P.Venkateswarulu vs State Of Ap
2023 Latest Caselaw 1201 AP

Citation : 2023 Latest Caselaw 1201 AP
Judgement Date : 1 March, 2023

Andhra Pradesh High Court - Amravati

P.Venkateswarulu vs State Of Ap on 1 March, 2023

Bench: A V Sai, Venkata Jyothirmai Pratapa

IN THE HIGH COURT OF TE cine PRADESH AT AMARAY
WEDNESDAY, THE FIRST DAY OF MARCH
TWO THOUSAND AND TWENT YTRRE EO
PRESENT:
THE RONOQURABLE SRI JUSTICE AV SESHA Si
AND
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMA! PR
i No. POF 2022
iN
CRLA NO: 289 OF 2048

Retween:
P Venkateswarulu @ Venkatesh, S/o Late P Suryanarayana, aged about 48 years,
Pla, Alimiiia, Indirarmma Colony, Renigunta Town & Mandal, Ch Hor District.
Anpadiant/Accusad
(Rettioner inc os LA 20G DOF S019
oe en the file of High Cous}
AND
Yhe State of Andhra Pradesh, Ren. by us Public ronenutor, High Court af Andhra
Pradesh at Amaravathi
nee Woe mee inant
oridenis ino.)

Fetdion urder Section: 388 () of Or Pic is fled praying thal S the
eicumstances stated in meriorandurn of grounds of criminal appeal, the High Court
may be pleased to suspen! fhe ¢ execution of the sentence of imprisonment inposed
an the Peflioner in SO No. 1&/2048 on the He of the Court of ¥ Adidiional District
and Seasions Judge, Tirupath! ans release the Petitioner on ball, pending dissosal of
GRLUA No. 288 af 8079, on the fie of the Hi a Cot

Fas peftion coming on for he ane. _ Han penising the Petition and
mentiorandim of grounds of criminal appe al upon Nearing the arguments of mf }
Nagendra Babu Paragatl, Advooate | for fhe Appel arnt and : Public Praseculor for the
Respandent, the Gourt made the follawing:

ORDER:

"This applcation is Med uncer Section 38ait} of Cade af Criminal Procedure, seeking bal on behalf of the sole accused in S.C .No.18 of 2078 for grant of ball. Sy Way of the judgment, dated 28-04-2077, the Vo AddNional District & Sessions Judge, Tirupathi, convicted the apoellant-patitionar for the offences punishabie under Sectien 302 IPC and sentenced him to undergqe imprisonment for iis and also convicted him for the offences punishable under Section 404 [PO and santenced him to undergs ngoraue impriscnment for a gerfod of Ihree (3) years.

in the present application, the petitioner is seeking ball by placing reliance on the fudarment of the Camposite Nigh Court of Andhra Pradesh In the case of Saichu Rangarae and others va. Siefe of Andhra Pradesh reported ia T2046 (©) ALTOCRE} 808 (0.8.0. in the said ludgment the Composite High

Gourt of Andhra Pradesh laid down the following guidelines to be adhered to while considering the ball applications ofthe present nature,

fT} A person who ig cen i for ive ang: whee appeal is peading before Uys Gauri is e for Bal after he Aas undergone a minimum of ive years imprison rahvoviowing ys canvic Hon,

f2) Grant of Bad in favaur of personsfading in (1) supra shell &e subject fo his gosd conduct in ihe jal ated By the respective Jad

{3} in the POHOWI categor IBS CF CASES released on ban, GeSp! fa eur saul

The oaffances peel 9g fo rage. coupled 3 ? é rp GR N ;

Sass . * fo corto wy x los Sony gt beikise = x ie

dacaiy, shurd por gain, Snag oing far PAISOM ee ing of "the uUbyC

fw SF, iegey the opty, ¢ * ee 'Say ek saved fy &ervants, fhe offens ces fling under fe Alstonal Sscuniy Aci and he

ofisnces perlainng fei rare

is} Whide granting Sal, the nein comdion 1 QparT from usual eandvoans Aave fo be ynpas i suet be

aft} fhe appeila ois on ball m present before ihe Gourt af - ean 2 Cynirel amd (2) Gey must sagort § mona during i9e fav periack,

$ ofce m3

The inetructions furniahed by the Superintendent of Jails, Central Prison, Radeos, are placed on record by the learned Public Prasecutar.

Accarding to the sald inatructons the corduct of the pelitiener is gatisfactary and he has carmpleted more than five (5} years of actual santence. ii ia not the case of prosecution thatthe instant case falls undar the exceptions as mentioned in ine guideline Nod af the' aforesaid guidelines.

For the aforesaid reasons, this ¢ petition ie allowed, directing enlargement of the peiiioner an bali subject fo the matitianer executing a personal band of Re. 50,000) (Rupees Fifty Thousand anhy} with two (2) sureties for the ke sam each to the satisfaction of the Ca ur of 'the ¥ Additional Judicial Magistrate of Firat Gheas, Tirupathi.

it is siso made clear that tha petitioner shall attend before the Court of the V Additional Judicial Magistrate af Firat Class, Tirupathi, on ane (1) day in the firet week of every month pending dppeal and Wf the same is net adhered to, the same be brought to the notice af tS Gourt for DASSING Necessary orders for cancellation of ball,

it is further made clear that at the fine of hearing of the appeal the petitioner shall be present before is & our"

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y The Super af iene Gent of sai S| eee :

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att, Advocate JOPUG) 'aurt of Andtva Pradesh fOUT]

HIGH COURT