Kunjambhaskara Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 1553 AP

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               lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                       MONDAY, THE TWENTIETH DAY OF MARCH,
                         TWO THOUSAND AND T\^/ENTY THREE
                                    :PRESENT:
                 THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

                                         IANo.1 OF2023
                                                    IN
                                    CRLA NO: 231 OF 2023
     Between:
     Kunjam Bhaskara Rao, S/o. Apala Swamy, Hindu, aged 37 years, Forest Section
     Officer Gum Checking Officer 0/0. Forest Range Officer, Kakl'nada, East Godavari
     District (Presently Kakinada District)
                                                                         ...Appellant/Accused
                                              AND
     State -rep. by District Inspector, Anti-Corruption Bureau, Rajahmundry Range,
     Kakinada, East Godavari District (presently Kakinada District)

                                                                    ... Respondent/Respondent


            Petition under Section 389 (1) of Cr.P.C, praying that in the circumstances
     stated in the memorandum of grounds fl'led in support of the petition, the High Court
     may be pleased to suspend the sentence passed in judgment dated 24.02.2023
     passed by Hon'ble Special Judge for Trail of SPE and ACB Cases, at
     Rajamahendravaram, East Godavari District in CC.No.75 of 2018 and enlarge the
     petitioner on bail, Pending disposal of CRLA No. 231 of 2023, on the file of the High
     Court.

     Counsel for the Petitioner        :Sri M S R SASHI BHUSHAN

     Counsel for the Respondent        :M/s A GAYATHRI REDDY Standing Counsel
     for
                                         ACB Gum SpI. PP

     ORDER:

lfln the circumstances, the sentence of imprisonment alone is

Suspended, Pending disposal Of the Criminal Appeal, and the petitioner herein shall be enlarged on bail on his executing a personal bond for a sum of Rs. 10,OOO/-(Rupees ten thousand only) with two sureties for a like sum each to the satisfaction of the learned Special Judge for trial of SPE and ACB Cases, Rajamahendravaram."

Sd/-K.SRINIVASA RAJU ASSISTAN# GISTRAR //TRUE COPY// For ASSISTANT REGISTRAR Tol

1. The Special Judge for trial of SPE and ACB Cases, Rajamahendravaram, East Godavari Distirct.

2. One CC to SRl. M S R SASHI BHUSHAN Advocate [OPUC]

3. One CC to M/s. A GAYATHRI REDDY Standing Counsel for ACB Gum Spl. PP, Advocate [OPUC]

4. Onesparecopy CVSS HIGH COURT

SRKJ

DATED: 20/O3/2023

LIST THE MATTER AFTER FOUR(4) WEEKS.

ORDER

IANo.1 OF2023 IN CRLA NO: 231 OF 2023

SUSPENDED