Jonnada Venkatesh, vs The State Of Andhra Pradesh
2023 Latest Caselaw 21 AP

IN THE HIGH COURT OF ANDMRA PRADESH AT AMARAVAT!

MONDAY THE SECOND DAY OF JANUARY
PW THOUSAND AND TWENTY THREE
PRESENT:

THE HONOURABLE SRI JUSTICE K SREENIVASA REDOY

IA No, 1 OF 2023
IN
GRLA NO G37 OF 282
Sohvean:

Jonnada Venkatesh, S/o Tinadha, Aged about 23 years, Ooo. Private Electr

No. Starampuram Vilage, Gajanaihinagaram Mandal, Visianagaram District,

Appetiant! Accused
AND
The Stale of Andhra Pradesh, Rep. by fs Puble Prosecutor High Court of Ancihra

Ry

Pradash at Amaravathh

. Respondent Complaint

Gounse! for the Petitioner : SRI TADDI NAGESWARA RAG
Coursel for the Reapondent : PUBLIC PROSECUTOR (AP)

atiian under Section S88¢1} of CrP OG praying that in the circumstanoss stated in
the memorandum of grounds fled in supoorl of the petition. fhe High Court may be
Meased to ardarge the petilianer on bail by suspending the judgment of the Special
Sessions Judge for speedy Wel of offermas under Protection of Chiidren From
Saxual Offences Ash, (POCSO AGT), Vizianagaram passed in PLO.C3.0 Sessions
Case No. 89 / 2021 dated 05.18.2028, Pending disposal of ORLA No. 824 af 2022,
on the file of the High Court.

The court while directing issue of nofios te the Respondents herein ta shaw cause as
to why this apphoation should not be oomnplesd with, made th « following order (The
receipt of this order will be deemed fo be the receipt of notice In the case)

ORDER

"Sn the circumstances, the sentence of imprisonment alone is

suspanded, pending dianosal of {the Criminal Appeal, and the petitioner shall be aniarged on bail on hin execuling a persanal bond for a sum of Rs. 70 000).

{Rupees Ten Thousand aniy} with Gvo sureties for a Uke sum each to the satiefaction of the learned Special Sessions Judge for apeedy trial of offences

under the Protection of Children from Sexual Offences Act, Viglanagaram."

Sd/- K. SRINIVASA RAJU ASSISTANT REGISTRAR

TRUE COPY! --

RUE : SECTION OFFICER

1. The Special Sessions Judge for spesdy inal of offences under the Protection of Chitren freer: Sexual ONfsnoas Act, Viranagaram.

2. One GO io SRE TADO! NAGESWARA RAO Advacats [OPUG)

Two COs io PUBLIC PROSECUTOR, High Court of A.PIOUT

te

Fim

HIGH COURT

SRI

DATE OA 203

UST AFTER FOUR WEERS

BAIL ORDER

iA No. 1 OF 2028 iN GRLA NO: 697 OF 2028

ALLOWED