Bandi Krishna vs The State Of Andhra Pradesh
2023 Latest Caselaw 203 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
WEDNESDAY, THE EIGHTEENTH DAY OF JANUARY"
TWO THOUSAND AND TWENTY THREE

'PRESENT:
THE HONCHIRABSLE SRI JUSTICE K SREENIVASA REODY
iA No. TOF 2033
iN
CRLURG NO: 48 OF 2033

Sahvean:

3. Band: Kriehna, S/o. Chinna Chenchaiah, nase 8 abouldd years, Avo. Rakutung

Villages Vo Satramn Mancal, SPSR Nellors District, Andhra Pradesh State.

=. Banch Chinna Chenchaiah, S¥o & Ramanaiah Aged about SQ years, Rio.
Kakuturu Vilage, V. Satram Mandal ePok Neders Distict, Andhra Pradesh
State,
Band! Lakshmaryna, ¥ ChAinna Chanchaiah, Aged about S4 years, Ryo.
Rakuturu Vilage, V. Sairarn | Mandal, SPSR Nelore District, Andhra Pradesh
Stats. *
4. Bellamkonda Varalakshmi, Vo. Suresh, Aged about 35 year, Rio
Vedayapalen, Neliore, SPSR Nellore Qistrict, Andhra Pradesh State.
Sallamkonda Suresh, Sfo Thiupaiaieh, Aged about 39 years, Rio
Vedayanaien, Nellors, SPSR Nelioss District, Andhra Pradesh State.
8 Trarmt bisatly Dorasani, Wo Ralesh Aged about 32 years, Rig, Kakutury

w

oF

Willage, V. Satram Mandal: SPOR Nelions CNetrict, Andhra Pradesh State.
xPetionsrs
AND
1. The State Of Andhra Pradesh, rep.by is Public Prose . High Gaurt al

Amaravath, Velagapucl, Amaravati Sunt Distt oh

Sand! Anusha, Wo. Bandi KN ishne, Aged aboul 32 yeara. Rfo.D.No.3-d-

Ti Banigisahibpeta, Sarvodaya Nagar, Gudur-1, SPSR Nellore District,
omaspandents

bt

Counsel for the Petitioner: SRIMALIREDOY GOWTHAM
Counsel for the Respondent Not: PUBLIC PROSECUTOR (AP)
Rettion under Section 397 7
CHOUMSIaNaEs stated in the me MOranauM :
the High Court may be oi Based may
Judgment In Criminal Aspea!l Ne. dated. G6. O12022 on the file of Vi
DOMYONAL SESSIONS JUD OE SUR, SPSR NELLORE DISTRICT in
earl Wming the sentence passed by the Addl. Juciicial Magistrate of | Class. Gudur in
CONG, tee of 8614 dated. 28.11 2018, Pending Mispasal of GORLAEG No. 48 of S085

wit

on the Me of the High Oaurt.

F OnPiG js fied praying tal in the
¥ grounds Med in support of the petition,
e mieased fo suspend the sentenas in

Pyar'

The court while directing issue of notice to the Rescondants hensin fo 6h
eause as to why this apalcatian sh ould i not be complied with, made the follows ng
orden(The receipt of this oriar wil be deemed fo be the reo! ipt of nofine in the

CASS}.



ORDER:

'Megrd, Sentence of imprisonment alone is suspended pending diaposal of the Criminal Revision Case and the. patitioners are orderad to be released on ball on each of them executing 8 personal bond for 3 Sum af Rs.10, 000% iRupees ten thousand ord with twa sureties for the Hike sum each, to the satisfaction of the Additional Judicial Magistrate of Firet Claes, Gudur."

Sd: G. HELA NAIDU ASSISTANT REGISTRAR

SECTION OFFICER Te,

4. The Addfianal The Vi addi Sandi Anusha, 14 Banigirsahibosta, Sarvoday READ along with a copy of pelk

Class, Gudur.

5 PRR Nellore Distric

hna, Aged abet ao yea Rio.D. No. S-3- 'Nagar Gudur-1, SFSR Nell ore Distr at By eae and: memorandur af grounds)

4, One Co to SRE MALI REDDY OCAVTHANM Advacate IOPUC =

BR Two {Oe to PUBLIC PROSECUTOR & pe wOUT]

. One apare copy

be Bat

woe

NIGH COURT

SRK, J

DATED SRO R25

ORDER

iA NOT OF 2023 iN GRLAC.Na.s8 of 2083

RELEASED THE PETITIONER ON BAIL