Dummpa Lokesh Yammini Lokesh Dummpa ... vs The State Of Andhra Pradesh
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Andhra Pradesh High Court - Amravati

Dummpa Lokesh Yammini Lokesh Dummpa ... vs The State Of Andhra Pradesh on 6 February, 2024

                    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:      Crl.A.No.591 of 2023

                                 PROCEEDING SHEET
Sl.
        DATE                                ORDER
No                                                                               Remarks


05    06.02.2024

KSR,J I.A.No.1 of 2023

For the reasons stated in the accompanying affidavit filed in support of the petition, the delay of 63 days in re-presenting the appeal is condoned.

I.A.No.1 of 2023 is ordered accordingly.

I.A.No.2 of 2023 Heard the learned counsel for the petitioner/ appellant and the learned Assistant Public Prosecutor.

For the reasons stated in the accompanying affidavit filed in support of the petition and considering the submissions of the learned counsel for the petitioner, the delay of 26 days in filing the present criminal appeal is condoned.

I.A.No.2 of 2023 is ordered accordingly.

ADMIT.

Notice.

I.A.Nos.3 and 4 of 2023 These two applications are filed by the petitioner /appellant seeking to suspend the sentence of imprisonment passed against him in SC No.93 of 2021 dated 28.12.2021 by the Special Judge for Speedy Trial of Offences under the Protection of Children from Sexual Offences Act, (POCSO Act), Vijayawada dated 28.12.2022 and to enlarge him on bail pending disposal of the criminal appeal.

Learned counsel for the petitioner/appellant states that right from the date of judgment dated 28.12.2022, the petitioner is undergoing imprisonment and presently, he is lodged in Central Jail, Rajamahendravaram and hence, he requests this Court to enlarge him on bail pending disposal of the criminal appeal.

Taking into consideration of the facts and circumstances and for the reasons mentioned in the memorandum of grounds of appeal, this Court is inclined to suspend the sentence of imprisonment alone and to enlarge the petitioner on bail.

Pending disposal of the criminal appeal, the sentence of imprisonment alone is suspended and the petitioner/appellant is directed to be enlarged on bail on his executing a personal bond for a sum of Rs.10,000/- (Rupees ten thousand only) with two sureties for the like sum each to the satisfaction of the Special Judge for Speedy Trial of Offences under the Protection of Children from Sexual Offences Act, Vijayawada.

Accordingly, I.A. Nos.3 & 4 of 2023, are ordered.

______________________ Justice K.SURESH REDDY BSS