Andhra Pradesh High Court - Amravati
S.Akbar vs State Of Ap., on 8 May, 2023
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMAR
MONDAY ,THE EIGHTH DAY OF MAY
TWO THOUSAN-D AND TWENTY THREE
I.PRESENT:
THE HONOURABLE SRI JUSTICE A . V . SESHA SAI
AND
THE HONOURABLE SRI JUSTICE DUPPALA VENKATA RAMANA
IANo.1 OF2023
lN
CRLA NO: 712 OF 2018
Betwee n :
s.Akbar, S/o Abdul Azeez, Aged about 44 years, D/No. 15-1655, Lalu Garden
chittoor, Chittoor Distr-lot.
. . . petitioner/Accused
(Appellant in CRLA 712 OF 2018
on the f'Ile Of High Court)
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, H'lgh Court of
Judicature at Amaravathi.
... RespondenVRespondent
(Respondents in-dO-)
counsel for the petitioner : sri G VIJAYA SARADHI
counsel for the Respondent :PuBLIC PROSECUTOR (AP)
petition
tI(Ion under
uTluel section
Ot;ul]ull 389(1) of Cr.P.C
uuu\I, V, _-.. ._ praying
I___, _that 'ln the
_______I +I.ACircumstances
JIVZlr,I+inn n1
stated -ln the petition, the High Court may be Pleased tO SuSP.end the eXeCut'lOn Of
se ntence passed in s.c.No. 139 of 2015 on the file Of Pr'lnclpal SesslonS Judge,
Chittoor,
`Jl'llLVu], judgement
Ju`+=J`,,-,--.I dated
______27-ll-2017, andI,,release theIJ:^L-r^Ilr+
_ _I: I.L_ Petitioner On baH Pending
disposal of CRLA No. 712 of 2018, on the file Of the High Court.
The petit-lOn coming On for hearing, upon Perusing the Petition and the Order
of the High Court dated 08.03.2018 & 22.10.2018 made herein and upon hearing the
arguments of G VIJAYA SARADHI Advocate for t.he Apeliant(S) and Of Public
prosecutor for Respondent,The Court made the fOllOWlng
ORDER
'{This -ls an application, filed under Section 389(1) of the Code of
cr-lminal procedure, seeking bail.
Main criminal Appeal came to be preferred by the petitl-oner-accused
against the judgment dated 27.ll.2O17, passed by the court of the learned
princl-pal sessions Judge, chittoor, I-n sessl-ons case No.139 of 2O15. By way
of the said judgment, the leamed sessions Judge convI-Cted the accused-
petitioner herein for the offence punishable under sections 3O2 I.P.C., and
sentenced to undergo "fe I-mprisonment to pay fine of Rs.goo, I-n default, to
suffer sI-mPle I-mPriSOnment for one month.
In this application, the petI-tiOner I-s seeking ba" by placI-ng reliance on
the judgment of the compos,-te Hl-gh court of Andhra pradesh in the case of
B^:tTCh:._:am:::lr\aoE^aEnd,.O=.-, ys-, _State of Andhra pradesh r:::;:;--;: :::lie;:)
ALT (Criminal) 505 (AP)I. In the said judgment, the court laid down the
€_\\____=__
followI-ng guI-delines, while considering the bail applications of the present
nature.I
"!1e)fo:eptehrissocno:%i_:sane,:+:avft,e^d_f_a_r,`I_ifl: _:,nd..wpos? appeal is pendi ng
bme:noir: :h#h:::an ` :=.e,:i:I±_a_s i_a_ _a_p_p I ;: ;.5 r.:ia-i _I ' :ir:r-h : rhracsa 'u :SdePregnoa:nega
minimum of five years imprisonire;i ir;II:;;;g`;i-s' :o\:i;ct;::;
(s2)uh:a:.:tn:^o:5.ba!::nJ i_a_V_a_::_ .of p.:rs?n_s fail,ing -In (1) supra shaN be
sJua:!eSCutbte:rib:tsangdo.and,_c.onduct i n-the jail,/ i:: -I;:ap;ie: lb;;hP;res:"pa:lot:vee
Jail Superintendents;
(3e)nt:I:a:h,e^ fh:II.o^:I:_g_JCa_i_egLO_ri.es. of _cos_es, the convicts w-Ill not be
eannt:tI(e2: :OuDbrea:eleased on bail, despite ir;ri'r :-:t`isir\;;;;®e cWr;:'er:aO;n 71e)
and (2) supra:
Tdhae£noi#ven:,srAr^e!a,t!:g~_i?_ r?_?? COuPIed_with murder of minor children
dsaec::thy:tuhradehrfffaonr^gaa_i :: ,:i_a_n?_p_i.i n a -:I;-; _-;= ;_-:-a-:,--k i;, 'i nI: I :; rthCen #rb: :c
soeffrveann._:: thhaeri::_:_n~c= f_a_I!_-I_n_g..a;!er-the NairI-i;;;I' ::;;:,; I;;t€ aPnudu:'hGe
offences pertaining to narooftic drugs.
(:)a:d::Iilheng.rahn1:-I,:g,^bLai_I ,.. I_e_yo. fo.IIow_-I_ng COnditi'ons apan from usual
coorne::::a+nshahfa^:^e i,oL:e ::_P_o|se? , :iz. , (_1 ) -th-;;;dr-:-nt:roa: -;:;I:uusStuba=
present before the court at the riise of --;;:;;;'; ;;I tw;:I I:rui-mli::,
Appeals; and (2) they must report in the respective Police Stations
once in a month during the bail period."
Instructions turn-lshed by the jail Superintendent are Placed On record
by the learned public Prosecutor. According tO the Said -Instructions, the
conduct of the petit-loner is satisfactory and he has completed more than five
years of actual sentence. lt -ls not the case of the prosecution that the instant
case falls under the exceptions as mentioned in the aforesaid decision.
For the aforesaid reasons, this Petition iS allowed, d-lreCting enlargement
of the petitioner on bail in s.c.No.139 of 2015 on the file of the Court of the
learned principal sessions Judge, Chittoor, Subject tO the Petitioner furnishing
a personal bond of Rs.15,000/- (Rupees Fifteen Thousand Only) With two
sureties for the like sum each to the satisfaction of the court of the learned lV
Additional Judicial Magistrate of First Class, Chittoor. [t is made Clear that the
petitioner shall attend before the said 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 notice of this court for passing nJecessary order for cancellation
of bail. lt is further made clear that at the time Of hearing the appeal, the
petitioner shall be present before this Court."
sd/-G. SRINIVASA REDDY
//TRUE COPY//
F o I A;Ss Ss ll SsTTA;NNT#EEGG II SsTTR:A;R:
Tol
1. The Principal Sessions Judge, Chittoor.
2. The lV AddI. Judicial Magistrate of First Class, Chittoor , Chittoor District.
3. The Superintendent, Central Prison, Kadapa.
4. The S.H.O., Chittoor I Town Police Station, Chittoor District.
5. One CC to SRl. G VIJAYA SARADHI Advocate [OPUC]
6. Two CCs to PUBLIC PROSECUTOR, High Court ofA.P[OUT]
7. Two spare copies.
psk
HIGH COURT
A VSqu
DV qu
DATED.. 08/05/2023
BAIL ORDER
/
IANo.1 OF2023
IN
CRLA NO: 712 OF 2018
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