Betwee N vs And
2023 Latest Caselaw 3504 AP

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                   lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                         MO#DoAYT'HToHuEsSAENVDEAYNTDFE#TEHND£YT:i::LY            ,

                                          :PRESENT:
                    THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

                                       lANo.1 OF 2023
                                               lN
                                    CRLA NO: 526 OF 2023
      Betwee n :
             Kesamsetti Ch'lranjeevi, S/o Yellam Naidu, Aged 25 years, Cult'lvation, R/o
             Garnikam (v) Of Ravikamatham Mandal.
                                                                      ...Appellant/Accused
                                              AND
             The State of Andhra Pradesh, (Ravikamatham Pol-Ice Station, Visakhapatnam
             District) Rep. by Publ-lc Prosecutor, High Court of Andhra Pradesh, Amaravati.
                                                               ...RespondenUComplainant

              petition under section 482 of Cr.P.C praying that in the Circumstances Stated
      in the grounds filed in criminal Appeal, the H'lgh Court may be Pleased tO Suspend th`e
      sentence of 'lmprisonment awarded through judgment dated 22.6.2023 passed in
      pocso sessions case No.210 of 2019 by The Court of Special Judge for tr'lal Of the
      offences under the protection of children from sexual offences Act at Visakhapatnam,
      pending disposal of CRLA No. 526 of 2023, on the file Of the High Court.

            The petition coming On for hearing, upon PeruS'lng the Petition and the
      memorandum of grounds filed 'ln support thereof and upon hearing the arguments of
      sri poolla sravanth, Advocate for the Petitioner and Of Public Prosecutor for the
      Respondent, the Court made the following
      ORDER:

rT.

ln the circumstances, the sentence of imprisonment alone is suspended, pending disposal of the Criminal Appeal, and the aPPellant here-ln

-ls directed to surrender before the learned special Judge for Trial of the

offences under the protection of children from sexual Offences Act, visakhapatnam, w-lthin a period of two (2) weeks from today and, On Such surrender, he shall be enlarged on bail On his executing a Personal bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) With two Sureties for a like Sum each to the satisfaction of the learned spec-laI Judge for Trial of the Offences under the protect-IOn Of Children from Sexual Offences Act, Visakhapatnam."

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-_I-| AS S ISTinN"+-± S_RI ` DEVI G£sTRAR

//TRUE COPY// For ?ECTEONoFFICER To,

1. The Special Judge for TrI'al Of the Offences under the Protection of Children from Sexual Offences Act, Visakhapatnam

2. The Station House Officer, Ravikamatham Police Station, Visakhapatnam.

3. One CC to Sri. Poolla Sravanth, Advocate [OPUC]

4. Two CCs to Public Prosecutor, High Court ofAP [OUT]

5. One spare copy.

MSB I

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/ / \ -b

HIGH COURT

SRK,J

DATED : 17/07/2023

BAIL ORDER

lA NO.1 OF 2023 IN CRLA.No.526 of 2023

INTERIIVI SUSPENSION

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