M/S.Lakshmi Enterprises, vs The State Of Andhra Pradesh
2023 Latest Caselaw 2086 AP

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                            IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA\
                                                                                 ' .ri\ \l:I;\



                                 WEDNESDAY ,THE NINETEENTH DAY OF APRIL :, `
                                                                                                 `x-;_-s,r`_:,x_se.ae*
                                    TWO THOUSAND AND TWENTY THREE

                                              :PRESENTl'
                             THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                                            IA No. 2OF2023
                                                    lN
                                          CRLRC NO: 317 OF 2023
          Betwee n :
          M/s.Lakshml' Enterprises, represented by its proprietor, Tadikonda Venkata Rama
          Krishna Mohan, S/o.Late Gopala Krishna, Aged about 42 years, R/o.D.No.9-9-45,
         Railpet, Guntur, Guntur District.


                                                              ...Petitioner/Appellant/Accused
                                                            (Petitioner in CRLRC 317 OF 2023
                                                                         on the file of High Court)
                                                  •AND

                 1. The State of Andhra Pradeslh, Rep.by lt's Public Prosecutor, High Court of
                    A.P, Amaravathi.

                                                                              Respondent No.1
                2. M/s.Sai Jeevan Associates, represented by its proprietor, Namburu Bala
                   Jeevan Kumar, S/o.N.V.Krl'shna Rao, Aged about 30 years, D.No.ll-14-7,
                   Velagaleti vari street, vijayawada, N.T.R District.

                                                            ...Respondent No.2/complajnant
                                                                           (Respondents in-do-)
        Counsel for the petitioner : sri T V JAGGI REDDY

        Counsel for the Respondent : PUBLIC PROSECUTOR (AP)

              Petition under section 397 of Cr.P.C praying that in the circumstances stated
       in the affidavit filed in support of the petition, the High Court may be pleased to
       enlarge the Petl'tioner/Accused on Bail, by suspending the Judgment passed in
       Criminal Appeal No 315 of 2016, Dt 07-02-2023, on the file of the court of the Family
       Court Gum XIII Additional District And SessI'OnS Judge, Vijayawada, confl'rming the
       conviction and sentence imposed by Judgment l'n C.C No 428 of 2014, Dt 07-10-
       2016, on the file of the I special Magistrate, Vijayawada, Pending disposal of
       CRLRC No. 317 of2023, on the file.of-the High Court.

              The court while dl'rectl'ng l'ssue of notice to the Respondents herein to
       show.cause as to why this application should not be complied with, made the
       followlng order.(The receipt of this order will be deemed to be the receipt of notice in
       I.I_ _   _ _ _   \
       the case)

       ORDER

f'sentence of imprisonment -Imposed by the court below alone is

suspended pending disposal of the criminal Revision Case on condition Of

petitioner surrendering before the learned I Special Mag'lstrate, Vijayawada, and on such surrender, the pet'ltioner shall be enlarged On bail On his executing a personal bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) with two sureties for the like sum each to the satisfaction of the learned I special lvlagistrate, vijayawada, and also on payment of 20% of the cheque amount, within a period of eight (8) weeks. ln default Of Payment Of Cheque amount, the interim suspension granted today shall stand cancelled automatically without further reference tO the Court."

Sd/-U. Sri Devi ASSISTANT REGIS //TRUE COPY// For ASSISTANT EGISTRAR To,

1. The I Special Mag.lstrate, Vijayawada .

2. The Family Court Cum Xlll Additional Distr'lct And Sessions Judge, Vijayawada.

3. The Proprietor, M/s.Sai JeeVan Associates, Namburu Bala Jeevan Kumar,. s/o.N.V.Krishna Rao', A`ged a`bout 30 years, D.No.ll-14-7, Velagaleti varl street, vijayawada, N.TR District.( By RPAD)

4. One CC to SRl, T V JhGGI REDDY Advocate [OPUC]

5. Two CCs to PUBLIC PROSECUTOR, H.lgh Court ofA.P[OUT]

6. One spare copy.

psk HIGH COURT

SRKJ

DATED: 19/04/2O23

BAIL ORDER

lANo. 2OF 2023 IN CRLRC NO: 317 OF 2023

ALLOWED