Nandhipalli Chandra Sekhar vs Podili Durga Prasad
2023 Latest Caselaw 150 AP

iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!

FRIDAY THE SIXTH DAY OF JANUARY
VWiO THOUSAND AND TWENTY THREE
-PRESENT:
THE HONQURABLE SRI JUSTICE K SREENIVASA REDDY
1A No. 3 OF 2083

IN
CRLAC NO: 36 OF 2023

Seiweeait:
Nandhipall Chandra Sekhar, Chitibabu, Age 35 years, Near Annanieddy var
Chelaka, Jangareddigudem, Weat Gocavard Cistrict.

_.Pationer! Accused

AND .
Ramiadas Age 48 years, Ria Jangareddigudem

1. Podii Qurga Prasad. Sfo
West Gadaver District.

The State of Andhra Pradesh, Rep. by Rs Public Prosecutor, }digh Court at
Arnaravall,

_ esr teen ondents

Counsel far the Petitioner: S80 K JYOTH! PRASADQ
Counsel for fhe Respandant : ---

Petition under Section 3870} af CrP. praying that in the circurnatances
slated i the afficawii fled in support of the pelition, the | High Court may be pleased
to grant interim suspension of Judgment and sentence of Conviction rendered by the
court of Junior Civil Judge, Jangareddigudem, di. O7-12-2047 in C.C. Naot of S017
(Qld O.C. No, TS8G2018) as confirmed ey fhe court of the IX Adefiorial Sessions

Juries, West Godavari at Rowvur, dated | 15-12-2084 in Criminal Appeal No. S07 of
2047, during the pencency of ihe Criminal Revision Case in the interest of justice
Panding disposal of CRURG No. 24 of 2 2023, on the file of the High Cour.

xe

The court while directing iague of mofice to the Respondents herein to
show cause as to why thle sopfieation should not be carmplied with, made ihe
follawing order. The reosigt of this arder will be deemed to be the reomiot af role in
the case}.



ORDER

ShMeared

it is submitted that the parties have compromisad and they are ready to appear before this Court for recording the compromise, It is repreaented that both the parties want sometime te fle appropriate applications for recording the

compromise,

in the circumstances, the sentence of imprisonment alone is suspended, pending disposal of the Criminal Revision Case, and the petitioner herein is directed to surrander befors the learned Junior Civil Judge, Jangareddigudem, within a period of two (2} weeks from today and on such surrender he shall be enlarged on ball on his executing a personal bond for a sum of Rs. TG ANN iRupeas Ten Thousand only} with ive sureties for a like sum each fo the satisfaction ef the Isarned Junior CAT Judge, Jangareddigudem."

Sd/-P.VENKATA RAMANA JOINT REGISTRAR

PTRUE COPY! a _ For JOINT REGISTRAR

To,

iH?

4. The IX Additions! Sessions Judge, Weet Godavari istrict af Rovvur @. The Junier Civ Judge, Jangareddigqudem .

3. Pool Durga Prasad, S'o Ramacas . R/o Jangareddigudem. West Godevari Distiet (Addressess tio § by RPAD)

4. Two OCs io The PUBLIC PROSECUTOR, High Court of A.PIOUT) & One CO te SRK JYOTH! PRASAD Advocate fOPUC}

& One seers copy.

Hi

G}

H COURT

DATED OG/01/2023

SRR,J

UST ON O1.02, 2025

ORDER

iA No. J OF 2023 iN GRLRO NCr 34 OF 2023

DIRECTION