Tiyyagura Venkata Sivarami Reddy ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 2421 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.A.No.698 of 2021
                              PROCEEDING SHEET

Sl.                                                                            OFFICE
        Date                                ORDER
No.                                                                             NOTE

04    13.07.2021

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

Heard.

Learned counsel for the petitioner submits

earlier the petitioner filed I.A.No.1 of 2019 and

I.A.No.1 of 2020, which was dismissed by this

Court by order dated 19.9.2019 and 20.01.2021

respectively. He submits that the petitioner is

languishing in jail since 06.09.2019 and the

petitioner has fair chances to succeed in the

appeal.

Considering the submissions made by the

learned counsel for the petitioner, sentence

imposed in judgment dated 06.09.2019 passed

in S.C.No.508 of 2015 on the file of II Additional

District and Sessions Judge, Guntur is

suspended until disposal of criminal appeal and

the petitioner 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 VI Additional Judicial Magistrate

of First Class, Guntur.

_________ LK, J PVD