Dhooda Appalaraju vs The State Of Andhra Pradesh
2021 Latest Caselaw 151 AP

[ 3267 ]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MONDAY, THE EIGHTEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:

IA No. 1 OF 2021
IN
CRLA NO: 7 OF 2021

 

Between:
Dhooda Appalaraju, S/o.Sattiraju Hindu, aged about 23 years, Occ: Electrician, R/o D
No. 1-85, Jodugullapalem, Visakhapatnam City and District
...Petitioner/Appellant
(Petitioner in CRLA 7 OF 2021
on the file of High Court)
AND

The State of Andhra Pradesh, Rep by its Asst. Commissioner of Police SC and ST Cell-

| through Public Prosecutor, High Court Buildings, Amaravati
...Respondent/Respondent
(Respondents in-do-)

Petition under Section 389(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 Suspend
Calendar Judgment dated 7.1.2020 passed in SC No.110 of 2016 on the file of the
Special Sessions Judge Court for Trial of Cases under SC &ST (POA) Act-cum-xXl
Additional District Judge, Visakhapatnam by releasing the petitioner on bail pending
disposal of CRLA No.7 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 A SREEDHAR Advocate
for the Appellant, the Court made the following ,
ORDER:

"We have considered the evidence on record. It is contended that there was a consensual relationship between the parties and no fraudulent inducement had been made at the inception of the relationship. Appellant has made out an arguable case. That apart, sentence is one of term of imprisonment. Under such circumstances, this Court is inclined to suspend the sentence and release the appellant on bail.

Accordingly, appellant shall be released on bail on furnishing bond of Rs.20,000/- (Rupees twenty thousand only) with two sureties of Rs.20,000/- each to the satisfaction of the trail Court on condition that he shall appear before the trail Court once in a month till disposal of the Appeal.

Paper books be prepared within four (4) weeks on receipt of lower court record".

Sd/- A A. Surya Prak sa Rao

DEPUTY Gl [TRUE COPY//

SECTION OFFICER _-.

To,

1. The Special Sessions Judge Court for Trial of Cases under SC &ST (POA) Act- cum-XI| Additional District Judge, Visakhapatnam

2. THE STATE OF ANDHRA PRADESH, Rep by its Asst. Commissioner of Police

SC and ST Cell-I through Public Prosecutor, High Court Bldgs, Amaravati( By

RPAD)

One CC to SRI A SREEDHAR Advocate [OPUC]

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

One spare copy

nae ©

so

HIGH COURT

JBJ

DATED:18/01/2021

ORDER

IA.1 OF 2021 IN CRLA.No.7 of 2021

22 Mh

Pere

Pepi