Andhra Pradesh High Court - Amravati
Saina Venkat Rao Venugopalarao vs State Of Ap., on 2 May, 2023
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARJ
TUESDAY, THE SECOND DAY OF MAY, ~~
"o THOUSAND I.AND TWENTY T_H_R_:Errp^,AT
pRESENT'|
THE HONOURABLEpsRRiSJEuNsTT'llCE A V SESHX,sAl ``:=L;`tr:r`t={.`-i'=-1
AND
THE HONOURABLE SRI JUSTICE DUPPALA VENKATAJRTAdz#ANA
IA No- llNOF 2023 _ u=''/
IN ,
CRLA NO-. 378 OF 2018
~3:i¥aeevine|'nkat Rao @ VenugOPalaraO, MeelagramaPadu (V), H/o SalnlPeta, Palasa
Mandal, Srlkakulam Dlstrlct, through Salna Adlvayya, S/o Chlnnayya, aged 71 years,
(father of the accused) ...petitioner/Appel'ant
:.,.AND - I
High Court Of Andhra
Jp¥aedSetsahteatOfAALnadrharvaatph[ad esh Th roug h PtibllC P roseCutO r ,
...Respondent/ Respondent
that in the circumstances
f¢z'zJ+
f¢/'7 petit'lon under
petit'lon under section
section 389(l)
389(1)I _']`J:I_:.I
OTof Cr,.lP.C
u'J.r.Tu praying
I,lQyll,g
-.^ -I ,r`nnr+ nf `l,---
stated ln the memorandum of grounds'filed -ln.support of the petltlon the Hlgh Court
may be pleased to enlarge the petltloner on ball ln crl A No 378 of 2018, on the
g2roolu#donOfthSeefT:nogf tfLveeH¥::r%OOufrfSentenCe, Pendlng dlSPOSal Of CRIA No 378 of
counselforthe pet|ltIOner .. SrI PS PSURESH KUMAJ€
counsel for the Respondent -.PUBLIC ,PROSECUTOR
ITheCourfmad:#fOHd#n/g++r url i
ORDER..
''This -lS an application, filedr under section 389(1) of the Code Of
criminal procedure, seeking ba-lI. r
\he `Dreferred by the Petitioner-accused
Main Cr-lm|lnal Appeal CameGtO `be `Preferred by the Petll,lullt=I-a.V____
No. "=aa:=S=T+i:,==d=rmr==i i=+=d 29. ` 2-20.+ I.,i.SS_e_a_bb+i :nh=se=sOs+oitnsOtatshee
learned vl Addit-lOnal Distr-lot and Sessions Judge, Sompeta, in Sessions Case
No.45 of 2O14. By way Of the Sa-ld judgment, the learnedZsessions Judge
convicted the accused No.1-petitiOne+ herein and Sentenced him tO undergo
TCI Og i:=u\se =m`np=\saoGn-=eGn= :i i -l ifer i:: -ih €¥6+i+= n_=_e_ P_+_n:=^hl=#munnr=seornSmeec=lto +a: 0: =
of I.p.c., and also sentenced him to~undergo rigor?f#frmpr-lsonment for two
years for the offence punishable under` slect-lan 498-A I.P.C., and also tO Pay a
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i~='`- `.
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fine of Rs.1O,OOO/-, I-n default, to su,fJerTigorous imprisonment for six months,
apart from other punishments.
i ln thl's applicatI-On, the petitioner I-s.seekl-ng ba" by placl-ng reliance on
the judgment of the composl-te High co,u#oflAndhra pradesh in the case of
+Bafchu Rangarao and ore , vs , sfafe of4nchra prat/esh reported in [2016(3) ALT
(crimI-hal) 505 (AP)]| ln tlle said ju,dgment, the court lal'd down the following
gu,'dell-nes, while considering the ba" ~a`pplicatjons of the present naturell
":1e)fo:epteh;ssocn::i_:sane,::::i.e_a_i_:_;. Iif.e a_n; ;;::eY=-p:lal ; :saTpuer:':ing
b::noir: :h:a:fo;:art `i,:_e.n_i:i:_:.to app ly -for ;:i I -;;i-==hHa¢sa lu :dePregnoa:ne9a
minimum of five years imprisonment foIIowi;;`;ir';o':av;ctui:: ,.
(:)ub:er:tn::fbi.ba:I^:nJ f_a_:_0_:r :I I p=r5ons,,i,ailing in (1) supra shall be
sJua::eSC: Dt:rib:tSangdo_a_a,_c.and uct i p the I+alit:;;s ;:p;;e; lb; uthH:reSsnpa:lot:vee
Jail Super-Intendents; I :*
i. i1. i-. ;l_I ...J.
(3) In the following categorie: '<:ases, the convicts will not be
-;;;-(i-) :vu::a:'easea
entitled onon
to be released bail, ,:=S`pit=. their satisfying the criteria in (1)
bail, \ \ +\
and (2) supra: I !3^::'-::``-:
.. `+-- `J!
The offences relating to rape
€6 dp.i€d with ____.__.
murder ofv,minor children
,,,I,,Ur CnI,aren
dsaec:::;s:tuhradehrfffaonr^g^a_i nl:.:i_:nira5xp for ra ;-:-a-:: -ki;I'i n'; ":; rthCen I:aurbeI:c
soeffrveanncte:: tnha:::_:_a:e1: :_ailing.uJfeer the Nationa; ::;:,i;I ;:: aPnud":'hCe
•if .6'_
offences pertaining to narcoticd cjrtid€. I
(4c)a:d::.II:ngerahn.:i,n^g._b:i_I'.the two_ foil;¥g conditions apart from usual
cDOrnedsl:i:otnshahfa^vr: i:L:e :: PO.Sea, vi¥{1i) ihe ap i:;I-;-nt-sr:; `;:; I : uusStu::
pAr:SDeena:s_.b=fn:re,.:h.eL:_0:rf =t tP; time of -;earl;-; :;' t~;:":r"ismlinDaeI
Aopnpceeailns ;aa::n(+2h) :_:I :.ust. r:_ion.in th; r::;;;i:v:'p:'IIiece-sr::tli:anls
once in a month during the bail period."
Instructions furnished by thela" superintendent are placed on record
by the learned publl-a Prosecutor.-Ace-ording+ to the sal'd l'nstructI|OnS, the
I-'|\
conduct of the petitI-Oner I-s satisfactory aond he has completed more than five
`'
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#=,i--+.i'`*
.,
years of actual sentence. lt -ls n€€~the#ase of the prosecution that the instant
case falls under the exceptions as mentioned in the aforesaid decision.
For the aforesaid reasons, thi<S,B9titiOn iS allowed, directing enlargement
of the petitioner on bail subject to the petit-loner furn|lsh-lng a personal bond of
Rsl5O,OOO/- (Rupees Fifty Thousand Only) With two S~qpe`flr:S for the like Sum
each to the satisfaction of the coquct of+he learned Judicial Magistrate Of First
-.)I I =i`.
class, Palasa. lt iS made Clear that the 1Petit-lOner Sha" att.enaz before the Said
i
court on one day in the first week of every month, pending appeal and if the
same is not adhered to, the same be brought to the not-lc64rof this court for
pass-lng necessary order for cancellation of bail. lt is further made clear that at
the time of hearing the appeal, the petitioner sha" be present~bef6lr~e th-ls
•~ I_ ,_J± I U6
Court." I)
SD/_ A.VIE.JAVA r3J®`E3u
+i`€3 S I g,'rANl- { i_ l`'=l i rj I,-i3lA P`
Q'
IITF{U'E GIOPYII
ForA```\\ §EC'nON C`,Fr-!CrT`
/
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To' 1,_.,of~i-he Judicial Magistrate Of First-6l'ass¢,r' palasa, srikakulam District.
2:z The VI Additional District and -Sessions,Judge, Sompeta.
3. One CC to SRl. P S P SuRESH KUM.AR Advocate [OPUC]
4. ,,Two CCs to Public Prosecutor (Ap) H'fi5h Couit of Andhra Pradesh [OUTl
5. OnespareCOPy
CVSS
HIGH COURT
AVSSJ &
DVRJ
DATED: 02/05/2023
ORDER
IANo.1 OF2023
lN
CRLA NO: 378 OF 2018
DIRECTION
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