Kesari Ramireddy vs The State Subinspector Of Police
2024 Latest Caselaw 10105 AP

Andhra Pradesh High Court - Amravati

Kesari Ramireddy vs The State Subinspector Of Police on 11 November, 2024

336s}

IN THE HNGH COURT OF ANDHRA PRADESH AT AMARAY A

MONDAY THE ELEVENTH DAY OF NOVEMBER:
TWO THOUSAND AND TWENTY FOUR.

(PRESENT:
THE HONOURABLE JUSTICE DR VR K KRUPA SAGAR
IA No. 1 OF 2024
iN

CRLRC NO: 1446 OF g024
Between:

1. Resear Ramireddy,  Syo. Venkalareddy, 42 years, Rfo 7
AT Agraharam, Guntur. (48)

..Pettioner/AppellantAccused-&
AND

1. The State Sub-Inspector of Police, Mangalagiri Rural PS, Mangalagiri,
Guntur District.
. Camplainand

2. The State of AP, rep. by State Public Prosecuter, High Court of Andhra.
Pradesh, Amearavathi

Respondents' Respondants

Counsel for the Petitioner > Sri SIVA! RACHAMANTI
Counsel for the Respondent No.2: PUBLIC PROSECUTOR


Petition under Section 438 if} of BNSS 2023 is Med praying that in the
circumstances stated in the affidavl fied In support of the pelition, Ine High
Court may be pleased fo suspend the sentence by suspending the operation
of the order and judgment dated 06-06-2012 passed in SO Na oQ/2070 on
fhe fle of the Hon'ble Asst, Sessions Cour, Mangalagir, Guntur District,
during the pendency of the Cri. Revision Case before this Hon'ble Court,

consequently fo enlarge the Pelftioner/Accused AS on bail,

The court while directing issue of notice fo the Respondenis herein fo
show cause as io why this agplicalion should not be complied with, mace the
following g order.(The receipt of this order will be deemed to be the receipt of

notice in the case},

ORDER

"Cansidering the grounds urged in the revision and the fact thet the pettionar is serving the sentence, the sentence of imprisonment alone is suspended, pending disgosal of the criminal revision case and the petitioner shall be anlarged on ball on executing &@ personal bond for a sum of Rs 16,000/- (Rupees Ten Thousand Only) with two sureties of the Hke sum each fo the satisfaction of the learned Additional Junior

Chil Judge, Mangalagiri, Guntur District."

Sd/-K.J, RAJA BABU ASSISTANT REGISTRAR

RTRUE COPYH Paag For ASSISTANT REGISTRAR

Ta,

. The Additional Junior Civi Judes, Mangalagin, Guntur DNstrict,

Ye

sy to

é. The Assistant Sessions Judge, Mangalagit.

had

The Superintendent, Central Jal, Nellore.

4 The Station House Officer, Mangalagiri Rural PS, Mangalagiri, Guntur

District.

§ One CC to SRI SIVAU RACHAMANT! Advocate [ORUC]

6. Two CCs fo Public Prosecutor, High Court of Andhra Pradesh, 0°"

Amaravaihi POUT)

7. One spare copy

HIGH COURT

OR YRES

DATED STH d2ded

BAIL ORDER

IANO OF 2034 IN

ss ote . Ny ran 3 SENS gy BS <2 &

ALLOWED

¥