Andhra Pradesh High Court - Amravati
K.Subramanyam vs State Of Ap on 29 January, 2021
Bench: U.Durga Prasad Rao, J. Uma Devi
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT.
FRIDAY, THE TWENTY NINTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
'PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
AND
THE HONOURABLE MS JUSTICE J. UMA DEVI
IA No. 1 OF 2021
IN
CRLA NO: 453 OF 2019
Between:
Kasaru Subramanyam, S/o Venkata Rayalu, Aged about 26 years,
R/o Mulasala Street, Venkatagiri Town, Chittoor District.
...Petitioner/Accused No.2
(Petitioner in CRLA 453 OF 2019
on the file of High Court)
AND
The State of Andhra Pradesh, Rep. by Public Prosecutor,
High Court of A.P., at Amaravathi.
...Respondent
(Respondent in-do-)
Petition under Section 389(1) of Cr.PC, praying that in the circumstances stated
in the memorandum of grounds filed in Cri.A., the High Court may be pleased to release
the petitioner/Accused No.2 on bail for a period of 20 days to attend the marriage of his
elder brother, by suspending-the operation of judgment dated on 28.3.2019 vide S.C. °
No. 166/2014 on the file of X Additional District & Sessions Judge, Tirupathi, pending
disposal of CRLA No. 453 of 2019, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and memorandum
of grounds filed in Cri.A., and upon hearing the arguments of Sri C. Masthan Naidu,
Advocate for the Appellant and of Public Prosecutor for Respondent, the Court made
the following
ORDER:
Heard learned counsel for the petitioner, Sri Ch.Masthan Naidu
and learned Public Prosecutor for respondent.
The petitioner/appellant No.2/accused No.2 seeks interim bail on
the ground that his elder brother, K. Lakshmi Narayana's marriage will
be held on 04.02.2021 and the presence of the petitioner for the
marriage function is essential. In support of the petition, the copy of
the 'wedding card' of the petitioner's brother is filed.
Learned Public Prosecutor on instructions, confirmed the
marriage of petitioner's elder brother and reported no objection for
granting interim bail.
In that view, this petition is allowed and_ the
petitioner/appellant No.2/accused No.2 is granted interim bail from
30.01.2021 to 08.02.2021 (both days inclusive) on the condition of his
executing a personal bond for Rs.25,000/- (Rupees twenty five
thousand only) with two (2) sureties each for likesum to the
satisfaction of the Superintendent, Central Prison, Kadapa where he is
now lodged. During the period of bail, the petitioner/appellate
No.2/accused No.2 shall Stay in Chittoor District and shall not move
out. He shall surrender before the Superintendent, Central Prison,
Kadapa on the evening of 08.02.2021 before 5.00 PM.
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SECTION OFFICER
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The Additional Judicial Magistrate of First Class, Srikalahasthi, Chittoor District
The X Additional District & Sessions Judge, Tirupathi, Chittoor District
The Superintendent, Central Prison, Kadapa, YSR Kadapa District
The Superintendent of Police, Chittoor, Chittoor District
The Station House Officer, Thottambedu Police Station, Chittoor District
The Station House Officer, Venkatagiri Town Police Station, Chittoor District
Two CCs to Public Prosecutor, High Court of A.P., at Amaravati (OUT)
One CC to Sri C. Masthan Naidu, Advocate (OPUC)
One spare copy
SOMNOONRWON=
Sk
HIGH COURT
UDPR,J &
JUD,J
DATED:29/01/2021
ORDER
IA. No. 1 of 2021
IN
CRLA.NOo.453 of 2019
DIRECTION
"Hy
