Namana Srinivasa Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 4576 AP

Teese:

[3327 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE TWENTY SEVENTH DAY OF SEPTEMBER fo
TWO THOUSAND AND TWENTY THREE 7
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY ~

[A No. 1 OF 2023 ©
IN
CRLA NO: 736 OF 2023 ~~ wy
Between: i
Namana Srinivasa Rao, S/o. Ramana, Hindu, Aged about 48 years, Proprietor,
Mis Srinivasa Medical and General Stores, D/No. 16-142, Kanaka Mahalakshmi
Nagar, Sector-5, Arilova, Visakhapatnam.
. .Petitioner(s)
(Petitioner in CRLA 736 OF 2023
on the file of High Court)
AND
The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of Andhra
Pradesh, Amaravati.
. Respondent(s)
(Respondents in-do-)
Counsel for the Petitioner : SRI MANGENA SREE RAMA RAO
Counsel for the Respondent : PUBLIC PROSECUTOR (AP)

Petition under Section 389 (1) & (2) of Cr-P.C is filed praying that in the
circumstances stated in the memorandum of grounds filed in support of the pstition,
the High Court may be pleased to suspend the Calendar and Judgment Dt.
29.08.2023 in SC No.231 of 2015 on the file of the | Addl Metropolitan Sessions
Judge, Visakhapatnam, Pending disposal of CRLA No. 736 of 2023, on the file of
the High Court.

The court while directing issue of notice to the Respondents herein to shaw
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:

"Sentence of imprisonment imposed by the Court below is suspended

pending disposal of the Criminal Appeal. The petitioner shall be enlarged on bail on executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties for the like sum each to the satisfaction of

the learned | Additional Metropolitan Sessions Judge, Visakhapatnam."

ASSISTANT REGISTRAR

j POF : is NS

SECTION. OFFICER

{TRUE COPY

The | Additional Metropolitan Sessions Judge, Visakhapatnam.

One CC te SRI MANGENA SREE RAMA RAO Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh. [oun] One spare copy

Se

HIGH COURT

SRKJ

DATED:27/09/2023

ORDER

CRLA.No.736 of 2023

SUSPENSION OF SENTENCE