Kommulapalam Brahamaiah Badri, ... vs The State Of Andhra Pradesh, Rep ...
2023 Latest Caselaw 654 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:     Crl.A.No.725 of 2017

                            PROCEEDING SHEET

Sl.        DATE
                                             ORDER

No

10. 07.02.2023 MGR, J & BVLNC, J

IA.No.1 of 2023

Learned counsel for the petitioner states that the earlier bail application, IA.No.1 of 2022, filed by Accused Nos.2 & 4, seeking bail on the ground that they have completed five years of actual sentence after conviction by the trial Court in view of the judgment in Batchu Ranga Rao v. State of AP, was dismissed. This second bail application is filed by the petitioner-A2 on the ground that a co-ordinate Bench of this Court by orders dated 24.01.2023, in IA.No.2 of 2022 in Crl.A.No.713 of 2017 granted bail to accused Nos.3 & 5 and that the said criminal appeal and the present criminal appeal arise out of the same S.C.No.207 of 2014 on the file of Special Sessions Judge for trial of SCs & STs cases-cum-VIII Additional District and Sessions Judge, Ananthapuram, and that the petitioner-A2 stands on a better footing than Accused Nos.3 & 5.

IA.No.1 of 2022 in Crl.A.No.725 of 2017 was dismissed by the Bench consisting of one of us (MGR, J). In the order passed by the Co-ordinate Bench in IA.No.2

of 2022 in Crl.A.No.713 of 2017, BVLNC, J is a member.

Hence, Registry is directed to list this application on 14.02.2023 before the regular DB-VI.

___________ MGR, J

__________ BVLNC, J Vjl