Andhra Pradesh High Court - Amravati

Katta Abhinay vs The State Of Ap on 6 June, 2024

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                 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAI
                             THURSDAY, THE SIXTH DAY OF JUNE,

                              TWO THOUSAND AND TWENTY FOUR
                                             :PRESENT:

                        THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
                                                                                    /..
                                           IA No. 2 OF 2024
                                                  lN

                                       CRLA NO: 337 0F 2024
                                                                   /`,,
            Between :
            Katta Abhinay, S/o. Subramanyam, aged about 21 years, R/o. 5th Lane, Near
            Manikanta Med-lcal Shop, Old R.R. Peta, Vijayawada, N.T.R. District, A.P.           /
                                                                 ...Appellant/Accused

                                                         (petitioner 'ln CRLA 337 OF 2024
                                                                   on the file of High Court)

                                                 AND

            The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
            Andhra Pradesh, Amaravati.
                                                               ...RespondenVCompl¢'Inant

                                                                       (Respondents 'ln-dO-)

            counsel for the petitioner :   SRI SRINIVASA RAO NARRA
            counsel for the Respondent :         PUBLIC PROSECUTOR
                  petition under¢ section 389(1) Cr.P.C is filed Praying that in the

             circumstances stated in memorandum of grounds of criminal appeal, the High
             couit may be pleased to suspend the sentence and Judgment Passed by the
             Hon'ble Court of the Special Judge for Speedy Tr®lal of Offences under
             protection of children from sexual Offences Act (POCSO ACT), Vijayawada
             dated 20.05.2024 aga-lnst the Appellant/Accused 'ln Sessions Case No.186 of
             2022 for the Offence Pun'IShable under See.363 lPC and enlarge the Appellant
             herein on ba" in sess|IOnS Case No.186 of 2022, pending disposal of
                                                                               EiI=


             CRLA No.337 of 2024, on the file Of the High Court.

                                                          E=
 ORDER:

[lHaving heard learned counsel for both the parties, pendl-ng

criminal Appeal, the sentence of imprisonment passed against the aPPellant/accused by the specI-aI Judge for speedy Trial of offences under protection of children from sexual Offences Act (POCSO ACT) vijayawada dated 20.05.2024 in SC.No.186 of 2022, alone I-S Suspended and the appeIIant/accused is enlarged on bail on his furnishI-ng a personal bond for a sum of Rs.10.000/-(Rupees ten thousand only) with two sureties for the like sum each to his/her satisfactI-On."

sd/-p. v!NOD KUMAR ASSISTANT REGISTRAR //TRUE COPY//

Fo (,fu--

sECTiON OFFICER To,

1. The Special Judge for Speedy Trial of Offences under protection of Children from sexual offences Act (POCSO ACT), ViJ-ayaWada

2. The Superintendent, central Prison, Nellore

3. One CC to Sri. Srinivasa Rao Narra, Advocate [OPUC]

4. Two CCs to Public Prosecutor, High Court ofAP [OUT]

5. One spare copy HIGH COURT

VN,J

DATED: 06/06/2024

ORDER

lA.No.2 OF 2024 IN