Rentapalli John Abraham, ... vs The State Of Ap., Rep Pp.,
2023 Latest Caselaw 3058 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                MAIN CASE No: Crl.A.No.820 OF 2017

                          PROCEEDING SHEET

SL.     DATE                             ORDER                                  OFFICE
NO.                                                                              NOTE
11    11.05.2023 AVSS, J & DVR,J

                                  I.A.No.2 OF 2023
                        Heard    Sri     D.    Purnachandra          Reddy,
                learned       counsel    for    the    petitioner       and
                Ms. Y.L. Sivakalpana Reddy, learned Special
                Public Prosecutor for CID for the State.
                        The    petitioner      is    Accused     No.3     in
                S.C.No.38 of 2009 on the file of the Court of
                the I Additional Metropolitan Sessions Judge,
                Visakhapatnam.
                        By way of judgment dated 17.07.2017,
                the learned I Additional Metropolitan Sessions
                Judge     convicted       Accused          No.3-petitioner
                herein for the offences punishable under
                Sections 363, 120-B, 302 r/w 34 IPC and 201
                IPC    and     sentenced       him    to    undergo      life
                imprisonment apart from other punishments.
                        Earlier, the petitioner herein moved this
                Court by way of filing IA.No.1 of 2022 seeking
                his enlargement on bail. A Coordinate Bench
                of this Court vide order dated 26.12.2022
                rejected the said application.             As against the
                said    order,     the    petitioner        herein      filed
                Crl.A.No.1235 of 2023 before the Hon'ble
                Supreme Court. The Hon'ble Supreme Court
                                      2
                                                             Crl.A.No.820 of 2017



SL.   DATE                           ORDER                                 OFFICE
NO.                                                                         NOTE
             allowed the said appeal and passed the
             following order:
                  "Leave granted.
                  Heard the learned counsel appearing for
                  the appellant and the learned counsel
                  appearing for the respondent-State.

The appellant has already undergone sentence for a period of about 11 years and 08 months.

The appeal in the present case is of the year 2017. Considering the pendency in the High Court, there is no possibility of the appeal being heard in near future. Hence, a case is made out for grant of bail.

Accordingly, we direct that the High Court shall enlarge the appellant on bail on such terms and conditions as may be found appropriate.

The appeal is allowed in above terms."

Having regard to the above reasons, the Application is allowed, directing enlargement of the petitioner-Accused No.3 in S.C.No.38 of 2009 on the file of the Court of the I Additional Metropolitan Sessions Judge, Visakhapatnam, on bail, on condition of the petitioner executing a personal bond for a sum of Rs.20,000/ [Rupees Twenty Thousands only] with two sureties for a like sum each to the satisfaction of the Court of the learned Chief

Crl.A.No.820 of 2017

SL. DATE ORDER OFFICE NO. NOTE Metropolitan Magistrate, Visakhapatnam. It is also made clear that the petitioner herein shall appear before the Regional Office, CID, Visakhapatnam, on one day in the last week of every month.

________ AVSS,J

________ DVR,J Vjl