Andhra Pradesh High Court - Amravati
Tadikonda Srinivasa Rao ... vs State Of Ap., on 24 June, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTY FOURTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE C. PRAVEEN KUMAR.
AND
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
LA. No. 5 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/Appellant/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/ Respondent
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
extend the period of Interim Bail granted earlier in [A.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. 2 of 2021: 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.No. 330
of 2012 on 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 on bail.
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.$.J., Guntur Dt.09-02-2018 |
and release the petitioner on Bail pending the Crl.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 1.A.No.3 of 2018 and
order of High Court dt. 02-11-2018 made in LA.No. 5 of 2018 and order dt. 15-04-2019
made in j.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 IA.No.5 of
2019 and order dated 17-05-2021, 18-06-2021 and 22-06-2021 made herein 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 --
Contd..2...
ORDER :
Heard the learned counsel for the petitioner and the learned Public
Prosecutor.
The present application is filed by the petitioner seeking extension of the
period of interim bail granted earlier in LA.No.2 of 2021 on 17.05.2021.
A perusal of the record would show that the petitioner was granted
interim bail on 17.05.2021 for a period of one month with a condition to
surrender before the Superintendent, Central Prison,
Rajamahendravaram onor before 5.00P.M. on 18.06.2021.
Thereafter, the present application came to be filed seeking extension of the
interim bail, on the ground that the petitioner is unwell and he
requires some more time toe get himself treated.
Learned Public Prosecutor, who sought time to get instructions, placed on
record the written instructions received from the Sattenapalli Town
Police Station, Guntur Rural, wherein it is stated that there is no special reason
to extend the interim bail granted for the chronic diseases he is suffering and as
he is suffering with fever, the Medical Officer has directed the authorities to place
the accused in special ward.
Having regard te the above, the learned Public Prosecutor was directed
to find out whether the petitioner has undergone Cevid-19 test.
Teday, learned Public Prosecutor placed on record before this court the report
of the Covid- 19 test, which is negative.
Having regard to the facts and circumstances stated above, the present
application is dismissed. The petitioner shall surrender before the Superintendent,
Central Prison, Rajamahendravaram within two (2) days from today.
$D/- Sk. Md. Rafi
ASSISTANT REGISTRAR
/FTRUE COPY// a
For ASSISTANT REGISTRAR
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-IV 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)
One CC to Sri J. Krishna Praneeth, Advocate(OPUC)
One CC to Sri Thota Ramakoteswara Rao, Advocate {OPUC)
Two spare copies.
te ts
OND
Skm
HIGH COURT
CPR & BEML
; 24-06-2021
DATED
ORDER
CRL.A-No. 2100 of 2018
TA. No. 5 of 2021
TN
DIRECTION
