Andhra Pradesh High Court - Amravati
Bajaru Chinna Sydulu vs The State Of Andhra Pradesh on 2 July, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
WEDNESDAY, THE SECOND DAYOFJULY t-
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA RED
IANo.2 OF2025
lN
CRLRC NO: 709 OF 2025
Between:
Bajaru Chinna Sydulu, S/a. Venkataramaiah, Aged 32 years, R/o.
Kanchikacherla Village` a'`nd`"a`ndal Krishna District (NTR Dis{ric{).
...Petitioner/
Accused No.1
AND
1. The State ofAndhra P`radesh, Rep. by its Public Prosecutor, High Court
of Andhra Pradesh Amara-vathi.
...Respondent
2. Bajari Saritha, W/o. Ch`i~nna sydulu, Aged 28 years, R/o. Door No.31-
143, Opp. Market Yard Nandigama Town and Mandal, Krishna District
(NTR District).
...Respondent/
Appellant/
Defacto Complainant
Counsel for the Petitioner : SRI NIRMALBABU A
Counsel for the Responde'nt'N6j1 : PUBLIC PROSECUTOR
Petit-Ion under Section 151 CPC is filed praying that in the
.I
circumstances stated in the affidavit filed in support of the petitI-On, the High;
court may be pleased I-o lTenlarge the petitioner/ accused on bail by
Suspending the operation Of the -Judgment dated 30-6-2025 in Crl. Appeal
No.205 of 2019 on the file of the XVI Addl. District and Sessions Judge,
Nandigama, pending disposal of CRLRC No. 709 of 2025, on the file of the
Hl'gh Court.
The court while directing issue of notice to the Respondents hereI-n tO
show cause as to why this appII'CatI-On Should not be compll-ed with, made the
foIIowI'ng Order.(The receipt of this order wl'll be deemed to be the receI-Pt Of
notice in the case). The Court` made the following
ORDER
{£Heard. perused the record. In the facts and circumstances, the sentence of imprI-SOnment +I-mPOSed by the Court below is suspended;
pending dI|SPOSal Of the CrI.RC, and the petI-tI-Oner/accused Moll sha" be enlarged on baI-I on his elXeCut,'ng personal bond for a sum of Rs:
10,OOO/- (Rupees Ten Thousand only) with two sureties for a II-ke Sum each to the satisfaction bf`tIle 'Iearned Additional Judicial Magistrate of First class, NandI-gama."
TRUE COPY,, ASSIS:APJrdTN#FsATMRX£
To, SECTION OFFICER
1. The XV' Addl. DistrI-dt ari:d -Se'ssions Judge, Nandjgama.
i, 2I The AddI-tiOnal JudI'CIlaI Magistrate of First Class, Nandigama, Krjshna i DI-Strict.
3. The Superintendent,< c6htraI Jail, Nellore. ' bt 4. Bajari saritha, , w/o. tc~Jhinna sydulu, Aged 28 years, R/o. Door No.31- i 143, Opp. Market yard Nandigama Town and Manda', KrI'Shna Dl-strI-Ct (NTR District).( By READ)
5. One CC to SRl. NIRMALBABU AAdvocate [opuc]
6. Two CCs to PUBLIC PROSECUTOR, High court ofAndhra Pradesh.[ouT]
7. Onesparecopy i •= _ /i ` `'|+ r* I `:Ji, HIGH COURT
-£.-.----J1, \--.\ _.?. . 'l= SRK, J +1+. S DATED :02/07/2025 ORDER CRLRC.No.709 of 2025 DIRECTION