2 & *, ns one IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA' THURSEAY, THE THIRD Day OF MARCH, TWO THOUSAND AND TWERTY TW : PRESENT THE HONOURABLE SRI JUSTICE AHSANUDDIN AMANULLAM AND TRE HONQURABLE SRI JUSTICE G. RAMAKRISHNA PRASAD LAWNo. 7? of 22 iN CRIMINAL APPEAL No. 116? of 2015 Between; - Mallipuell Srinivasu, S/o. Lakshman Rac. Petitioner / Accused iAapellant in Cri A.No. 1162/2075 on the Mle of the High Court} AND . The State of Andhra Pradesh, rep. by Public Prosecuter, High Court of Andhra Pradesh at Amaravati. Respondent
. {Respondent in-do-}
Petition under Section 3891) of Cr.P.cC., praying that in the circumstances stated In the grounds filed in the Criminal Appeal, the High Court may be pleased (o release the pefitioner/appellant on interim bial for a period of [email protected] days fn CrLA.Ne. 1162 ef ZO1S to enable him to attend the maturity function o his daughter on 06-03-2022, pending disposal of the above Criminal Appeal No. 1762 of 2075 on the file of the High Court as against the judgment In S.C.No. 212 of 2041, di. 20-41-2015 on the file of the Court of the Vi Adeitional District and Sessions Judge (FTC), Narsapur, West Godavari District,
The Petition coming on for hearing, upon perusing the petition and the graunds filed in the Criminal Appeal and eartler orders of High Court dt. 17-42- 2013 made in CrLA.PNa, 1847 of 2075: order dt. 5-01-2031 made in LANod of 2020) order di. 19-03-2021 made in LA.No. tof 2080 and upon hearing the arguimenis of Sri K. Chidambaram, Advacate for the Petiticner and of the Public Prosecutor on behalf af resnondent/State, the Court made the following
ORDER :-
{Per Han'bis Mr, Justice G. Ramakrishna Prasad)
"The sais convict moved LLA.No. T of 2022 seeking provisianal ball for participating in the ceremony of his only daughter's attaining the age of maturity. This Court Ass enquired with the ieaned Additional Public Prosecutor about the conduct of the convict in the jail) He has reported on written instructions that there has net been any adverse report as regards his canduct In the jail. Ne had also fairly stated that there are no other antecedents against the said convict.
in vie of the circumstances as stated that the function is concerning his only deughter anc taking Into account his conduct in the prisan as well as the lack of any adverse antecedents, this Court is inclined to grant provisional ball for a period of thee days starting from 05.03.2022 to OP-3, 2022.
Carte, F...
Accordingly, this application is alowed and the agplicant/sole convict shail be released on ball for a period of three (3) cays camumencing Fram 93.03.2022 to OF,.03.202 on his executing 4 gersanal bond for a sum of Rs, 79,000/- (Rupees Twenty Five Theusand only) with two sureties for the Hke sum each to the satisfaction of the Jat Superintendent, Central Jail, Rajamahendravaram. He shall surrender hirnself without fail hefore the jall authorities before noon on 08.03.2022. His clarified that the order has bean given under peculiar facts and circumstances af this case.
fist the matter on O8.03. 2022."
Sd/- K. TATA RAO) DEPUTY REGISTRAR
SECTION OFFICER TO .
4. The V1 Additional [istrict and Sessions Judge (FTC), Narsapur, West Godavari! District.
3 The Additional Juclicial Magistrate of First Class, Narsapur, West Godlavarl District.
3. The Inspector of Police, Narsapur Town B.S, West Godavari District. 4 The Superintendent, Central Jail, Ralamahendravaram, Fast Godavar? District.
5. Two OCs to Public Prosecutor, | Caurt of ALB. COUT)
6.One CC to Sri K. Chidambaram, AdvecaiegQPUuC}
7. Twe spare Copies.
TRE
MIiGH COURT
Aad.) & GRP
DATED: 03-03-2022
BAIL ORDER
LAWNS. Taf 2022 IN CRLLA.Ne. 1162 of 2015
RELEASE THE PETITONER ON BAIL.
