Andhra Pradesh High Court - Amravati
Jedda Venkatesh vs The State Of A.P. on 30 June, 2021
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI °
WEDNESDAY, THE THIRTIETH DAY OF JUNE
TWO THOUSAND AND TWENTY ONE
?-PRESENT:
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
CRIMINAL APPEAL NO: 893 OF 2012
Between:
Jedda Venkatesh, S/o Aseervadam, Aged 28 years, Madiga, R/o Banaganupalli
Village, Kurnool Dist.
.. Apellanti(Accused
AND
The State of A-P., Represented by its Public Prosecutor, High Court of Andhra
Pradesh, Hyderabad.
... Respondent/Complainant
Petition under Section 374(2) of Cr.P.C, praying that in the circumstances stated
in the grounds filed in support of the Criminal Petition, the High Court may be pleased to
present this memorandum of CriA., against the conviction and sentence awarded in
S.C.No.357 of 2010 on the file of the X Addl. Dist. & Sessions Judge, (FTC), Guntur at
Narasaraopet, dated 27.01.2012.
1A NO: 1 OF 2012 (Cri.A.M.P.No.1893 of 2012)
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to condone the
delay of (157) days in preferring the Cri.A., against the judgment dated 27.01.2012 in
S.C.No.357 of 2010 on the file of the X Addl. Dist. & Sessions Judge, (FTC), Guntur at
Narasaraopet., Pending disposal of CRLA 893 of 2012, on the file of the High Gourt.
IA NO: 2 OF 2012 (Cri.A.M.P.No.1958 of 2012)
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the petition, the High Court may be pleased to enlarge the petitioner
on bail in S.C.No. 357 of 2010 dated 27-01-2012 on the file of the X-Additional District
and Sessions Judge, Guntur at Narasaraopet, pending disposal of CRLA 893 of 201 2,
on the file of the High Court.
[A NO: 1 OF 2017 (Cri.A.M.P.No.786 of 2017)
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to release the
petitioner on bail during pendency of in CrLA.No. 893 of 2012, Pending disposal of
CRLA 893 of 2012, 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 Smt. A Gayatri Reddy
Advocate for the Petitioner and of Public Prosecutor for the Respondent and the Court
made the following.
ORDER:
lt is represented by Smt. A.Gayatri Reddy, learned counsel for the appellant
that she is not in touch with her client after the bail was granted by this Court in
the year 2017.
One of the conditions imposed while granting bail, as per the ratio laid down in
Bachu Rangarao and others v. The State of Andhra Pradesh (2016 (3) ALT (Cri)
505 (DB) (AP) was that the appellant has to be present before the Court at the
time of hearing of the Appeal.
Having regard to the pandemic, at least the appellant has fo be present in the
office of the counsel or at least in the concerned police station in terms of the
said judgment.
lt is represented by the learned counsel for the appellant that since the phone
number of the appellant is not available with her, she is unable to communicate
with him as well. As the appeal could not be heard without securing his presence,
issue bailable warrant to the appellant.
Post on 06.07.2021.
in the meanwhile, the learned Assistant Public Prosecutor shall direct the local
police to secure the presence of the appellant and produce him on line from the
police station itself, if permissible, or to inform the office of Public Prosecutor,
High court of Andhra Pradesh about seeking his presence.
Sd/-B.CHITTI JOSEPH
ASSISTANT REGISTRAR
IfTRUE COPY! ¢
For ASSISTANT: REGISTRAR
To,
1. The X-Additional District and Sessions Judge, Guntur at Narasaraopet, Guntur
District.
X Addl. Dist. & Sessions Judge, (FTC), Guntur at Narasaraopet,Guntur District.
One CC to Sri. A Gayatri Reddy Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati{OUT}]
One spare copy
OB oN
HIGH COURT
CPKJ &
BKMJ
DATED:30/06/2021
POST ON 06-07-2021
ORDER
CRLA.No.893 of 2012
DIRECTION
