Andhra Pradesh High Court - Amravati
Sri Mojjada Hari Krishna vs Unknown on 9 March, 2026
[3396 J
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY THE NINTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
-PRESENT:
THE HONOURABLE DOR JUSTICE VENKATA JYOTHIRMAI PRATAP
iA No. 2 OF 2026
iN
CRLRC NO: 277 OF 2026
a
Between:
Poondia Mary Evaline, vWie israel, Aged about 59 Y, Rfo D.No2-?- 54,
Church Road, VTC Kovur, Kovur (Vo & Vb, SPSR Nellore District, State of
Andhra Pradesh, .
Revision Pati sons pellants ACCUSS
3
on.
AND
Vhe State of Andhra Pradesh. Rep. by iis Public Prosecutor, Migh Court
of Andhra Pradesh, Amaravatl,
«. Gongal Reddy Seshe Reddy, So Subba Reddy, Aged about 55 Y, Ris
Near High Way Avenue. Si imhapuri Hospital Backside, Gopi Layout,
Chintareddypalam, Nellore City, SPSR Nellore District,
. Raspondent/RespondenyCamplainant
(Respandents in-cdo-}
Counsel for the Petitioner: SRI MOJJADA HARI KRISHNA
Gounsal for the Respondent No.1 (PUBLIC PROSECUTOR
the petition, the High Gourt may be pleased to sus spend the
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execution of the Judagment/Order of : Canviction & Sentence of ihe Honourable
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. Gourt of the Principal District A Sessions Judge, Nellore, dated 18-02-2098 in
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Grnunal Appeal No. 1477/2028, canfirming the dudament/Order af Conviction &
Sentence of the Honourable Court of the V Additional Judicial Magistrate of
ist Class, Nellore, dated 10-1 e025 In OC.NG. 1382 of 2021, Pending
disposal af CORLRC No. 277 of 2086, 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 aplication should nat be complied with, made the
fallowing order(The receipt of this order will be deemed fo be the receipt of
notice in the case},
"The present inferlocutery application was fled by the petitioner to
suspend the conviction and sentence dated 10.16.2025 passed in
C.O.No.7382 of 2027 on the He of learned VW AddiNonal Judicial
Magistrate of First Class, Nellore, which was confirmed vide Judgement
dated 18.02.2026 passed in Cria.No.t4? of 2088 on the fle of learned
Frincipal District and Sessions Judge, Nellore, and enlarge the
peliioneraccused on ball, pending disposal of the main Criminal
revision case. |
Heard the learned counsel for the petitioner and the fsarned
Assistant Public Prosecutor on behalf of the State.
in view of the submissions made, the sentence of imprisonment
alone is suspended, pending disposal of the Criminal Revision Case on
the following conditions:
i, The petitioner herein is directed' to surrender before the
learned' V Adeitional Judicial Magistrate of First Class, Nellore,
within one week fram this day and, on such surrender, the
petiioner shall be enlarged on ball on executing a persona!
bond for a sum of Rs.20,000/. (Rupees Twenty Thousand only}
with two sureties for a tke sum each fo the satisfaction af the
isarned V Additional Judicial Magistrate of First Class, Nellore,
on the same day.
ih The petitioner shall deposit 30% of the cheque amount
before learned V Additional Judicial Magistrate of First Class,
Nellore, apart from the 10% already deposited, within a period of
ene {1} week from this day. in default of depasit of cheque
amount, as ordered supra, the interim suspension granted
today, shall stand cancelled automatically without further
reference to the Court.
iH. The petitioner shall appear before this Court as and when
cirected pending disposal of the revision.
SDi- K.RAJA BABU
ASSISTANS: REG HoT BAR
TRUE COPY!
Te,
1. The V Additional Judicial Magistrate of First Class, Nellore
The Principal District and Sessia
ns Judge, Nellore
angal Reddy Sesha Raddy, S/o Subba Redely, Aged about 55 Y, Rfo
os NY
Near High Way Avenues, Simhapuri Hosplai Backside, Gap! Layout,
Chintareddypaiem, Nellore Cry, SPSR Nellore Districl.( By RRAD)
"
4. One CC to SRE MOJJADA HARI KRISHNA Advocat eto Cy
5 Two OCs to PUBLIO PROSECUTOR, High Court of A RIOUT)
8. One spare copy
HIGH COURT
DOR AJP, J
OOOH 2028
DATED
A) WEEKS.
(
LIST THE MATTER APTER FOUR
iA Noa. 2 OF 2026
N
GRLRC NO
ORDER
i = zy SASSSANN ah ong CA od ih.
a) frm Prey ond ° x wet Ns IRECTION