Andhra Pradesh High Court - Amravati
Mis Padala Venkata Sriram Reddy vs Unknown on 7 March, 2026
£3396 | IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDITION) . SATURDAY, THE SEVENTH DAY OF MARC TWO THOUSAND AND TWENTY SIX -PRESENT: THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA IA No. 2 OF 2028 IN CRLRC NO: 258 OF 2026 Sehvean: ¢ Suryadevara Ramachandra Ran, Sfo. Late Gonala Krshanalah, Aged about 75 years, Rio. DLNo. 26-4-91, Flat No. 401, Radha Krishna Nilayam, Sth Line, Chandramoul Nagar, Guntur. (Pettioner in CRLRC 258 2028 on the fde of High Court) ~ AND 1. The State of Andhra Pradesh, Rep. by is Public Prosecutor, High Court of Andhra Pradesh at Amaravati. =. Sri Abbarsiu Rema Chandra Rao, S/o. Late Dakshina Murthy, Aged about 64 years, Rig, D.Na. 32-48, i" Line, Jammichettu Street, Guntur. (Respondents indo-} Counsel for the Petitioner: Mis PADALA VENKATA SRIRAM REDDY Counsel for the Reapondent: PUBLIC PROSECUTOR Petition under Section 1617 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be bw? oleased fo suspend the operation and effect of the judgment of the Non'bie | ~ Addl. Distict and Sessions Judge, Guntur, dated 04.02.2026, in Criminal " Feud OX. ty ge ~ e. 4 ~ : EN Ri ERD - ~y . e and conditions as this Har'ble Court desme ft and proper, pending disposal of as my oF" Sa BR, Phere sn fen Pe the Crh RG. in the interest of fustic e Pend my disposal of CRLRCE No. 288 of Bey 2088, an the fle of the High Court 6 ae) aks ee oe rn fe 3 a ie Fhe court while cirecting | Issue ¢ of notice to the Responden shaw cause as fo why this application should not be cornpiied with, made the "9 notice in the case), ORDER
The present interlocutory application was filed by the petitioner fo suspend the conviction and seatence dated 28. 61.2024 passed in C.C.No.378 of 2017 on the file of learned VI Additional Civil Judge (Junior Division), Guntur, which' was confirmed vide Judgement dated 04.02 2026 passed in CrA.No. or of 2027 an the fle of learned | Additional Sessions Judge, Guntur, and enlarge the petiiiener/accused on ball, pending disposal of the: main Criminal revision case. Heard the learned counsel for the petitioner and the fearned Agsistant Public Prosecutor an behalf of the State. in view of the submissions made, the senfence of imprisonment alone is suspended, pending disposal of the Criminal Revision Case on the following canditions: .
i. The petitioner herein is directed to surrender before the learne Vi Adediional Civil Judge (Junior Division), Gurrtur, within one week from this day and, on such surrender, the pefitioner shall be enlarged on ball o On 'executing a persenal bond for a sum of Rs.20, O00/- (Rupess Twenty TRousand only} with fwo sureties for a like sum each to the satisfaction of the learned Vi Additional Givil Judge (Junior Division), Guntur, on the same day. ~ i. The petitioner shall deposit 20% of the cheque amount before the learned VI Additional Civil Judge (Junior Division} Guntur, within s Hi, is To, C25 BNE awe & The petitioner shall deposit 30% of the cheque amount befors the igarned Vi Additional Civil Judge (Junior Division} Guntur, within a period of two (2) weeks from this day. in default of deposit of cheque amount, as ordered supra, the interim suspension granted foday, shall stand canceled automatically without further reference to the Court.
The petitioner shall appear before this Court as and when directed pending disposal of the revision.
md/- M.PRABHAKARA RAO ASSISTANT REGISTRAR #TRUE COPYH Eom.
: SECTION OFFICER | Additional District and Sessions Judge, Guntur.
NY Additional Civil Judge (Junior Division}, Guntur.
Cine CC fo SRI PADALA VENKATA SRIRAM REDDY Advocate FOPLUIC One CG to SRE PUBLIC PROSECUTOR Advocate [OPUC] One spare copy HIGH COURT OR VUP J DATED-07/03/2026 ORDER SRLRC.No.288 of 2098 INTERIM SUSPENSION pptttte?
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