Pemmasani Sridhar vs Burle Karunasri
2024 Latest Caselaw 7925 AP

Andhra Pradesh High Court - Amravati

Pemmasani Sridhar vs Burle Karunasri on 30 August, 2024

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

  MAIN CASE No. Crl.R.C.No.752 of 2024

                       PROCEEDING SHEET

Sl. DATE                             ORDER                          OFFICE
No.                                                                  NOTE

01.   30.8.2024 Dr.VRKS, J
                             Crl.R.C.No.752 of 2024

                  Heard learned counsel for the petitioner
               and perused the record.

                  Admit.

                  Petitioner is permitted to take out personal
               notice on respondent no.1 through Registered

Post with Acknowledgment Due and file proof of service in the Registry.

List the matter after six (06) weeks.

I.A.No.2 of 2024 This petition is filed under Section 397(1) of Cr.P.C. seeking to suspend the Judgement, dated 18.06.2024 in Crl.A.No.149 of 2023 on the file of learned VIII Additional District & Sessions Judge-cum-V Additional Metropolitan Sessions Judge, Vijayawada, Krishna District.

It is seen that despite concurrent judgments of conviction and sentence the petitioner without submitting to the sentence, seeks suspension of sentence and release on

bail, pending revision. For taking up revision, there is no hindrance. Since the sentence is not executed, there is nothing to be suspended and since convict is not in prison there is no occasion to release him on bail.

Therefore, this petition is dismissed.

___________ Dr.VRKS, J ASR