Aka Gurrappa vs The State Of Andhra Pradesh
2021 Latest Caselaw 5002 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI __.

TUESDAY, THE SEVENTH DAY OF DECEMBER
TWO. THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE D RAMESH

IA No. 1 OF 2021
IN
CRLA NO: 339 OF 2021

 

Between:
Aka Gurrappa, S/o. A Chengaiah, Aged 49 years, Occ.News Reporter, R/o
Anupalli Village, Ramachandrapuram Mandal, Chittoor District.
...Petitioner/Accused
- AND

The State of Andhra Pradesh, rep by SDPO RC Puram PS, Chittoor District,

through the Public Prosecutor, High Court of AP At Amravati.
...Respondent/Complainant

Petition under Section 439 Cr.P.C praying that in the circumstances stated in the
memorandum of grounds filed in Criminal Appeal, the High Court may be pleased to
enlarge the petitioner/appellant on bail by suspending the judgment dt. 17-11-2021 in
SPL.S.C.No 4 of 2018 of Special Judge for Trial of Cases under SCS & STS (POA) Act
1989--Cum-lV Addl. District Judge, Tirupati in the interest of justice, pending disposal of
CRLA No.339 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the arguments of Sri
CH Srinivas, Advocate for the petitioner and of the Public Prosecutor for the
Respondent, the Court made the following;

ORDER:

"The sentence of imprisonment alone imposed on the petitioner for the offence punishable under Section 323 of IPC and Section 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 in Spl.S.C.No. 4 of 2018, dated 17.11.2021 on the file of Special Judge for Trial of Cases under SCs and STs (POA) Act, 1989-cum- IV Additional District Judge, Tirupati is suspended pending disposal of the Criminal Appeal.

The petitioner shall be released on bail on his executing personal bond for a sum of Rs. 20,000/- with two sureties each for a like sum each to the satisfaction of the Special Judge for Trial of Cases under SCs and STs (POA) Act, 1989-cum- IV Additional District Judge, Tirupati."

Sd/- K. SRINIVASA RAJU

ASSISTANT RE ISTRAR IfTTRUE COPY// -

O

SECTIOT ICER F. ee

To,

1. The Special Judge for Trial of Cases under SCS & STS (POA) Act 1989--Cum-IV Addi. District Judge, Tirupati, Chittoor District. The Station House Officer, SDPO RC Puram Police Station, Chittoor District. One CC to Sri. CH Srinivas, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy. .

oakon

HIGH COURT

DR,J

DATED:07/12/2021

ORDER

POST AFTER FOUR (04) WEEKS

IA NO.1 OF 2021 IN CRLA.No.339 of 2021

ALLOWED

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