Pavuluri Podili Audi Narayana vs State Of Ap
2023 Latest Caselaw 1233 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATH

THURSDAY, THE SECOND OAY OF MARCH,
TWO THOUSAND AND TWENTY THREE
PRESENT: _
THE HONOURABLE SRI JUSTICE AY SESHA SAI
AND
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMA! PRATAPA

i& No. 1 OF 20383 e
IN
GRLA NO: VTS? QF 2O78

Hehe.
%. Pavulun e Pod Audi Narayan a, Ro. Pamidinadu, Korigapadu mandal.
Podil Srinivasa Rao, Rio. RC wisapady Mandal.

Sudipat A Anurdha, Ric. RR. Sudipadu, Nia. Yanadi Colony Medarametia,
korgsapadu mandal.

Eso foe

_ Pefiiones
(Petitioner in GRLA 1187 OF 2078
an the file of High Court

AND

S.NLCL , Mecdarametia polos station
osecutor, High court at Amaravall.
Respondant
(Respondents mde-}

Ne State of Andhra Pradesh, Thx

igh
hrakasam Distrint Rep. by is publi iC ON

Fettian under Seotiam SSS ©) of CrP is Med gre aying that mn ihe
craumafances stated in memorandum of grounds of criminal appeal, the High Court
Way be pleased fo sus 'pens the execution of sentence passed agains! "he
setiionerfaccused No. viz., Podil Srinivasa Rao in S.C No.78 of S076 on the He © of
the Vi Addi Disirict & Sessions Judge, Frakasarn District at Qngale, DY. 24-01-2 Bie
and release the petitioner on ba', pending dis posal oft CRLA Noolis? of 0 8, on
the fde of fhe High Coun,

The peitien coring on for arming, upan perusing the Paition and
memorandum of grounds of criminal appeal and the order of the High Court dated
28 T2.2022 made hersin and upon f the arguinents of Sn Venkatsewardu
Saniseity, Advocate for the Appellant and Public Prosecuter for the Respondent, the

Court made ihe following:

ORDER:

"This ig an apalinatinn, Aled ander Section 3884} of the Code of Griminal Procedure, Seeking bal.

Main Criminal Appeal came fo Se > preferred by the petitioneraccused

No.2 againat the ludgmont dated 24. a 2048 paesed by the Court of the learned

YH Additional District arai Sessiona Judge, Prakasan District at Ongale, in Sessions Case No.f8 of 2095. By way of the sald hudgment, the earned Sessions Judge convicted the accused-netitioner herain for the offence under Section 302 read with 34 F.C... and sentenced Alm fo undargn He imprisarument vo

in this application, ike petitioner is seeking ball by placing ralianee an the judgment of the Composite High Court of Andhra Pradesh in the case af Batchy Rangarae and ors., Vs., State of Andhra Pradesh raporied in [207a13} ALY (riminal) 805 GAPYL In the sais' judgment, the Court igki down the folowing guidelines while cansidering the bal applications of the present mature:

Slap Ao wey eee age : oe cen bees Fen iY, ses : } Seto fii A person whe is convicted' for ie ane | whose anpogal is pending before : ~ gos mw iidins of ay ese fe we 7 ot

Court is entiied fa soniv for bal ater he has undergone 8 sunirman of

HICHON Fy

y Peet at cogea Sayes oA Rasen Saline 2} Grant of ball in favour of parsons tauing i ft} SUS shel be subject Q

i} in dhe FOHOWING G categories of cases, ie coradcfs wil not be entitled fo be refeased ay ball, desote ther satis f2} 5

fwo Aafanwnag candiians apart fra usual « Pra : vp pod

fT) ie ALP SUS fs on bal pus! be

35 ey £¥ raises Selo 2

12 Crinynal Appeals; &

: = feo awa pee es ~ " ers of 50 2 FRSOSCUYS Potoe Stations ance in a month RY

Inatructions furnished by the igi Superintendent are placed on record by the fearmead Public Prasecuter. Accerding to the said instructions, the conduct of the petitioner is satiefectaury and he has completa more than Ave years of actual sarience. H ia not the case of the prosecution that the inetant case falls under the exceptions aa mantonad In the aforesaid dacisian.

For the aforesald reasons, thiccoctitan is allowed, directing enlargamant of the petitioner an ball subject to the-pettioner furnishing a persanal bond af Rs.$0,000)- (Rupees Filty Thousand only} with nee sureties for the aum each ts the satisfaction of the Court of the learned Additional Judicial Magistrate of First Glass, Addanki. His made claar thatthe petitioner ahall attend before the said Court on one day in ihe first woek of avery month pending appeal and ¥ the same ia not adhered to, the same be brought ta the notice of this Court for ABaSING Necessary order for cancellation of bail. Nh is further made clear that at

the time of hearing the appeal, the petitioner shall be present before this Court"

TRE VER SOPYH

Te, The Add#ional Jucicia! Vig strate: wal Gla ass, Addanki, - The Superintendent, Open air Jal Gragole, The Station House Officer, Mecararmnetia Palice St tation, Prakasam District,

Cine CC to Sr. Venksteswarlu Sanisatty, Advocate POPC]

Twa COs fo Public Prosecutor, Nigh Court of Andhra Fradash (OUT Two spare copies

™ Oy OR Be be fed oe

en

HIGH COURT

DATED OSS /2NS3

ORDER

uA No. TOF 2023 IN CRLA NOs 1G? OF 2079

SUE SSS

ALLOWED

hhhhK y Les espa

sete

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