Y.Ramanjaneyulu vs State Of Ap
2021 Latest Caselaw 2705 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.A.No.438 of 2019
                              PROCEEDING SHEET

Sl.                                                                       OFFICE
        Date                              ORDER
No.                                                                        NOTE

03    28.07.2021

LK,J I.A.No.1 of 2019

This petition is filed to grant bail to the petitioner/Accused by suspending the sentence imposed by the Court below.

Learned counsel for the petitioner submits that the petitioner is in jail from the last two years four months.

This Court has gone through the judgment passed by the Court below, particularly the findings of the Court below where the petitioner has committed heinous offence. Hence, at this stage, this Court is not inclined to consider this application.

Post after four weeks.

_________ LK, J PVD