Kadali Kodandaramu Ramu And ... vs The State Of A.P.,
2021 Latest Caselaw 4190 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: Crl.A.No.884 of 2016

PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

08. 22.10.2021 JB, J & RNT, J (Proceedings taken up through video conferencing)

I.A.No.1 of 2021

Petitioners submit they are in custody for more than five years. They pray for bail in light of the law laid down by the Common High Court at Hyderabad in Batchu Rangarao and others v. State of A.P. {2016 (3) ALT (Criminal) 505 (AP)}.

Having considered the materials on record and in view of the gravity of the offences involving murder and theft in a dwelling house, we are of the opinion that the prayer for suspension of sentence in the light of the directions in Batchu Rangarao's case (supra) is not permissible as the case falls within the exceptions engrafted in the said judgment.

Hence, we are not inclined to suspend the sentence and grant bail to the petitioners at present.

The Application is accordingly dismissed.

________________ Joymalya Bagchi, J

________________ Ravi Nath Tilhari, J Ivd