Redapongala Yesue Dasu vs The State Of Andhra Pradesh
2021 Latest Caselaw 4299 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: Crl.A.No.509 of 2016

PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

03. 25.10.2021 JB, J & RNT, J (Proceedings taken up through video conferencing)

I.A.No.1 of 2021

Learned counsel appearing for the petitioner submit that co-convict i.e., A.3 has been enlarged on bail by a Coordinate Bench of this Court vide order dated 09.08.2021 in view of the directions in Batchu Rangarao and others v. State of A.P {2016 (3) ALT (Criminal) 505 (AP)}. He further submits that the petitioner is in jail for more than five years and the case does not fall within the exceptions engrafted in the said judgment.

Learned Public Prosecutor appearing for the State submits that the conduct of the petitioner in jail was satisfactory.

Under such circumstances, in view of the fact that the petitioner has been in custody for more than five years and there is little possibility of the appeal being heard in the near future and on principle of parity as A.3 has been released on bail by a Coordinate Bench of this Court, we are inclined to extend the same privilege to the petitioner also on same terms and conditions.

Accordingly, the sentence imposed on the petitioner is suspended and he shall be enlarged on bail on his executing a personal bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties of like amount each to the satisfaction of the Superintendent, Central Prison, Rajamahendravaram. However, the petitioner shall report before the concerned Police Station once in a month i.e., on last Sunday of every month between 10:00 AM and 5:00 PM till disposal of the appeal and he shall be present before the Court or appear virtually at the time of hearing of this appeal.

It is needless to mention that if the petitioner failed to appear before the Court at the time of hearing the appeal or violated the conditions imposed supra, liberty is given to the learned Public Prosecutor to take steps accordingly.

Crl.A.No.509 of 2016

Post the appeal for final hearing in usual course.

________________ Joymalya Bagchi, J

________________ Ravi Nath Tilhari, J Ivd