Islawath Lalu Naik vs State Of Andhra Pradesh
2023 Latest Caselaw 2480 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                MAIN CASE No: Crl.A.No.234 of 2020

                          PROCEEDING SHEET

SL.     DATE                         ORDER                              OFFICE
NO.                                                                      NOTE
04.   26.04.2023 AVSS, J & TMR,J

                               I.A.No.1 of 2023
                      Heard   Sri        Surepalli   Madhava    Rao,
                learned counsel for the petitioner and learned
                Public Prosecutor for the respondent State.

Petitioner is the sole accused in Sessions Case No.233 of 2016 on the file of the Court of the VI Additional District & Sessions Judge, Prakasam at Markapur.

By way of the impugned judgment in the appeal, the learned VI Additional District & Sessions Judge convicted the petitioner for the offence punishable under Section 302 IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs.200/- and in default simple imprisonment for three months.

The present application is filed under Section 389(1) of the Code of Criminal Procedure praying for enlargement of the petitioner on bail on the ground that the marriage of the petitioner's eldest son namely Srinivasa Naik is scheduled to be held on 04.05.2023. In order to show the same, invitation card is also filed along with the

Crl.A.No.234 OF 2020

SL. DATE ORDER OFFICE NO. NOTE present application.

The instructions furnished by the Sub- Inspector of Police, Giddaluru Police Station, to the Office of the learned Public Prosecutor are placed on record and the same confirms the date of marriage of the petitioner's son as 04.05.2023.

Having regard to the above reasons, this Application is allowed directing enlargement of the petitioner on bail in S.C.No.233 of 2016 on the file of the Court of the VI Additional District & Sessions Judge, Prakasam at Markapur, on condition of the petitioner executing a personal bond for a sum of Rs.30,000/- (Rupees Thirty Thousands only) with two sureties for the like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Giddalur, Prakasam District, for the period commencing from 27.04.2023 to 08.05.2023. It is made clear that by 05:00 PM on 08.05.2023, the petitioner herein shall surrender before the jail authorities.

________ AVSS,J

________ TMR,J Vjl