Sampathi Srinivasa Rao And ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 4428 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MONDAY, THE FIRST DAY OF NOV EMBER, TWO THOUSAND AND TWENTY ONE

:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

[A No. 1 OF 2021
IN
CRLA NO: 2678 OF 2018 Oy
Between: AOR
Gumma Atchaiah, S/O Raju, Age 48 years, Convict No.7060, R/o. Atchalagarida:
Village, Dachepalli Mandal, Gutnter District (Now the petitioner is in central Prison,
Central Prison, Rajahmundry, AP.)

   

...Petitioner / 2°" Appellant / A-2
AND
The State of Andhra Pradesh, Rep., by its Public Prosecutor, High Court of Andhra
Pradesh, at Amaravathi.
.. .Respondent/Respondent/Complainant

Petition under Section 389 (1) CrPC 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 in CrLA.No. 2678/2018 before this Hon'ble Court by suspending the judgment passed in
S.C.No. 115 of 2016 by the Court of X Additional District and Sessions Judge, Gurazala, Guntur
District, Andhra Pradesh, dated 11-09-2018, pending disposal of CrL. A. No. 2678 of 2018, on
the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof, the earlier orders of the High Court dt. 22.10.2021 and upon hearing the
arguments of Sri Dr. Challa Srinivasa Reddy, Advocate for the Appellant and of PUBLIC
PROSECUTOR, Advocate for the Respondent/State, the Court made the following:

ORDER

"Learned Additional Public Prosecutor seeks further time to produce medical reports.

Adjourned,

Post on 03.11.2021.

Till then, the petitioner/2™ appellant shall continue on interim bail on the same terms and conditions."

SD/- T.MADHAVI ASSISTANT REGISTRAR HTRUE COPY// Q ae

For ASSISTANT REGISTRAR

To,

The X Additional, DSJ, Gurazala, Guntur District.

1 Additional Junior Civil Judge, Gurazala, Guntur.

The Superintendent, Central Prison, Rajahmundry, a.P.

One CC to Smt. D.Madhavi, Advocate [OPUC]

One CC to Dr. Ch.Srinivasa Reddy, Advocate (OPUC)

One CC to the PUBLIC PROSECUTOR (AP) Advocate fOPUC] One spare copy

Fd IN AB Wb

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HIGH COURT

JBI

RNT J

DATED: 01/11/2021

NOTE : POST ON 03.11.2021.

ORDER

IA NO. 1 OF 2021 IN CRLA.NO.2678 OF 2018

EXTENSION OF INTERIM ORDER

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