N.Dhana Venkata Srinivasa Rao ... vs The State Of Ap.,
2021 Latest Caselaw 2899 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

MAIN CASE NO.:Crl.A.No.2892 of 2018 PROCEEDING SHEET

Sl. Date ORDER OFFICE No. NOTE

8. 05.08.2021 LK,J

I.A.No.1 of 2021

This interlocutory application is filed to enlarge the petitioner on bail by suspending the sentence imposed in judgment dated 22.10.2018 passed in S.C.No.97 of 2017 on the file of Special Judge Constittued under Protection of Children From Sexual Offences Act -cum- I Additional Sessions Judge, Guntur.

In view of the heinous offence alleged to have been committed by the petitioner, this Court is not inclined to grant bail to the petitioner at this stage.

Post after four months.

_________ LK, J IKN