Kondeti Naga Babu vs The State Andhra Pradesh
2023 Latest Caselaw 4754 AP

Soran,

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE SIXTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY THREE
; 'PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY ---

IA No. 2 OF 2023 .
IN a

CRLA NO: 755 OF 202

Between:
Kondeti Naga Babu, S/o Venkateswara Rao, Aged about 25 years, R/o Urmila Nagar,
Gunadala, Vijayawada, NTR District.
. Appellant/Accused
(Petitioner in CRLA 755 OF 2023
on the file of High Court)
AND
The State Andhra Pradesh, S.H.0, Machavaram P.S, Vijayawada, rep. by its Public
Prosecutor, High Court of A.P., Amaravathi.
...Respondent/Campilainant
(Respondents in-do-)

Counsel for the Petitioner : SRI PILL! SUNDEEP
Counsel for the Respondent : a PUBLIC PROSECUTOR

Petition under Section 389 (1) of Cr/P.C is filed praying that in the circumstances
stated in memorandum of grounds of criminal appeal, the High Court may be pleased to
suspend the operation the sentence imposed in the judgment dated 15.06.2023 passed
in S.C.No.257 of 2018 by the Court of the Learned Sessions Judge Mahila Court,

_ Vijayawada enlarging the petitioner/accused of bail, pending disposal of CRLA No.755 of

2023, on the file of the High Court.

The court while directing issue of notice to the Respondents herein te show cause
as to why this application should not be complied with, made the following arder.(The °
receipt of this order will be deemed to be the receipt of notice in the case).

ORDER:

"Sentence of imprisonment imposed by the Court below alone is suspended pending disposal of the Criminal Appeal. The petitioner herein shall be enlarged

on bail on his executing a personal bond for a sum of Rs.10,000/- (Rupees ten

To,

DOB WN

The Sessions Judge Mahila Court, Vijayawada, Krishna District.

The Superintendent, Central Jail, Rajamundry, East Godavari District. The Station House Officer, Machavaram P.S, Viiayawada

One CC to Sri. Pilll Sundeep, Advocate [OPUC]

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

One spare copy

a

HIGH COURT

SRK,J

DATED:06/10/2023

ORDER

iA No. 2 OF 2023

iN CRLA NO: 755 OF 2023

DIRECTION