Kommepalli Somasekhar Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 9868 AP

Citation : 2024 Latest Caselaw 9868 AP
Judgement Date : 4 November, 2024

Andhra Pradesh High Court - Amravati

Kommepalli Somasekhar Reddy vs The State Of Andhra Pradesh on 4 November, 2024

       lN THE FilGH C;CURT OF ANDHRA PRADESH AT AMAR

                MONDAY, THE FOURTLI DAY OF NOVEMBER,

                    TWO THOUSAND AND TWENTY FOUR                       f~
                                    :PRESENT:
           THE HONOuRABLEJUSTICE DRVRKKRUPASAGAR                              I-

                                lA No.1 OF2024

                                        lN

                           CRLRC NO: flO78 OF 2024
 Betwee n :
 Kommepaili Soinasekhar Reddy, S/o Siva Ramireddy, Aged about 56 Years,
 R/o D. No. 8-107-1, Errapalii, Kalikiri-517234, Chittoor District.

                                                ..,Pe'{itioner/Appellant/Accused
                                       AND
    1. Dr. Cheekat!a Venkateswarlu,,S/o Late Sathiraju, Aged about 59 Years,
       R/o D.No.16.1.20/402, Kothuru, Samalakot, East Godavari District.

                                                             (Complainant)
   2. The State: Rep by its Public Prosecutor, High Court ofA.P., Amaravati.

                                                  M.Respondents/Respondents


Counsel fopr tfroe Petitiomer          : Sri M Sri Atchyut


Counsel for Ehi© EResponc!emt No.2       : Public Prosecutor



       Petition under section 3'97 (1) of Cr.P.C U/s 438(1) of BNSS, Act

Praying that in the circumstanc6S stated in the affidavit filed I-n Support Of the

Petition, the High Court may b6 pleased to suspend the sentence by
suspending the opeFTatiOn Of the Order and Judgment dated 30-09-2024

Passed in Crl. Appeal No. 410 of 2022 on the file of the court of IV Additional
Sessions Judge, Kakinada which is dismissed by confirming the Judgment of
conviction of the petitioner/accused in c.c. No. 619 of 2015 on the file of lV
Additional Judicial Fir'st CIass Magistrate, Kakinada dated 24-ll-2022 during        ^`|
         The court while clirectimg issue of notice to the Respond`ents herein to

show cause as t® why tinis application should not be complied with, made the
following (The receipt of this order will be deemed to be the receipt Of notice in

the case)


ORDER:

I{Semtene© ©-ff §mpFTiS®mm©mt imPOSeali by tfroe Court below alone is

suspended pemdiim9l ediSP®Sal Of the Criminal Faevision Case.

petitiomer BlereiEra Sifeail b© ©miaFTgeC£ ®m bail on his executing a personal The / boncl for a saem Stu Rsong®,®00/- (Rlflpees tom th®usallC! Only) With two

sureties for the !ik® su!m ea`ch to the satisfaction of the learned lV Additional Uudi®iai IVlagisftFate Of`Firsft Class, Kakjreada."

_-, -I `---_-.-.------------

sD/-B. PRASADA RAO A S S I S TA N T&RE¢S#R=_R //TRUE COPY// Fo SECTION OFFIC'ER

__, _-----,------I--` ,----i-_ --- Tol

1. The IV Aciclitioma! JuciiciaI F\irst CIass Magistrate, Kakinada.

2. The IVAdditional Sessions J-udge, Kakinada.

3. The Superintendent, Central Prison, Rajamahendravaram, East Godavari Dis{r'[ct.

4. Dr. Cheekatla Venkateswarlu, S/o Late Sathiraju, Aged about 59 Years, R/o D.No. fl6.1.20/402, Koth-tJrll, Samalakot, Samalkot Police Station Limits.( By RPAD)

5. One CC to Sri M Sri Atchyut, Aclvocate [OPUC]

6. Two Cos to Purblic Prosecutor (AP) High Court ofAndhra Pradesh [OUT]

HIGH COusRF

Dr VRKS,J

DATED : 04/1 fl /2®24

LIST THE ENJ&HITEffi frflAF-HEm EiGHEr (8) WEEB{S.

ORDER

IA No. 1 OF 2®2,fl

DIRECT!ON