Silla Rajendra Reddy, ... vs The State Of Ap., Rep Pp.,
2021 Latest Caselaw 1821 AP

Citation : 2021 Latest Caselaw 1821 AP
Judgement Date : 9 April, 2021

Andhra Pradesh High Court - Amravati

Silla Rajendra Reddy, ... vs The State Of Ap., Rep Pp., on 9 April, 2021

~ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

-- FRIDAY, THE NINTH DAY OF APRIL, TWO THOUSAND AND TWENTY ONE

  

: PRESENT :
"THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
> THE HONOURABLE SRI JUSTICE M. GANGA RAO
1.A.No. 1 of 2021
IN
NN CRIMINAL APPEAL.No.854 of 2017
Between: -
"> Silla Rajendra Reddy @ Venkatesh, S/o. Karunakar Reddy.
..Petitioner/Accused
(Appellant in Crl.A.No.854/2017
on the file of the High Court)
AND
_ The State of Andhra Pradesh, rep. by its Public Prosecutor,

High Court of Andhra Pradesh, High Court Buildings, Amaravati.
.Respondent

(Respondent in-do-) "~~ Petition under Section 389(1) of Cr.P.C., praying that in the circumstances stated in the grounds filed in the Criminal Appeal, the High Court may be pleased to release of the Appellant on bail for a period of 10 days from 06.04.2021 to 16.04.2021 so as to enable him to make arrangements and to attend the saree Ceremony of the elder daughter Vaishnavi Reddy proposed to be conducted on 14.04.2021, pending disposal of the above Criminal Appeal No: 854 of 2017 on the file of the High Court as against the Judgment in S.C.No. 38 of 2009 on the file of the | Additional Metropolitan Sessions Judge, Visakhapatnam, dated 17- 7-2017.

™ The Petition coming on for hearing, upon perusing the petition and 'the grounds filed in the Criminal Appeal and order of High Court dt. 08-08-2017 made in Crl.A.M.P.No. 1740 of 2017 and order dt. 26-03-2019 made in |.A.NO. 1 of 2018 and upon hearing the arguments of Sri Virupaksha Dattatreya Gouda, Advocate for the Petitioner and of the Public Prosecutor on behalf of respondent/State, the Court made the following ORDER :-

(PROCEEDING TAKEN UP THROUGH VIDEO CONFERENCING)

"Petitioner has approached this Court seeking interim bail to attend a customary function i.e., 'saree ceremony' of his elder daughter viz., Viashnavi Reddy proposed to be held on 14.04.2021.

Learned Public Prosecutor appears on behalf of the State.

Having considered the materials on record and purely on humanitarian consideration, we permit the petitioner to be released on bail till 16.04.2021 to attend the said function.

Petitioner shall be released on bail on his furnishing a self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for like amount to the satisfaction of the Chief Metropolitan Magistrate, Visakhapatnam, and during his release shall ordinarily stay at his residence under the surveillance of the Station House Officer concerned and shall surrender before the Superintendent, Central Prison, Visakhapatnam, by 05:00 PM on 16.04.2021. If the petitioner fails to do so, his bail shall stand automatically cancelled and he shall be re-arrested in accordance with 4 law."

SD/- CHIT JOSEP

SECTION OFFICER // TRUE COPY : //

Contd..2...

To ~~ 1.The | Additional Metropolitan Sessions Judge, Visakhapatnam. ~ 2.The Chief Metropolitan Magistrate, Visakhapatnam.

--~ 3.The Superintendent, Central Prison, Visakhapatnam.

4.The Inspector of Police, Crime Investigation Departmetn (CID) RCIU, Visakhapatnam.

~ 5.Two CCs to Public Prosecutor, High Court of A.P.,(OUT)

6.One CC to Sri Virupaksha Dattatreya Gouda, Advocate(OPUC)

7.Two spare copies.

TKK

HIGH COURT

JB.J & MGR.J