Andhra Pradesh High Court - Amravati
Kothapalli Prasad vs The State Of Andhra Pradesh on 2 May, 2023
Bench: A V Sai, Duppala Venkata Ramana
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl r[ 3381
TUESDAY ,THE SECOND DAY OF MAY
ll^/O THOUSAND AND ll^/ENTY THREE ~
:PRESENT:
THE HONOURABLE SRI JUSTICE A V SESHA SAI
AND
THE HONOURABLE S'RI JUSTICE DUPPALA VENKATA RAMANA ,
!ANo.1 OF2023 _
IN
CRLA NO: 2403 OF 2O18 J
Between : ®~
/ Kothapalli Prasad, S/o. KothapalliNagarathnam @ Karunakaran,Aged about 33
years, R/o. Bommaiahpalli (V) SC Colony, vedurukupaam Mandal, Chittoor,
District, Andhra Pradesh
.. , Pet]'tioner/Appellant
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(petitioner in CRLA 2403 OF 2018
on the file of High Court)
AND
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The State of Andhra Pradesh, Re+:;'by its Public Prosecutor, (AP) High Court of
Andhra Pradesh at Amaravathii;..+,I: ;-`',:.T`
...Respondent
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I Tr.la ..€;^;_.r' { . ch' >
(Respondents in-dO-)
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petition under section 389(1) of 6-r.p.c., praying that in the circumstances
stated in the memorandum of.:girQti:n_dS,fil6dL in Support.Of the Petition, the High Court
may be pleased to suspend the:`exe6utidn-1+c,f sentence of petitioners in sc No.166 of
2017 dt. 24-ll-20f7 on the file ofi!tth6|lll',tAddl. District and Sessions Judge, Tirupathi
and release the Petitioner on bailt'^~on:|a'hyrJ6onditions, Pending disposal of CRLA No.
2403 of 2018, on the file of the High Court.
/
The petition coming on for,hearing, upon perusing the petition and the
memorandum of grounds filed in ,support thereof and the order of the High Court
dated 08.07.2021 Jmade in I.A.N6'.1`{of 2021 of C,RLA.No.2403 of 2018 and upon
hearing the arguments of S.Madhava3-.JRa~o for the AppeIIant and of Publl'c Prosecutor
for the Respondent, the court made the following
ORDER I
llThis is an application, filed under Section 389(1) of the Code o\f
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Main Criminal Appeal-;`,¢arTie..*O:`b\e Preferred by the Petitioner-accused
against,,`.the judgment dated 24!.:`i`'1:2d1'?t, `passed by the court of the learned Ill
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Additional District and Sessiohs,'-Judge; Tirupati, in Sessions Case No.166 of
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2017. By way of the said judgrfe'nt;~a`the leamed sessions Judge convicted the
accused-petitioner herein for the'-offence punishable under Section 302 I.P.C.,
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and sentenced him to undergo .,`.imprisonment for life and to pay a fine of
Rs.500/-, in default, to suffer Sifa\P[e imprisonment for three mOnthSl
ln this application, the petitioner is seeking bail by placing reliance on
the judgment of the compd§ite Hi~g-h Court of Andhra Pradesh in the case of
Batchu Rangarao and brg.I;`;A V£'gS_`;` state.`of Andhra Pradesh reported 'ln T2016(3,
ALT (Criminal) 505 (AP)I lh*Jtth6 -i-aid judgment, the Court laid down the
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following guidelines, while cbri§i`d|6Fing`'the bail applications of the present
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nature:
"(1) A person who is conV-lcted for life and whose appeal is_pending
before this court -ls entitled to,apply for bail after he has undergone a
minimum of five years imprisonment following h-IS conviction;,
(2) Grant of bail in favour of*persons failing in (1) supra shall Pe
subject to his good condyeSIj,n,:Ill,e jail, as reported by the respective
Jail-Superinterfdents; , bl .I -` ,*
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(e3: ti',ffe#eo :oel lroe%:IansgedC g#gBO=[li }£esP: i tCeatSheeSi'r :hatei sffi nnVg-I 3htse c#± r#ao:n?1e)
and (2) supra.' , `: +`¢€,}`:5:: ` :-`-. :
The offences relating ;i ;#* jSjSPIed_with murder _pf minpr_childrep
dacoity, murder for gain`;I;REdriaPSi:bg for ransom, killing of the public
servants, the offences faIIihg',`urlder+the National Security Act and the
offences pertaining to narqotic`, drugs.,
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(4) While granting bail, thir`;two-following conditions apart from usual
conditions have to be imposed;t`viz., (1) the appeIIants on bail must be
present I]efore the Court atr`the time of hearing of the Criminal
Appeals; and (2) they must :deport in the respective Police Stations
once in a month during the`,`haiI:period.",
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Instructions furnishe:q,tot?`¥Jty'.;t*,e`.`ijalil Superintendent are placed on record
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by the learned public ProS6®`ut6+i,,ji'A'¢cording to the said instructions, the
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conduct of the petitioner is satis`fac~tory and he has completed more than five
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years of actual sentence. lt isJ'jrf6toLth-e-i_,;dJase of the prosecution that the instant
case falls under the exceptions,tf`iiStf-rib'Sf#ritii'`6ned in the aforesaid decision. `~,\
For the aforesaid reasonsf+1thiSJ'`petition is allowed, directing enlargement
of the{petitioner on bail subject t?*.,t`be petitioner furnishing a personal bond of
Rs.20,OOO/- (Rupees Twenty Th;visand only) with two sureties for the like sum
each to the satisfaction of I :t#r€`-;;,g+i96,u rt of the learned Additional Judicial
Magistrate of First class, PLjttu;#:I,I-,-I,;3+`'[t,i`iS.made Clear that the Petitioner Shall
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attend before the said colj'rt':6hJ``'`+'o-n€-jday in the first week of every month,
pending appeal and if the s'ain'6fi'S~`n'dt\l'adhered to, the same be brought to the
notice of this court for passiJ'hg,neCte:tSary order for cancellation Of bail. [t iS
further made clear that at the-ti ft66a`ring the appeal, the petitioner shall be
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present before this Court."
sd/-s. sR'N!VASA PRASAE}
ASSISTANT REG!ST
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ul(q/.FIR,[J. I CO PY//
SECTION OFF-lCER
To,
1. The Ill Additional District and ,Sees_~ions Judge, Tirupati
;`.
2. The Additional Judicial Ma`gistrat:+6f First Class, Puttur, Chittoor.
3. The Superintendent, Central Prison, Kadapa.
£ I Tohnee l3scpteocto;rrioS uproel;Oaf,il.I` Kivflaa%ehglpaagdaaroamAdCv:r::et,e?3igtoJocr] D istrict|
6. Two cos to Public.Prose-cut6r,I Hi6h court ofAP [OUT]
7,. Twospare copies, ``!,ty2,.¥r., tu_.,I;:...,,I
RVK
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HIGH COURT
AVSSJ & DVRJ
DATED:02/O5/2023
ORDER
lANo.1 OF2023
IN
CRLA NO: 2403 OF 2018
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DIRECTION `S`d `,
RS (5\
