Andhra Pradesh High Court - Amravati

Moola Chandrakala vs The State Of Ap on 6 June, 2024

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                 IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR

                               THURSDAY ,THE SIXTH DAY OF JUNE

                               TWO THOUSAND AND TWENTY FOUR                              /
                                                                    I



                                                :PRESENT:
                      THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
                                                                                     /
                                           lANo.2OF2024

                                                      IN

                                       CRLRC NO.I 488 OF 2024
          Between :
          Smt Moola Chandrakala, W/o Suryanarayana, Aged 56 yrs, Occ Nurse, KO.
          Hospital visakhapatnam R/at D-.No.8-2-24 / 1 Jagavanipalem, Gajuwaka,
          Vl-sakhapatnam.

                                                           ... Petitioner/Appellant/Accused
   ./                                             AND
              1. The State of Andhra Pradesh, Represented by I'tS Public Prosecutor
                 High Court at AmaravathI-. I

              2. SrI' Tamarana srinivas, s/o swamy Naidu, Aged 45 yrs, Occ Business ,
                R/at Tunl', East Godavarl- District.

                                                             ... Respondents/Respondents


                 petition under section 397(1) I/w 482 of       Cr.P.C praying that in the'
         cl'rcumstances stated in the memorandum of grounds filed I-n Support Of the

         petition, the High Court may be pleased to suspend the sentence off
         Imprisonment passed in c.c.No.439/2015 dated o2-01-2020 on the file of I
         Additional Judicial Magistrate of First class at Tuni as confirmed by ther
         Appellate Court in criml-hal Appeal No.25/2020 dated 17-05-2024 on the file of
         x"   Additional    sessions   Judge     at    pithapuram       pending   disposal   of
         CRLRC No. 488 of 2024, on the file of the High Court.


         Counsel for the petitioner         :SRI R SIVA SAI SWARUP
   Counsel for the Respondent No.1.-PUBLIC PROSECUTOR
  The Court made the following


  ORDER:

In the circumstances, the sentence of imprI-SOnment imposed by the I Additional Judicial Magistrate of First class, Tuni, vI-de its Judgment dated o2.01.202O in C.C.No.439 of 2015, as confirmed by the XII AdditI-OnaI SessI-OnS Judge, pitapuram, vide its Jud'gment dated 17.05.2024, in Criminal Appeal No.25 of 2020, I-S Suspended, pending disposal of the criminal Revision case, and the petitioner herelln I-s directed to surrender before the I AddI-tl-OnaI Judicial Magistrate of Fl-rst class, Tunl-, within a period of two (2) weeks from the date of receipt of a copy of this order and, on such surrender, he sha" be enlarged on ba"

on his executing a personal bond for a stJm Of Rs.10,OOO/-(Rupees Ten Thousand only) with two sureties for a II-ke Sum each to the satl'sfactl'orf- of the learned I Additional Judl-cial Magistrate of First Class, Tunl-I Th6' ba" I-s subject to the condition of his deposllting Rs.1,OO,OOO/-(Rupees one Lakh) i.e. cheque amollnt within a period of six (6) weeks from the`B

-

date of receipt of a copy of the' order. t

£.

on such deposit, the complainant I-s entI-fled to withdraw the same.! ln default of deposl-I of the amount as ordered, the I-nterl'm suspension¥ granted today, shall stand cancelled automatI-CaIIy without further-i reference of the court.



                                                    Sd/-P. V[N'OD KUMAR
                                                  ASSISTANT REGISTRAR

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