Andhra Pradesh High Court - Amravati
Sidaganaappala Naidu vs State Of Andhra Pradesh, on 24 June, 2024
MONDAY, THE TWENTY FOURTH DAY OF JUNE,
TWO THOUSAND AND TWENTY FOUR
'PRESENT;
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
iA No. 2 OF 3024
iN
CRLRC NO: 498 OF 2024
Between:
Sidagana Appala Naidu, S/o. fate Kurmayya Aged about 35 years.
Resident of Knochanda Vil Hage, Near Railway Station, Ponduru Mandalam,
otikakulam District,
oe ROVISION Petitioner/Appellant/Accused No.4
AND
State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh, Amarayathi.
. RespondentRes pondent/Complainant
Petition under Section 3891} of Cr Pic Rraying that in the
circumstances stated in the grounds fled In support of the petition, the High
Court may be pisased to suspend the sentence of imprisonment passe
against the Petitioner/Accused No 4 In S.C. No. 56/2022, dt 25.16. 2093 on
the fle of the Assistant Sassions Judge, Ralarm as confirmed in judgment
Passed in CrhA. No. 38/2023, dt 05.08.2024 on the fe of the District &
Sessions Judge, Srikakuam, Srikakulam District and release the
Pettioner/Accused No. 1 on bail, pending disposal of CRLRC No. 49 of
2034, an the file of the High Court.
The petition SOMung on for hearing, upon perusi ing the Petition and the
graunds fileef in Support thereof and "pon hearing the arguments of
Mr. Arayala Narre Pac, Advocate for the Patitioner and of Public Prosecutor
for the Respondent,
Yhe Court made the following
QRDER:
"The interlocutory application is fled praying the Court te suspend
the sentence of inpriganment Passed against the petitionarAd in
Sessions Cage No.SO/2022 dated 25.10.2023 on the fle of the learned
Assistant Sessions Judge, Ralam which was confirmed vice Judgment
in Onl A.No 39/2023 dated 05.6.2024 on the fle of the District Seasions
Judge, Srikakulam, Srikakulam District, pending disposal of the Revision
Case,
Learned Counsel for the pelitionar contends that PWtifdefecto
complainant is the sisters Son of Al and AS. There Were property
disputes betwean them and subsequently a suit in O.5.No.7 7/2024 on the
file of the Junior Civit Judge, Ponduru, Srikakulam Oletrict for partition
of properties is pending. His also brought to the notice of the Court that
the version of the prosecution is aot Supported by independent
witnesses PWs 3 and 4. Rois further submitted that initially the
pettioner/Ad was Rent in Districe Jad, Ampalu and now he is In Central
Prison, Visakhapatnam. He has been released on ball through out the
Proceedings before the frie! Court aS well as the Appellate Court. it is not
the case that he has not cooperate with the Court for disposal of the
Matlers,
Considering the submissions, sentence of imprisonment imposed
by the Court below alone is suspended pending disposal of the Criminal
Revision Case and the netiioner shall be FSRased on hail on Ris
executing @ personal bond for a sum of Re.20, 000). (Rupees twenty
thousand only} with two sureties for a like sum each to the satisfaction
of the learned Judicial Magistrate of First Class, Panduru."
os
os
Seti. Sk. BAD, SARI
TRUE COPY!
. The Judicial Magistrate of 1° Class, Fonduru, Srikakulam District.
The District and Sessions Judge, Srikakulam, Srikakulam District,
The Assistant Sessions Judge, Raiam, Srikakulam District,
The Civil Judge (urior Division), Ponduru, Srikakulam District,
The Superintendent, Central Prison, Visakhanainam,
Cine CC io SRE ARAVALA RAMA RAO Advorate RORUCI
. Two Cs to PUBLIC PROSECUTOR. High Court of AP,
Amaravall [OUT]
. One Spare capy.
HIGH COURT
TMR,J
DATED: 24/06/2024
BAIL ORDER
ANOL2 OF 2034
iN
CRLURC.No.498 of 2034
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