T.Ramakrishna Reddy vs State Of Ap
2023 Latest Caselaw 1060 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A No. 167 of 2019

                            PROCEEDING SHEET

Sl.         DATE
                                           ORDER

No 6 22.02.2023 MGR, J & BVLNC,J

I.A NO. 2 OF 2022 This interlocutory application is filed by the petitioner/Accused No.1, who was convicted by judgment dated 08.01.2019 in SC/ST S.C No.12 of 2014 on the file of the Learned X Additional Sessions Judge, East Godavari at Rajamahendravaram, seeking to release him on bail pending disposal of the Criminal Appeal.

Learned counsel for the petitioner, while reiterating the averments in the affidavit, submits that the petitioner is the only son to his parents; that the parents of the petitioner are aged and sick; that the petitioner was on bail till completion of the trial but did not misuse the same and he did not abscond; that the entire case is based on only alleged extra-judicial confession made before Village Revenue Officer, which is a normal method in all cases, and there is no intimacy with him and it is a weak piece of evidence, as observed by this Court and the Hon'ble Apex Court.

Learned Additional Public Prosecutor, on instructions, opposed the bail application and in view of the seriousness of the offences and prayed to dismiss the application.

In view of the seriousness of the offences for

which the petitioner was convicted, based on the evidence on record, we are not inclined to enlarge the petitioner on bail.

Accordingly, the application is dismissed.

___________ MGR, J

___________ BVLNC,J

Crl.A No. 167 of 2019

Post the matter in the usual course as per its turn.

___________ MGR, J

___________ BVLNC,J

LSP