Andhra Pradesh High Court - Amravati
Karri Srinivasa Rao vs The State Of Andhra Pradesh on 25 June, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMABAVAT! .
TUESDAY, THE TWENTY FIFTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
"PRESENT:
IA No. | OF 2624
iN
URLRC NO: S74 OF 20284
Between:
Karri Srinivasa Rao, Sle Chinna Rao Hindu, aged about 45. years, Rfo
D.No. 52-80-51, Durgalarnma Street, Opposite Krishna College,
Visakhapatnam, Visakhapatnam District
. Revision Petitioner
AND
The State of Andhra Pradesh, Rep by fs Public Prosecutor Through
Muvvalavanipalem Police Station, Visakhapatnam High Court of Andhra
Pradesh at Amaravathi.
. Respondent
Counsel for the Petitioner -<SRIS SYAMSUNDER RAO
Counsel for the Respondent :PUBLIC PROSECUTOR
Petition under Sectien 387 (1) of CrP.C is Hisd praying that in fhe
clroumstances stated in the grounds filed in support of the petition, the High
Court may be pleased to suspend thé sentence and to release the Petifoner
on bail as the revision petitioner was convicted by Judgment dated, 20.9.2098
in C.C.No. 207 of 2013 on the file of the Hon'ble ( Additional Chief Metropolitan
Magistrate, Visakhapainam and modified in Judgment df. 14.06.2024 in Cra
No.#46 of 2079 on the file of the Honourable The Sessions Jusige, Mahila
Court, Visakhapainam, Visakhapatnam (Nstrict, Pending disposal of
CRL ARG No, 514 of 2024, on the fife of the High Court.
The court while directing issue of notice to fhe Respondents herein fo
show cause as fo why this application on should not be corriplied with, mace the
following order (The receipt of {hig order will be deernad to be the racaipt of
notice in fhe case).
ORDER:
"Learned counsel for the petitioner submits that consequent to the
judgment of the appellate Court the petitioner has paid an amount of
Rs.3,300/- towards fine amount. In support of his submission, he maced
the copy of the receipt before this Court. He further submits that in view
of the grounds urged in the revision, the petitioner has got fair chances
of success in the revision. Ne placed reliance on the version of PW
who is said fo have stated that she visited the haspital on 08.03.2042 but
the voctor who examined PW issued wound certificate on OF.03.3072.
But the trial Court as well as the appellate Court have not given proper
reason and not consider the said discrepancy in the evidence.
Cansidering the submissions made by the leamed counsel for the
petitioner, the Sentence of imprisonment imposed by the Court below
alone is suspended pending disposal of the Criminal Revision Cass:
The petitioner herein shall be enlarged on ball on his executing a
personal bond for a sum of Re.10,000/- (Rupees ten thousand only) with
twe sureties for the Hke sum each to the satisfaction of the learned |
Additional Chisf Metropolitan Magistrats, Visakhanatnam."
TRUE COPY!
For Rai. we
RO
ed
Oo
Hon'ble | Additional Chief Metropolitan Magistrate, Visakhapainam
The Sessions Judge, Mahia Court, Visakhapatnam, Visakhapainam
District
The Superintendent, Central Prison, Visakhapatnam,
Visakhapatnam District |
The SHO. Muvvalavanipalen Folice Station, Visakhapainam
One CC to SRI s SYAMSUNDER RAG Advocate LOPUC]
Two OCs fo Public Prosecutor, High Court of AP fOUT]
ONe Spare bapy
a
HIGH COURT
TRE, J
DATED 2a/06/2024
LIST THE MATTER AFTER FOUR (4) WEEKS
ORDER
IA No. 1 OF 2024
IN
CRLRC NO: 544 OF 2024 --
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