Andhra Pradesh High Court - Amravati
Pilli Satyanarayana Sathibabu vs The State Of Andhra Pradesh on 19 August, 2024
Author: K Suresh Reddy
Bench: K Suresh Reddy
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY A*
MONDAY THE NINETEENTH DAY OF AUGUSFe™
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE k SURESH REDDY<--
AND _
THE HONOURABLE SRI JUSTICE kK SREENIVASA REDDY
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IA No. 1 OF 2024
CRLA NO: 676 OF 2019
Between:
Pill Satyanarayana & Sathibabu. So Late Venkateswarlu, Hindu, Male, Aged
38 years, Rio Pulagurtha Village, Anaparthi Mandal, Fast Godavari District.
| . Appellant/Accused
(Petitioner in ORLA AY6 OF 2018
on the fle of High Court)
AND
The State of Andhra Pradesh, Represented by its Public Prosecutor, High
Court of Andhra Pradesh at Amarayathi,
.. Respondent
(Respondents in-co-}
Counsel for the Petitioner : Sri MANGENA SREE RAMA RAO
Counsel for the Respondent -PUBLIC PROSECUTOR {AP}
Petition uncer Sections 430 of BNSS, 2023(Section S89(4) of Cr PCy
is filed praying that in the circumstances Stated in the memorandum af
grounds fled in support of the Criminal Petition, the High Court may be
pleased io enlarge him on ball in S.CLNo. 2f2 of 2017 on the fle of the family
court cum IX Addl District & Sessisns Judge East Godavari Oistrict at
Rajamahendravaram, Pending disposal of CRLA No. S76 of 2079, on the fle
af the High Court.
The court while directing issue of nofice fo the Respondents herein to
shaw cause as ta why thie applination should mot be complied with, made fhe
following order (The receipi of this order wil be dearned to be the receipt of
noties in ihe case}.
ORDER
"The present application is ied by the
pettionerfannellantiAccused under Section 389 (4) of CrP.c., seeking
his release on bail by suspending the sentence of fnprisonment
imposed by the learned Family Court-cum-IX Additional District and
sessions Judge, East Godavari District at Ralamahendravaram, vide
S.0.No.272 of 2017, dated 09.05.2019, pending the present Criminal
Appeal before this Court.
2. The learned counsel for the petiionerfannellant contends that
immediately after pronouncement of judgment, the
petiionerappellanv Accused was taken into custody and he is
undergoing imprisonment In Central Prison, Rajahmundry. He further
contends that the petitionerfappellantiAccused has already served five
(05) years of actual sentence. The learned counse! for the
petitioner/appeliant further contends that as the appeal is of the year-
2049, K takes same more time to come up for "Final Hearing'. As
such, he requests this Courl fo enlarge the netitioner/anpellanvAccused
en ball m terms of the order passed by the Combined High Court in
Setehu Rangarso and others Vs The Stefe of Andhra Praciesh
(Crh AAP No. 188? of 2078 in OrLANo. SOF of 2077)
3. On the other hand, the learned Assistant Public Prosecutor, on
instructions, States thal the case of the pettlioneriappellant/Accused has
not falien within the prohibitory categories envisaged in the above
referred judgment.
4,
by suspending the sentence of imprisonment imposed by the learned
in view of the same, this Court is inclined to enlarge him on bail
Sessions Judge pending the present Criminal Appeal.
5. The petitioner/appellant/Accused is directed to be released on bail
on his 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, Anaparthi,
§. The petitioner/appellant/Accused is directed to report before the
Station House Officer concerned, once in a month Le. 2° of every
month. The petitioner/apoell antiAccused is also directed fo appear
before this Court whenever the case stands posted for hearing.
7. Accordingly, with the above directions, this application is
allowed." So ae :
oD/- A. VIJAYA BABU
---- ASSISTAN ¥ REGISTRAR
TRUE COPY! [ae
SECTION OEFICER
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The Judicial Magistrate of First Class, Anaparthi,
The family court curn IX Adel. District & Sessions Judge East Godavari.
District at Ralamahendravaram .
The Superintendent, Central Prison, Ralahrnundry.
The inspector of Police, Anaparthi PS. Raiamahendravaram.
One CC fo SRE WANGENA SREE RAMA RAO Advocate fOPUC]
Two COs to PUBLIC PROSECUTOR, High Court of A.PLOUT]
Tw spare copies.
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HIGH COURT
KSR,J &
SREK,J
NATED avoa/2084
BAI ORDER
[A No. 1 OF 2024
iN
GCRLA NO: 6768 OF 2019
DB
ALLOWE
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