N Nirmala vs The State Of Andhra Pradesh
2023 Latest Caselaw 5568 AP

Citation : 2023 Latest Caselaw 5568 AP
Judgement Date : 17 November, 2023

Andhra Pradesh High Court - Amravati

N Nirmala vs The State Of Andhra Pradesh on 17 November, 2023

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Crl.R.C.No.1038 of 2023

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No NOTE

01. 17.11.2023 TMR, J

Crl.R.C.No.1038 of 2023 Admit.

Notice.

I.A.No.1 of 2023

Dispensed with for the present.

I.A.No.2 of 2023 It is an application filed seeking to enlarge the Petitioner/Appellant on bail pending disposal of this present Revision case.

As seen from the record, the Petitioner was convicted by the Judicial Magistrate of First Class, Pakala, Chittoor District, (for short, 'the trial Court') on 07.08.2017 and he was sentenced to undergo simple imprisonment for a period of two years and ordered to pay a fine of Rs.10,05,000/- (Rupees Ten Lakhs Five Thousand only).

Aggrieved by the said Judgment, the Petitioner preferred Criminal Appeal No.234 of 2017 on the file of I Additional District and Sessions Judge, Chittoor (for short, 'the 1st Appellate Court') and the 1st Appellate Court disposed the Appeal on 10.11.2023, whereby, the Petitioner is sentenced to undergo simple imprisonment for a period of one year instead of two years.

Learned counsel for the Petitioner undertakes to deposit 20% of the compensation amount within six weeks from the date of this Order.

It is submitted that the Petitioner/Accused was in Sub Jail, Chittoor, now he has been lodged in Central Prison, Kadapa.

Considering the submissions made and on perusal of the Judgments of both the Courts, this Court is inclined to enlarge the Petitioner on bail with the following conditions:

(1) The Petitioner/Accused shall deposit 20% of the compensation amount awarded by the trial Court within four (4) weeks from the date of receipt of copy of this Order.

(2) The Petitioner/Accused shall execute a bond for Rs.25,000/- (Rupees Twenty Five Thousand Only) with two sureties for the like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Pakala.

(3) It is made clear that in the event of failure of the Petitioner/Accused to deposit the amount within four weeks, the trial Court is at liberty to take steps against the Petitioner/Accused in accordance with law.

______ TMR, J

SAK