Mallina Bhaskara Rao Basi vs State Of Ap
2021 Latest Caselaw 787 AP

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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

THURSDAY, THE ELEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE |
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 1 OF 2021
IN
CRLRC NO: 99 OF 2021
Between: Be
Mallina Bhaskara Rao @ Basi, S/o Veerabhadram, Hindu, male, aged about 44 éars;":
R/o D.No.2-57/2, Shivalayam Veedhi, Thorredu Village, Rajamahendravaram, East
Godavari District. | .
. ...Petitioner/Appellant/Accused
(Petitioner in CRLRC 99 OF 2021
on the file of High Court)
AND
State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of Judicature,
Amaravathi.
...Respondent
_ (Respondents in-do-)

Petition under Section 397 (1) of Cr.P.C praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to enlarge
the petitioner on bail by suspending the calendar and Judgment dated 31.10.2017
passed in CC No. 135/2017 on the file of the Judicial Magistrate of | Class, Nidadavole
which was confirmed by the Appellate Court in passed in Crl.A.No.448/2017 on the file
of the IX Addi. District and Sessions Judge, Kovvur, dated 01.02.2021, pending disposal
of CRLRC No.99 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI MANGENA SREE
RAMA RAO Advocate for the Petitioner and of PUBLIC PROSECUTOR for the
Respondent, the Court made the following
ORDER:

"Heard.

The sentence of imprisonment against the petitioner/accused passed in Criminal Appeal No.448 of 2017 dated 01.02.2021 on the file of IX Additional District and Sessions Judge, West Godavari at Kovvur modifying the judgment dated 31.10.2017 passed in C.C.No.135 of 2017 on the file of the Judicial Magistrate of First Class, Nidadavole is suspended. The petitioner/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the Judicial Magistrate of First Class, Nidadavole."

Sd/- V. DIWAKAR, eee ieee /ITRUE COPY// i For ASSISTANT REGISTRAR

The Judicial Magistrate of | Class, Nidadavole, West Godavari District The IX Addl. District and Sessions Judge, Kovvur, West Godavari District One CC to SRI MANGENA SREE RAMA RAO Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

One spare copy

The Superintendent, Central Prison, Rajamahendravaram, E.G. District.

To,

Aakwn>-

HIGH COURT

LKJ

DATED:11/02/2021

ORDER

IA.NO.1 OF 2021 IN CRLRC.No.99 of 2021

BAIL