Mutyala Venkateswara Rao vs The State Of Andhra Pradesh
2024 Latest Caselaw 836 AP

Andhra Pradesh High Court - Amravati

Mutyala Venkateswara Rao vs The State Of Andhra Pradesh on 31 January, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No. Crl.R.C.No.75 of 2024 PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

02. 31.01.2024 TMR,J

Crl.R.C.No.75 of 2024

Admit.

Notice.

List after four (4) weeks.

I.A.No.1 of 2024 Dispensed with for the present.

I.A.No.02 of 2024

It is an application filed by the petitioner/accused seeking to enlarge him on bail by suspending the sentence made in C.C.No.289 of 2016 on the file of Additional Judicial Magistrate of First Class, Bapatla (for short, "trial Court") as confirmed in Crl.A.No.300 of 2019 on the file of VI Additional District and Sessions Judge (FTC), Bapatla, Guntur District (for short, "1st appellate Court") pending disposal of the Crl.R.C. Heard both sides.

It is submitted by learned counsel for the petitioner that the petitioner/accused has surrendered before the trial Court and in view of the

grounds urged in the revision, the petitioner has got fair chances of success in the revision.

Upon considering the submissions made and a perusal of the judgments, this Court finds that it is a fit case to suspend the sentence alone in view of surrendering of the petitioner/accused, this Court is inclined to grant bail to the petitioner/accused on execution of personal bond for Rs.10,000/- (Rupees ten thousand only) with two sureties each for the likesum to the satisfaction of learned Additional Judicial Magistrate of First Class, Bapatla on a condition of his depositing 20% of the compensation amount of Rs.5,85,000/- within four (4) weeks from today. In default of deposit of amount, as ordered supra, the interim suspension granted today, shall stand cancelled automatically without further reference to the Court.

__________ TMR, J

Note: Issue CC by today.

B/o.MS