Andhra Pradesh High Court - Amravati
Chappidi Kiran Kumari vs Kakollu Ratna Lakshmi on 24 June, 2024
f S368 |
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
MONDAY THE TWENTY FOURTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
IA No. 1 OF 2024 |
iN
CRLARC NO: 492 OF 2024
Between:
CHAPPID) KIRAN KUMARI, W/o K.Vilay Kumar, aged about 41 years, Ryo
Ghadavaram Vilage, Penamaiuru Mandal, Krishna District.
. PetionenPattioner
(Petitioner in CRLRC 492 OF 2024
an the He of High Court}
AND
J. RAKOLLU RATNA LAKSHMI, Wo BJawahar Babu, aged about 48
years, R/o D.No40-17-8, Pidikii Ramakotaiah Street, Pakeergudem,
Labbipet, Vieyawada.
2. State of Andhra Pradesh,, rep by Public Prosecutor, High Court at
Amaravall. |
._ Respondents/Respondents
(Respondents in-do-}
Counsel for the Petitioner : Sri SIREESHA RANI VALLABHANEN!
Counsel for the Respondent : ----
Pattion under Section 3987(1) of CrP.C, praying that in the
circumstances stated In the memorandum of grounds filed in support of the
Criminal Petition, the High Court may be pleased to suspend the sentence
imposed in the judgment dated 28 6.2022 passed in C.C.No. 530 of 2020 by
ihe Court of the IV Special Magistrate, Vileyawada as confirmed in the
judgment dated 5.3.2024 passed In Crl.A.No. 115 of 2022 by the Court of the
r
VINE Additional District & Sessions ee Addiional Metropolitan
Sessions Judge, Vieyawada and enlarge the petitioner an bail, Pending
disposal of CRLRC No. 492 af 2024. on the Me of the High Court.
v
The court while directing issus of notice io the Respondents herein to
is
show cause as fo why His apcication should not be complied with, made the
following order(The neogipt of iis order wil be deamed fo be the receipt of
notice In the case).
ORDER
"Learned counsel for the pelifioner submits that in view of the
grounds urged i fhe revision, the petitioner has got fair chances of
success in the revisian.
ois submitted by the learned counsel for the petitioner that the
netitioner is ready fo deposit 14" of the cheque amount before the tris!
Court io show har bonafiies within {he time stipulated by this Court.
. Considering the submissions made, the sentence of imorisonmant
alone is suspended, pending disposal of the Criminal Revision Case,
and the petitioner herein is directed to surrender before the learned AY
special Magistrate, Viiayawada, within a period of bvo (2) weeks from the
date of receipt af a copy of this order and, on such surrender, she shall
be aniarged on ball on her execufing a personal bond for a sum of
Rs. 16,000/- (Rupees Ten Thousand only) with bvo sureties for a ke sum
each to the satisfaction of the learned WV Special Magistrate, Vileyawada,
and also on condition of her depositing 1/4" of the cheque amount
before the trial Court within a period of four (4) weeks fram the date of
ae
receipt of a copy of this order. in default of deposit of said amount as
orderad supra, the trial Court is af Nberty to preaceed in accardance with
law.
fis further directed! that the petitioner herein shall file a MeO
before the trial Court undertaking thal she will deposit 4/4 of the
cheque amount before the trial Court as directed by this Court, m
SD-SK MD RAFI
ve ASSISTANT REGISTRAR
HTRUE COPY Peg:
Kor) SECTION OFFICER
To,
i. The iV Special Magistrate, Viayawada.
2. The VIN Additional District & Sessions dudge-cum-Y Aciefitional
Metropolitan Sessions Judge, Vilsyewada.
. KAKOLLU RATNA LAKSHMI!, Wo B Jawahar Babu, aged about 48
years, Rfo D No 40-17-8, Pidikiti Ramakotaiah Street, Pakeerguder,
Labhipet, Vilayawada( By READ}
4, One CC to SRI SIREESHA RANI VALLABHANEN! Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR, High Court of A. PIOUT]
5. One spare copy.
Stet
HIGH COURT
TER
DATED: 24/06/2024
POST AFTER SIX WEEKS
ORDER
iA No. 1 OF 20284
1N
GRURG NO: 492 OF 2024
SUSPENSION
