Rakesh Yadav, Madhya Pradesh., vs The State Of Ap., Rep Pp.,
2021 Latest Caselaw 5419 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.CRL.A.No.273 of 2017

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

12. 21-12-2021 RNT, J I.A.No.1 of 2019 This is an application for releasing the petitioner on bail pending disposal of the Criminal Appeal.

Earlier Crl.A.M.P.No.568 of 2017 was filed for enlarging the petitioner/A1on bail by suspending the sentence of imprisonment passed vide judgment, dated 30.01.2017 in N.S.C.No.204 of 2016 and this Court refused to enlarge the petitioner on bail. The said application was dismissed.

No representation from the side of the appellant/applicant to press the present application.

In view of the order dated 22.11.2017, I do not find any good ground to allow this application.

This application is rejected.

List the Appeal for final hearing in the usual course.

_________________________ RAVI NATH TILHARI, J KLPD