Andhra Pradesh High Court - Amravati
Mandala Prakash Nasttu, Chinttor ... vs The State Of Andhra Pradesh, Rep ... on 2 November, 2021
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI |
TUESDAY, THE SECOND DAY OF NOVEMBER
TWO THOUSAND AND TWENTY ONE
'PRESENT;
THE HONOURABLE SRI JUSTICE D RAMESH
1A No. 2 OF 2021
IN
CRLA NO: 1178 OF 2017
Between:
Mandala Prakash @ Nattu, @ Prakash Mandal, S/o.Purufullo Mandal(Late),
aged about 29 years, R/o.Polluru Village, Chinttor Mandal, East Godavari
District, Andhra Pradesh.
..Petitioner/Accused No.6
. AND
The State of Andhra Pradesh, Rep by the Public Prosecutor, High Court of
Andhra Pradesh at Amaravathi.
..Respondent/Complainant
Counsel for the Petitioner :SRI T KHASIM BASHA VALI
Counsel for the Respondent :PUBLIC PROSECUTOR
Petition under Section 389(1) of Cr.P.C praying that in the circumstances stated
in the memorandum of grounds filed in Criminal Appeal, the High Court may be pleased
to extend the interim bail further for a period of six months or other granted by this
Hon'ble Court in LA.No 1 of 2021 dated 04.09.2021 to the petitioner/A-6 by as the
sentence passed by the Hon'ble 1° Additional District and Sessions Judge cum Special
Judge for NDPS Cases, East Godavari District at Rajamahendravaram in NDPS
S.C.No.172 of 2016 by its judgment dt. 08/08/2017 on the same terms and conditions,
in the interest of Justice, pending disposal of CRLA No.1178 of 2017, on the file of the
High Court.
The court while directing issue of notice to the Respondents herein to show
cause as to why this application should not be complied with, made the following
order.(The receipt of this order will be deemed to be the receipt of notice in the case).
The Court made the following;
ORDER:
"This LA. is filed with a prayer to extend the interim bail for a further period
of six months or other, granted by this court in LA.No.01 of 2021 dated 04.09.2021
to the petitioner/accused No.6 as the sentence passed by the | Additional District
and Sessions Judge cum Special Judge for NDPS cases, East Godavari District at
Rajamahendravaram in NDPS in S.C.No.172 of 2016 by its judgment dated
08.08.2017 on the same terms and conditions, in the interest of justice.
in view of the reasons mentioned in the accompanying affidavit and
considering the medical condition of the mother of the petitioner, L.A. is allowed.
interim bail granted earlier to the petitioner is extended upto one month i.e.
from 05.11.2021 to 04.12.2021, on the same conditions. The petitioner/A6 shall
report before the Superintendent, Central Prison, Rajamahendravaram before
10.00a.m. on 04.42.2021,
Post on 02.12.2021."
Sd/- K. SRINIVASA RAJU
ASSISTANT REGISTRAR
HTRUE COPY/ ee
For ASSISTANT REGISTRAR
To,
--_
mon & Gh
. The 1° Additional District and Sessions Judge-cum-Special Judge for NDPS
Cases, East Godavari District at Rajamahendravaram.
The Superintendent, Central Prison, Rajamahendravaram, East Godavari District
One CC to Sri. T Khasim Basha Vali, Advocate [OPUC]
Two CCs to Public Prosecutor, High Court of AP [OUT]
One spare copy.
een Seva a eS SESE
HIGH COURT
DR,J
DATED:02/1 1/2021
ORDER
POST ON 02.12.2021
IA No. 2 OF 2021
IN
CRLA.No.1178 of 2017
DIRECTION
Bete
