Andhra Pradesh High Court - Amravati
Badi Rajamma vs The State Of Andhra Pradesh on 16 August, 2022
Bench: M.Ganga Rao, T Mallikarjuna Rao
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE NO.: Crl.A.No.400 of 2020
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 till the completion of the
marriage of her daughter.
The petitioner/A-1 was tried in S.C.No.2 of 2014
on the file of the learned IV Additional Metropolitan
Sessions Judge, Visakhapatnam at Gajuwaka, for the
offences punishable under Section 302 r/w 34 of I.P.C.
The learned sessions Judge convicted the
petitioner/A-1 for the offence punishable under
Section 302 r/w 34 of I.P.C, and sentenced to undergo
imprisonment for life and to pay a fine of Rs.1,000/-
(Rupees one thousand only) vide judgment dated
08.01.2020. The petitioner is in jail since the date of
conviction.
Now the petitioner/A-1 filed the present
Interlocutory Application seeking interim bail on the
ground that the marriage of her daughter scheduled to
be held on 17.08.2022. Hence, she would pray for
grant of interim bail.
On the other hand, learned Public Prosecutor
does not dispute the fact that the marriage of the
petitioner's daughter scheduled to be held on
17.08.2022, however, he submits that the
petitioner/A-1 was convicted for the offence
punishable under Section 302 r/w 34 of I.P.C.
Taking into consideration the fact that the
marriage of the petitioner's daughter scheduled to be
held on 17.08.2022, this Court deems it appropriate to
grant interim bail to the petitioner / A-1.
Accordingly, the petitioner/A-1 is ordered to be
enlarged on interim bail for a period of one week i.e.
from 17.08.2022 to 24.08.2022 on condition of
executing a self bond for Rs.10,000/-(Rupees ten
thousand only) with two sureties for a like sum each to
the satisfaction of the Superintendent, Central Jail,
Rajamahendravaram. The petitioner/Accused shall
report before the Superintendent, Central Jail,
Rajamahendravaram at 5.00 PM, on 24.08.2022.
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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HIGH COURT OF ANDHRA PRADESH
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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
