Pothuraju Srinivasulu Lilan ... vs State Of Andhra Pradesh
2021 Latest Caselaw 1046 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE TWENTY SECOND DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE
: PRESENT :

THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
|.A.No. 1 of 2021
IN
CRIMINAL APPEAL.No.40 of 2021
Between:- "
Pothuraju Srinivasulu @ Lilan Sreenu, S/o. Late Pedda subbanna.

  

on the file of the a Céart)
AND
State of Andhra Pradesh, rep. by its Public Prosecutor,
High Court of Andhra Pradesh, At Amaravati, Velagapudi,
Guntur District.
. Respondent

(Respondent in-do-)

Petition under Section 389(1) of Cr.P.C., praying that in the circumstances stated in the grounds filed in the Criminal Appeal, the High Court may be pleased to suspend the sentence imposed under Judgment dated 05-01-2021 passed in SC/ST/S.C.No. 134 of 2017 on the file of the Court of the Special Judge for Trial of Cases under SCs & 'STs (POA) Act-cum#f Additional Sessions Judge, Kurnool, pending disposal of the above Criminal Appeal No. 40 of 2021 on the file of the High Court.

The Petition coming on for hearing, upon perusing the petition and the grounds filed in the Criminal Appeal and upon hearing the arguments of Sri V.V. Satish, Advocate for the Petitioner and of the Addl. Public Prosecutor on behalf of respondent/State, the Court made the following ORDER:-

[Proceedings taken up through video conferencing)

"Heard learned counsel for the petitioner/appellant.

Learned Additional Public Prosecutor appears on behalf of the State.

Having considered the materials on record and as_ the petitioner/appellant is on interim bail, | am inclined to direct that he shall continue on bail already granted till disposal of the Appeal on condition that he shall appear before the trial Court once in a month, till disposal of the Appeal. In the event he fails to do so, the trial Court shall submit a report before this Court, whereupon the bail so granted to him may be cancelled, in accordance with law." ZA.

mo a Ney

- Sdl- K.TataRao ASSISTANT REGISTRAR

ION OFFICER

-- SECTION Ort reese

// TRUE COPY // | SEC

[

To

1.The Special Judge for Trial of Cases uder SCs & STs (POA) Act-cum-¥/[ Additional Sessions Judge, Kurnool.(By RPAD)

2.The Station House Officer, Gadivemula Police Station, Kurnool District.

3.Two CCs to Public Prosecutor, High Court of A.P.,(OUT)

4.One CC to Sri V.V. Satish, Advocate(OPUC)

5.One spare copy.

TKK

HIGH COURT

JBJS

DATED: 22-02-2021

BAIL ORDER

|.A.No. 1 of 2021 -

IN CRL.A.No. 40 of 2021

RELEASE THE PETITONER ON BAIL.

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ery