Sodiboyana Shantha vs The State Of Andhra Pradesh
2023 Latest Caselaw 835 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT

MONDAY .THE THIRTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY THREE _-
'PRESENT: 4

THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
i& No. 1 OF 2023 --

IN
GSRLANO: 126QF 2023
Between: "
4. Sodiboyana Shantha, W/o Gopi Krishna Aged about 45 years, Oce Business.
Rio Fist No. 3038. 3° Floor Adhihya Residency. Shivajipaiem,

Vishakapainam.

2. Sodibayina Gop! Krishna, S/o Krishnaiah, Aged about BO years. Occ
Business, Rio Flat No, 303, Sd Floor Adhithya Residency, Shivajipalem.,
Vishakapatnam.

__Appellaniss
Aooused No.3 and 4

AND
The State of Andhra Pradesh, Through inspector of Pollee. CBI, through their
Special Public Prosecutor, High Court of Andhra Pradesh. Amaravall

_.RespondentiCompiainant <~

Appeal under Section $59 Riw Sec.4S2 of Cr PC, praying that in the
eircurmatanoes stated in the memorandum of grounds filed in support of the pedion,
the High Court may be pleased to SUSPEND the cperation of Judgment dt. 27hi-
2023 made in CO 23 of 2014 an the fle of Principal Special judge for C Bl Cases,
VYisakhapainam, Pending disposal of CRLA Na. 126 of 2023, an the file of the High
Court. _

The aposal coming on far hearing, upon perusing the appeal and the
memorandum of grounds filed in support and upon hearing the arguments of Sn
Sreanivasa Rao Velivela Advocate for the Appelianis and of Si M R Raddy SC FOR
CBI for the Respondent, ihe court made the following

ORDER

"in the circumstances, the sentence of imprisonment imposed by the Court below alone is suspended pending disposal of the Criminal Appeal on condition of appellants surrendering before the learned Principal Special Judge for CB! Cases, Visakhapatnam, within 3 period of two (2) weeks from today and, on such surrender, the appellants shall be enlarged on ball on each of them executing a personal bond for a sum of Rs.10,000/. (Rupees Tan Thousand onlyjeach with bvo sureties for the {ike sum each to the satisfaction of the learned Principal Special Judge for CB! Cases, Visakhapatnam." _

TRUE COPY!

r ers.

for? SEM TION OFFESER

Te,

On Fe go RP om

Principal Special judge for C § { Cases, Visakhapainam inspector of Police, CBI Visakhapatnam

"tine OC ta Sri Sreenivasa Rao Velivela Advocate [OPUC]

One OC to Sri MR Reddy Standing Counsel [OPUC] One spare copy

a <

HIGH COURT

SRR J

DATED tNOg2003

LIST THE MATTER AFTER FOUR if} WEEKS,

ORDER

iA No, 1 OF 2023 iN

CRLA NO: 126 OF 2023

DIRECTION