Andhra Pradesh High Court - Amravati
Rev vs And (Petl'Tloner :Nn?Hrelfilef ... on 15 June, 2023
lN THE HIGH COURT OF ANDHRA PRADESH
_ _ . `.I.I l[`A rr{AUE=SH AT AMARA`
THl lDen^v T]
THURSDAY ,_ ____
,THE FIFTEENTH DAY OF JUNE
TWoTHOUSANDANDtwENTYTHREE I
|PRESENT..
I|+-I-----__ I I '' `I-I
THE HONOURABLE SRI JUSTICE K SURESH REDDY
-EE= _
IA No.1 OF2023
IN
Between.I CRLRC NO.I 475 OF 2023
Nfdumolu Rama satyanarayana, s/o RamaIJnga Murthy, Aged about 52 years,
R/o D No 23-34-06 Manepalll varl street, Lakshm, Nagar, satyanarayanapuram,
Vl®J-ayawada
. . Rev,'sI'On Pet,'tl|oner/Appellant/Accused
AND (Petl'tloner :nn?hReLfileF of 7H:g3 Fc2oOu2rf;
1 The state ofAndhra pradesh, Rep by jt's public prosecutor, H,'gh court of
A.P. at AmaravatI'.
2 Borra sl'va Rama Krl'shna, s/o. Koteswara rao, aged about 56 yrs, R/o
D No 31-3-15, Masjjd street, Machavaram, vIJayawada, N T R Dl'strlct
... Respondents/Respondenvcomplajnant
(Respondents I-n-do-)
counsel for the petl-t[-oner || SRI MAHESWARA RAO KUNCHEAM
counsel for the Respondent No.1.|PUBLIC PROSECUTOR
petitlon under sect,on 482 of cr.p.c., prayl'ng that ln the clrcumstances
stated Jn the memorandum of grounds fI'ed ln Support of the petlt]On, the Hlgh court
may be pleased please to suspend the sentence mposed vlde Judgment dt 22-05-
2023 In dlsmISSlng ln CrIA No 273 of 2017 on the fl,e of on the flle of xlll Add'
3v:lJSat1:7gt:€=2SaoelSpiisAaidnJi:%Ln-g!e±^g:NFocf37'83vo?ffaz2aoO#4a7dooann#hh=5;:-±5a;Soff+:LuOo^5nnfitru±mueeg#hneg_i:#±2mEOg5il
dt 17-ll-2017 made ,n c c No 158 of 2014 on the flle of the I speclaI Maglstrate,
vlJayawada, pendlng dlsposal of CRLRC No 475 of 2023, on the fIIe of the Hlgh
Court.
The court whlle dlrectl'ng ISSue of notlce to the Respondents here,n to show
cause as to why thIS appllcatlon should not be complled w,th, made the fo''owmg
order (The receIPt of thIS order wl" be deemed to be the rece,pt of not,ce ln the
case). The court made the fo'lowI'ng
ORDER
lfpendI'ng further orders, the sentence of I-mprl-sonment imposed upon
i2eh6airO?6e?£g:iiO3nesPire;aCEoi
leamed f=_i:s:grssuo!srrgteeeFsE#Taeaynasd€£h£anpi£eEatgr=nn:F:-=!lFs_a£l
I SpecI-al MagI-Strafe, Vl-I-ayawada (learned trial Judge) r g# : Eeprobseefdo
on or beforerueptohne
26.O6.2023 and on such surrender, he sha" be enlarged on ba" on h'-s
executI-ng a personal bond for Rs.1O,OOO/-(Rupees Ten Thousand only) wI-th
two suretl-es for the like sum each to the satl-sfaction of the learned trial Judge|
It is further directed that the petitioner sha" deposit ZOO/a of the cheque amount
wl-thin a period of sixty days from today, failing whl-ch this order sha" stand
vacated automatically without reference to the court."
sd/-M. SRINIVAS
ASSISTANT RE£STRAR
Iii=
-_-- _ //TRUE COPY.I/
For/ SECTION OFFICER
To,
1. The XIII AddI District i Sc;ssions+Judge, (F.T.C.), VI'jayaWada
2. The I SpecI®aI MagI-Strafe, Vijayawada
3. Borra Siva Rama Krjshna, s/o. Koteswara rao, aged about 56 yrs, R/o.
D.No.31-3-15,,
Ill,.l`U.u Masjid Street,
I-.-,u,, lVIaSJIa Street,Machavaram,
MaCnaVaram,viiavawada. N.T_R
Vijayawada, nisttrirt
N.T.R.-District( By
--\
RPAD)
-\
t O® one cc to sri Maheswara Rao Kuncheam Advocate [opuc]
Two CCs to Public Prosecutor, High Court ofAP [OUT]
One spare copy
RVK
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///'
HIGH COURT
KS RJ
DATED : 15/06/2023
ORDER
IANo.1 OF2023
lN
CRLRC NO: 475 0F 2023
DIRECTION
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