Battina Naga Chiranjeevi ... vs The State Of Andhra Pradesh
2023 Latest Caselaw 1434 AP

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                IN THE HIGH COURT OFANDHRA PRADESH AT
                       WEDNESDAY ,THE FIFTEENTH DAY OF MARCH                     `t`' "
                         ll^/O THOUSAND AND TWENTY THREE
                                     :PRESENT:
                  THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                                         IANo.1 OF2023
                                                 lN
                                     CRLA NO: 219 OF 2023
      Between:
      Battina Naga Chiranjeevi @ Chiranjeevi, S/o. Venkata Padma Rao,Aged about 28
      years, R/o. Penumalli Village,Pedana Mandal, Krishna District.

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

                                                                            ...Respondent(s)
                                                                        (Respondents in-do-)
      Counsel for the Petitioner : Sri NARASIMHA RAO GUDISEVA

      Counsel for the Respondent : PUBLIC PROSECUTOR

             Petition under Section 389(1) of Cr.P.C praying that in the circumstances
      stated in the memorandum of grounds filed in support of the petition, the High Court
      may be pleased to suspend the sentences passed by the Trial Court in Judgment
      dated 06-03-2023 in S.C.No.197 of 2022 on the file of the Court of the Special Court
      for Speedy Trial of Offences under protection of children from Sexual Offences Act,
      2012, Krishna, Machilipatnam by granting bail to the petitioner/Appellant , Pending
      disposal of CRLA No. 219 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).

      ORDER

tfSentence of imprisonment l'mposed by the court below alone is

suspended pending disposal of the Criminal Appeal, on condition of the petitioner surrendering before the learned special Court for speedy trial of offences under Protection of Children from Sexual Offences Act, 2O12, Krishna District at Machilipatnam, and on such surrender, the petitioner shall be enlarged on bail on executing a personal bond for a sum of Rs.10,000/-

(Rupees ten thousand only) with two sureties for the like sum each to the satisfaction of the learned special court for speedy trial of offences under protection of ch'lldren from sexual offences Act, 2012, Krishna District at Machilipatnam."

Sd/-B. Prasada Rao ASSISTANT TRAR I //TRUE COPY// For ASSISTANT TRAR To,

1. The Special Court for Speedy Trial of Offences under Protection of children from sexual Offences Act, 2012, Krishna, Machilipatnam.

2. One CC to SRl. NARASIMHA RAO GUDISEVA Advocate [OPUC]

3. Two CCs to PUBLIC PROSECUTOR, High Court ofA.P[OUT]

4. One spare copy.

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® HIGH COURT /

SRKJ

DATED: 15/O3/2023

BAIL ORDER

IANo.1 OF2023 IN CRLA NO: 219 OF 2023

ALLOWED

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