Yerraballi Rajesh Abhi vs State Of Ap.,
2023 Latest Caselaw 2279 AP

Citation : 2023 Latest Caselaw 2279 AP
Judgement Date : 25 April, 2023

Andhra Pradesh High Court - Amravati

Yerraballi Rajesh Abhi vs State Of Ap., on 25 April, 2023

Bench: T Mallikarjuna Rao

       IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR

               TUESDAY, THE ll^/ENTY FIFTH DAY OF APRIL ~
                 TWO THOUSAND AND ll^/ENTY THREE      ~

             JlmlONOURABLEpsRRiSJEuNsTT:ICE A.V.SESHA SAl +
                                     AND
        J, fiEl ONOURABLE SRI JUSTICE T MALLIKARJUNA RAO                  ~

                               lANo.1 OF2023

                           cRLANo.!N60OF2018             /
Between :
      YerrabaIIi Rajesh @ Abhi, S/o. Rajanna, aged 28 years, SC Madiga, R/o.
      Chemuduru Village, Chennampalli Post, Badvel Mandal, YSR (Kadapa)
      District (Presently lodged in Central Prison, Nellore, Andhra Pradesh,
      Represented by Father Yarraballi Rajanna, S/o. Gangaiah.
                                                         ... Petitioner/Accused
                                     AND
      The State of Andhra Pradesh, rep by its Public Prosecutor, High Court of
      Judicature at Hyderabad, for the State of Telangana and the State of
      Andhra Pradesh.
                                         ...Respondent/Defacto Complainant

      Petition under Section 389(1) of Cr.P.C is filed praying that in the
circumstances stated in the Memorandum of grounds filed in support of the
Criminal Appeal, the High Court may be pleased to suspend the execution of
sentence of imprisonment passed in S.C.No.85 of 2014 on the file of the
Principal Sessions Judge, Prakasam at Ongole and release the petitioner on bail,
pending disposal ofCRLA No. 860 of2O18, on the file of the High Court.           ~

      The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the
arguments of Sri Shaik Mohammed lsmail, Advocate for the Petitioner and of
Public Prosecutor for the Respondent, the Court made the following;
ORDER:

''Thjs is an application, filed under Section 389(1) of the Code of

Criminal Procedure, seeking bail.

Main Criminal Appeal came to be preferred by the petitioner-accused against the judgment dated 29.O1.2016, passed by the Court of the learned Principal Sessions Judge, Prakasam at Ongole, in Sessions Case No.85 of 2014. By way of the said judgment, the learned Sessions Judge convicted the accused-petitioner herein for the offences punishable under section 302, I.P.C., and sentenced hl'm to undergo life I-mprjsonment and also to

pay a fine of Rs.5,000 (Rupees Five thousand only), jn default of payment, simple imprisonment for a period of six months.

In this application, the petI-tiOner iS SeekI-ng bail by placing rell'ance on the judgment of the composI-te High Court of Andhra pradesh in the c_:== of Batchu Rangarao and ors., vs., state of Andhra Pradesh reported -ln [2016(3) ALT (Criminal) 505 (AP)I, ln the sat-d judgment, the Court laid down the following guidelines, while considering the ba" applications of the

Present nature:

'!(:)fo£e?he:_sso.:A,%rfh?eisb_c,3+:^v£c.t^ed_ !o_I_ _Iilf= __a.nq. wp.ose appeal is pending bme:noir: I:h# S^fC,:`:.rtv!s_.e_nlt¥I_e_I_i_a_ _a_p_i;Iir:ii.r-ii; I -Fife -h :rhra5sa 'u :dePr€g':n'en ga mini mu m of five years imprisonn;dn:fiI-I-oJi_;'g _ii-:.cJ;vi'cat;on";

(t22 Gh:=ntnhof^Hba!:nn;,::+a:: a.fLP_e{S?ns_i_~ailing i? (I).supra shall be subject tsouhh:sling+=:]^_C.a_:duct in trio jail, aS -;i-ib-ie`Jl i:;rifife--;€:£t;vuew'j-:;I Superintendents ;

(+3P !n.t!^:^f_o!I_oJWi_n_g LC_a±:eg.aries of.ca_sos, fh_e convicts will not be entitled tsoubD:a:eleased on bail, aespite their s-iti-sti:yi;i -irk:-iri::;i:i; w(i) 5:::l72u) SuPra:

THh.e^^:.P,en==_Jr_e_Ialt_iPg tP r?P? cOIJPIed_ with murder of minor children dsae;%-:thy:.m,uhr.d e^rnf^o_r:9_a i?: uk!d_n?_P_P.:I !_g. I; ; -j=i.::rf-jki iri-a i -I:fv 'tvie' I '#'i : s^efrvfaann^tbs., _th^3_:_ffEe_n_Cle_S_i_a_I!i!lg ir.rider-the Nati6;ill st:i;rFt; 'A`:;-anriw{ffe offences pertaining to narcotirc drugs.

(,4)^ny£+.!!e__grLa_n,i.i^n?_ bLa!I,±_i_P_e_ tw? i?IIovy!pg_ cond-ItiOnS apart from usual cno,na:!t!o.nLS^,h_a_V_e.Lt? b^: i TP?SPd. _yiz., (1_) {h5 -i-i;i`irfI;:i:rdr: `b':i;I :uus-tu:i parnedse,not, b+:fa:,re_tP, =+ c.o^u_± _at : ±h =Lt!m_=_-_6f 'h?.a rib 6F -rfi i-i i_-c;;ri, I:#= ; ii;Eels-; a:^d_!2L) rd:P_:_y_T:Lu_StL _re:P?rf i?..the resPeCii;i -aPiI-i;; -Si;;;:;:'o^nrcre5;:-± month during the bail period."

InstructI-OnS furnl-shed by the I-ail Superintendent are placed on record by the learned Public Prosecutor. Accordl-ng to the said instructions, the conduct of the petitioner is satisfactory and he has completed more than five years of actual sentence. It is not the case of the Prosecution that the instant case falls under the exceptl-ons as mentioned I-n the aforesaid decision.

For the aforesaI-d reasons, this petition_ is allowed, directing enlargement of the petl-tioner on bail subject to the petitioner furnishing a personal bob,d of Rs.20,OOO/- (Rupees Twenty Thousand OnM With " sureties for the like sum each to the satisfact-Ion of the court of the leamed Jud-lCial Magistrate Of First Class, Kanigiri. lt 'lS made Clear that the

petltloner sha" attend before the sa-ld court on one day 'ln the flrst week of epve=\#=eant=== ===ai\ :* iiit.+i s.a^=en=ss=no= andehceeTsesdat%' %hr=eSra+mo: be brought to the not'lce of this court for pass-lng necessary order for cancellation of bail. lt is further made clear that at the t'lme of healing the /,

ac====:,\at`L=`=evt\t:i:'=: -s:a" be present before th\s Qourtl' sd/- K, KASIRAO ACHARl ASSISTANT R isTRAR //TRUE COPY// SECTION gFFICER

To I 12 TThhe; ::'dnlCcllPailMSaegslSs:?antSe JoufdFgl:;tOcTagso:: 'KParn:gk:I:apTaDk;sst:Ck DlstrlCt

3. The The t,uPellHlt=UuV.,., Superintendent, Central

---I ''-`I-h^~mah _ __ Prison, Nellore, lSmail, NellOre Advocate District.

[OPUCl

4. one cc to sri shaik Mohammed lSma" Advocate lUr `

5. Two CCs to Public Prosecutor, High Court Of AP [OUTl

6. One spare COPY.

MSB HIGH COURT

AVSS,J & TMR,J

DATED :25/04/2023

BAIL ORDER