Andhra Pradesh High Court - Amravati
Chapala Somaraju vs Sri Vijayalakshmi Enterprises on 11 December, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYS
MONDAY THE ELEVENTH GAY OF DECEMBER
TWD THOUSAND AND TWENTY THREE
-PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
IA Nos. 2 and 3 OF 2023
iN
GRLURC NO: 1435 GF 3023
LANo.2 OF 2023:
Between:
Chapaia Somaraju, Sio Ching Yanadi, aged 48 years, R/o Chinthayagar Falem
village, Ongals Mandal, Prakasam District.
Petitioner Anpeflant Accused
AND
1. Sn Vuayalakshrni Enterprises, Ongoie, Ren. by iis Proprietor Negiiselly
Yauna Narayana Prasad, S/o Late Manga Rao, aged about 43 years,
Hindi, Business, South Bye Paes Road, Sop, S.S Tank -1, Oagele,
Prakasam District,
. Respondent Respondent/(Camplainant
=. The State of Andhra Pradesh, Ren. by its Public Prasecutor, High Gaurt
of Andhra Pradesh, Amaravati,
. Respondent
Paition under Section 397) OF CrP.c praying that in the
circumstances stated in the memorandum of grounds filed in suppor of the
petition, the High Court may be pleased fo suspend the oanviction and sentence
dated 17-01-2018 in CC_No. 287 of 2015 passed by the H-Additional Judicial
Magistrate of First Class, Ongole as confirmed by the Judgment dated O1-12-
2025 in Criminal Appeal No. 34 of 2018 on the file of the court of the Family-
cunt-VHl Additional District and Sessions Judge, Prakasam at Ongole, Pending
cisposal of CRURO No. 1185 of 2023, on the He of the Righ Court,
LAN OF 2023
Petition under Section 482 of Cr.P.C praying that in the circumstances
stated in the memerandur of grounds fled In support of the setition, the High
Court may be mlsased fo enlarge the patifioner on ball by suspending the
senience imposed in Cr Appeal No.34 of 2018, dated 01.12.2033. on the fle of
the court of Family-cum-Vil Additional District and Sessions Judge, Prakasam
at Ongole, Pending diapasal of CRLRO No. 1135 of 2023. on the file of the
Nigh Court,
Counsel for the Petitioner 'SRI YAQAVALLE RAMESH
Counsel for the Respondent No.2: PUBLIC PROSECUTOR
Ths Court made the following
QRDER:
Learned counsel for the petitioner aubmilted that the de-facto
complainant already fled a civil suff and the property of the petitioner is
also attached,
Considering the submissions made regarding the financial position
of the complainant, this Court made the following order:
Sentence of imprisonment imposed by the Court below alone is
suspended pending disposal of the Criminal Revision Case and tie
petitioner shall be released on His execuling & personal bond for a sum af
83.25, 000)- (Rupees twenty five thousand anly} with two sureties for the
like sum each to the satisfaction of the Court of isarned If Additional
Judicial Magistrate of Firat Glass, Qngola, and the petitioner ahall say 10%
of the cheque amount within sight (8) weeks fram today.
Hig mace clear that on fallure to depoall amount, as directed supra,
the Hverim suspension order, naw granted shal stand vacated
automaticaly, without reference fo Uiis Court,
Sai. G. HELA NAIDU
ASSISTANT REGISTRAR
. ~ arth : " ee anges
TRUE GOPYS mor . SECTION OFFICER
Ts,
q. The Additional Judigal Magistrate of First Class. Gnaole, Prakasam
Cdstrict
=. The Judge, Family Court -cum-Vil Additional District and Sessions
Judge, Prakasam at Ongale
a. The Superintendent, District Jal, Qngale, Prakasam Onsirict
4. The Proprieior Neelise efty Yagna Narayana s Frage ad, Sig Late Rang
Rao, Business, Sri Viiayalakshm E ner orisas, Ongole, Busiiess, South
Bye Pass Road, Opp. 8.8 Tank -1, Gnosis s, Prakasam District, i By
RPASS
S One SC to SRI. YADAVALL ; RAMESH Advacate fORUIC)
8. Two Cts io PUBLIC PROSECUTOR, High Court of Andhra Pradesh TOUT)
7. Ores spare copy
+
»
NIGH COURT
TMR,J
DATED TA 22023
BAIL ORDER
iA Nos. 2 and 3 OF 2025
iN
CRLURG NO: 1198 OF 2023
INTERIM SUSPENSION
