[email protected] : Ee vs The State Of Andhra Pradesh
2022 Latest Caselaw 808 AP

N\

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ~
FRIDAY, THE ELEVENTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY TWO

> PRESENT :

THE HONOURABLE SRI JUSTICE D. RAMESH ~
|.A.No. 2 of 2022 --
IN
CRIMINAL R.C. No. 124 of 2022 --
Between :-
Bathina Kasibabu, S/o. Gangaraju. ~~

 

[email protected] : ee
(Revision Petitioner in Crl.R.C.No.124/2022 .
on the file of the High Court)

AND

The State of Andhra Pradesh, Rep. by its Public Prosecutor,

High Court at Amaravati, Through SHO,

Pithapuram Rural Police Station, East Godavari District.
..Respondent

(Respondents in-do-) ~

Petition under Section 397(1) of Cr.P.C. praying that in the circumstances stated in the grounds filed in the Crl.R.C., the High Court may be pleased to enlarge the petitioner on bail by suspending the Judgment dated 19.09.2019 in C.C.No. 300 of 2013 on the file of Additional Judicial Magistrate of First Class, Pithapuram which is confirmed the judgment passed in Crl.Appeal No. 358 of 2019 on the file of XII Additional Sessions Judge, _~ Pithapuram on dated 04.02.2022, pending disposal of Crl.R.C.No. 124 of 2022 on the file of High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds filed in Crl.RC., and upon hearing the arguments of M/s. Vinodin Ruth, Advocate 'for the Petitioner, and of Public Prosecutor for Respondent-State, the Court made the following ORDER:-

"Heard.

The sentence of imprisonment imposed against the petitioner alone is suspended pending disposal of this revision case and the petitioner shall be enlarged on bail on his executing self bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the learned Judicial First Class Magistrate, Pithapuram, East Godavari District."

SD/- K.J. RAJA BABU. ZL ASSISTANT REGISTRAR

// TRUE COPY // for. SECTION JFFICER To

1.The XII Additional Sessions Judge, Pithapuram, East Godavari District. --~

2.The Additional Judicial Magistrate of First Class, Pithapuram, East Godavari District.

3.The Sub-Inspector of Police, Pithapuram Rural Police Station, ---~ East Godavari District.

4.The Superintendent, Sub-Jail, Pithapuram, East Godavari District. <

5.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT) ---~

6.One CC to M/s. Vinodin Ruth, Advocate(OPUC) ~~

7.One Spare copy.

TKK

HIGH COURT

DR.J

DATED: 11-02-2022.

BAIL ORDER

I.A.No. 2 of 2022 IN CRL.R.C.No. 124 of 2022

RELEASE THE PETITIONER ON BAIL