Boja Narasinga Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 4439 AP

Citation : 2021 Latest Caselaw 4439 AP
Judgement Date : 2 November, 2021

Andhra Pradesh High Court - Amravati

Boja Narasinga Rao vs The State Of Andhra Pradesh on 2 November, 2021

Bench: D Ramesh

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                      MAIN CASE NO.: Crl.A.No.307 of 2021
                                   PROCEEDING SHEET

Sl.No.     Date                                  ORDER                             OFFICE
                                                                                    NOTE
                      DR,J
  1.     02.11.2021
                                      Crl.A.No.307 of 2021

                              Admit.
                              Learned      Assistant     Public     Prosecutor
                      takes notice on behalf of respondent-state.

Call for lower Court record.

_______ DR, J I.A.No.1 of 2021

This petition is filed seeking to enlarge the petitioner on bail by suspending the conviction and sentence imposed in judgment dated 08.10.2021 passed in S.C.No.01 of 2016 on the file of learned Special Judge for trial of cases under SC& ST (POA) Act-cum-XI Additional District Judge, Visakhapatnam District.

Heard learned counsel for the petitioner/appellant and learned Assistant Public Prosecutor for the respondent-state.

Learned counsel for the petitioner submits that petitioner has good grounds to succeed the appeal and as he has been languishing in jail, his case may be considered for grant of bail.

Learned Assistant Public Prosecutor opposed the petition.

Considering the submissions made by the learned counsel for the petitioner, the sentence of imprisonment imposed against the petitioner/accused in judgment dated 08.10.2021 passed in S.C.No.01 of 2016 on the file of learned Special Judge for trial of cases under SC& ST (POA) Act-cum-XI Additional District Judge, Visakhapatnam District, alone is suspended pending the criminal appeal.

The petitioner/accused shall be enlarged on bail on execution of self bond for Rs.20,000/- (Rupees Twenty Thousand Only) with two sureties for a like sum each to the satisfaction of learned Judicial First Class Magistrate, Yelamanchili, Visakhapatnam District.

_______ DR, J Pnr