K.Simon vs State Of Ap
2022 Latest Caselaw 2475 AP

Citation : 2022 Latest Caselaw 2475 AP
Judgement Date : 12 May, 2022

Andhra Pradesh High Court - Amravati

K.Simon vs State Of Ap on 12 May, 2022

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: CRIMINAL APPEAL No.126 OF 2019
                                  PROCEEDING SHEET
Sl.
                                           ORDER

No      DATE
 3    12.05.2022   Dr.KMR, J & TRR, J

                                      I.A.No.1 of 2022

The petitioners/appellant Nos.3, 4 and 6, who are accused Nos.4, 5 and 7 in Crime No.116 of 2012 of Durgi police station, were convicted for the offences punishable under Sections 147 r/w 149, 148 r/w 149, 302 r/w 149 and 506 r/w 149 of the Indian Penal Code, 1860 by the learned X Additional District and Sessions Judge, Gurazala in Sessions Case No.413 of 2013, dated 29.01.2019. Against the said judgment, the petitioners, who are accused Nos.4, 5 and 7, preferred the present Criminal Appeal before this Court.

The petitioners/appellants filed this I.A. seeking interim bail for a limited period, pending disposal of the criminal appeal, on the ground that there is a marriage in the house of the brother of petitioner No.3 scheduled to be held on 27.05.2022. The petitioner No.3 is the brother-in-law of the petitioner Nos.1 and 2. The Wedding Invitation Card is also filed along with this application.

Learned Public Prosecutor has not disputed the fact of marriage in the house of the brother of the petitioner No.3.

Having regard to the facts stated above, the petitioners/appellants shall be released on bail on 20.05.2022 for a period of two weeks, i.e., one week prior to the marriage and one week after the marriage, on their executing personal bonds for Rs.25,000/- (Rupees Twenty Five Thousands only) each with two sureties for a like sum each to the satisfaction of the X Additional Sessions Judge, Guntur at Gurazala. The petitioners are directed to surrender before the Superintendent, Central Prison, Rajahmundry, on or before 5:00 p.m. on 03.06.2022. Further, the petitioners are also directed to maintain tranquility and serenity during the above said period. If the Police found any violation of the said condition, the bail will be automatically stands cancelled and they are at liberty to take the petitioners into custody and produce before the Jail Authorities.

_________ Dr.KMR, J

______ TRR, J