This Application Is Filed By The vs Unknown
2023 Latest Caselaw 265 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No. 87 of 2021

                                PROCEEDING SHEET

Sl.No                                                                                 OFFICE
                                                ORDER

           DATE                                                                        NOTE

11      19.01.2023   MGR, J & SV, J

                                          I.A No. 2 of 2022

This application is filed by the petitioner/A12, who was convicted in S.C.No.113 of 2013 on the file of the learned X Additional Sessions Judge, Gurazala, Guntur District, vide judgment dated 19.02.2021, seeking to release him on interim bail by suspending the sentence of imprisonment.

Learned Public Prosecutor appearing for the State, on oral instructions, states that if the petitioner is granted bail, there is every possibility to create law and order problem; life threat to the victims; the petitioner may escape from his native place; and the petitioner may commit further offences. He further states that puberty function of his daughter is also over.

Learned counsel for the petitioner states that the said function is postponed.

In view of the facts and circumstances and submissions of both the learned counsel, we are not inclined to enlarge the petitioner on interim bail.

Accordingly, the I.A. is dismissed.

_________ MGR, J

_________ SV, J Pab/LSP