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M.V.V. Satyanarayana vs The State Of Andhra Pradesh
2024 Latest Caselaw 6620 AP

Citation : 2024 Latest Caselaw 6620 AP
Judgement Date : 1 August, 2024

Andhra Pradesh High Court - Amravati

M.V.V. Satyanarayana vs The State Of Andhra Pradesh on 1 August, 2024

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

    MAIN CASE NO: Crl.P.No.4287 of 2024

                            PROCEEDING SHEET

SL.    DATE                        ORDER                                  OFFICE
NO.                                                                        NOTE
05. 01.08.2024   Dr.VRKS, J

                                  I.A.No. 2 of 2024

                        The    victim-cum-de    facto     complainant
                 seeks impleadment in this bail hearing.          The
                 learned Senior Counsel appearing for the victim-
                 cum-de facto complainant cites 2022 LiveLaw
                 (SC) 376, a Judgment of the Full Bench of the
                 Hon'ble      Supreme   Court    of     India,   which
                 specifically addressed the victim's right to
                 participate in a bail hearing. After analysis, the
                 Lordships affirmatively held that the victim is
                 entitled to participate in the bail hearing.     It is
                 also noted that the victim is entitled to appeal
                 against acquittal and that permitting the victim to
                 participate in the bail hearing serves the ends of
                 justice.

                        Considering that there is a learned Public
                 Prosecutor representing the respondent-state in

this prosecution initiated by this Court, this Court is of the opinion that allowing the victim to participate would ensure equality of hearing. Therefore, the petition is allowed.

The Registry is directed to carry out the

SL. DATE ORDER OFFICE NO. NOTE necessary amendments to the criminal petition.

List the matter on 07.08.2024.

Interim Order granted earlier shall stand extended till then.



                                               __________
                                               Dr.VRKS, J
             SDP



SL.   DATE   ORDER   OFFICE
NO.                   NOTE
 

 
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