Padaga Anji Anjaneyulu vs The State Of Andhra Pradesh
2022 Latest Caselaw 5473 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.374 of 2022

                             PROCEEDING SHEET

Sl.
                                              ORDER

No DATE

01. 22.08.2022 MGR, J & TMR, J

Crl.A.No.374 of 2022 Admit.

Post in the usual course as per its turn.

_________ MGR, J

_________ TMR, J IA.No.1 of 2022

This Interlocutory Application is filed by the petitioner/Accused under Section 389(1) of Cr.P.C seeking release of the petitioner on bail by suspending the sentence of imprisonment passed by learned I Additional Sessions Judge, Rajamahendravaram, in S.C.No.111 of 2016 by judgment dated 13.06.2022.

By the said judgment, the petitioner-appellant- accused was convicted and sentenced to undergo life imprisonment for the offence punishable under Section 302 IPC.

Having regard to the facts in issue and as the petitioner-appellant-Accused is convicted for an offence punishable under Section 302 IPC and sentenced to suffer 'imprisonment for life', and as no special reasons or a case is made out, we are not inclined to grant bail to the petitioner-appellant at this stage.

Accordingly, the Application is dismissed.

_________ MGR, J

_________ TMR, J Vjl