Andhra Pradesh High Court - Amravati
Chodavarapu Venkateswara Rao vs The State Of Andhra Pradesh on 1 November, 2022
Author: Kr Sreenivasa Reddy
Bench: Kr Sreenivasa Reddy
HESH COURT OF ANDNRA PRADESH TUESEMY, THE FIRST DAY OF NOVEMBER TYVO THO SMUSAND AND TWENTY TV ; PRESENT: THE HONOURABLE SRI JUSTICE KR SREENIVASA REDDY iA Noa. FOF 2082 iN GRLRC NO: S88 OF 2022 Botwean: Ghodavarapu Venkateswara Rac, Sic SH GA. Appala Swany Aged "0 years, Que Senior Assistant O/o. The Depufy Exaculive Engineer Near Talugq Office, Polavaram, ALG Distne Rfo Ashoknagar, Eluru, Ww sine? Andhra Pradesh, Petitioner Appallant/Accused AND 1. The State Of Andhra Pradesh. Rep.by fe Public Prosecutor High Gouri, Amaravath! Guntur (isinct, AP Polavearanpu Satya Vara Prasad, Slo P Gangayya Aged 86 years, Rio Door No.s- 102, Seshadri Tawers Plat No.202, Satrampadu, Ehuru Eluru District, Andhra Pradesh. Ka Respondent' © Respondant(Complainant Qn Pettion under Section S@7C1}) of CORPC praying that in the ciroumstsnces stated in fhe mernorandum of grounds filed in support of the pettian, the High curt ray be pleased fo enlarge the peltioner an bad by suspending the operat lan of ihe sonviniion and sentence DLOG08-2022 passed in Or A.No. SADIQ? di 30-08-21 ee on the fle of fhe coun of the Speci jal JU ge for Trial of Cases up ver SCs & OTs (PCA) Act, 198u-oum-Vi Adcifional Distrint and Sessions Judge, West Godavari, ety uu in confirming the Ascigrmient DE TSO3-2022 passed a GO. No. 376/201 8 an | the Nie of the ccust of the H Additional Judicial Magistrate of | Class, Eluru, Eluru a tint Aritra Fradash pending disposal of the above Criminal Revision Case of GRLRG No. 989 of 2022. on the fle of fhe Nigh Court The courf while dirscting issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the follwing eyiThe reosipt of this order wil be deemed to be the receipt of nafice in the DASE}. ORDER
"In the clrcunwstances, the sentence of imprisonment alone is auspemiad, pending disposal of the Criminal Appeal, and the petitioner is directed fo surrender before the learned Additional Judicial Magistrate of First Class, Elaru, Ehinu District within a period of fwo(2} weeks from today and on such surrender he shall be enlarged on ball on Ris executing a personal bond for a sum of Rs.10,000) (Rupses Ten Thousand Only} with two sureties for a like sum to the satisfaction of Il Additional Judicial Magistrate of First Class, Eluru and also on a condition of his depositing 20% of Cheque amount within a period of eight (8) weeks from today. In default of payment of the amount as directed supra, this Order will not enure to the benefit of the petitioner."
Sd/-M.SRINIVAS ASSISTANT REGISTRAR HITRUE COPY// ye For ASSISTANT REGISTRAR To,
1. Ii Additional Judicial Magistrate of | Class, Eluru, Eluru District, Andhra Pradesh.
2. Special Judge for Trial of Cases under SCs & STs (POA) Act, 1989-cum-VIll Additional District and Sessions Judge, West Godavari, Eluru. The Superintendent Eluru Sub Jail, Eluru, Eluru District, AP. One CC to SRI. YASWANTH GADE Advocate [OPUC] One CC to SRI. PUBLIC PROSECUTOR (AP) Advocate [OPUC] One spare copy Dann w HIGH COURT SRK, DATED IOUT 2082 ORDER NOTE: LIST THE MATTER AFTER FOUR WEEKS. CRLRC.No.988 af 2082