K.Dora Babu vs State Of Ap
2023 Latest Caselaw 1821 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Crl.A. No. 208 OF 2019 PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE 04.04.2023 AVSS, J & VJP,J

I.A.No.2 OF 2023 This is an application filed by the State as for being mentioned.

In the application, it is submitted that in the case of Batchu Rangarao and ors., Vs., State of Andhra Pradesh reported in [2016(3) ALT (Criminal) 505 (AP)], the Composite High Court of Andhra Pradesh observed that a person who is convicted for life and whose appeal is pending before the Court is entitled to apply for bail after undergoing five (05) years imprisonment following the conviction.

It is brought to the notice of this Court by the leaned Assistant Public Prosecutor that the petitioner-accused did not complete five (05) years of imprisonment following the conviction recorded by the Sessions Court on 07.08.2018 in Sessions Case No.86 of 2017 and the same is not in dispute.

In view of the above reasons, the order passed by this Court in I.A.No.1 of 2023 dated 31.03.2023, is recalled. However, this order SL. DATE ORDER OFFICE NO. NOTE will not preclude the petitioner to renew his request after completion of the period of imprisonment as stipulated in the judgment referred to supra.

The Interlocutory Application is ordered accordingly.

________ AVSS,J

________ VJP,J Ks