Kollati Subbamma vs The State Of Andhra Pradesh
2023 Latest Caselaw 3016 AP

        lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                 WEDNESDAY,THETENTH DAYOF MAY         Z
                  ll^/O THOUSAND AND TWENTY THREE
                              :PRESENT:                                   ./'
           THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

                                   lANo.1 OF2023
                                         lN
                                CRLRC NO: 423 OF 2023
Between:

   1. Kollati  Subbamma,     W/o Kannaiah, Aged      50 years,    R/o.D.No.21-32,
      vemuladeevi village, Narasapuram Mandal, West Godavari District(A3)
   2. Tirumani Dhanalakshmi, W/o. Ramakrishna, Aged 30 years, R/o.D.No.2132,
      vemuladeevi village, Narasapuram Mandal, West Godavari District. (A4)
   3. Tirumani Ramakrishna, (A5) S/o. Rama Rao @ Narasimha swami, Aged 35
      years, R/o.D.No.21-32, Vemuladeevi village, Narasapuram Mandal, West
      Godavari District. (A5)
                                                            ...Accused/Petitioners       .   ....,




                                        AND

   1. The State OfAndhra Pradesh, Rep., by the Public Prosecutor, High Court of
      Andhra Pradesh at Amaravati.
   2. Kollati Sri Naga Lakshmi, W/o Srinivas, Aged 34 years, R/o Vemuladeevi
      village, Narasapuram Mandal, West Godavari District.(Defacto Complainant)
                                                                                       .,..
                                                                     Respondents

       pet-ltion under Section 397 (1) of Cr.P.C., praying that in the circumstances
stated in the memorandum of grounds filed in support of the petition, the High Court
may be pleased to enlarge the petitioners on bail as per the Same terms and
conditions -Imposed by the Trial Court below, by suspending the judgment in Crl.A.               .   ,.,.,



No.141 of 2019, dated 02-05-2023, of X Additional District And Sessions Judge,
Narasapur, West Godavari, confirming the Common judgment and sentence in C.C.
No. 66/2013 and CC.125/2014, dated ll-03-2019,Pending disposal of CRLRC No.
423 of 2023, on the file of the H-lgh Court.

      The petition coming on for hearing, upon Perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the arguments of
                                                                                                     /
sri Kotha Naga Surya Rao, Advocate for the Petitioner and of Public Prosecutor for
the Respondent No.1, the Court made the following;
ORDER

ftsentence of imprisonment imposed by the Court below alone is

suspended pending disposal of the Criminal Revision Case. The petitioners herein/A3 to A5 shall be enlarge on bail on their executing a Personal bonds for a sum of Rs.10,OOO/-(Rupees ten thousand only) each with two sureties for \--------

the like sum each to the satisfaction of the learned Additional Judicial First Class magistrate|cum|AdditionaI Junior Civil Judge, Narasapuram."

- .SD/-I{.`I. RA`I'A BAB{J'

//TRUE COPY// For S.ECTION OFFICfJR.

To'1. TheAdditionaI Judicial First Class Magistrate-Gum-Additional Junior Civ" f

Judge, Narasapuram.

2. The X Additional District & Sessions Judge, Narasapur, West Godavari ,

3. The Superintendent, Narasapuram Sub Jail, West Godavari r

4. Kollati Sri Naga Lakshmi, W/o Srinivas, R/o Vemuladeevi village, Narasapuram MandaI, West Godavari District ( By RPAD) ~

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®l HIGH COURT

SRK,J

DATED: 10/05/2023

BAIL ORDER

lANo.1 OF 2023 lN CRLRC NO: 423 OF 2023

INTERIM SUSPENSION

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