Andhra Pradesh High Court - Amravati
Kolli Meher Veera Venkata Sai ... vs State Of Ap., Rep Pp., on 23 March, 2021
Bench: Joymalya Bagchi, M.Ganga Rao
a
'\ HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE TWENTY THIRD DAY OF MARCH, TWO THOUSAND AND TWENTY ONE:
: PRESENT : f
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE M. GANGA RAO
|.A.No. 1 of 2021
IN
CRIMINAL APPEAL.No.1234 of 2014
Between:-
Kolli Meher Veera Venkata Sai Satyanarayana Murthy, S/o. Venkateswara Rao.
..Petitioner/Accused No.1
(Appellant in Crl.A.No.1234/2014
on the file of the High Court)
AND
The State of Andhra Pradesh, (Undi Police Station, West Godavari District),
Rep. by its Public Prosecutor, High Court of Andhra Pradesh, At Amaravati.
. Respondent/Claimant
(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 petitioner on bail after suspending the
sentence of imprisonment passed through Judgment dated 21-10-2014 in
S.C.No. 510/2011 by the III Additional Sessions Judge, Bheemavaram, pending
disposal of the above Criminal Appeal. No. 1234 of 2014 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 of High Court dt. 30-09-2016
made in Crl.A.M.P.No. 1540 of 2016 and upon hearing the arguments of Sri P.
Vivek, Advocate for the Petitioner and of the Public Prosecutor for
respondent/State, the Court made the following ORDER:-
(Proceedings taken up through video conferencing)
It is contended by learned counsel for the petitioner that the petitioner
is in custody for six and half years. He prays for bail in the light of the
decision in Batchu Rangarao and others v. State of A.P. (2016 (3) ALT
(Criminal) 505 (AP)).
Learned Public Prosecutor appearing for the respondent-State submitted
report.
We have considered the materials on record. Keeping in mind the
protractive period of detention suffered and as the case does not fall under the
exceptions in Batchu Rangarao's case (supra) and the conduct of the
petitioner in jail is satisfactory, we are inclined to suspend the sentence and
enlarge the petitioner on bail. .
Contd....2.....
A
Accordingly, the petitioner shall be released on bail on his furnishing a self
bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for
like amount each to the satisfaction of the Ill Additional Sessions Judge,
Bheemavaram, West Godavari District and on condition that he shall appear before
the learned Ill Additional Sessions Judge, Bheemavaram, West Godavari District,
once in a month till disposal of the Appeal. In the event he fails 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.
sd/-B.NarsingaRao
ASSISTANT
|
|
|
// TRUE COPY // | . -
| SECTION OFFICER
Ne
To
1.The II] Additional Sessions Judge, Bheemavaram, West Godavari District.
3.The Superintendent, Central Jail, Rajamahenravaram, East Godavari District.
3.The Circle Inspector, Bhimavaram Rural Circle, West Godavari District.
4.Two CCs to Public Prosecutor, High Court of A.P.,(OUT)
5.One CC to Sri P. Vivek, Advocate(OPUC)
6.Two spare copies.
TKK
HIGH COURT
JB.J & MGR.J
DATED: 23-03-2021.
BAIL ORDER
|.A.No. 1 of 2021
IN
CRL.A.No. 1234 of 2014
RELEASE THE PETITONER
ON BAIL.
Sa dk *
Ne OL
Sy Degoat ove
