S. Babu vs The State Of Andhra Pradesh
2024 Latest Caselaw 7173 AP

Andhra Pradesh High Court - Amravati

S. Babu vs The State Of Andhra Pradesh on 13 August, 2024

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

    MAIN CASE NO: Crl.R.C.No.696 of 2024

                           PROCEEDING SHEET

SL.   DATE                          ORDER                             OFFICE
NO.                                                                    NOTE
01 13.08.2024   Dr.VRKS, J

                                  I.A.No.1 of 2024
                       Heard both the learned counsel.

                       Perused the record.

                       This application is filed under Section 5 of
                Limitation Act to condone the delay of 648 days
                in filing the revision.

                       The learned Assistant Public Prosecutor
                appearing on behalf of the respondent No.1-state

and Sri Jnana Teja, learned counsel appearing on behalf of the respondent No.2-complainant.

The respondent No.2-complainant filed a complaint, which led to the initiation of the prosecution and the subsequent conviction of the revision petitioner.

The learned Assistant Public Prosecutor is appearing on behalf of the respondent No.1-state and learned counsel appearing on behalf of the respondent No.2-complainant submit that they have no objection for allowing this application.

(Contd..) Considering the facts mentioned in the

SL. DATE ORDER OFFICE NO. NOTE affidavit and submissions of both the learned counsels, the delay is condoned, and this petition is allowed.

This revision petitioner was convicted by both the trial Court and the Appellate Court. Pursuant to the Judgment, he is currently serving his sentence.

The present application is filed seeking suspension of the sentence and release on bail.

Both the learned counsels submits that this matter has been compromised, the necessary papers have been submitted, and the parties will attend the Court on the next occasion.

In these circumstances, this application is allowed and the fact that the convict is in prison, the sentence of imprisonment alone is suspended, pending disposal of the Criminal Revision Case, and the petitioner /Accused shall be enlarged on bail on his executing personal bond for a sum of Rs.5,000/- (Rupees Five Thousand only) with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First Class (Special Mobile Court), Kurnool. (Contd...)

SL. DATE ORDER OFFICE NO. NOTE

For hearing, list the matter after two (02) weeks.

                                               __________
                                               Dr.VRKS, J
             SDP



SL.   DATE   ORDER   OFFICE
NO.                   NOTE