Pedagada Satish, vs State Of Andhra Pradesh,
2024 Latest Caselaw 729 AP

Andhra Pradesh High Court - Amravati

Pedagada Satish, vs State Of Andhra Pradesh, on 25 January, 2024

Author: K Suresh Reddy

Bench: K Suresh Reddy

I




                 IN HIGH COURT OF ANDHRA PRADESH AT AMARAVA
                   THURSDAY ,THE TWENTY FIFTH DAY OF JANUARY
                          TWO THOUSAND AND ll^/ENTY FOUR
                                    :PRESENT:
                   THE HONOURABLE SRI JUSTICE K SURESH REDDY
                                  IANo.1 OF2024
                                               lN
                                    CRLA NO: 58 OF 2024
    Between :
       Pedagada Satish, S/o.Srinu, Aged about 20 years, R/o. D.No. 46-9-47, Ramalayam
       Veedhi, Dondaparthy, Visakhapatnam city. (The AppeIIant/accused is lodged in
       Central Prison, Vishakhapatnam)
                                                                        ...Petitioner/Appellant
                                                            (Petitioner in CRLA 58 OF 2024
                                                                     on the file of High Court)
    AND
      State of Andhr-a Pradesh, Rep.by its Public Prosecutor, High Court, Amaravathi.
                                                               ...Respondent/Respondent
                                                                       (Respondents in-do-)
    Counsel for the Petitioner : SRI HARI KRISHNA TATA
    Counsel for the Respondent :PUBLIC PROSECUTOR
           Petition under Section 389 (1) of Cr.P.C., praying that in the circumstances
    stated in the memo of grounds filed in support of the petition, the High Court may be
    pleased to enlarge the Petitioner/Appellant Bail in Sessions Case No. 144/2019 (in
    Cr.No.80/2018 of lV Town Visakhapatnam) passed by the Special Judge for Trial of
    Offences under The Protection of Children from Sexual Offences Act at Visakhapatnam,
    by suspending the sentence imposed to the Petitioner/ Appellant vide Judgment dated
    13.12.2023, Pending disposal of CRLA No. 58 of 2024, on the file of the High Court.

           The court while directing issue of notice to the Respondents herein to
    show cause as to why this application should not be complied with, made the following
    order.(The receipt of this order will be deemed to be the receipt of notice in the case).

    ORDER

tfPending disposal of the c`riminal appeal, the sentence of imprisonment imposed upon the petitioner alone is suspended and the petitioner is directed to be enlarged on bail on his executing a personal bond for Rs.10,000/-(Rupees Ten Thousand only) with two sureties for a like sum each to the satisfaction of the learned Special Judge for Trial of Offences under the Protection of Children from Sexual Offences Act, Visakhapatnam."

                                                                 SD/-K.KASi RA    CHARI
                                                                 ASSISTANT     G'IST RAR
                                        //TRUE COPY//                            iIHEi,fit
                                                             For ASSISTAN       REGISTRAR
                                                                                      ./




To,

1. The Special Judge for Trial of offences under the protection of children from Sexual Offences Act, Visakhapatnam

2. The Superintendent, central Prison, vl'sakhapatnam

3. The Statl'on House officer, lv Town police station, vl-sakhapatnam

4. one cc to sri Harj Krl'shna Tata Advocate [opuc]

5. Two CCs to Public Prosecutor (AP) High Court ofAndhra pradesh [ouT]

6. One spare copy I. HIGH COURT

KSR,J

DATED:25/01 /2024

ORDER

IANo.1 OF2024 lN CRLA NO: 58 OF 2024

DIRECTION

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