Andhra Pradesh High Court - Amravati
M.Parvathi vs The State Of Andhra Pradesh on 1 May, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
MONDAY, THE FIRST DAY OF MAY
TWO THOUSAND AN"D^ll^/ENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDD
lA No:-`3\OF 2023
''lN
CRLRC NO:` 340 OF 2023
Between:
M.Parvathi, W/o M. Lakshmanna, Aged. 52 years, H.No.1-1132-5c, Adapala
Veedj, Kadl'ri Town, Anantapuramu District, Andhra Pradesh.
...pefffi-oher/petitioner
AND
1. The State of Andhra Pradesh, 'Rep.I by its Public Prosecutor, High Court of
Andhra Pradesh at Amravathi. , `_a_
2. T. M. Sunil Kumar, S/o T. M. Swam..y'',gas, Aged. 44 years, R/o D.No. 7/125,
Christian Colony, Kadiri TownI,a`pd`Ma{ndal, Anantapuramu District, Andhra
P[adesh. i;
us i: ;.l
...Respondents/Respondents
\L.I I.- \\
Counsel for the petitioner : sR[ CHETLURU SREENIVAS
Counsel for the Respondent No.t: 'P`UBLlc PROSECUTOR (AP)
petition under section 397(i-).1+`Of Cr.P.C l's filed prayI'ng that in the
cl'rcumstances stated I'n the memorandum Of grounds filed in support of the petition,
the High Court may be pleased tol suspending the operation of judgement dated 21-
10-2022 passed in Crl Appeal No. 35``.-of 2020 on the file of PrI'nCiPal District and
sessions Judge, Anantapuramu and cc. No. 453 of 2010 on the file of Special /
Magistrate, Kadirl', Pending disposal of CRLRC No. 340 of 2023, on the file of the
High Court. ,, I,>
The court while directing l'ssue',-I,f`,n^dtice to the Respondents herein to show
cause as to why this application should-ilrfet`nbe complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notI'Ce in the
case).
ORDER:
i::i llln the circumstances, the Sentence of imprisonment alone is •'J-+*. i suspended, pending disposal of the` ^Crjhina[ Revision Case, and the petitione+ herein is directed to surrender befo,rvej'the learned Special Magistrate, Kadiri,* ( -I within a perl'od of two (2) weeks ff6m!;.'today and, on such surrender, she shall I \ t.`, be enlarged on bail on her executing a ;ber§onal bond for a sum of Rs.10,000/I c`l (Rupees Ten Thousand only) witri'` rig ';ureties for a like sum each to the satisfaction of the learned Kadiri and also on c'ondition of a i t, '`|,i `f.:?`{`t;5i1:)`t` +i,. ./ (-l1 `his deposit'[ng Zoo/a of the cheque `amOu~nt With'ln a Period Of eight (8) weeks from today. In default of deposit Ofl|Cheque amount, aS Ordered SuPra, the interim suspension granted today,r,`§,rfa_il stand cancelled automatically without further reference to the Court." I+ i,i:`-=€cl".A I ` Sd/i_U. SRI DEVI i -Ill,` rr±.I+<-,`'``` ASSISTANT REGISTRAR //Tk'U E.,.6.6 py// `lt----
SECTION OFFICER To'1. The Special Magistrate, Kadir, '§ri:§athya Sai District.
2. The Principal District and SesSion's` J'udge, Anantapuramu.
3. T. M. Sunil Kumar, S/o T. M. Svyamy Das, Aged. 44 years, R/o D.No. 7/125', christian colony, Kadir-I Town ,A.a,nd MandaI, Anantapuramu District, Andhra pradesh. (By RPAD) --"
4. One CC to SRl. CHETLURU SR`EENIVAS Advocate [OPUC]
5. Two CCs to PUBLIC PROSECUTOR .(AP), High Court of Andhra Pradesh.
.I,,`91 [OUT]
6. One spare copy ER .-'-..I?¢: -h ,,-I-'<,,.-+ • i \* ``` -
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HIGH COURT
SRKJ
DATED:01 /05/2023
LIST THE MATTER AFTER SUMMER VACATION, 2023 BAIL ORDER IA NO.3 OF 2023 lN CRLRC.No.340 of 2023 .a S`9)+ ^.i ` SUSPENSION --tfa i-?
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