B.T.Prasanna Raju vs State Of Andhra Pradesh,
2021 Latest Caselaw 5130 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

       MAIN CASE No.: Crl. A. Nos. 903 of 2011 and 23 of 2012

                              PROCEEDING SHEET
Sl.
                                           ORDER

No       DATE
08    10.12.2021   CPK, J & BKM,J

Pursuant to the Order/ Judgment, dated

03rd September, 2021, a report of the District

Probation Officer, Kadapa, has been called for.

The District Probation Officer, Kadapa,

submitted a report to the Registry after causing

due enquiry. The operative portion of the said

report reads as under:

"This is for submission of the facts for the Hon'ble A.P. High Court for taking necessary action in this matter. Pleading for mercy and possible help. He got fixed place of abode and interested family members. The sureties are also available to stand as surety for his future good behavior. Neighbors gave positive report about his character and antecedents.

In view of the above, I submit that though he had committed an offence it was 1st offence. Hence he may be given the benefit of P.O. Act. Therefore, he may be released on probation of good conduct under Section 4(1) and kept under supervision for a period of three years under Section 4(3) of P.O. Act, 1958."

In view of the report of the District

Probation Officer, Kadapa, the accused shall be

released on good conduct in terms of Section

4(1) of the P.O. Act, on condition of his

executing a personal bond for Rs.10,000/- (Rupees Ten Thousand only) with one local

surety for a like sum to the satisfaction of the

District Probation Officer, Kadapa District, for

maintaining good behavior for a period of one

[01] year.

_____________________ C. Praveen Kumar, J

_____________________ B. Krishna Mohan, J

SM