L Mutyala Naidu vs State Of Ap
2022 Latest Caselaw 1655 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                    CRIMINAL APPEAL No. 1597 of 2018

                               PROCEEDING SHEET
Sl.                                                                   OFFICE
                                         ORDER

No DATE NOTE

03. 07.04.2022 AHSANUDDIN AMANULLAH, J and G. RAMAKRISHNA PRASAD, J

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

I.A.No.1 of 2022 Heard Ms. Sowmya, learned counsel representing Mr. Taddi Nageswara Rao, learned counsel for the applicant/appellant No.2 (Mr. Landa Rama Rao) and Mr. Anand Kumar Kochiri, learned Additional Public Prosecutor for the State.

2. The present interlocutory application has been filed seeking provisional bail to the applicant/appellant No.2, who has been convicted for the offence punishable under Section 498-A of IPC and sentenced to undergo rigorous imprisonment for life, by Judgment dated 26.04.2018 in S.C.No.116 of 2016 by the District and Sessions Judge, Vizianagaram.

3. Learned counsel for the applicant submits that the marriage of his daughter has been fixed for 22.04.2022 and even before, lunch has been arranged on 20.04.2022. The copy of the invitation card has also been annexed.

4. Learned Additional Public Prosecutor has produced the instructions received by him from the Sub-Inspector of Police, Bondapalli Police Station dated 16.03.2022, which reveals that the marriage of the daughter from the first wife of the applicant has been fixed for

22.04.2022 and there is also lunch on 20.04.2022.

5. On a query of the Court with regard to there being any apprehension or any reason indicated so as to deny grant of provisional bail to the applicant, learned Additional Public Prosecutor fairly submitted that no such reason has been indicated in the instructions.

6. Having regard to the aforesaid, prayer is allowed. Let the applicant/appellant no.2 (Mr. Landa Rama Rao) be released on provisional bail by executing personal bond for a sum of Rs.25,000/- (Rupees twenty five thousand only) with two sureties for the like sum each to the satisfaction of the Jail Superintendent, Central Prison, Visakhapatnam. The applicant/appellant no.2, shall surrender before Jail Superintendent, Central Prison, Visakhapatnam, by 4.00 p.m. on 25.04.2022. Copy of the surrender certificate shall be filed in the present proceedings.

7. The I.A.No.1 of 2022 stands disposed of.

_________________________________ (AHSANUDDIN AMANULLAH, J)

________________________________ (G. RAMAKRISHNA PRASAD, J)

SDP