Godugunuru Nayab Rasool vs The State
2024 Latest Caselaw 1213 AP

Andhra Pradesh High Court - Amravati

Godugunuru Nayab Rasool vs The State on 13 February, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

                                                                          [3

     IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            TUESDAY ,THE THIRTEENTH DAY OF FEBRUARY
                TWO THOUSAND AND TWENTY FOUR

                        PRESENT
      THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
     THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA

                    CRIMINAL APPEAL NO: 101 OF 2024

Between:
   1. GODUGUNURU NAYAB RASOOL, S/o Khajavalli, Aged about 20 Y
      R/o Chintalacheruvu Village, Badwel Mandal, YSR Kadapa District.
   2. Perusomala Narasimha,, S/o Penchalaiah, Aged about 21 Years,
      Student, R/o Madapur Village, Atlur Mandal, Now at Yerukula Co
      Badvel Town and Mandal, YSR Kadapa District.
                                                                ...APELLAN
                                      AND
   1. THE STATE, , Inspector of Police., Badvel Rural Circle Police Station,
      by its PP, High Court of A.P., Amaravathi.
                                                                ...RESPODE

       Appeal under Section 372/374(2)/378(4) of Cr.P.C praying that the
Court may be pleased to pleased to set aside the Judgment of conviction o
appellants made on 12.01.2024 as made in S. C. No. 208 of 2021 on the f
Principal Sessions Judge, Kadapa and pass

IA NO: 1 OF 2024

        Petition under Section 151 CPC praying that in the circumstances s
in the affidavit filed in support of the petition, the High Court may be ple
pleased to suspend the sentence made in SC No 208 of 2021 dated 12-01-
on the file of Principal Sessions Judge, Kadapa and release the petitioners on
pending disposal of the above criminal appeal and pass

Counsel for the Appellant(s):SRI. PHANI KIRAN.M

Counsel for the Respondents: PUBLIC PROSECUTOR (AP)

The Court made the following:

      Admit.
      Post after four (4) weeks.
   1. THE STATE, , Inspector of Police., Badvel Rural Circle Police Station,
     by its PP, High Court of A.P., Amaravathi.
  2. One CC to SRI. PHANI KIRAN.M Advocate [OPUC]
  3. One CC to SRI. PUBLIC PROSECUTOR (AP) Advocate [OPUC]
Two CD Copies




HIGH COURT

UDPRJ
KMJ

DATED:13/02/2024




ORDER