Mallina Bhaskara Rao Basi, vs State Of Andhra Pradesh,
2021 Latest Caselaw 788 AP

[3240 ]

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

1A No. 1 OF 2021
IN
CRLRC NO: 96 OF 2021

   

Between:
Mallina Bhaskara Rao @ Basi, S/o. Veerabhadram, Hindu, Male, Aged 44 years, F

D.No.2-57/2 Shivalayam Veedhi, Thorredu Village, Rajamahendravaram, East Godavari -*

District.
_..Petitioner/Appellant/Accused
(Petitioner in CRLRC 96 OF 2021
on the file of High Court)
AND

State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of Judicature at

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 C.C.No.138 of 2017 on the file of the Judicial Magistrate of | Class,
Nidadavole which was confirmed by the Appellate court in Crl.A.No.447 of 2017 on the
file of the IX Additional District and Sessions Judge, Kovvur, dated 01/02/2021, pending
disposal of CRLRC No.96 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 imposed against the petitioner/accused in Criminal Appeal No.447 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.138 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."

Sdl- V. DIWAKAR, ASSISTANTREGISFRAR [TRUE COPY// j For ASSISTANT

To,

1. The Judicial Magistrate of | Class, Nidadavole, West Godavari District

The IX Additional District and Sessions Judge, Kovvur, West Godavari District

3. The Superintendent, Central Prison, Rajamahendravaram, 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

N

oor

HIGH COURT

LKJ

DATED:11/02/2021

ORDER

1A.NO.1 OF 2021 IN CRLRC.No.96 of 2021

BAIL