendor, R/o Door No. 20-15-28, ThummalaVa, RajamahendraVaram - 533
            101, E.G.District.
         3. Peketi Durga Prasad, S/o Sr|l Triniurfhulu, Hindu, Age. 30 Years, Occ: Banana
            vendor, R/o Door No. 20-15-28, ThummalaVa, RajamahendraVaram - 533
            101, E.G.District-                              ...petitioner/AppellantS/Al to A3

     AND
       The State of Andhra Pradesh, Rep. by its Public Prosecutor , High Court of A.P.
         at Amaravathi-                                  ...RespondentlRespondent/Complainant


      counsel for the petitioner : SRI N SIVA REDDY
      counsel for the Respondent : PUBLIC`lPROSECUTOR (AP)

              petition   under   section   397(1)   of `Cr.P.C   is   filed   Pray'lng   that   in         the
      circumstances stated in the memorandum of grounds filed in support of the petit|lom
      the High Court may be Pleased tO Suspend the OPerat'lOn Of the Judgment made in
      criminal Appeal No. 225 of 2022 on the file Of the Court of the Vlll Additional D'lstrict
       and sessions Judge - Gum - Spelcial 'Couft for Tr'lal of OffenceS against Women
       East Godavari D'lstrict, RajamahendraVaram, Dated 13-04-2023 preferred against
       the calendar and Judgment made 'ln Calendar Case No.128 of 2018 on the file Of
       the court of the Ill Additional Judicial Magistrate Of First class, RajamahendraVaram,
       dated 26-0712022, pending disposal Of the Present Criminal Revision Case, Pending
        disposal of CRLRC No. 316 of 2023, on the file Of the H'lgh Couit.

               The court While directing issue Of nOt'lCe tO the Respondents herein tO Show
        cause as to why th'ls application should not be compl'led w'lth, made the following
        order.(The reCe'lPt Of th'lS Order vyill be deemed tO be the reCe'lPt Of notice in the
        case). The Court made the fOllOWlng I ,

        ORDER:

ftsentence of 'lmpr-lsonment imposed by the court below alone is

suspended pending d'lsposal of the criminal Revision Case. The petitioner/A1 » -,r`*iR} tENrSexRE«qeetwfuIN; ue

\ to A3 she" surrender before the learned Ill Addl-tl-anal Judl-cI-aI Magistrate of First class, Rajamahendravaram, withI|n a period of two weeks from today and on such surrender, they sha" be enlarged on hal-I on each of them executing a personal bond for a sum of Rs.1O,OOO/-(Rupees ten thousand only) wI-th two sureties for the ll-ke sum each to the learned Ill Addl-tjonaI JudI-CI-al Mag,-strafe of First class, Rajamahendravaram."

Sd/-s.SRINIVASA PRASAD

To, ZITRuE COPYZJ ASSISsTEAcNT:RER:

1. The vlll Additl'onaI Dlstrlct and sessIOnS Judge -Gum -speclaI Court for Trl'al of offences agal'nst women, East Godavarl| Dl'strI-Ct, Rajamahendravaram.