Andhra Pradesh High Court - Amravati
Thunga Madhusudhan vs The State Of Andhra Pradesh on 13 June, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE THIRTEENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY . <
IA No. 2 OF 2024 )
IN
ORLRC NO: 494 OF 2024
Between:
Thunga Madhusudhan, S/o. Kondaiah, Aged about 28 years, Gee: fn-
employed Ria. D.No.6/182, Bharathi Bar Street, sankarapuram, Radana City,
YS-R District
_ AppeilantAccused
(Petitioner in CRLRC 491 OF 2024
on the fle of High Court)
AND
The State of Andhra Pradesh, rap. by its Public Prosecutor, High Court of
Judicature at Amaravall,
. Respondent
(Respondents in-co-}
Counsel for the Petitioner ; SRI V.RLREDOY KOVVUR!
Counsel for the Respondent : PUBLIC PROSECUTOR
Petiion under Section 397(1) of CrP.c is fled praying that in the
circumstances slated in memorandum of grounds of criminal revision case
the High Court may be pleased to release the petitioner on bail by suspending
the Judgment, dated 10.05.2024 made in CrLA.No.?8 of 2022 on the file of the
Court of the Princinal District & Sessions Judge at Kadapa, YSR Cistrict,
against the Judgment, dated 02.09. 2022 made in C.C.No.1174 of 8020 on th
fle of the 1°" Addl. Judicial Magistrate of First Class at Nadaga, YSR District,
pending disposal af CRLRC No.497 of 20624, on the file of the High Court.
ORDER:
"THis application is flled te seeking to suspsnd the sentence
passed in C.C.NO (71/2020 dafed 02.9.2022 on file Hle of the
Additional Judicial Magistrate of First Class af Kadapa, YSR District
which was confirmed in CriA.No.?6/2022 dated 10.8.3094 an the fle of -
the learned IV Additional District and Sessions Judge, Kadapa, YSR
District, pending disposal of the Revision Cass.
Having heard learned counsel for the petitioner, pending Criminal
Revision Case, the sentence of imprisonment passed against the
peliioneraccused in C.C.No.1174/2020 dated 09.9.2022 on the Ale of the
N Addiional District and Sessions Judge, Kadapa, YSR District which
was confirmed in CrLA.No.?6/2022 dated 10.58.2024 on the Ale of the
learned IY Additional [Netrict and Sessions Judge, Kadapa, YSR District,
alone is suspended pending this revision and the petitionerfaccused is
directed to surrender before the learned H Additional Judicial Magistrate
of First Class at Kadapa, YSR District within {6 days from today and on
such surrender the petitionerfaccused shall be released on ballon his
execution of persanal bond for a sum af Rs.10,000/- (Runses ten
thousand only} with hve sureties for a Nke sum each to the satisiaction
of the learned Additional Juciciai Magistrate of First Class at Kadana,
YSR District." SDV K. KASIRAO ACHARY
i ASSISTANT REGISTRAR
#YRUE COPY! SECTION Ser ICER
Par SRSRREE EPS EB soo we
. TRe Py Hneipa! District & Sessions Judge af Kadapa, YSR Disirict
2. The W Addl. Judicia Magistrate of First Glass at Kadana, YSR istrict
3. One CO to Sr. VIR Reddy Kowvurl, Advocate OR UR
4 Two CCs to Public Prosecutor, High Court of AP fOUT]
So
One spare copy
HIGH COURT
VIN od
DATED NoG/2024
ORDER
i&. Noa OF 2024
IN
CRLRG No.8? of 2024
PMG
ois
DIRECTION
