Andhra Pradesh High Court - Amravati
J V Subrahmanyam vs The State Of Andhra Pradesh on 11 November, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
MONDAY, THE ELEVENTH DAY OF NOVEMEER
TWO THOUSAND AND TWENTY FOUR
(PRESENT: :
THE HONOURABLE JUSTICE DR VR K KRUPA SAGAR
[A No. 2 OF 2024
iN
GCRLULRC NO: 1099 OF <024
Between:
J V¥ Subrahmanyam, Hindu, Age 45 years, Rfo D.No 29-28-31, Dasarivari
veedhi, Jayanthi Yendurl mansion, Suryarsopet Viayawada.
. ..PatitionerAccusad
AND
1. The State of Andhra Pradesh, rep., by ts Public Prosecutor, High Court,
Amoravalhl.
2. Maa Subrahmanya Steel Enterprises, Rep by its Managing Pariner,
Through their authorized person, Bavara Aniana Kumar No Ramu,
rindu, Age 25 years , D.No 3-48, Prasadampadu, SCR center,
Vilayawada |
Respondents/Complainant
Counsel for the Petitioner : Sri Nageeb Ahmed
Counsel for the Respondent No.1. : Assistant Public Prosecutor
Petition under Section 397 (1) of CrPC, (U/e.488 (1) BNSS, 2023)
praying thal in the circumstances stated in the memorandum of grounds fled
im support of the peliion, the High Court may be pleased to suspend the
operation of the sentence and conviction passed in Cr, Appeal No. Sa/2083 on
the Me of XN Aad) District & Sessions Judge, Viieyawada dated 24-09-2024 In
confirming the convictian and sentence passed in C.C.37/2020 on the fle IV
special Magistrate, Viieyawada df 14-02-2083 by enlarge the
pettionerfaccused on bail Inthe event of arrest in 0.0 31/2080 on the Mie IV
Special Maqistraie af Vila yaweds, Fanding dispasal of CRLRO No. 1099 of
e024, on the fle of the High Court,
The court while directing issue of notice to the Respondents herein to
show cause as fo why this application should nat be complied with, made the
folowing (The receiot of this order will be dearned to be the receipt of notice in
ORDER:
"This revision is preferred against the conviction Judgment dated
24.08.2026 passed by the XH Addiional District and Sessions Judge at
Vilaywaada in Cri. Appeal No.d3 of 2023 confirming the conviction and
sentence dated 14.02.2023 passed by IV Special Magistrate, Viayawada
in C.C.No.31 of 2020, for the offence under Section 138 of Negotiable
instruments Act. The present application seeks a suspensian of the
execution of the sentence and the granting of ball.
The learned counsel for the petitioner contends that there is a fair
chance of success and that the Court below did not appreciate the fact
that no offence under Section 138 of Negotiable instruments Act was
made out.
The learned Assistant Public Prosecutor would submit to pass
appropriate orders.
The petitioner is directed fo surrender befors tha [¥ Snrecial
Magistrate, Vilayawada, and on such surrender the petitioner shall be
enlarged on bali on Ais executing a personal bond for Rs.1$,000/
{Rupees Fifteen Thousand onfy! with Qvo sureties for a Hke sum each to
the satisfaction of the IV Special Magistrate, Vilayawada." '
SOy- N.NAGAMMA
ASSISTANT BECK ISTRAS
For SECTION O ERICER
{. The Alf Additional District & Sessions Judge, Viisyawada.
2. The iv¥ Special Magistrate, Viiayawada.
?
3. The Managing Partner, Maa Subrahmanya Stee! Enterprises, Through
authorized person, Bevara Aniana Kumar S/o Ramu , Hindu, Age 35
years, D.No 3-48, Prasadampadu, SCR center, Viiayawadal By RPAD)
4, One CC to Si Naqeeb Ahrned Advocate [OPUC}
8. Two CCs to Public Prosecutor (AP) High Court of Andhra Pradesh
(OUT)
& One spare copy
LSS
HIGH COURT
Or ¥RES_J
DATED 11/4 1/a0a4
LIST THE MATTER 4rTer SX WEERS.
ORDER
iA No. 2 OF s024
IN
CRLAC NO: 1099 OF 2024
DIRECTION
