Andhra Pradesh High Court - Amravati
U.Naveen vs State Of Ap on 16 August, 2022
Bench: M.Ganga Rao, T Mallikarjuna Rao
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE NO.: Crl.A.No.434 of 2019
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
16.08.2022 MGR,J & TMR, J
I.A.No.1 of 2022
The petitioner, who is A-1, filed the present
Interlocuatory Application under Section 389(1) of
Cr.P.C, seeking interim bail for a period of one week
i.e. from 18.08.2022 to 24.08.2022.
The petitioner/A-1 was tried in S.C.No.436 of
2019 on the file of the learned XII Additional Sessions
Judge, Guntur, for the offence punishable under
Section 302 r/w 34 of I.P.C.
The learned Sessions Judge convicted the
petitioner/A-1 along with other accused for the offence
punishable under Section 302 r/w 34 of I.P.C and
sentenced to undergo life imprisonment and pay a fine
of Rs.1,000/- (Rupees one thousand only) and in
default of payment of fine, they are liable to under go
simple imprisonment for a further period fo six months
vide judgment dated 29.03.20219. The petitioner/A-1
is in jail since the date of conviction.
Now, the elder brother of the petitioner/A-1 filed
the present Interlocutory Application seeking interim
bail for a period of one week i.e. from 18.08.2022 to
24.08.2022 on the ground that his marriage scheduled
to be held on 21.08.2022. He further stated in his
affidavit that his father expired long back and he has
no other siblings except the petitioner/A-1, who is his
younger brother and a copy of the invitation is
annexed to the petition to establish the same. Hence,
he would pray for grant of interim bail.
On the other hand, learned Public Prosecutor,
on written instructions submits that it is true that the
marriage of elder brother of the petitioner/A-1
scheduled to be held on 21.08.2022 at 10.36 PM at
Anantavaram Village, Tulluru Mandal of Guntur
District.
Taking into consideration the fact that the
marriage of the petitioner's brother scheduled to be
held on 21.08.2022, this Court deems it appropriate to
grant interim bail to the petitioner / A-1 only for a
period of four (4) days.
Accordingly, the petitioner/A-1 is ordered to be
enlarged on interim bail for a period of four (4) days i.e.
from 19.08.2022 to 22.08.2022 on condition of
executing a self bond for Rs.20,000/-(Rupees twenty
thousand only) with two sureties for a like sum each to
the satisfaction of the Superintendent, Central Jail,
Rajamahendravaram. The petitioner/A-1 shall report
before the Superintendent, Central Jail,
Rajamahendravaram at 5.00 PM, on 22.08.2022.
Post the matter on 28.09.2022, for hearing.
_______
MGR,J
_______
TMR,J
KA
Note:
Furnish C.C. today
B/O
KA
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.:Tr.Crl.P.No.28 of 2019
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
10. 03.11.2020 LK,J
None appears for the petitioner.
Post after three weeks.
Registry is directed to verify whether notice
is served on respondent No.2 or not.
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LK, J
IKN
HIGH COURT OF ANDHRA PRADESH
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LK, J
IKN
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No. of 2020
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
17.08.2020 LK,J
At request of learned Additional Public
Prosecutor, post after one week for obtaining
instructions.
Print the name of Sri Suresh Kumar
Routhu, learned Special Public Prosecutor for NCB.
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LK, J
IKN/KA
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No. 2253 + 2273 of 2020
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
17.08.2020 LK,J
Learned counsel for the petitioners submits
that he has filed some material papers vide
S.R.No.25179 of 2020.
List the matter on 20.08.2020.
Registry is directed to place all the papers
filed by the learned counsel on record.
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LK, J
IKN/KA
