Sikha Manikya Rao Mani vs State Of Ap.,
2023 Latest Caselaw 459 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No.: Crl.A.No.1129 of 2018

                             PROCEEDING SHEET

Sl.
                                         ORDER

No DATE

2. 25.01.2023 CPK, J & BVLNC, J

I.A.No.1 of 2022 The petitioner, who is the sole accused, filed the present application under Section 389(1) Cr.P.C., seeking bail, pending disposal of the Criminal Appeal in view of the judgment in Batchu Rangarao & others v. State of A.P. [2016 (3) ALT (Crl.) 505 (DB) (A.P).] As seen from the record, though the date of judgment convicting the accused is on 29.11.2017, the appeal was filed before this Court on 02.04.2018. This Court is consistently calculating the period of five years for release of the accused in terms of Batchu Rangarao's case (cited supra) from the date of filing of the appeal before this Court.

Since the five years' period will be complete in the first week of April, 2023, we are not inclined to grant bail at this stage by applying the ratio laid down in Batchu Rangarao's case (cited supra).

Hence, this application is dismissed.

_________ CPK, J

__________ BVLNC, J AMD