Munagala Keshava Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 1769 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                    CRIMINAL APPEAL No. 285 of 2020

                                PROCEEDING SHEET
Sl.                                                                         OFFICE
                                          ORDER

No DATE NOTE

06. 12.04.2022 AHSANUDDIN AMANULLAH, J and G. RAMAKRISHNA PRASAD, J

(Per Hon'ble Mr. Justice G. Ramakrishna Prasad)

I.A.No.1 of 2022 Heard Mr. K. Devi Prasanna Kumar, learned counsel representing Mr. O. Manoher Reddy, learned counsel for the petitioner/appellant and Mr. S. Dushyanth Reddy, learned Additional Public Prosecutor for the State.

2. The present interlocutory application has been filed seeking interim bail to the applicant/appellant (A-8), who has been convicted for the offence punishable under Section 302 r/w 149 & 120-B (1) of IPC and sentenced to undergo rigorous imprisonment for life, by Judgment dated 05.02.2020 in S.C.No.482 of 2016 by the Special Judge for Trial of Cases under SCs & STs (POA) Cases- cum- VIII Additional Sessions Judge, Ananthapuramu.

3. Learned counsel for the applicant submits that the marriage of the applicant's daughter has been fixed for 22.04.2022 and her engagement has been arranged on 21.04.2022. The copy of the invitation card has also been annexed.

4. Learned Additional Public Prosecutor on instructions received by him submits that there is some threat perception, because the

family of the deceased is also living in the same village and that the facts of the case discloses that there was erstwhile rivalry and it also appears from the record that the applicant's father was murdered in the year 2012.

5. Having regard to the aforesaid, prayer is allowed. Let the applicant/appellant (A-8) (Mr. Munagala Kesava Reddy) be released on interim bail on 18.04.2022 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, Kadapa. The applicant, shall surrender before Jail Superintendent, Central Prison, Kadapa, by 2.00 p.m. on 25.04.2022. The applicant is directed to file copy of the proof of surrender certificate that would be issued by the Jail Superintendent, Central Prison, Kadapa, within one week after surrender.

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

_________________________________ (AHSANUDDIN AMANULLAH, J)

________________________________ (G. RAMAKRISHNA PRASAD, J)

Issue C.C. today.

B/o.

SDP