Bobba Ajay Kumar Mukarji vs The State Of Ap
2024 Latest Caselaw 10226 AP

Andhra Pradesh High Court - Amravati

Bobba Ajay Kumar Mukarji vs The State Of Ap on 13 November, 2024

            lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV

                  WEDNESDAY, THE THIRTEENTH DAY OF NOVEMBER

                       TWO THOUSAND AND TWENTY FOUR

                                        : PRES ENT:                        't`q\S\=
              THE HONOURABLE JUSTICE DR. V.R.K. KRUPA SAGAR                i':T®-a-ira

                                   IANo.1 OF2024

                                            lN

                              CRLRC NO: 756 OF 2024
     Betwee n :
        Bobba Ajay Kumar Mukarji, S/o. Vijay Kumar Benarjee, Hl'ndu, aged about
        46 years, R/o. D.No. 31-6-19, Opp: Ravindra Bharathi School, ASR Street,
        Maruthi Nagar, Vijayawada, KrI'Shna, Present NTR District

                                                                      ...Petitioner
                                         i,A-.ND

        1. The State of A.P., Rep. by Publi; Prosecutor, HI'gh Court at Amaravathi,
           Nelapadu, Guntur District.

        2. P.Sailaja, W/o. Rama Mohan Ra`o, Hindu, aged about 59 years, R/o.
           D.No. 72-4-1, Opp: Canaraf Bank, patamata, vijayawada, Krishna,
           Present NTR District

                                                      ...Respondents/complajnant
           Petition under section 397(t) of Cr.P.C. and (New SectI-On 438(1) of
     BNSS, 2023), is filed praying that ih the circumstances stated in the grounds

filed in support of the petl-lion, the High' Court may be pleased to grant bail by.I
suspending the sentence passed by;ithe vlll Additional District & Sessions
Judge Gum V Additional Metropolita'hl sessions Judge, Vl-jayawada in crI.A.
No. 47 of 2021 dated.24-06-2024 confirming the judgment in c.c.No.1120 of
2018 on the file of 1 Additional Metropolitan Magistrate, vijayawada dated 27-
10-2021, pending disposal of CRLRC`:ind. 756 of 2024, on the fl'Ie of the High

Court.

          The petition coml-ng on for hearing, upon perusing the petition and the

grounds fl-led in support thereof and the earlier order of the High Court
r'
      dt.19.09.2024, 04.10.2024 & 23.10.2024 made herein and upon hearing the

     arguments of M/s Kopparthi sumathj, Advocate for the petitioner and of public
                                                 i        i

 Prosecutor for the Respondent No 1, th; Court made the foIIowl®ng,
                                                              =f




 _
 ORDER.-
             ffLI'St after two weeks.                +i        . +




              Tl-II then, jnterjm order granted earlier shall stand extended."


                                                                                                      /
                                                                           sD/-K.SRINIVASARAJU            :pe
                                                                     I      ASSISTANT     lSTRAR           I( 2J1
                                        //TR UEc o py//
                                                                                sEC"ON OFFICER
To,                                               `'-`>   -_
                                                                                     ---.-I--TT---_ '__-I_,_

         1.     The VIII Addl'tjonal District & sessI'OnS Judge Gum v Additional

                  MetropoII®tan Sessl'ons Judge, vjjayawada
        2.     Th_e I Additional Metropoll'tan Magistrate, vijayawada
        3.     One CC to M/S. KOPPARTHI SUMATHl, Advocate [opuc]
        2. Two         ccs   topuBLIC     PROSECUTOR,                    High    court   of   A.P.,
              Amaravati. [ouT]
        3. One CC to srj B.V.Anjaneyulu, Advocate [opuc]
        4. One spare copy.
                                           I._try1 _L4




KN
 I-
      HIGH COURT




     DR.VRKS,J




 DATED..13/ll/2024




 List after two weeks.




ORDER

`I.A.NO.1 OF 2024

IN

INTERIM ORDER EXTENDED r7 1 \.`,n\] tt1\1&