Andhra Pradesh High Court - Amravati
Smt. Gedala Satyavathi vs Bheemanandham Punna Reddy on 27 April, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
THURSDAY ,THE ll^/ENTY SEVENTH DAY OF APRIL r
l1^/O THOUSAND AND TWENTY THREE
I :PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY-
IANo.2OF2023 r
IN
CRLRC NO: l356 OF 2023 ,
Betwee n :
smt. Gedala satyavathi, w/o Ramu, Hindu, aged about 42 years, R/o. Door
No.38-32-80, Marripalem, parvathl- Nagar, Vl'sakhapatnam, visakhapatnam
Dl'strict
... Revision PetitI'Oner/Appellant/Accused
(PetI'tiOner I-n CRLRC 356 OF 2023
on the file of High Court)
AND
1. Bheemanandham punna R`eddy`, S/o. VaraLakshma Reddy Hindu, aged
about 38 years, R/o. Quact6r tid.202-e, Educatl-on consultant, Railway Colony,
Satyanarayanapuram vijayawa`da, -Krishna District.
2. The State ofAndhra Prade`sh, represented by public Prosecutor High Court of
Andhra `pradesh at Amaravathi.
I ^` ...Respondents
(Respondents in-do-)
I `
counsel for the petitioner : SRI SUNKARA RAJENDRA PRASAD ~
counsel for the Respondent No.2 :;PUBLIC PROSECUTOR -
r
petition under section 397 (1) oft Cr.P.C., praying that in the circumstances
stated in the memorandum of grounds fl-led in support of the petition, the High Coun
may be pleased to suspend the operation of the orders dt. o9.01.2023 passed in
crl.A. No.138 of 2018 by the_Learned X" Additional Distrl'ct Judge Gum vI Additional
___....I_ , `.. , ``*`+.Ll`,I ,ul lJ[OLIluL uuugt= L;urTI VI /
Metropolitan Magistrate- Acourt at vijayawada confirming the judgment
Mf=trnnnli+-r` hJl^~:^J.__I_
sentence imposed in c.c.No.117`\ `of 2016, dated 25-05-2018 on the file and the
special Magistrate, vijayawadar.pending disposal of CRLRC No. 356 of 6f the II
the fl-Ie of the High Court. 2023' on
{r
The court while directing-1I''SSu6 of notice to the Respondents herel'n to show
cause as to why this application should-not be complied with, made the following
order.(The receipt of this order vyiII be deemed to be the recel'pt of notice in the
case). The Court made the follow,ng `:`'
I,_`
ORDER
flln the circumstances, the •+..i
sentence of I-mprl'sonment alone I'S
suspended, pending disposal of``the crI-mI-hal Revisio`n case, on condl'tion of
the petitioner herein surrendering before the learned " specI'al lVIagistrate,
vI-I-ayaWada, Within a period 9!€-ilo,I (2) weeks from today and, on such
®`/
Jr( i-+Gl,Fi..I
surrender, she sha" be enlarged 6h, bail on her executing a personal bond for
a sum of Rs.1O,OOO/-(Rupees, Ten Thousand only) wI-th two Sureties for the like
sum each to the satl-sfactioh or~the learned " specl-aI Magistrate, vijalyawada,
and also on payment of 2OOfof`_tri: ctleque amount, wI-thI-n a period of eI-ght
I 1
(o8) weeksjrom today. In defautlt of payment of cheque amount, the I-nterim
suspension granted today shalld,s.tend cancelled automatI-Cally without further
reference to the court.'' "
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sd/-s-. sR'NIVASA PRASAD
ASSISTANT RES i. STP`\AR
/frRUE COPY,,
To, SECTION OFFICER
1. The ll special MagI-Strateth.yijayawada ____--_--_---.-: --I---------`-I--I --
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2. The X" Additional-Distrl'c"dJge Grim vl Additional Metropolitan Magistrate
Courtatvijayawada '' ,.` :=1b, :`~.lJ,.
3, Bheemanandham punna kedri-v ~l.a,A \,.r_I ^I,^l___ h_ . ,
aD;IoCuCt";a8nyaenaarns: mRI:.u3nua; ftR6erdnd6y'23£o_;Y::auLcaa{lsohnmcao nRseuqtdayn tT IRd; Ifwaag}ecdo lo n y ,
satyanarayanapuram vij-ayawadat, Krishna DI'StrI'Ct. ( By RPAD)
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TO£: cCcCst:o SprL bsl rcn5::: eRcauj{eb:ffiigphradsoaudrfAodfvAO£a[toe JoT]P U C]
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HIGH COURT
SRKJ
DATED : 27/04/2023
LIST THE MATTER AFTER SUMIVIER VACATION, 2023.
ORDER
lA No. 2 OF2023
IN
CRLRC NO: 356 OF 2O23
J \
Nfl I
DIRECTION
