Andhra Pradesh High Court - Amravati
Kotipalli Srinivasarao vs Konda Apparao Vinayak on 2 January, 2023
IN THE en COURT OF ANDNRA PRADESH AT AMARAVAT -
ONDAY TNE SECUND OAY OF JANUARY
"TWO THOUSAND AND TWENTY THREE
"PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY:
Ne. 1 OF 2022 ~
iN
GRLRCG NO: 8 OF 2025 ~
Behween:
: Kotipa ih Sr ong 3 :
Rin aay, Ric. C385. a. Ps
Oo Sabai umhy, Hindu, Major, Occ. Ernployse,
uarter s, Rarmanayyapeta, Kakinada.
Patitionsr Appellant Accused
Petitioner in GRURC 8 OF 2023
on the fle of High Court}
2 >@
AND
}. Konda Appario @ Vinayak, S/o.Late Simhachalam, Nindu, aged shout 42
yrs, Rio.D No. 1-148 Swarny Nagar, indrapaliem, Kakinada Rural, Rast
Godayan Disth ict.
Fhe State of ALP, Fep. by Hs Public Prosecutor, High Gourt of Judicature af
Amarayvaihi for the Slate af Andhra Pradesh.
RS
..Respondani{is}
iRaspondants indo-}
CGoursel for the Petitioner "SRG L NAGESWARA RAO
Gaunsel for the Respandent No.2 > PUBLIC PROSECUTOR
o WRK
Bey
Petition under Section S87C) of CrP. praying that in the circumstances
Sigfed Inthe Mamoranduimn of grounds Hed in support of the petition, the High Ce oe
may be pleased fo suspend the operalicn and effect of the judgment date
O22. 20287 in CrLA (St af SOUS aon the Me of the Norfblie WH Additional Sessions
Judge, East Godavan At Kakinada, wherein the Hon bis & Appella sig Court dismissed
the appeal py ea the ficamen on the Han Be tral coun in caied 8. hd ae ws
nassed i C.C.No.808 of 2075 ral
of First Clg ass, Kakinada, whe ein
imprisonment for a period of Six Mor ths and 2 also divecte . tO nay a 2 Ys
and in default the pefifinner ahall undargn simple imprisonment for a periad "of one
momih,~
The court while directing issue of notice to the Respondents herem io
mw cause as io why this anplination should not he complied wilh, made ine
ilicwving arder( The receipt of this order will be deemed to be the receipt of notice
the case}
ORDER:
in the circumstances, te santance of imprisonment alone is suspended,
pending disposal af tre Orlikc, and the petitioner is directed to surrender
before the learned V Addiional Jucicial Magistrate of frat Class, Kakinada,
within a period af Qve G} weeks from ioday and on such surrender he shall be
enlarged on ball on Ais executing © persons! bend for a sum of Rs.4G,000/
iSupees Ton Thousand only} with two sureties for a Hke sum each ta the
satiafaction of the Jearned VY Additianal Jucicial Magistrate of first Claas,
Kakinada, and also on condition of hie depositing 20%.of the cheque amount
within a period of eight (8) weeks from today. in default of deposit of cheque
ammunt, 88 arderad supra, the inierhn suspension granted today, shall stand
cancelled sufomatioaly without further reference to the Court,
Fe
Ta,
1. The ¥ Additio sal Judicial Magistr:
s. The Nl Addifional Sessions de ige, Kal
3. Konda Apparac & Vinayak,
Nagar, erage Kaki nal Godavari District.
4. Gne CC io SRE C woes SWAR : RAO Adyooate [OPUC!
S. Two Ge ia PUBLIC PROSECUTOR, High Court of Andhra Pradesh [QUT]
8. One spare copy
leet CA ass, Kakinada
&, East Godavari District
sohatam, Rio. No 1-148 Swarny
z
arse)
a
ay
Bo
HIGH GOURT
SRK,J
DATEDOZO 2025
LA No. TOF 2022
iN
ORLES NO: 8 OF 2028
DIRECTION
