Vuyyuri Nageswara Rao, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 4387 AP

Andhra Pradesh High Court - Amravati

Vuyyuri Nageswara Rao, vs The State Of Andhra Pradesh, on 6 June, 2024

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          lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                       THURSDAY, THE SIXTH DAY OF JUNE,

                       TWO THOUSAND AND TWENTY FOUR
                                        :PRESENT:

                THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
                                    lANo.1 OF2024

                                              IN

                                 CRLRC NO: 486 OF 2024
    Between :
    Vuyyuri Nageswara Rao, S/o. Seetharamaiah, Aged about 52 years, R/o.
    Sekuru Village, Chebrolu MandaI, Guntur District.

                                                          ...Revision Petitioner/Accused
                                          AND

    The State ofAndhra Pradesh, Rep. by its Public Prosecutor, High Court of
    Andhra Pradesh, Amaravathi.
                                                            ...Respondent/Complainant


           Petition   under   Section   397    (1)   of     CrPC   praying   that   in   the

    circumstances stated in the memorandum of grounds filed in support of the

    petition, the High Court may be pleased to suspend the sentence of
    imprisonment against the Petitioner/Accused in CC.No.I58 OF 2005, dated
    23.03.2007 on the file of Court of VI Additional Munsiff Magistrate Court,

    Guntur, Guntur District., as Modified in Crl.Appeal.No.137 of 2007, dated

    29.05.2024 on the file of the Court of the lI Additiotnal Sessions Judge, Guntur,

    Guntur District., by granting bail to the Petitioner/Accused, Pending disposal of

    CRLRC No. `J486 of 2024, on the file of the High Court.



    Counsel for the Petitioner     : Sri S DILIP JAYA RAIVI
    Counsel for the Respondent : PUBLIC PROSECUTOR (AP)
   The Court made the following


  ORDER..
            " ln the circumstances, the sentence of I-mprl-sonment imposed by

  the vI AddI'tiOnal MunsI-f Magistrate, Guntur, vide I-tS Judgment dated
  23.03.2007 I-n C.C.No.158 of 20O5, as confirmed by the " Additional
  sessions Judge, Guntur, vide its Judgment dated 29.05.2024, I-n Criminal
  Appeal No.137 of 20O7, is suspended, pendI-ng disposal of the criminal
  Revision case, and the petitioner sha" be enlarged on ba" on his
 executing a personal bond for a sum of Rs.10,000/- (Rupees Ten
 Thousand only) wl-th two sureties for a ll-ke sum each to the satisfaction
 of the VII Additional Munsif Magistrate, Guntur."
                                                           Scl/-M.S.V. NAVIN CHANDRA
                                                                   DEPUTY REGISTRAR

                                                                         ¢,I L-
                                                                     SECTiON OFF-iCER
                                                                                        E=-




                                    //TRUE COPY//




To]

       1. The VII Additional Munsif Magistrate, Guntur.

       2. The ll Additional sessions Judge, Guntur.

       3. The Superintendent, District Jail, Guntur, Guntur DistrI'Ct.

   4. One CC to Sri S Dilip Jaya Ram, Advocate [opuc]
   5. Two CCs to Publl-c Prosecutor (AP) HI'gh Coun ofAndhra pradesh

         [OUT]
   6. One spare copy
CVSS
  HIGH COURT




VN,J




DATED:06/06/2024




LIST THE MATTER AFTER SUMMERVACATION, 2023.




ORDER

IANo.1 OF2024 IN CRLRC NO: 486 OF 2024

DIRECTION

/