Andhra Pradesh High Court - Amravati
Pasupuleti Hari, Dalodu, A5 vs The State Of Andhra Pradesh on 26 July, 2021
Bench: Lalitha Kanneganti
[3240]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE TWENTY SIXTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTE
iA No. 2 OF 2021
IN
CRLA NO: 138 OF 2021
Between:
Pasupuleti Hari @ Dalodu, (A-5) S/o. Rajaram, aged 31 years, Occupation: Painter,
Velaga Chettu Sangam, Near Apollo Hospital, Nellore Town, SPSR Nellore District.
...Petitioner/Appellant
(Patitioner in CRLA 138 OF 2021
on the file of High Court)
AND
The State of Andhra Pradesh, Rep by its Public Prosecutor, High Court of Judicature at
Amaravathi.
, 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
the execution of the sentence dated 31.05.2016 Judgment passed in $.C.No.415 of
2011 on the file of the Court of Principal Assistant Sessions Judge, Nellore, SPSR
Nellore District and release the petitioner on bail, pending disposal of CRLA No.138 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 D PURNACHANDRA
REDDY Advocate for the Appellant and of PUBLIC PROSECUTOR far the Respondent,
the Court made the following
ORDER:
"This petition is filed to grant bail to the petitioner/A-5 by suspending the
sentence imposed in the judgment dated 31.05.2016 passed in S.C.No.415 of 2011
on the file of Court of Principal Assistant Sessions Judge, Nellore, SPSR Nellore
District.
Learned counsel for the petitioner submits that there are twelve accused in
the above case and except this petitioner, all other accused are enlarged on bail
and the petitioner has been languishing in jail from the last more than 5 years. --
Taking into consideration the fact that all other accused were already
enlarged on bail, sentence imposed by the Court below is suspended until
disposal of criminal appeal and the petitioner/A-5 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 Il Additional Judicial Magistrate of First Class, Nellore".
$D/-K.TATA RAO
ASSISTANT, REGISTRAR
HTRUE COPY// Fee
For ASSISTANT REGISTRAR
To,
The ] Addl. Judicial First Class, Nellore
The Principal Assistant Sessions Judge, Nellore, SPSR Nellore District
The Superintendent, Central Prison, Nellore
One CC to SRI D PURNACHANDRA REDDY Advocate [OPUC]
Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]
One spare capy
DOAN
HIGH COURT
LKJ
DATED:26/07/2021
ORDER
IA.NO.2 OF 2021
IN
CRLA.No.138 of 2021
BAIL
