Tadikonda Srinivasa Rao ... vs State Of Ap.,
2021 Latest Caselaw 2090 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY SECOND DAY OF JUNE, TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONQURABLE SRI JUSTICE C. PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
LA. No. 2 of 2021
IN
CRL.A.No, 2100 of 2018

 

Between :-
Tadikonda Srinivasa Rao @ G. Srinivasa Rao, R/o.Gundluru village, Sattenapalli Mandal,
Guntur District,

...Petitioner/Accused No.2

AND >

The State of Andhra Pradesh, rep. by Inspector of Police, Sattenapalli Town PS.,
through Public Prosecutor, High Court at Amaravathi, Guntur District.
.. .Respondent/

Petition under Section 389 of Cr.P.C, praying that in the circurnstances 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.No. 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/AzZ on bail.

IANO: 5 OF 2021

Petition under Section 482 of Cr.PC. praying that in the circumstances
stated in the memo of grounds filed in Crl.A.. the High Court may be pleased to
extend the period of Interim Ball 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, on the file of the High Court.

IA. No. 3 of 2021; Petition under Section 389(1) of Cr.P.C praying that in the
circumstances stated in the affidavit Mled 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.$.J., Guntur Dt.09-02-2018 ~
and release the petitioner on Bail pending the Cri.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
filed in the Criminal Appeal and order dt. 24-07-2018 made in J.A.No.3 of 2018 and
order of High Court dt. 02-11-2018 made in 1.A.No. 5 of 20178 and order dt. 15-04-2019
made in |.A.No. 1 of 2019 and order dt.22-05-2019 made in |.A.No.2 of 2019 and order
dt. 29-07-2019 made in |.A.No. 4 of 2019 and order dt:12-12-2019 made in [A.No.5 of
2019 and order dated 17-05-2021, 18-06-2021 made herein and upon hearing the
arguments of Sri J. Krishna Praneeth, Advocate for the Petitioner and of the Public
Fone ctor on behalf of respondent/State for respondent, the Court made the
ollowing

Contd..2...
 

MG

ORDER :

"Past on 24.06.2021 .

The learned Public Prosecutor has to find out whether the petitioner has

undergone Covid test or not,

To

ed

oH un

sO OO "J

TKK

interim order granted earlier is extended till 25.06.2021,

SD/- E.KAMESHWAR RAO DEPUTY REGISTRAR a

/FTRUE COPY// ad

SECTION OFFICER

. The | Additional Judicial First Class Magistrate/Junior Civil Judge, sattenapalti,

Guntur District,

. The Special Jude for Trial of Cases under Scheduled Castes Scheduled Tribes

{Prevention of Atrocities) Act, 1989-cum-{V 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, (QUT) (By Special Messenger)

One CC to Sri J. Krishna Praneeth, Advocate(OPUC)

One CC to Sri Thota Ramakoteswara Rao, Advocate (OPUC)

Two spare copies,

HIGH COURT

CPK.J & BKM.J

DATED: 22-06-2021 ~

ORDER |

"y A Vo-£ ef KOT Ln CRLLA.No. 2100 of 20718

EXTENDING THE INTERIM BAIL