Andhra Pradesh High Court - Amravati
S.Jahangeer Ali Jahangeer Valli, ... vs The State Of Ap., Rep Pp., on 1 May, 2024
Author: K.Suresh Reddy
Bench: K.Suresh Reddy
HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI
MAIN CASE No.Crl.A.No.584 of 2017
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
07. 01.05.2024 KSR,J & BVLNC,J
(per Hon'ble Sri Justice K.Suresh Reddy)
I.A.No.1 of 2024
The present application is filed by the
petitioner/appellant/A-1 under Section 389 (1) of
Cr.P.C., seeking his release on bail by suspending
the sentence of imprisonment imposed by the
learned I Additional District and Sessions Judge,
Chittoor, vide S.C.No.308 of 2012, dated
01.06.2017, pending the present Criminal Appeal
before this Court.
2. The learned counsel for the
petitioner/appellant contends that immediately
after pronouncement of judgment, the
petitioner/appellant/A-1 was taken into custody and
he is undergoing imprisonment in Central Prison,
Kadapa, YSR Kadapa District. He further contends
that the petitioner/appellant/A-1 has already served
seven (07) years of actual sentence. The learned
counsel for the petitioner/appellant further contends
that as the appeal is of the year-2017, it takes some
more time to come up for "Final Hearing". As such,
he requests this Court to enlarge the
petitioner/appellant/A-1 on bail in terms of the order
passed by the Combined High Court in Batchu
Rangarao and others Vs The State of Andhra
Pradesh (Crl.A.M.P.No.1687 of 2016 in
Crl.A.No.607 of 2011).
3. On the other hand, the learned Public
Prosecutor, on instructions, states that the case of
the petitioner/appellant/A-1 has not fallen within the
prohibitory categories envisaged in the above
referred judgment.
4. In view of the same, this Court is inclined to
enlarge him on bail by suspending the sentence of
imprisonment imposed by the learned Sessions
Judge pending the present Criminal Appeal.
5. The petitioner/appellant/A-1 is directed to be
released on bail on his executing a personal bond
for Rs.20,000/-(Rupees Twenty Thousand only) with
two (02) sureties for a like sum each to the
satisfaction of the learned IV Additional Junior Civil
Judge-Cum-Judicial Magistrate of First Class,
Chittoor, Chittoor District.
6. The petitioner/appellant/A-1 is directed to
report before the Station House Officer concerned,
once in a month i.e., 1st of every month. The
petitioner/appellant/A-1 is also directed to appear
before this Court whenever the case stands posted
for hearing.
7. The petitioner/Appellant/A-1 is further
directed not to create/cause any law and order
problem during ensuing General Elections. In
case of defiance of any of the above conditions,
prosecution is at liberty to file an application for
cancellation of bail.
8. Accordingly, with the above directions, this
application is allowed.
__________________
K.SURESH REDDY,J
_______________________
B.V.L.N.CHAKRAVARTHI,J
RSI/TSNR
