Andhra Pradesh High Court - Amravati
Betwee N vs The State Ofandhra Pradesh on 19 July, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE NINETEENTH DAY OF JULY~
ll^/o THOUSAND AND ll^/ENTY THREE/- i
:PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY;
lANo.1OF2023 r
lN
CRLRC NO: 606 OF 2023 r
Betwee n :
fsmt. M. Vijaya LakshmI', W/o Shankar, aged about 61 years, Occ. Business,
R/o D.no.26-54-8, Prasanthl' Nagar, Kanithi Road, Gajuwaka vlsakhapatnam
District, Andhra Pradesh.
...Accused/Petitioner
AND
1. The State ofAndhra Pradesh, Rep.by I'tS Public Prosecutor, High Court of
Andhra Pradesh, Amaravathi, Guntur Dl-strict.
2. Kanneganti Rambabu, s/o Ayyanna (Died)
3. Kanneganti Lakshmi, w/o Late Rambabu, Hindu aged about 59 years, Occ.
House Wife, R/a D.No.4-35-1, Kanigantivari veeral'ah street, Ithanagar,
Tenall-, Guntur DI'StriCt.
4. Kanneganti Renu Kumar, S/o Late Ram Babu, Hindu aged about 42 years,
occ. private Employee, R/o D.No.4-35-1, Kanigantivari veeraiah street,
lthanagar, Tenali, Guntur District.
5. Smt Kodali Revathi, w/o Rajasekhar, Hindu Aged about 40 years, Occ.
House Wife, R/o Flat no.151, Road no.7, Motevari Thota, Fattehbad, Eluru,
West GodavarI' DI'StriCt
...ComplaI-nanVRespondent
[The Respondents Mos 3 to 5 added as LRs of Respondent No.2 before the trailz
Court]
cc:uu:ss:ll ff:rr tt#: R:tsjtj:nn:::nt No.1.. S3:KLIScAERKoR:SEHcNuA+OMROHAN RAO
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Petition under section 397(1) of Cr.P.C praying that in the circumstances
stated in the grounds filed in support of the petition, the High Court may be pleased
to suspend the Judgment and sentence passed by the Learned J.udge, XI Additional
sessIOrS Judge, Guntur District at TenaII' l'n Crl.A. No.187of~ 2018, Dt. 28.06.2023 by
confirmlng the Judgment and sentence passed by the I Additional Judicial
Magistrate of I Class, Tenali, Guntur District in C.C. NO. 515 OF 2015, dated.
16.05.2018, by granting ba" to the petitioner/ accused, pending dl-sposal of
CRLRC No. 606 of 2023, on the fits of the High Court. `~
I
The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the
case). The Court made the folk,wing
ORDER:
{'Pending the criminal revision case, sentence of imprisonment alone I-s
suspended and the petitioner-accused is directed to surrender before learned I
Additional Judicial Magistrate of I Class, Tenali (for short, lthe trial Court')`,
within a period of one week from today. on such surrender, the petitioner-
accused is ordered to be enlarged on bail on her executing a personal bond
for Rs.20,000/-with two sureties for the like sum each to the satisfaction of the
trial Court."
sd/-s: sRIN[VASA PFEA§Ab i
ASSISTANT
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/ITRUE COPY//
SECTION a-Fr-iCER
To,
1. The I Additional Judicial Magistrate of 1 Class, Tenali
2. Kanneganti Lakshmi, W/o Late Rambabu, Hindu aged about 59 years, Occ.
House Wife, R/o D.No.4-35-1, KanI'gantiVari Veeraiah Street, lthanagar,
Tenali, Guntur District.( By RPAD)
3. Kanneganti Renu Kumar, S/o Late Ram Babu, Hindu aged about 42 years,
Occ. Private Employee, R/o D.No.4-35-1, Kanl-gantivari Veeraiah Street,
lthanagar, Tenali, Guntur District.( By RPAD)
4. Smt Kodali Revathi, W/o Rajasekhar, Hindu Aged about 40 years, Occ.
House Wife, R/o Flat no.151, Road no.7, Motevari Thota, Fattehbad, Eluru,
West Godavari District( By RPAD)
5. One CC to SRI. K SAI KRISHNA MOHAN RAO Advocate [OPUC]
6. Two cos to Public Prosecutor, High Court ofA.P. [OUT]
7. One spare copy
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HIGH COURT
KS RJ
DATE D : 19/O7/2023
BAIL ORDER
I.A.NO.1 OF 2023
IN
CRLRC.No.606 of 2023
SUSPENSION OF SENTENCE OF ALONE
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