Friday, 01, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Narasapuram Raja Rao vs The State Of Ap
2021 Latest Caselaw 1769 AP

Citation : 2021 Latest Caselaw 1769 AP
Judgement Date : 25 March, 2021

Andhra Pradesh High Court - Amravati
Narasapuram Raja Rao vs The State Of Ap on 25 March, 2021
Bench: B Krishna Mohan
[ 3233 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

THURSDAY, THE TWENTY FIFTH DAY OF MARCH
TWO THOUSAND AND TWENTY ONE

: PRESENT: ;

THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

IA No. 1 OF 2021
IN
CRLRC NO: 248 OF 2021

 

atten

Between:

Narasapuram Raja Rao, S/o Yogeswara Rao, Aged about 46 years, R/o

Shakalavarithota, Kavali Town, SPSR Nellore District.
...Petitioner
(Petitioner in CRLRC 248 OF 2021
on the file of High Court)

AND

The State of Andhra Pradesh, Through the Sub-Inspector of Police, Kovur P.S Rep. by
the Public Prosecutor, High Court at Amaravathi
...Respondent
(Respondents in-do-)

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 release
the petitioner on bail by suspending the sentence of imprisonment as made in Judgment
dated 22.03.2021 in Crl.A.No.423 of 2017 on the file of the Ld. Special Judge for trial of
Offences Under SC's and ST's (POA) Act-cum-V Additional Sessions Judge, Nellore,
partly allowing the appeal against the conviction in C.C.No.72 of 2017 on the file of the
Ld. Spl. Judicial Magistrate of 1° Class, Kovur, pending disposal of CRLRC No.248 of
2021, 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 SRI V R MACHAVARAM
Advocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent, the
Court made the following
ORDER:

"The petitioner is enlarged on bail subject to furnishing of the personal bond for a sum of Rs.20,000/- with two sureties for a likesum each to the satisfaction of Special Judge for trial of offences under SCs and STs (POA) Act - cum -- V Additional Sessions Judge, Nellore pending further orders".

L

SD/-T.MADH ASSISTANT REGIS AR IITRUE COPY//

For ASSISTANT REGISTRAR To,

--_

The Special Judge for trial of Offences Under SC's and ST's (POA) Act-cum-V Additional Sessions Judge, Nellore

The Special Judicial Magistrate of 1*' Class, Kovur

One CC to SRI VR MACHAVARAM Advocate [OPUC]

Two CCs to PUBLIC PROSECUTOR, High Court of AP [OUT]

One spare copy

aRWN

HIGH COURT

BKMJ

DATED:25/03/2021

ORDER

IA.NO.1 OF 2021 IN CRLRC.No.248 of 2021

DIRECTION

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter