Betwee N vs And
2023 Latest Caselaw 3124 AP

              IN THE HIGH COURT OF ANDHRA PRADESH AT AIVIARAVATI

                      THURSDAY, THE EIGHTEENTH DAY OF MAY
                        TWO THOUSAND AND TWENTY THREE
                             :PRESENT:                      r
   THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD


                                    lANo.1 OF2023
                                            lN
                                CRLA NO: 417 OF 2023
 Betwee n :
        Namana Trinadeswari @ Eswari, (Surname wrongly shown as Namanj) W/o Sri
        prasanth Babu, aged. 38, Occ. House Wife, Native of .D.No. 20-63/2,
        Brundavanam, payakaraopet, Anakapalli Dist. Presently R/o Villa No. 68,
        srinidhi okland, Renuka Yellamma colony, Bachupally, Hyderabad -500 090.

                                                                          ...Petitioner/A-4
                                          AND
        The State ofAndhra Pradesh, Rep. by its public prosecutor Through SHO,
        Amalapuram Town Police Station, High Court ofAndhra Pradesh at
        Amaravathi.
                                                           ...Respondent/Respondent
        petition under secti9n 389(1 ) of ?r.P.C praying that I-n the Circumstances Stated
in the grounds filed in crimlnal Appeal, the High Court may be pleased to suspend the
execution of sentence of imprisonment awarded through calendar and Judgment
dated 1-5-2023 made in sc,No. 74 of 2021 on the file of the court of the vlII AddI.
District,and sessions Judge -Gum -spl. court for Trial of Offences Against
women, East Godavari, Rajamahendravaram and consequently enlarge the
petitioner/Appellant/A4 on bail, pending d,-sposal of CRLA No. 417 of 2023, on the
file of the High 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 N Siva Reddy, Advocate for the petitioner and of public prosecutor for the
Respondent, the court made the following;
ORDER:

llsentence of imprI-SOnment imposed by the court below alone is

suspended pending disposal of the criminal Appeal. The petitioner/Accused No.4 shall be enlarged on bail on executing a personal bond for a sum of Rs.1O,000/-(Rupees Ten Thousand only) with two sureties for the ll-ke sum each to the satisfaction of the learned vllI Addl. Dl-strict & sessions Judge-cwm-spl. court for Trial of offences Against Women, Rajamahendravaram.

Accordingly, this I.A is allowed." ---- ----.~§a-i ivI.-r S RIM !VAS

//TRUE COPY// SECTION OFFICER For A--.v . A., . I`t__.v . .`An To,

1. The Vlll AddI. District and Sessions Judge -Cum -Spl. Court for Trial of Offences Against Women, East Goc!avari, Rajamahendravaram.

2. The Junior Civil Judge-Gum-AddI. Judicial First class Magistrate, Amalapuram, East Godavari District.

3. The Superintendent, Central Prison, Rahamahendravaram, East Godavari District.

4. The Station House Officer, Amalapuram Town Police Station, East Godavari District.

5. One CC to Sri. N Siva Reddy, Advocate [OPUC]

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

7. One spare copy.

MSB HIGH COURT

GRKP,J

DATED..18/05/2023

BAIL ORDER

IA NO.1 OF 2023 lN CRLA.No.417 of 2023

INTERIM SUSPENSION