Andhra Pradesh High Court - Amravati
Kommepalli Somasekhar Reddy vs Dr Cheekatla Venkateswarlu on 4 November, 2024
`` `.
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
MONDAY, THE FOURTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
IANo.1 OF2024
lN
CRLRC NO: 1O84 OF 2024
Between :
KommepaIII- Somasekhar Reddy, s/o siva Raml'reddy, Aged about 56
years, R/o Door No. 8.107.1, ErrapaIIi, Kalikl-ri-517234, Chittoor District.
... Petitioner/AppeIIant/Accused
AND
1. Dr Cheekatla Venkateswarlu, S/o Late Sathjraju, Aged about 59
years, R/o D.No.16.1.20/402, Kothuru, samalakot, East Godavari
DistrI'Ct.
(Complajnant)
2. The State, Rep by its public prosecutor, High Court ofA,P,
AmaravatI-.
... Respondents/Respondents
Counsel for the petitioner : sri M SRI ATCHYUT
counsel for the Respondent No.1 : None appeared
Counsel for the Respondent No.2 : Public prosecutor
petition under section 397 (1) Cr,P.C praying that jn the circumstances
stated in the grounds filed in support of the pet,-lion, the HI'gh Court may be
pleased to suspend the sentence by suspendI-ng the operation of the order
and Judgment dated 30-09-2024 passed jn cr[. Appeal No. 412 of 2022 on
the file of the court of lv Addit,-onal sessions Judge, Kakinada whl'ch is
dismissed by confirming the Judgment of conviction of the
petitl'oner/accused in c.c. No, 271 of 2016 on the file of IV Additional
Judicial First Class Magistrate, Kakinada dated 24-ll-2022 during the
Jr
PendenCy Of the CrI. Revl'sI'On Case before thl's Hon'ble Court and
consequently to enlarge the petl'tioner/accused on bail, Pending disposal of
CRLRC No.1084 of 2024, on the file of the High Court.
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made
the following order.(The receipt of this order will be deemed to be the
receI-Pt Of nOtI'Ce in the case).
ORDER:
fISentence of I-mPriSOnment imposed by the Court below alone I-s
suspended Penal-ng dI-SPOSal Of the Criminal Revision case. The
petitioner herein shall be enlarged on bail on his executing a personal
bond for a sum of Rs.10,000/-(Rupees ten thousand only) with two
sureties for the like-sum each to the satisfaction of the learned lv
Additjona[ Judicial Magistrate of First class, Kakinada.''
-
sD/-K.TATA RAO
DEPUTY REGISTRAR
/ITRUE COPY// l`.i{`---.. . .
ForA SECTION OFFICER
To,
1. The IV Additional Judicial Magistrate of First Class, Kakinada
2. Dr Cheekatla Venkateswarlu, S/o Late Sathiraju, Aged about 59
Years, R/o D.No.16.1.20/402, Kothuru, Samalakot, East Godavari
District.( By RPAD)
3. One CC to SRl. M,SRI ATCHYUT Advocate [opuc]
4. Two cos to Public Prosecutor, High Court ofAndhra Pradesh [ouT]
5. One spare copy
f/
HIGH COURT
DR VRKS,J
DATED : 04/ll /2024
LIST THE MATTER AFTER EIGHT (08) WEEKS.
ORDER
IANo.1 OF2024
IN
CRLRC NO: 1084 OF 2O24
DIRECTION
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