Alluri Mahesh Varma vs The State Of Andhra Pradesh
2023 Latest Caselaw 2191 AP

'i




                lN THE HIGH COURT OF ANDHRA PRADESH ATAMARAVAT1
                        FRIDAY,THETWENTY FIRST DAYOFAPRIL    ,  I
                          ll^/O THOUSAND AND TWENTY THREE      `\¥
                                       :PRESENT:
                  THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

                                      IANo. 2OF2023
                                              lN
                                   CRLRC NO: 90 OF 2023
     Between:
     Alluri Mahesh Varma, S/o Raji Babu, Aged 28 years, D.No. 38, Elampudi, H/o
     Anakoderu Village, Bhimavaram Mandal, West Godavari District.

                                                      ...Petitioner(Appellant/Accused)
                                                     (Petitioner in CRLRC 90 OF 2023
                                                               on the file of High Court)
                                         AND
        1. The State ofAndhra Pradesh, Rep. by the Public Prosecutor High Court of
           Andhra Pradesh, Amaravthi.
        2. Thammana Naga Venkata Ayyapba Prasanth Kumar, S/o Somasekhara Rao,
              aged 35 years, Occ. Business, D.No.15-57,15th ward, R/o Akividu Village
              and Mandal, West Godavari District.
                                                                      ...Respondent(s)
                                                                  (Respondents in-do-)


            Petition under Section 397(1) Cr.P.C praying that in the circumstances stated
     in the Memorandum of grounds filed in support of the Criminal petition, the High
     Court may be pleased to enlarge the petitioner on bail by suspending the conviction
     and sentence imposed vide Judgment dated 17.ll.2022 passed in Crl. Appeal No.I
     430 of 2019 on the file of lll Additional Sessions Judge, Bhimava'ram in confirming
     the Judgment dated 13.09.2019 passed in C.C. No. 530 of 2017 on the file of the I
     Additional Junior Civil Judge-Gum-I Additional Judicial Magistrate of I class-,
     Bhimavaram, Pending disposal of CRLRC No. 90 of 2023, on the file of the High
     Court-

           Petition coming on for hearihg, upon- perusing the Petition and the
     memorandum of grounds filed in support thereof and the earlier order of the High
     Court dt.31.01.2023 made herein and upon hearing the arguments of Sri BILAAL
     AHMED SYED, Advocate for the Petitioner, and of PUBLIC PROSECUTOR for the
     Respondent No.1, the Court made the following

     ORDER:

lIPost after Summer Vacation, 2023. / Interim order granted earlier is extended for a period of t\^,elve (12) weeks."

lr

\ Sc!/-u, sR,I DEVl >

//TRUE COPY// 4 ASS'tiSsTEAcNT:O!i%±SF:-CREARR

To,

1. The I Additional Junior Civil Judge-Gum-I Additional Magistrate of lSt class, Bhimavaram

2. The Ill Additional Sessions Judge, Bhimavaram

3. One CC to SRl. BILAAL AHMED SYED Advocate [OPUC]

4. Two CCs to PUBLIC PROSECUTOR, High Court ofAndhra Pradesh [OUT]

5. Onesparecopy

/ E=

+

€ HIGH COURT

SRK,J

DATED: 21 /04/2023

BAIL ORDER

lANo. 2OF 2023 i lN + `.> ```` -'rty

CRLRC NO: 90 OF 2023

_- .-t--

{\

- .

2/~ rT

INTERIM DIRECTION EXTENDED