P.Khadar Basa vs State Of Ap
2022 Latest Caselaw 1770 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     CRIMINAL APPEAL No. 107 of 2019

                                PROCEEDING SHEET
 Sl.                                                                        OFFICE
                                           ORDER

No DATE NOTE

2. 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 No.8 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 No.8 (A-8), who has been convicted for the offence punishable under Section 302 r/w 149 of IPC and for the offence punishable under Section 3 (2) (5) of SC and ST (POA) Act and sentenced to undergo rigorous imprisonment for life, by Judgment dated 18.12.2018 in SC/ST S.C.No.105 of 2016 by the Special Judge for Trial of Cases under SCs & STs (POA) Act-cum- VI Additional Sessions Judge, Kurnool.

3. Learned counsel for the applicant submits that the presence of the applicant is required for performing the religious ceremony (40th day ceremony) of the applicant's mother that would be performed at the residence in Rowdur Village, Kowthalam Mandal, Kurnool District. The learned counsel for the applicant further stated that the mother of the applicant

had expired on 11.03.2022 and even at that stage the convict/accused No.8 has been released on parole for a period of three (3) days.

4. Learned Additional Public Prosecutor confirmed the fact of the ceremony to be performed and he has no objection for grant of interim bail for a short period.

5. Having regard to the aforesaid, prayer is allowed. Let the applicant/appellant no.8 (A-8) (Mr. Pinjiri Alisab) be released on interim bail on 13.04.2022 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 20.04.2022. 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