Andhra Pradesh High Court - Amravati
P.Venkatesh vs State Of Ap., on 1 March, 2023
IN THE HIGH COURT OF ANDRA PRADESH AT AMARAVAT
WEDNESDAY THE FIRST DAY OF MARCH
AIO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTIDE AV SESHA SA!
AND
THE HONQURARLE SMT JUSTICE VENKATA JYOTHIRMA! PRATAPA
IA No. 1 OF 2022
iN ----
CRLA NO: 1418 OF 2078
Sehvesn:
Palla Venkatesh @ Auto Veni, Sic, Late Prasad, Auto Onver, aged 32 years,
Ro.NNKG Gupta" Building, Phata Ranga Rac Stveat, Gop Venkata Krishna
Theater Velnuru Road, Tanuku, Wiest Godavari [istrict --
. _wAppellantiAccused
AND
Vhe State of Andhra Pradesh, rap. by the Public Prosecutar, High Court of
Arua Pradesh at Amaravatl
Respondent
Pom
Patiion undar Section S801) of OrP.0 praying that in the ciroumstances
stated in the memerancium of grounds Hed | Wt supsert of the Appeal, ihe High Court
may be pleased to grant ball fo the petiiener/Appellant herein by suspending the
operation af corictian and senterice imgosed by the learned (Vv Adeltianal District --
and Seasions Judgs, Tanuku, vide is Judgment DL28.08. 2017 In S.C. Nats? of
2018 on the Me of the Vv aoe ora District and Sessions Judge, Tanuku, pending
disposal of ORLA No. 1448 of 2048, on the file of the High Court.
The petitior coming on for hearing, upon perusing the Petition and the
memorandum of grounds fled in sunpert thereof and the earlier order of the High
Gaunt dated 25.04.2018 made herein and upon hearing me arguments of Ss
Ramakris rehna Akurathi, Advocate for the Pativoner and of Public Prosecutor for the
Naspondani, the Court made the following:
ORDER:
FONG
This application is Aled under Section 886(1} of Code of Criminal
<
Procedure, spcking ball on behalf of the sole accused In S.C.NG TAL af 8018S
for oo grant ef bail Ryo way o the fudement, dated
S8-H8-201%, the 1V Actlitional Distrint & Sessions Judge, Tamu, convicted
the appellant-petitioner for the offencea punishable under Section S0o IPC
ax sentenced him to undergo ite imoriserment. in the present
application, the petitioner is seeking bell by placing reliance on the
in
judgment of the Composite High Court of Andhra Pradesh in the case of
Batehu Rangerac and others us. State of Andhra Pradesh reported in
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Superintendent, Central Prison, Rajahmundry/JFCM,Tanuky, on ane (1)
day in the frst week of every month pending appeal and if the same is not
adhered to, the same be brought te the notice of this Court for passing
necessary orders for cancellation of bau.
it is further made clear that at the time of hearing of the appeal the
petitioner shall be present before this Court."
ATRUE COPYH
ane
&
The Judicial Macisiraie of Pir Class, Tanuku, West Godavari District.
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The Superintendent, Central Prison, Rapshmundry, Rast Godavarl (Netict "
One GO to Sn. Ramakrishna Akurathi, Advocate [OPUCT
Two OC to Public Prosecutor, High Court of AP POUT)"
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The IV Addi, District & Seesions Judge, Tanuku, Weat Godavari District wc
8 Riss
HIGH COURT
AVSS. & VIP)
NATED OTN 20e3
RAI ORDER
IANO OF 202¢
iN
CRLA No. 1415 of £078
EHREC TION
