Patra Galaiah, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2286 AP

[3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

TUESDAY, THE SIXTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
: PRESENT: os
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI

IA No. 1 OF 2021
IN
CRLA NO: 172 OF 2021 ~

Between:

Patra Galaiah, S/o. Rosaiah, aged 35, R/o. Gummanampadu Village, Bollapalli mandal,
Guntur District.
. ...Petitioner/Appellant
(Petitioner in CRLA 172 OF 2021
on the file of High Court)
AND

The State of Andhra Pradesh, Rep. by its Public Prosecutor, High court of A.P.

Amaravati.
..Respondent/Compiainant
(Respondents in-do-)

Petition under Section 389 (1) CPC 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/a4 on bail after suspending the sentence imposed in the judgment dated
_ 18-05-2021 passed in S.C.No.90/2010 by the court of Session, Prakasam Division,

Ongole (before the Vill Addl. District and Sessions Judge, Ongole pending disposal of
CRLA No.172 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 VENKATESWARLU
POSANI Advocate for the Appellant and of PUBLIC PROSECUTOR for the
Respondent, the Court made the following
ORDER:

"This petition is filed to enlarge the petitioner /A4 on bail after suspending the sentence imposed in the judgment dated 18.05.2021 passed in $.C.No.90 of 2010 on the file of Court of Vill Additional District and Sessions Judge, Ongole,

Prakasam District.

. Learned counsel for the petitioner submits that the incident took place in the year 2008 and the petitioner was on bail right from the year 2008 to 2021 and no cases were registered against him during the said period and the other accused A-1 to A-3 involved in other cases.

Learned Assistant Public Prosecutor also does not dispute the fact that no cases were registered against the petitioner from 2008 to 2021.

In view of the same, the petitioner/A4 shall be enlarged on bail pending disposal of criminal appeal, on his executing a bond for a sum of Rs.20,000/- with two sureties for a likesum each to the satisfaction of Special Mobile Magistrate,

oo Ongole". Pa.

SD/- SHAIK MOHD, RAFI ASSISTANT REGISTRAR

HTRUE COPY/ et For, SECTION OFFICER To,

The Special Mobile Magistrate, Ongole, Prakasam District

The VIII Additional District and Sessions Judge, Ongole, Prakasam District One CC to SRI VENKATESWARLU POSANI Advocate [OPUC]

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

One spare copy

Oe ON

HIGH COURT

LKJ

DATED:06/07/2021

ORDER

1A.NO.1 OF 2021 iN CRLA.No.172 of 2021

BAIL