Andhra Pradesh High Court - Amravati
Sre Subba Rag Jandhyam vs Unknown on 8 May, 2026
IN THE HIGH COURT OF ANONRA PRADESH AT AMARAVAT! FRIDAY THE EIGHTH DAY OF MAY PWO THOUSAND AND TWENTY SIX -PRESENT: THE HONQURASLE DR JUSTICE VENKATA JYOTHIRMA! PRATAP: iA No. 2 OF 2026 iN GRLURG NO: 828 OF 2026 Between: Gangavarapu Sucdhakara Rao, S/o. Subbarayudu, Aged 48 Years ,Qcc. Driver, Ryo. Mutyalampadu Vilage,Lingasamucram Mandal, SPSR Nellore OistricLersiwhile Frakasam District , Pettioner/AposiiantAccused iPattioner in CRELRG 825 OF 2086 on the fie of High Court} AND The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of Andhra Pradesh at Amaravall. .. RespondenyComnplainant (Respondents in-da-} Counsel for the Petitioner: SRE SUBBA RAG JANDHYAM Counsel for the Respondent -PUBLIC PROSECUTOR yy 2023) praying thal in the circumstances stafed in the affidiavid Med in support of the petition, the High Court rnay be pleased fo grant ball by suspending the operation of sent fence dated 10.04.2086 passed in CRLA. No 78 of 022 an tengo the He of the court of the Ho Addiinnal District & Sessions Judge-Curm- Sourt for Trial of Offences Against Women, Ongole, disrnissing the Crirrural Appeal by canfirming the Judgment in C.O.No.a34 of 2016, dated OF OG S022 oft fo Le) High Court, The court while directing issue of notice to fhe Sespandents herein to show Cause as to why this application should not be carplied with, made the fallowing order.(The recelpt of this order will be deemed to be the receipt of notice in the case). | ORDER
"In Me circumstances, the senfance of imprisonment alone is wn suspended, pending disposal of the Criminal Revision Case, and the petitioner herein is directed to surrender before the learnsd Additional Judicial Magistrate of First Cleas, Kandukur, within a period of fwe (3) weeks from the date of this order and, an such surrender, he shall be enlarged on ball on his executing a personal bond for a sum of Rs.20,000/- (Runses Twenty Thousand Only} with fbwo sureties for a Nke sum each fo the satisfaction of the said Court, Further, the aatifioner ahall appear before this Court as and when directed,"
os Si. ve SRID} DEVI Gi ISTRAR TRUE COPY Te, r i 2 wy ~ yey en oF aio og
1. The H Additional District & Sessions Judge-Cum-Spi, Court for Thal of PN SE. Toes owste 2 he Additiona' Judicial Magistrate of First Class. Randukiy tad One CC to got Nk at earex ery Twa Ss CS ta MHQh LACH OF AY wee 3 4 Rita §. One spare co oy we HIGH COURT DRLVSB J DATED OS/05/ 2028 LIST THE MATTER AFTER SUMMER VACATION, 2028. ORDER CRLRC NO: 825 OF 2086 DIRECTION