Between vs And
2023 Latest Caselaw 3316 AP

            IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
                     WEDNESDAY, THE FIFTH DAY OF JULY
                     TWO THOUSAND AND TWENTY THREE
                                I         :PRESENT:
              THE HONOURABLE SRI JUSTICE K SREENIVASA RE

                                      [ANo. 2OF2023
                                             lN
                                    CRLA NO: 489 OF 2023
  Between:
         Tammisetti Sivaiah, S/o.Jamalayya, Aged about 27 years, R/o. Panchavati
         Colony, Gudivada. Krishn'a District. Present R o.Block side of Chodary
         Kallapam, Sitara Centre, Vidyadarapuram, Vijayawada.
                                                                  ...Petitioner/Appellant

                                        AND
         The State of Andhra Pradesh, Rep.by its Public Prosecutor, High Court.
         Amaravathi.
                                                          ...RespondenV Respondent

  Counsel for the Petitioner : SRI B V ANJANEYULU
  Counsel for the Respondent :PUBLIC PROSECUTOR

            Petition under Section 389(1) of Cr.P.C praying that in the circumstances
    stated in the grounds filed in support of the petition, the High Court may be pleased
    to grant bail to the petitioner/appellant by suspending the sentence imposed to the
    Petitioner/Appellant vide Judgment dated 28.10.2022 in SC No.78/2018 passed by
    the Hon'ble Sessions Judge, Mahila Court. Vijayawada, pending disposal of
` -_ CRLA No. 489 of 2023, on the file of the High Court.


         The court while directing issue of notice to the Respondents herein to show
  cause as to why this application should not be complied with, made the following
  order.(The receipt of this order will be deemed to be the receipt of notice in the
  case). The Court made the following

  ORDER:

flsentence of imprisonment impased by the court below alone is

suspended pending dispo'sal of the Criminal Appeal. The petitioner herein I

shall be enlarged on bail on- his executing a lpersonal bond for a sum of Rs.10,000/-(Rupees ten thousandl only) with two sureties for the like sum each to the satisfaction of the learned Sessions Judge, Mahila Court, Vijayawada."

SD/-M.SRINIVAS

ASSIST //TRUE COPY// For ASSIST

1. The Sessions Judge, Manila Court, Vijayawada

2. The Superintendent, Central Prision, Rajahmahendravaram

3. One CC to SRl. B V ANJANEYULu Advocate [OPUC]

4. Two CCs to Public Prosecutor, High Court ofA.P. [OUT]

5. Ohesparecopy nPC HIGH COURT

SRKJ

DATED: O5/07/2O23

BAIL ORDER ` l--_

I.A.NO.2 OF 2023 lN CRLA.No.489 of 2023 A

ALLOWED

(` ,. : ,: \ _:.?i / i/ -,-_I

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