M Mohan vs M Chandra Reddy
2024 Latest Caselaw 7833 AP

Citation : 2024 Latest Caselaw 7833 AP
Judgement Date : 29 August, 2024

Andhra Pradesh High Court - Amravati

M Mohan vs M Chandra Reddy on 29 August, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT
THURSDAY THE TWENTY NINETH DAY
TWO THOUSAND AND TWENTY FOUR
*PRESENT: KX
THE HONOURABLE JUSTICE OR VR ik KRUPA SAGAR \
[A No.1 OF 2024 'Ss

iN
CRLRC NO: eso OF 3034
Between: :

M MOHAN, S/o. M. Krishnaiah, aged 85 y8ars, Occ Employes, Rio. D.Ne. Ve
3217/8, Pools Street, Tirupati, Chittoor Distros :
a -.Petitioneraccused
(Petitioner in CRERES GSO OF 2024
on the file of High Court}
AND .
1. M Chandra Reddy, S/o late Me Ran Reddy, aged about G9 years, RYo_.
D.No. 18-4 "383/17, Bhavani Nagar, Trupall, Chittoor District,
a Complainant
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High court
of Andhra Pradesh at Amaravaty,
: ..Respondentg
(Respondents in-do-)
Counsel for the Petitioner : Sri 5 PURNACHANDRA RENDy
Counsel for the Respondent -

Petition under Section 438(1}) of BNS.SYOK Sections 39711} oF
CAPO), Praying that in the circumstances Slated in the Memorandum of
Grounds fled in SUDBOrt of the Criminal Petition, the High Court Mey be
Digased to Suspend the execution oF sentence Passed in CrLA No. 136 of
2020 on the file of V Addl. District and. Sessions duce, Tirupati ap TS.07 2094
comirming the Judgment at.os.4 0.2020 passed in C.G. No. a54904 & on the
He of N Adel. Judicial Magistrate of First Class. Tirupat) Panding disposal of
CRLRC No. 650 of 2024, on the file of the High Court |


The court while directing issi ue of notice fo the Respondents hersin ta
show Cause as to why this ® application should not be cornplied with, made the
following order (The receiot of this order will be deamed fo be the recent of
notice in the cage). 7
ORDER

"Heard learned counsel for the petitioner,

Ferused the recorr,

This application is filled under Section S87} of CrP.c, seeking

suspension of exccution of sentence.

The impugned fudament of the appellate Court was rendered on 15.07.2024 convicted this revision petitioner and the direction indicates that he was granted 16 days tme fo surrender and wriderge the sentence. Thus, GH 30.07.2024 time was thers. However, well before thet on 23.07 2024, this revision was registered.

in these circumstances, the execution of substantive sentence is suspended and the petitioner herein is directed fo surrender before the learned Additional Juclicial Magistrate of First Glass, Tirupati, within s period of two (2) waeks from today and, on such surrender, he shall be enlarged on ball on his executing a personal bond for a Sun of Rs. 10,000/- {Rupees Ten Thousand only} wih two sureties for a fike sum each to the satisfaction of the learned tt Additional Judicial Magistrate of First Glass, Tirupati." |

SEN. MSRIRG VAS ASSIS} TANT BEGIST FRAR

TRUE COPY i SECTION | OFF ic ES

For

1. The V Adel. District and Sessions Judge, Tirupadl.

SEES

2. The Addi. Judicial Magistrate of First Class, Tirupall.

M CHANDRA REDDY, S/o iste M. Rami Reddy, aged about 69 years, Rio. D.No. 18-1-383/1, Bhavani nagar, Tirupati, Chittoor District.( By RPAD) |

4, One GG to SRI OD PURNACHANDRA REDDY Advocate fOPUC]

&. Two Cs to PUBLIC PROSECUTOR, High Court of A PIOUT)

$. One spare copy.

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