Sankabathula Balaji vs State Of Ap
2021 Latest Caselaw 1592 AP

Citation : 2021 Latest Caselaw 1592 AP
Judgement Date : 18 March, 2021

Andhra Pradesh High Court - Amravati

Sankabathula Balaji vs State Of Ap on 18 March, 2021

Bench: Joymalya Bagchi

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

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THURSDAY, THE EIGHTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY "re
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: PRESENT :
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI Se
|.A.No. 1 of 2021 ae
IN (ae
CRIMINAL APPEAL.No.86 of 2021 '

Between:- Ne
1.Sankabathula Balaji, S/o. Sanyasi Rao
2.Sankabathula Rajeswari @ Raju, W/o. Sanyasi Rao
3.Sankabathula Sanyasi Rao, S/o. Krishna.
..Petitioners/Accused
(Appellants in Crl.A.No.86/2021
on the file of the High Court)
AND
1.The State of Andhra Pradesh, rep. by its Public Prosecutor,
High Court of Andhra Pradesh, At Amaravati.
. Respondent.

2.The Assistant Commissioner of Police, North Zone, Vijayawada City.

..Respondent/Complainant

(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 suspend the operation of the conviction order and

Judgment dated 18-2-2021 in $.C.No. 18/2017 on the file fo the Sessions Judge,

Mahila Court at Vijayawada, pending disposal of the above Criminal Appeal No. 86 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 Raja Bhogendra Nath, S, Advocate for the Petitioners and of the Addl. Public Prosecutor on behalf of respondent/State, the Court made the following ORDER:-

"It is submitted by learned counsel for the petitioners/appellants that the petitioners were enlarged on interim bail and did not misuse their liberty in any manner whatsoever. They have also deposited the fine amount,

Learned Additional Public Prosecutor appears on behalf of the State.

This Court has considered the evidence on record. Petitioners/appellants have made out an arguable case on their behalf. in addition thereto, they were on bail during trial and did not misuse their liberty in any manner. Under such circumstances, this Court is inclined to suspend the sentence and they shall continue on bail.

Accordingly, petitioners/appellants shall continue on bail already granted to them till disposal of the Appeal, subject to the conditions that they shall make themselves available before this Court on the date of hearing and they shall report before the learned Sessions Judge, Mahila Court, Vijayawada, once in a month till disposal of the Appeal. In the event they fail to do so, the learned Sessions Judge shall submit a report before this Court, whereupon the bail so granted to them may be cancelled, in accordance with law. "

Sd/- V. SATYANARAYANA, ASSISTANT REGISTRAR

// TRUE COPY // if .

SECTION OFFICER Contd..2....

1.The Sessions Judge, Mahila Court, Vijayawada, Krishna District.

2.The Assistant Commissioner of Police, North Zone, Vijayawada City.

3.The Station House Officer, Ajit Singh Nagar Police Station, Vijayawada City, Krishna District.

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

5.One CC to Sri Raja Bhogendra Nath, S, Advocate(OPUC)

6.One spare copy.

TKK

HIGH COURT

JB.J