Yekkaluri Shivakrishna Yogi, ... vs The State Of Andhra Pradesh, Rep ...
2021 Latest Caselaw 3737 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No.1087 of 2017


                                          PROCEEDING SHEET

Sl.
                                                        ORDER

No           DATE
                                                                                        Transferr
3.       23.9.2021         CPK, J & BKM, J                                              -ed to I/O
                                                                                        folder
                                                                                        before
                                                 I.A.No.1 of 2020                       correction
                                                                                            AMD

The present application came to be filed seeking bail on the ground that the petitioner/appellant has completed five years of imprisonment from the date of conviction by the Sessions Court, but as seen from the record, the appeal was filed in the year 2017 with a delay of 416 days in presenting the appeal. In such event, is it permissible by the Court to grant bail to the petitioner basing on the judgment of a Division Bench of this Court in Batchu Rangarao & others v. State of A.P.1?

Learned Public Prosecutor seeks time to get instructions.

List on 28.9.2021.

___________ CPK, J

___________ BKM, J AMD

2016 (3) ALT (Crl.) 505 (DB) (A.P).