Karanam Mohana Rao vs State Of Andhra Pradesh
2021 Latest Caselaw 1576 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT SO TWENTY On

: PRESENT :
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
|.A.No. 1 of 2021

   

IN
CRIMINAL APPEAL.No.85 of 2021
Between:- (
Karanam Mohana Rao, S/o. Late Narsinga Rao. J Se
. ..Petitioner/Accused ~~
(Appellant in Crl.A.No.85/2021
on the file of the High Court)
AND

State of Andhra Pradesh, rep. by its Public Prosecutor, (
High Court of Andhra Pradesh, At Amaravati. .Respondent

(Respondent in-do-}--

Petition under Section 389(1) of Cr.P.C., praying that in the circumstances stated in the grounds filed in the Criminal Appeal, the High Court may be pleased to enlarge the appellant/Sole Accused on bail by suspending the judgment of the Principal District and Sessions Judge Court, Srikakulam passed in C.C.No. 1 of 2017 dated 23-02-2021, pending disposal of the above Criminal Appeal No. 85 of 2021 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 upon hearing the arguments of Sri O. Manohar Reddy, Advocate for the Petitioner and of the Addl. Public Prosecutor on behalf of respondent/State, the Court made the following ORDER:-

"It is submitted on behalf of the petitioner/appellant that he was on bail during trial and did not misuse the liberty in any manner whatsoever. He has also deposited the fine amount.

Learned Additional Public Prosecutor appears on behalf of the State.

This Court has considered the evidence on record. Appellant has made out an arguable case on his behalf. In addition thereto, he was on bail during trial and did not misuse liberty in any manner. Sentence is one of term of imprisonment. Under such circumstances, this Court is inclined to suspend the sentence and release the petitioner/appellant on bail.

Accordingly, petitioner/appellant shall be released on bail on furnishing a bond of Rs.10,000/- (Rupees ten thousand only) with two sureties for a like sum each to the satisfaction of the learned Principal District and Sessions Judge, Srikakulam, on condition that he shall appear before the learned. Sessions Judge once in a month till disposal of the Appeal. In the event he fail to do so, the learned Sessions Judge, shall submit a report before this Court, whereupon the bail so granted to him may be cancelled, in accordance with law."

aa me ee MN ee ee ane

Sd/-M.RameshBabu

| ASSISTAN ISTRAR -) I TRUE COPY // SECTION OFFICER

To

1.The Principal District and Sessions Judge Court, Srikakulam. ~

2.The Inspector of Police, J.R. Puram Police Station, Srikakulam District. ~

3.Two CCs to Public Prosecutor, High Court of A.P.,(OUT) ~

4,.One CC to Sri O. Manohar Reddy, Advocate(OPUC)

5.One spare copy.

TKK

¢

HIGH COURT

JB.J

DATED: 17-03-2021

BAIL ORDER

|.A.No. 1 of 2021 IN CRL.A.No. 85 of 2021

RELEASE THE PETITONER ON BAIL.