Shaik Shahajadi vs Suryadevara Srinivasa Rao
2022 Latest Caselaw 5194 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                      MAIN CASE No:         W.P.No.11433 of 2019

                                      PROCEEDING SHEET
Sl.                                                                                  OFFICE
        DATE                                    ORDER
No.                                                                                  NOTE
      16.08.2022   MGR,J & TMR, J
                   (Per Sri MGR, J)

                            Learned counsel for the petitioner has not
                   taken any steps to implead the legal representatives
                   of respondent Nos.2, 4, 8 and 14 as directed by this

Court on 18.11.2019. Batta is paid to serve notice on respondent Nos.3, 5, 6 and 7. In spite of payment of batta, Registry has not sent any notices to respondent Nos.3, 5, 6 and 7.

Hence, Registry is directed to send notices to respondent Nos.3, 5, 6 and 7.

Learned counsel for the petitioner seeks further time to take steps for impleading the legal representatives of the respondents 2, 4, 8 and 14.

Post the matter on 30.08.2022.

_______ MGR,J

_______ TMR,J KA

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE NO.: Crl.A.No.434 of 2019 PROCEEDING SHEET

Sl.No. Date ORDER O N

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 HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE NO.: Crl.A.No.400 of 2020 PROCEEDING SHEET