K.Simon vs State Of Ap
2023 Latest Caselaw 3062 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:          Crl.A.No.126 of 2019

                             PROCEEDING SHEET

Sl.
                                            ORDER

No      DATE
10    11.05.2023   AVSS, J & DVR, J

                                      IA.No.2 of 2023

Heard Sri Syed Ghouse Basha, learned counsel for the petitioner and learned Public Prosecutor for the State.

Petitioner is Accused No.4 in Sessions Case No.413 of 2013 on the file of the Court of the X Additional District & Sessions Judge, Gurazala.

By way of the impugned judgment in the appeal, dated 29.01.2017, the learned X Additional District & Sessions Judge convicted the petitioner - Accused No.4, along with certain others, for the offences punishable under Sections 147 r/w 149 IPC, Section 148 r/w 149 IPC, 302 read with 149 IPC and 506 r/w 149 IPC and sentenced him to undergo life imprisonment, apart from other punishments.

In the present application, it is stated that the marriage of the daughter of the petitioner is fixed on 22.05.2023 at Telugu Baptist Church, Obulesunipalle, Durgi Mandal, Palnadu District

and presence of the petitioner is very much required to perform the customary rites apart from undertaking certain other arrangements also.

Instructions received from the Sub- Inspector of Police, Durgi Police Station, are placed on record by the learned Public Prosecutor and according to the said instructions, the Sub-Inspector of Police, Durgi Police Station, enquired about the marriage of the daughter of the petitioner with the Village Revenue Officer. The statement of the Village Revenue Officer is also enclosed with the said instructions, which confirm about the marriage.

Having regard to the above reasons and taking into consideration the submissions of the learned counsel for the petitioner so also learned Public Prosecutor, this Application is allowed directing enlargement of the petitioner-A4, on bail, in S.C.No.413 of 2013 on the file of the Court of the X Additional District & Sessions Judge, Gurazala, on condition of the petitioner executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousands only) with two sureties for the like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Macherla, for the period commencing

from 18.05.2023 to 30.05.2023. It is also made clear that by 05:00 PM on 30.05.2023, the petitioner shall surrender before the jail authorities.

IA.No.1 of 2023 At the request of the learned Public Prosecutor to get instructions, post on 12.05.2023.

________ AVSS, J

________ DVR, J

Vjl