Majji Venkata Ganesh Ganesh vs The State Of Andhra Pradesh
2023 Latest Caselaw 4667 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI.
WEDNESDAY THE FOURTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY THREE
>PRESENT:
THE HONOURABLE SRI JUSTICE K SURESH REDDY
IA No. 2 OF 2023
IN
CRLRC NO: 830 OF 2023
Between:
Majji Venkata Ganesh @ Ganesh, S/o Late Suryanarayana, Hindu, Aged 32 years,
Dr.No.3-2-67, Narasingaraopeta Anakapalli, Visakhapatnam District
.-Revision Petitioner/Appellant/Accused
(Petitioner in CRLRC 830 OF 2023
on the file of High Court)
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of A.P.,
Amaravathi Through the Inspector of Police, Gajuwaka Traffic P.S., Visakhapatnam.
Respondent
(Respondents in-do-)

Counsel for the Petitioner : SRI DASARI S V VS V PRASAD
Counsel for the Respondent :PUBLIC PROSECUTOR

Petition under Section 397 (1) of CrP.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 suspend the order of conviction and sentence passed by the
Hon'ble {V Metropolitan Sessions Judge-cum-Xill Additional, District Judge at
Gajuwaka in Crl.A.No. 185/2016, Dt.48.08.2023 by confirming the Calendar Case in
convictional Judgment passed in CC. No. 443/2008, Dt.26.04.2016 on the file of in
the court of It Additiona! Chief Metropolitan Magistrate Gajuwaka, Visakhapatnam
District and enlarge the petitioner on bail, Pending disposal of CRLRC No. 830 of
2023, on the file of the High Court.

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).

ORDER

" Pending disposal of the criminal revision case, sentence of imprisonment alone is Suspended and the petitioner-accused is ordered to be enlarged on bail on his executing a personal bond for Rs.10,000/- with two sureties for the like sum each to the satisfaction of learned Ill Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka." EN

Sd/- N. NAGAMMA 'ASSISTANT REGISTRAR Fors oft }

SECTION OFFICER

HTRUE COPY/

To,

Rs

™ OD Or Be Oo

The lil Additional Chief Metropolitan Magistrate, Visakhapatnam at Gajuwaka The {V Metropolitan Sessions Judge-cum-xlll Additional, District Judge at Gajuwaka

The Inspector of Police, Gajuwaka Traffic P.S., Visakhapatnam

The Superintendent , Central Prison, Visakhapatnam

One CC to SRI DASARI S VV SV PRASAD Advocate fOPUC}

Two CCs to Public Prosecutor, High Court of AP [OUT]

One spare copy

tha MAN Are aren, we, oe

HIGH COURT

KSR,J

DATED:04/10/2023

ORDER

{A No. 2 OF 2023

IN CRLRC NO: 830 OF 2023

DIRECTION