N.Dhana Venkata Srinivasa Rao ... vs The State Of Ap.,
2022 Latest Caselaw 1199 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Crl.A.No.2892 of 2018

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

SRK, J

11. 07.03.2022 I.A.NO.1 of 2022

The petitioner, who is accused in S.C.No.97 of 2017 on the file of the Special Judge constituted under the Protection of Children from Sexual Offences Act-cum-I Additional Sessions Judge, Guntur, vide judgment dated 22.10.2018, was found guilty of the offences punishable under Sections 363, 342 and 376(1) IPC and accordingly, convicted of the said offences and sentenced to undergo -rigorous imprisonment for a period of seven years and to pay a fine of Rs.5,000/- in default to suffer simple imprisonment for a period of three months for the offence punishable under Section 376 (1) IPC; rigorous imprisonment for a period of seven years and to pay a fine of Rs.5,000/- in default to suffer simple imprisonment for a period of three months for the offence punishable under Section 363 IPC and rigorous imprisonment for a period of six months and to pay a fine of Rs.500/- in default to suffer simple imprisonment for a period of one month for the offence punishable under Section 342 IPC. He was found not guilty of the offences punishable under Section 4 of the Protection of Children from Sexual Offences Act and under Section 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (PoA) Act.

 SL.   DATE                        ORDER                             OFFICE
                                                                     NOTE
NO.

Learned counsel for the petitioner submits that the petitioner has been in jail during judicial remand from 20.06.2013 to 19.10.2013; from 11.06.2018 to 22.10.2018 and from the date of conviction from 22.10.2018 and thereby he spent in jail for more than four years. He further submits that appeal was preferred by the petitioner in the year 2018, and though the petitioner has chances of success in the appeal, the appeal would not come up for hearing in the near future. He further submits that the petitioner is suffering from kidney disease and taking treatment in jail, and he intends to take better treatment, and hence, seeks to grant bail to the petitioner pending disposal of the Criminal Appeal.

Considering the facts and circumstances of the case, I.A. is ordered and the petitioner is directed to be enlarged on bail on executing a personal bond for Rs.10,000/- (Rupees ten thousand only) with two sureties for the like sum to the satisfaction of the Special Judge constituted under the Protection of Children from Sexual Offences Act-cum-I Additional Sessions Judge, Guntur.

________ SRK, J GBS/DRK SL. DATE ORDER OFFICE NOTE NO.