Tekkali Prasad, vs The State Of Andhra Pradesh
2022 Latest Caselaw 548 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

TUESDAY, THE FIRST DAY OF FEBRUARY
TWO THOUSAND AND TWENTY TWO
:PRESENT:

THE HONOURABLE SRI JUSTICE D RAMESH

IA No. 1 OF 2022
IN
CRLA NO: 48 OF 2022 .
- Between: Sere
Tekkali Prasad, S/o. Krishnamurthy, Aged about 33 years, SC Malaby caste,
Working as V.R.A., Peddamallipuram Village, Pathapatnam Mandal.
...Petitioner/Appellant

 

 

AND
The State of Andhra Pradesh, represented by its Public Prosecutor, High Court

of A.P., Amaravathi.
...Respondent/Respondent

Petition under Section 389(1) Cr.P.C praying that in the circumstances stated in
the memorandum of grounds filed in Criminal Appeal, the High Court may be pleased to
enlarge the petitioner/appellant on bail by suspending the operation of the judgment in
S.C.No. 39 of 2020, dated 10.01.2022 on the file of the Il Additional District & Sessions
Judge's Court, for Trial of Offences against Women at Srikakulam as all through --
pending trail petitioner is on bail, pending disposal of CRLA No.48 of 2022, on the file of
the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri G Tuhin Kumar,
Advocate for the Appellant and of the Public Prosecutor for the Respondent, the court
made the following;

ORDER:

"Heard.

Considering the submissions made by learned counsel for the petitioner, the sentence of imprisonment imposed against the petitioner alone is suspended pending disposal of the criminal appeal and the petitioner shall be released on bail on his executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of the learned Il -- Additional District & Sessions Judge for trial of offences against Women at Srikakulam.

The petitioner is also further directed to deposit the fine amount imposed

by the Court below within two (02) weeks from today." Z

SD/- K.TATA RAO

- DEPUTY REGISTRAR ITTRUE COPY// ah SECTION 'OFFICER

'

-- ee ew ee A ee eek

To,

1. The Il Additional District & Sessions Judge's Court, for Trial of Offences against Women at Srikakulam.

The Superintendent, Central Jail, Visakhapatnam. One CC to Sri. G Tuhin Kumar, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy.

Da kwON

HIGH COURT

DR,J

DATED:01/02/2022

ORDER

IA NO.1 OF 2022 IN CRLA.No.48 of 2022

DIRECTION