Andhra Pradesh High Court - Amravati
Tarun Kumar Naik vs The State Of Andhra Pradesh on 4 July, 2024
(3365 ]
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
1A No. 1 OF 2024
IN
CRLRC NO: 848 OF 2024
Satween:
TARUN KUMAR NAIK, S/o Salyanandam Naik, Aged about 45 years,
Ey. Branch Manager S.B.1, Rio M lakku va, Vizianagaram District.
. _.PatiionerAppellant/Accused
(Patitionar in CRLURG o€5 OF 2024
an the fle of Nigh Court}
AND
THE STATE GF ANDHRA PRADESH, Represented by Public Frasecutor,
High Court Bulldings, Armaravatl.
oo . . Respondent/Respondent/Complainant
. (Respondents in-do-}
Counsel for the Petitioner : Sri BONU RAMA SHANKAR RAO
Counsel for the Respondent 'PUBLIC PROSECUTOR
Pattion ureder Section 39711) of Cr.P.C, praying that in the
croumstances stated in the memorandum of grounds filed in support of the
Criminal Petition, the High Court may be pleased fo suspend the operation of
the order dt, 28.06 2022 passed in CC, No, 827 of 2042 on the fle of | Addi.
Judicial Magistrate of 1" Class at Vizianagararn confirmed by the Judgement
dt. 27.06.2024 passed in Cri, | Appeal No. 44 of 2022 on the file of the Principal
Cistrict and Sessions Judge at Viz lanagaram and release the petitioner on bail
Pending dispasal of CRLRG Ne. 545 of 2024. on the file of the High Court.
The court while directing issue of notice fo the Respondents herein fo
shaw cause as to why this application should not be complied with, mace the
following order (The receipt of this order wil be deemed fn be the receipt of
notice in the case). |
OROER
"Heard the learned counsel for the petitioner.
Perused the record.
This application is fled under Section $97(4) of Cr.P.c, seeking
suspension of sentence and release of the petitioner in ball.
Soth Courts below concurrently found the petitioner guilty for the
offences are under Sections 408;409, 468 and 477 of IPC.
The principal ground urged by the revision petitioner is that the id
numbers were generated by others and the petitioner was not working af
that place: however, the count below falled to consider this fact
adequately.
The learned counsel for the petitioner submits that in obedience to
the judgment of the Appellate Court, the petitioner is now In prison
serving the sentence.
Since the revision and Hs disposal would take some time, and after
considering the submissions, this: petition is allowed, suspending the
sentence passed by the Sessions Judge, Virianageram, m Criminal
Appeal No.44 of 2022, dated 27.08.2024. The petitioner shall be released
oan bell upon executing s personal bond for Rs. iG,Q00)- (Rupees Ten
Thousand only} with Qvo sureties for a like sum each, to the satisfaction
of Additional Judicial Magistrate of First Class-cum-] Additional Junior
Civil Jinige's Court, Vizianagaram."
' SIN. G.ANELANAIDU
. ASSISTANT REGISTRAR
TRUE COPY!
Ta,
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. The Additional Judicial Magistrate of First Class-cum-! Addifional Junior
Civil Judge's Court, Vizianagaram.
The Principal INetrict and Sessions Judge at Vigianagaram.
The Superintendent, Visakhapainam Central Prison, Visakhapainam.
One CC io SRL BONU RAMA SHANKAR RAO Advocate (OPUC]
Two Gs to PUBLIC PROSECUTOR, High Court of APIOUT]
One spare soapy. .
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OVO7 (2024
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DATED.
LIST THE MATTER AFTER TWO MONTHS
IANO. 1 OF 2024
ORDER
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> $48 OF 2024
GRLAC NO:
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