Shaik Rafi vs The State Of Ap
2023 Latest Caselaw 6113 AP

Andhra Pradesh High Court - Amravati

Shaik Rafi vs The State Of Ap on 18 December, 2023

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                   MAIN CASE No.: Crl.A. No.375 of 2020
                                PROCEEDING SHEET
Sl.                                                                            Office
                                            ORDER

No      DATE                                                                   Note
                   UDPR, J & KM, J
1.    18.12.2023
                                      Crl.A.No.375 of 2020

Post the matter after four (4) weeks.

_______ UDPR, J

_____ KM, J I.A.No.1 of 2022 The petitioner-appellant, pursuant to the judgment in POCSO Sessions Case No.8/2019 passed by the Court of Special Judge for Speedy Trial of Offences under POCSO Act, Nellore and conviction recorded therein, has been undergoing sentence pending this appeal and he is now lodged in Central Prison, Nellore.

This application is filed seeking interim bail for a period of two weeks on the ground that the petitioner's mother Sk. Anurjan passed away on 12.11.2023 and the petitioner being his son is required to meet his family members and attend some functions. The death certificate issued by the Gram Panchayat, Pothireddy Palem, Nellore is filed in proof of the death of the petitioner's mother. Learned Public Prosecutor, on information, would admit the factum of the death of petitioner's mother.

Considering the submission of learned counsel for petitioner, the petitioner-appellant is granted interim bail from 19.12.2023 to 30.12.2023 on the condition of the petitioner executing personal bond for Rs.10,000/- (Rupees ten thousand only) with one surety for the likesum to the satisfaction of the Superintendent of Central Prison, Nellore. On such submission of the bail bonds and surety bond, the Superintendent of Central Prison, Nellore shall release the petitioner. The petitioner shall report before the Superintendent, Central Prison, Nellore before 05.00 P.M. on 30.12.2023 (Saturday).

_______ UDPR, J

_____ KM, J Note: Issue C.C. today (B/o) MVA