Pangi Rambabu, vs State Rep By Subk Inspector Of ...
2021 Latest Caselaw 4386 AP

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                           MAIN CASE NO.: Crl.A.312 of 2021
                                      PROCEEDING SHEET

Sl.No.     Date                                 ORDER                                 OFFICE
                                                                                       NOTE
                      LK,J
  1.     28.10.2021
                                        Crl.A.No.312 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 to condone the delay of 763 days in preferring the prestn criminal appeal filed against the judgment dated 12.12.2017 passed by the Special Judge for trial of NDPS Act cases-cum-Metropolitan Sessions Judge, Vijawayada in S.C.No.21 of 2017.

In view of the reasons mentioned in the accompanying affidavit, the delay of 763 days is condoned.

Accordingly, I.A. is allowed.

_______ DR, J I.A.No.2 of 2021

This petition is filed seeking suspension of sentence imposed in judgment dated 12.12.2017 passed in S.C.No.21 of 2017 on the file of learned Special Judge for trial of NDPS Act cases-cum-Metropolitan Sessions Judge, Vijawayada and to enlarge petitioner/appellant on bail, pending disposal of the criminal appeal.

Conntd...

Heard learned counsel for the petitioner 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 more than 03 years, his case may be considered for grant of bail.

Learned Assistant Public Prosecutor opposed the petition.

Taking into consideration the fact that the petitioner/accused has been languishing in jail more than 03 years, the sentence of imprisonment imposed against the petitioner/accused in judgment, dated 12.12.2017 passed in S.C.No.21 of 2017 learned Special Judge for trial of NDPS Act cases-cum-Metropolitan Sessions Judge, Vijawayada, 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 likesum each to the satisfaction of learned Special Judge for trial of NDPS Act cases-cum-Metropolitan Sessions Judge, Vijawayada.

_______ DR, J Pnr