Shaik Nagur Vali vs The State Of Andhra Pradesh
2023 Latest Caselaw 5135 AP

[ 3327)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT :
THURSDAY ,THE NINETEENTH DAY OF OCTOBER
WO THOUSAND AND TWENTY THREE
"PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDD
tA No. 1 OF 2023
iN
GRLA NG: 780 OF 2023
Batweean: .
Shaik Nagur Vall, S/o. Shaik Shaohi, Aged about 32 years, Petty Business,
Rio Pilelagadda, Piduguralla Town, Palanadu (Gunius) Oisirict.
._ Pettiansr(s}
iPatitioner in ORLA 780 OF S089
on the fie of High Cour}
AND
The State of Andhra Pradesh, Ren., by Public Prosecutor, High Court af AP.
at Amaravathi.
_ Respondent(s}
(Respornients i-cdo-}

Counsel for the Petitioner : SRI NANODIREDDY VISHNU VARDHAN
REDDY
Counsel for the Respondent -PUBLIC PROSECUTOR (AP}

Petifion under Section 289 4) af CrP... praying that in the
circumstances slated in the memorandum of grounds fled In support of the
petition, fhe High Court may be pleased in sussend the senlence imposed by
fhe judgment in S.C.No. 60 of 2018 dated 10.16.2023 by Special durige for
Trial of Offences Under The Protection of Children fromm Sexual Offences Act
(POCSO ACT), Guntur, and release the Appellant/Accused on bail, Pending
disposal of CRLA Na. 790 af 8023, on the fle of the High Court,

The caurt while directing issue of nofing fo the Respondents herein fo
show cause as io why this application shauld not be complied with, made the
following arder.(The receipt of this order wil be deemed to be the reasipt of
haliog in ths case).

ORDER

"Sentence of imprisonment imposed by the Court below alone is suspended pending disposal of the Criminal Appeal, The petitioner herein shall be enlarged on ball on his executing a personal bond for a aum of Re. 10,000) (Rupees ten thousand only} with Qve sureties for the like sum each to the satisfaction of the learned Special Judge for Trial of C¥fences under the Protection of Children from Sexual Offences Act, {POSCO ACT), Guntur."

= *.

PRUE COPY!

For & SECTION OFFICER

Fa,

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The Special Judge for Trial of Offences under the Protection of Ghildren from Sexual ONieneas Act, (POSCO AQT), Guntur

The Superintarvient, Central Jal, East Godavari District

The Station House officer, Piduguraila Police Station, Painadu District ne OG io Si Nandireddy Vishnu Varchan Reddy Advocate [ORC] Two (0s to Public Prosecutor, High Court of AP [CHIT]

One spare capy .

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HIGH COURT

SRE,

DATED TST O2023

ORDER

i& No. 1 OF 2023 IN @RLA NO: 780 OF 2023

DIRECTION