Andhra Pradesh High Court - Amravati

Arepalli Bathi Reddy vs The State Of Andhra Pradesh on 4 July, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FOURTH DAY OF JULY,
TWO THOUSAND AND TWENTY FOUR
'PRESENT: :
THE HONOURABLE JUSTICE DR V RK KRUPA SAGAR |
iA No, 2 OF 2024
iN
GRLURG NO: 837 OF 2024
Between: .
Arepall Bathi Reddy, S/o. Muni Reddy, Aged about 37 years, R/o. Nelaballi
Vilage, Palakurn Mandal, Nellore.
.. Pattionen Accused
(Petitioner in CRLRC S37 OF 2034
on the fde of High Courf
AND
The State of Andhra Pradesh, Rep. by the Public Prosecutor, High Court of
Andhra Pradesh, at Arnaravathi
. Respondent/Camplainant
(Respondents inda-}
Counsel for the Petitioner : SRI AISHWARYA NAGULA
Counsel for the Respondent : PUBLIC PROSECUTOR
Petition under Section S87(1} ef CrP.C is filed praying that in the
cyoumsiances stated in memorandum of grounds of criminal revision Case,
fhe High Court may be pleased to suspend the execution of sentence passed
in Criminal Appeal No 21S/2017 on the file of VE' Adelitional Sessions Judas,
Gudur dated 12.03.2024 by modifying the Judgment in CC. No. 885 of 2015
dated 09.00.2017 on the fle of the Judicial Magistrate of First Class,
Naidupeta and may release the Revision Petitioner on bail, pending disposal
of CORLRC No.S37 of 2024, on the file of the High Court,
Yhe court while directing issue of notice fo the Respondents herein fo

show cause as to why this application should not be cornolied with, made the



follwing order.iThe receipt of this order wil be deemed fo be the receipt of
notice in the case}.
ORDER:

"Heard learned counss!,

Ferused the record,

This is an application under section J97(1) of the CrPc.

The revision is fled questioning the correctness of the judgments of the two courte below in convicting and sentencing the revision petitioner for the offence under section 324 of the IPC.

Looking at the grounds urged and cansidering the fact that the revision petitioner submit himself fo the prison authorities and since the revision could not be disposed of at once, this court finds merit in the submission of the learned counsel,

in these circumstances, LANo 2? of 2024 stands alowed suspending the execution of sentence passed In CrLA.No.2t8 of 2077 on the file of VI" Additional Sessions Judge, Gudur.

The convictrevision petitioner shall be released on ball an executing a personal bond for Rs.5,000/- with Gwo sureties sach for a ike sum fo the satisfaction of the trial magistrate."

SD. K.SRINVASA RAUL f ASSISTANT REGISTRAR

SECTION 'OFFICER

For 4 Ta,

1. The Judicial Magistrate of First Class, Naidupeta

' th eo goo : . de 3 oe

2. The VIP Additional Sessions Judge, Gudur.

3. One GG to M/s Aishwaryes Naguia, Advocate PORUC]

Two CCs to Public Prosecutor, High Court of AP (QUT)

One spare copy

NIGH QOURT

DR YRES,J

DATED OG/O7/2024