Andhra Pradesh High Court - Amravati
P Rathaiah vs The State Of Ap on 16 October, 2023
[ 3430 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
MONDAY , THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY THREE
'PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKAT! MANAVENDRANATH ROY
AND
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO.
IA No. 1 OF 2023
IN
CRLA NO: 681 OF 2019
Between:
1. P Rathaiah, S/o.Veeraiah, aged about 42 years,
2, Patibandla yohan, S/o. Veeraiah, aged about.51 years
Both are R/o, Patibandia Village, Pedakurapadu Mandal, Guntur District
...Patifioners/Appeliants/Accused Nos. 2 & 3
(Petitioner in CRLA 681 OF 2019
on the file of High Court) "
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High court of
Judicature for the state of Andhra Pradesh, Amaravathi
...Respondent/Compiainant
{Respondents in-do-)
'
Petition under Section 389 (1) of Cr.P.C., praying that in the
circumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to suspend the operation of sentence
by releasing the Petitioners/Accused No.2 and 3 on Bail in Sessions Case
No.742 of 2011 on the file of the Court of the {I Additional District and
Sessions Judge, Guntur, dt.30.07.2019, Pending disposal of CRLA No. 681
of 2019, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the order of the High
Court dated 28.08.2019 made in |.A.No.1 of 2019 and upon hearing the
arguments of Sri Harinadh Nidamanuri Advocate for the Appellant and of
Additional Public Prosecutor for the Respondent, the court made the following
ORDER .
"This petition is filed seeking interim bail to the petitioners to
enable them to attend the marriage of the son of the second petitioner.
Heard learned counsel for the petitioners and learned Additional
Public Prosecutor for the State.
The petitioners are A2 and A3 in S.C.No.742 of 2011 on the file of
learned If Additional District and Sessions Judge, Guntur. They are
brothers. Appeal preferred against the judgment of their conviction and
sentence is pending. They are now undergoing imprisonment in the said
case.
It is stated that the marriage of the son of the second petitioner is
scheduled to be held on 20.10.2023. Therefore, they prayed to grant
interim bail to them to attend the said marriage.
Learned Additional Public Prosecutor, on instructions, would
submit that it is true that the marriage of the son of the second petitioner
is scheduled to be held on 20.10.2023 at about 11:30 AM at R.C.M
Church, Patibandla Village. The petitioners have also produced copy of
the wedding invitation in proof of the fact that the marriage of the son of
the second petitioner scheduled to be held on 20.10.2023.
Therefore, interim bail as sought for is granted to the petitioners
for a period of one week, commencing from 18.10.2023 till 25.10.2023.
They shall be released on interim bail on execution of personal bond for
Rs.50,000/- each with two sureties for a like sum each to the satisfaction
of the Superintendent of Central Prison, Rajahmundry. They shall report
before the Superintendent of Central Prison, Rajahmundry by 5:00 PM
on 25.10.2023." |
ee eminIVASA PRASAD
| _§, SRINIVASA PR
i St SSISTANT REGISTRAR
Born
}
TRUE COPY// BT
ForA | SECTION OFFICER
To
The ff Additional District and Sessions Judge, Guntur
The V Addl. District & Sessions Judge, FAC II Addl. District & Sessions
Judge, Guntur
The ff Additional Junior Civil Judge, Sattenapalli, Guntur District.
The Superintendent, Central Prison, Rajamahendravaram
The Inspector of Police, Amaravathi Circle, Guntur District.
Two CCs ta the Public Prosecutor, High Court, A.P. (OUT)
One CC to Sri Harinadh Nidamanuri Advocate [OPUC]
Two spare copies.
Nm =
ON OM dw
HIGH COURT
CMIR,J & TRR,J
DATED:16/10/2023
LIST THE MATTER AFTER SIX (06) WEEKS.
ORDER
IA No. 1 OF 2023
IN
CRLA NO: 681 OF 2019
DIRECTION
