Nava Ram vs The State Of Andhra Pradesh
2021 Latest Caselaw 2373 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.A.No.199 of 2021
                              PROCEEDING SHEET

Sl.                                                                                   OFFICE
        Date                                   ORDER
No.                                                                                    NOTE

02    13.07.2021

LK,J I.A.No.1 of 2021

This petition is filed to enlarge the petitioner/appellant on bail by suspending the sentence of imprisonment in judgment dated 26.02.2021 in POCSO S.C.No.50 of 2019, pending disposal of criminal appeal.

Learned counsel for the petitioner submits that the petitioner herein is sentenced to suffer simple imprisonment for a period of five years and imposed fine of Rs.100/- and the petitioner already underwent 2½ years of sentence, as such he may be enlarged on bail pending disposal of criminal appeal.

Taking into consideration the fact that the petitioner has been languishing in jail from the last 2½ years, this Court deems it appropriate to enlarge the petitioner on bail, on certain conditions.

Hence, the petitioner/Appellant shall be enlarged on bail on his executing a bond for a sum of Rs.20,000/- with two sureties for a likesum each to the satisfaction of Special Court for Speedy Trial of Offences under Protection of Children from Sexual Offences Act, 2012, Prakasam District, Ongole pending disposal of the criminal appeal. After release, the petitioner shall appear before the Station House Officer, Ongole Taluka Police Station on first of every month until disposal of criminal appeal. If the petitioner fail to appear before the Station House Officer, the prosecution is at liberty to file an appropriate application for cancellation of bail.

_________ LK, J PVD