Between vs The State Of Ap. Rep. By The Public ...
2024 Latest Caselaw 6804 AP

Andhra Pradesh High Court - Amravati

Between vs The State Of Ap. Rep. By The Public ... on 6 August, 2024

TUESDAY THE SIXTH DAY OF AUGUST,
HOUSAND AND TWENTY FOUR
| "PRESENT:
THE HONOURABLE JUSTICE DR VR K KRUPA SAGAR
IA No. 2 OF 2024
IN
CRLRC NO: 649 OF 2024

on
ene,
Coal
me
wnrnd

Between:
Donadila Anandam, Sfo Venkanna, Aged about 24 years, Ria Dino 3-87,

Rangampela Vilage, Rangampeta Mandal, East Godavari Distriet

..PetitioneriAccused Na?
AND

The State of AP. Rep. by the Public prosecutor. High Court of AP,

Amaravaihi

Respondent

Petition under Section 438 (1) of BNSS (Section S87 CDCr Po } praying

that in the clrournstances slated in the memorandum of grounds fled in

support of the Criminal Revision Case. the High Court may be oleasad to

suspend the conviction and sentence imposed by the Court of the Judicial

agistrate of | Class, Anaparthi, Fast Godavari District in C.C.No. 25 of 2022

d TOS 2022 as confirmed by the Court of Vill Additions! District and

sessions Judge Curn Spl Judge for tral of offences agains? WONTSN,

Ssmahensravaram, § hast Godavari (Xsirict in Oriminal Appeal No. 258 of
e022, DY 1O.OF 2024 Pend ing disposal of CRURC No 649 of 2024. on the fle

of the High Court.

The pelffion caming on for hears ig, UpoM perusing the Pelition and the

Adavil Sled in support thereof and upon hearing the arguments of Sr

we

SIVAPRASAR REDyy VENATI, Advocate for the Petitioner and OF Putlic

Mraseculor for Respondent, The court made the followinc g


QRDER:

"Heard learned counsel for the petitioner.

Perused the record,

The submission of the learned counsel for the setitioner is that the
Appatiate Court passed the Judgment oan oes and thereafter this
ravision, ag provided under the statute, was preferred within the period
of imifation,

in these circumstances, the substantive sentence of imprisanment

alone is suspended, pending disposal of Criminal Revision Case, and
the petitioner is directed fo surrender before the learned Judicial
Magistrate of | Class, Anaparthi, East Godavari District Upan such
surrender, he shall be enlarged on ball upon executing a personal bond
for a sim of Rs.10,000/- (Rupees Ten Thousand only} with two sureties
ef the Hke sum seach, to the satisfaction of the learned uciicial
Magistrate of | Class, Anaparthi, East Godavari District.

" Sdi- G. SRINIV
ASSISTANT |

To,
*. The Judicial Magistrate of

re

Shed a fos trict
EN AG age ORC ES)

td

The Vil Acditional (Nstrict anc Sessions

w offences agains! women, Ralamahendravaram, East Godavari
istrict
3. One CC ta SRE S! VENATI Advocate [OPUC)

'tof Andhra Pradesh [OUT]

4, Two OCs ta Public Pre

One spare copy

"


HIGH COURT

DOR YREKS,J

DATED ge ebed

List alang with Cri. Rc No.§4] of 2024 on 19.09, 2024.

ORDER

iA No. 2 OF 2024 iN CRLRC NO: 649 OF 2024

DIRECTION