Vadde Srinivasulu vs The State Of Andhra Pradesh
2024 Latest Caselaw 7131 AP

Andhra Pradesh High Court - Amravati

Vadde Srinivasulu vs The State Of Andhra Pradesh on 12 August, 2024

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.340 of 2023 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

03. 12.08.2024 KSR,J & SRK,J (per Hon'ble Sri Justice K.Suresh Reddy)

I.A.No.1 of 2024

The present application is filed by the petitioner/appellant/Accused No.2 under Section 389 (1) of Cr.P.C., seeking her release on bail by suspending the sentence of imprisonment imposed by the learned Principal Sessions Judge, Kurnool, vide S.C.No.270 of 2016, dated 12.07.2017, pending the present Criminal Appeal before this Court.

2. The learned counsel for the petitioner/appellant contends that immediately after pronouncement of judgment, the petitioner/appellant/Accused No.2 was taken into custody and she is undergoing imprisonment in Central Prison, Kadapa. He further contends that the petitioner/appellant/Accused No.2 has already served seven (07) years, three (03) months and fourteen (14) days of actual sentence as on 29.07.2024. The learned counsel for the petitioner/appellant further contends that as the appeal is of the year-2023, it takes some more time to come up for "Final Hearing". As such, he requests this Court to enlarge the petitioner/appellant/Accused No.2 on bail, as she is 73 years old aged lady.

3. On the other hand, the learned Assistant Public Prosecutor, on instructions, states that the case of the

petitioner/appellant/Accused No.2 has not fallen within the prohibitory categories as envisaged in Batchu Rangarao and others Vs The State of Andhra Pradesh (Crl.A.M.P.No.1687 of 2016 in Crl.A.No.607 of 2011).

4. In view of the same, this Court is inclined to enlarge her on bail by suspending the sentence of imprisonment imposed by the learned Sessions Judge pending the present Criminal Appeal.

5. The petitioner/appellant/Accused No.2 is directed to be released on bail on her executing a personal bond for Rs.10,000/-(Rupees Ten Thousand only) with two (02) sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Kurnool.

6. The petitioner/appellant/Accused No.2 is directed to report before the Station House Officer concerned, once in a month i.e., 1st of every month. The petitioner/appellant/Accused No.2 is also directed to appear before this Court whenever the case stands posted for hearing.

7. Accordingly, with the above directions, this application is allowed.

__________________ K.SURESH REDDY,J

_______________________ K. SREENIVASA REDDY,J

RSI/TSNR