Giteli Imran vs Rep By Its Public Prosecutor
2024 Latest Caselaw 4831 AP

Andhra Pradesh High Court - Amravati

Giteli Imran vs Rep By Its Public Prosecutor on 26 June, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

APHC010472922023
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                              [3479]
                              (Special Original Jurisdiction)

           WEDNESDAY, THE TWENTY SIXTH DAY OF JUNE
               TWO THOUSAND AND TWENTY FOUR
                                  PRESENT
      THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
        THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
                     CRIMINAL APPEAL NO: 825/2023
     Between:
     Giteli Imran                                            ...APELLANT
                                     AND
     Rep by Its Public Prosecutor                         ...RESPODENT
     Counsel for the Apellant:
        1.

MD SALEEM PASHA Counsel for the Respodent:

1. JUPUDI V K YAGNADUTT The Court made the following judgment:

U.DURGA PRASAD RAO, J:

When the matter is taken up for hearing, learned Additional

Solicitor General, referring to the order dated 21.06.2023 in

Crl. M.P. No.675 of 2023 in S.C. No.36 of 2021, would submit

that the petitioner filed the above said bail application and the trial

court has dismissed it vide order dated 21.06.2023, however, in

the criminal appeal, the said order is not under challenge, but the

earlier order dated 02.06.2022 in Crl. M.P. No.613 of 2022 in S.C.

No.36 of 2021 is only under challenge, which is not maintainable

under law in view of the subsequent order. Learned counsel for

appellant has not disputed this fact and prayed to dismiss the

criminal appeal and give liberty to him to challenge the latest

order dated 21.06.2023 in Crl. M.P. No.675 of 2023 in S.C. No.36

of 2021 on the file of Metropolitan Sessions Judge - cum -

Special Judge of trial of NIA Act cases, Vijayawada.

While granting the liberty as prayed for, this criminal appeal

is dismissed. No costs. As a sequel, interlocutory applications

pending, if any, in this case shall stand closed.

_______________________ U.DURGA PRASAD RAO,J

____________________ SUMATHI JAGADAM, J SS