Betwee N vs Unknown
2023 Latest Caselaw 3416 AP

                                                                                  I-              Cq r`'
                                                                                       ® a_                -fc
         IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl . ,`J\,\¥\
                  THURSDAY ,THE THIRTEENTH DAY OF JULY ~
                    TWO THOUSAND AND TWENTY THREE ~~
                               :PRESENT:
             THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY ~`,++`J
                               I     lANo.1OF2023
                                           lN
                              dRLA NO: 520 OF 2023 /                                   *   `-\

Betwee n :
Garika Nancharamma, W/o. Chandram, aged 59 Years, R/o. Bhavaraju Thota, 4th
Ward, V Bapatla Town, Guntur District.
                                                              ...Appellant/Accused No.1
                                                      (Petitioner in CRLA 520 OF 2023
                                                                on the file of High Court)
                                       AND
The State of Andhra Pradesh, (S.H.O Baptla Town Police Station Guntur District)
Rep. by Public Prosecutor High Court ofA.P. Amaravathi.
                                                        ...Respondent/Complainant
                                                                   (Respondents in-do-)                          ~

Counsel for the Petitioner : Smt. MARELLA RADHA
Counsel for the Respondent : PUBLIC PROSECUTOR (AP)

       Pet'ltion under Section 374(2) of Cr.P.C praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be pleased
tit-suspend the sentence of imprisonment imposed in the judgment dated 30.06.2023
passed in C.C. No. 2/FD/2016 on the file of the Principle Sessions Court -Cum -
Special Court Under Andhra Pradesh Protection of Depositors of Financial
Establishments ACT At Guntur and enlarge the petitioner/Accused No.1 on bail,
Pending disposal of CRLA No. 520 of 2023, on the file of the High Court.

                                                                                            .a5
       The court while directing issue of notice to the Respondents I ® IT I -f'_ O®|
show cause as to why this application should not be complied with, made t
following order.(The receipt of this order will be deemed to be the receipt of notice
the case).

ORDER

lfln the circumstances, the sentence of imprisonment alone is

suspended, pending disposal of the Criminal Appeal, and the appellant herein /Al is directed to surrender before the learned principal District and Sessions Judge, Guntur, within a period of two (2) weeks from today and, on such surrender, she shall be enlarged on bail on her executing a personal bond for a sum of Rs.1O,OOO/-(Rupees Ten Thousand only) with two sureties for a like / sum each to the satisfaction of the learned princ-[pal District and Sees-Ions Judge, Guntur." Sd/-K. KASIRAO ACHARI ASSISTANAR EGISTRAR

//TRUE COPY// For I SECTION OFFICER

To, r

1. The Principal Distr'lct and Sessions Judge, Guntur..

2. The I Principle Sess-Ions Court - Gum - Speclal Court Under Andhra I I+~ . . I--_-I_ _ l`__1-_+:-- ^f nanhei+Are r`f Financial Establishments ACT At pradesh protection of Depositors Of Financial EstabllSnmen Eii crj{|fjc6 Guntur.

The S.H.O Baptla Town Police Station G'untur District. one cc to sRl. MARELLA RADHA Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR, High Court of A.P[OUT] One spare COPY.

\t

I HIGH COURT

SRKJ

DATED..13/07/2023

BAIL ORDER

-I--

lANo.1 OF2023 IN CRLA NO: 520 OF 2O23

ALLOWED

:.I; .;,:-.`!,;.: .,

.:,.I. : ?,/J' €'##¢#,ff¥.,,.