Andhra Pradesh High Court - Amravati
Gajula Manikyala Rao, vs State Of Andhra Pradesh, on 12 October, 2020
oy IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI..77 MONDAY, THE TWELFTH DAY OF OCTOBER © AO TWO THOUSAND AND TWENTY eet op F Se :PRESENT: a THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI ° IA No. 3 OF 2020 IN CRLRC NO: 340 OF 2020 Between: Gajula Manikyala Rao, S/o Late Suranna, aged 50 years, Somalamma Temple Steet, Shyamala Nagar, Rajamahendravaram, East Godavari District. ...Petitioner AND 1. State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court at Amaravati, 2. Bheemanadi Surya Kurnari, W/o Koteswara Rao, aged 56 years, Ramachandrapeta, Penugonda Village & Mandal, West Godavari District. ...Respondents Counsel for the Petitioner : SRI T VS PRABHAKARA RAO Counsel for the Respondent: --- Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the sentence imposed against the petitioner in C.C.No:493 of 2014 dt:27-12-2017 on the file | Addl. JFCM Court, Tanuku confirming the commission of sentence in Crl. Appeal 13 of 2018 on the file of IV Addl. Session Judge Court, West Godavari District at Tanuku and pending disposal of CRLRC No.340 of 2020, 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 receipt of notice in the case). The Court made the following ORDER:
"Heard Sri T.V.S. Prabhakara Rao, learned counsel for the petitioner and learned Public Prosecutor appearing for respondent No.1.
The sentence of imprisonment imposed by the Court below against the petitioner/accused in Crl.A.No.13 of 2018 dated 29.07.2019 on the file of learned IV Additional Sessions Judge, West Godavari, Tanuku alone is suspended pending the revision case on the condition of the petitioner surrendering before learned | Additional Judicial Magistrate of First Class-Cum-Junior Civil Judge: Tanuku, on or before 11.11.2020. On such surrender, the petitioner shall be released on bail on the same day on executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of learned | Additional Judicial Magistrate of First Class-Cum-Junior Civil Judge: Tanuku.
Post after four weeks."
Sd/- R.KARTHIKEYAN ASSISTANT REGISTRAR TRUE COPY// sol ye For ASSISTANT REGISTRAR To, The IV Addl. Session Judge Court, West Godavari District at Tanuku. The | Additional Judicial Magistrate of First Class-cum-Junior Civil Judge, Tanuku, West Godavari District. Bheemanadi Surya Kurnari, W/o Koteswara Rao, Ramachandrapeta, Penugonda Village and Mandal, West Godavari District.( By RPAD) One CC to Sri. TV S Prabhakara Rao, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy oOunk Oo N> HIGH COURT LK,J DATED:12/10/2020 POST AFTER FOUR WEEKS ORDER CRLRC.No.340 of 2020 INTERIM DIRECTION WO SQ ECIAL CEPA My, D a a ps "y\t at 14 OCT oy ay