Kakara Ramaswamy, vs The State Of A.P.,
2021 Latest Caselaw 2883 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE NO.:Crl.A.No.245 of 2021 PROCEEDING SHEET

Sl. Date ORDER OFFICE No. NOTE

2. 04.08.2021 LK,J

I.A.No.1 of 2021

This interlocutory application is filed to enlarge the petitioner on bail by suspending the sentence imposed judgment dated 02.12.2020 passed in POCSO S.C.No.32 of 2017 on the file of Special Sessions Judge gor Trial of Cases under the POCSO Act -cum- I Additional Sessions Judge, Vizianagaram.

Taking into consideration the gavity of the offence, this Court is not inclined either to grant bail to the petitioner or to suspend the sentence at this stage.

Post after four months.

_________ LK, J IKN