Between vs The Court While Directing Issue Of ...
2023 Latest Caselaw 3157 AP

          [N THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                WEDNESDAY, THE FOURTEENTH DAY OF JUNE
                     -rvo THOUSAND AND l1^,ENTYTHREE                                        ,
                                     -.pRESENT'.

           THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                          IA No. 3 OF 2023           v'
                                                      IN
                               CRLANO:435OF2023                                     /
Between:
   Kanta Suman, S/o Sahamurthy, Aged 32 years, Cast by ST Valmiki, R/o D.No.
   MIG-615, APHB Colony, Pedagantyada, VisakhaPatnam, N/o KantabouShguda,
   Near Sai Convent, Arukuvalley, Visakhapatnam-         ...Appellant/Accused

AND
   The State of Andhra Pradesh, through S.H.O,, New Pout Police Station
   visakhapatnam, Rep by -Its Public Prosecutor, High court Of Andhra Pradeshl
   Amaravati.                                                                           J            ...complainant

counsel for the Appe[lant -. SRI SiMHACHALAM KARUKOLA I
counsel forthe Complainant : PUBLIC PROSECUTOR (AP)                                             ,

       petition under section 389(1) of Cr.P.C, is f-lled Pray'lng that in .the
circumstances stated in the memorandum of grounds f'lled in support of the crimlnal
Appeal, the High Court may be Pleased tO grant the bail', Sentence imposed in the
calendar & Judgment dated,17-05-2023 in S.C. No.116 of 2019 (Old S.C. No.261 of
2O17) on the f'lle Of Special for the Trail of the OffenceS under POCSO Act,
v-lsakhapatnam and release the petitioneLOn bail, Pending disposal Of CRLA No.
 435 of 2023, on the file Of the H'lgh Court.                              ,                                    ,/

        The court While directing issue Of notice tO the Respondents herein tO Show

cause as to why th'ls 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). / ., ORDER.. }',I

llsentence of imprisonment imposed by the court below alone is

suspended pending disposal of the Grim-lnaI Appeal. The petitioner/Accused sha" be enlarged on ba-ll on ,executing a personal bond for a sum of Rs.1O,000/-(Rupees ten thOuSana .Only) With two Sureties for the like sum each to the satisfaction of the leamed special -Judge for t.I-lal Of the OffenceS Under ` t'

the protection of children from sexual offe'nces Act at V-ISalkhaPatnam." ,

sd/- M. PADMALATHA I STRAR ASSISTANT R IITE\UE COPYII Fa SECTION OFFICER

i.!l+ ` >``.`` `=i.

To,

1. The Specl'al Judge for trial of the offences under the protection of children from Sexual Offences Act at Visakhapatnam. E R)E Sj TL_ r\J__1? _ _ ___.I-.-r+++LI|t+|tl.

The StatI'On House offl'cer, New PortPolI'Ce Stall-On, Visakhapatnam. one ccto sRl. SIMHACHALAM KARuKOIAAdvocate [opuc] I Two CCs to PUBLIC PROSECUTOP`9(AP), High Court of Andhra pradesh.

        [OUT]                                                       ,
     5. One spare copy             i       f``                  Z
ER




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                                                  +   .~   J'
    HIGH COURT




 SRK,J




 DATED: 14/06/2023




BAIL ORDER




CRLA.No.435 of 2023




SUSEPSION OF SENTENCE




                                    C) `l

                        16 JUNanP