Andhra Pradesh High Court - Amravati
Tadikonda Srinivasa Rao ... vs State Of Ap., on 18 June, 2021
[3280 |
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE EIGHTEENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
:-PRESENT:
THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE B KRISHNA MOHA
JA No, 2 OF 2021
IN
CRLA NO: 2100 OF 2018
Between:
Tadikonda Srinivasa Rao @ G_Srinivasa Rao, R/o.Gundluru vilage, Sattenapall:
Mandal, Guntur District.
...Petitioner/Accused No.2
AND
The State of Andhra Pradesh, rep. by Inspector of Police, Sattenapailli Town PS.,
through Public Prosecutor, High Court at Amaravathi, Guntur District.
.. Respondent/
Petition under Section 389 of Cr.P.C, praying that in the circumstances stated in
the memo of grounds filed herein, the High Court may be pleased to suspend the
operation of judgment dated 09-02-2018 passed in SC.Noa. 330 of 2012 an the file of the
Special Judge for Trial of Cases under Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities} Act, 1989 -cum- IV Additional District and Sessions Judge,
Guntur, Guntur District and enlarge the petitioner/A2 an bail.
IA NO: § OF 2021
Petition under Section 482 of Cr.PC. praying that in the circumstances
stated in the memo of grounds filed in Cri.A., the High Court may be pleased to exiend
the period of Interim Bail granted earlier in IA.No. 2/2021 dt 17-05-2021 and suspend
the sentence for further period of 6 weeks, pending disposal of CRLA 2100 of 2018, an
the file of the High Court.
lA. No. 3 of 2021: 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 passed in SC No.330/2012 on the"
file of IV Additional District Session Judge, -cum-Spl.S.J., Guntur Dt.09-02-2018 and
release the petitioner on Bail pending the Cr Appeal No.2100 of 2018 on the file of the
Hon'ble court, pending disposal of CRLA No. 2100 of 2018, on the file of the High
Court.
The Petition coming on for hearing, upon perusing the petition and the grounds
fied in the Criminal Appeal and order dt. 24-07-2018 made in |A.No.3 of 2618 and
order of High Court dt. 02-11-2018 made in 1A.No. 5 of 2018 and order dt. 15-04-2619
made «i LA.No. 1 of 2019 and order dt.22-05-2019 made in LA.No.2 of 2079 and order
dt, 28-07-2019 made in LA.No. 4 of 2019 and order di12-12-2019 made in IA.No.5 of
2019 and order dated 17-05-2021 made in IA. No. 2 of 2021 and upon hearing the
arguments of Sri J. Krishna Praneeth, Advocate for the Petitioner and of the Public
Prosecutor on behalf of respondent/State for respondent, the Court made the following.
ORDER:
| Learned Public Prosecutor seeks time to find out the health condition of the
- petitioner.
_ Sri Thota Ramakoteswara Rao, learned counsel appearing for the respondents
opposed for grant of interim bail.
Having regard to the request made by the learned Public Prosecutor, to find out the
health condition of the petitioner, interim bail granted carlier is extended till 23-06-2021.
- List the matter on 22-06-2021,
Sd/- E. Kameswara Rao
/PTRUE COPY!
: SECTION OFFICER
To,
1. The | Additional Judicial First Class Magistrate/Junior Civil Judge, Sattenapalli,
Guntur District.
2. The Special Jude for Trial of Cases under Scheduled Castes Scheduled Tribes
(Prevention of Atrocities) Act, 1989-cum-IlV Additional District and Sessions
Judge, Guntur.
The Superintendent, Central Jail, Rajahmundry, East Godavari District.
The Station House Officer, Sattenapalli Town Police Station, Guntur, Guntur
District
The Station House Officer, Nagarampalem Police Station, Guntur.
_ Two CCs to the Public Prosecutor, High Court of A.P. (OUT)
One CC to Sri J. Krishna Praneeth, Advocate(OPUC)
One CC to Sri Sri Thota Ramakoteswara Rao, Advocate (OPUC)
Two spare copies.
& &
$0 GON OD
2 Skim
DEPUTY REGISTRAR"
HIGH COURT
CPKI
&
BKM
| DATED: 18-06-2021
_ NOTE: LIST THE MATTER ON 22-06-2021
ORDER
~ CRLA NO: 2100 OF 2018
_ EXTENSION OF INTERIM BAIL
