Pokala Srinivasulu vs The State Of Andhra Pradesh
2024 Latest Caselaw 9055 AP

Andhra Pradesh High Court - Amravati

Pokala Srinivasulu vs The State Of Andhra Pradesh on 1 October, 2024

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.696 of 2019 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

5. 01.10.2024 KSR,J & SRK,J (per Hon'ble Sri Justice K.Suresh Reddy)

I.A.No.2 of 2024

The present application is filed by the

petitioner/appellant/Accused under Section 389 (1) of

Cr.P.C., seeking his release on bail by suspending the

sentence of imprisonment imposed by the learned

Sessions Judge, Mahila Court, Vijayawada, vide

S.C.No.220 of 2018, dated 18.03.2018, pending the

present Criminal Appeal before this Court.

2. The learned counsel for the petitioner/

appellant/Accused contends that immediately after

pronouncement of judgment, the petitioner/appellant/

Accused was taken into custody and he is undergoing

imprisonment in Central Prison, Rajamahendravaram.

He further contends that the petitioner/

appellant/Accused has already served five (05) years

of actual sentence. The learned counsel for the

petitioner/appellant/Accused further contends that as

the appeal is of the year-2019, it takes some more

time to come up for "Final Hearing". As such, he

requests this Court to enlarge the

petitioner/appellant/Accused on bail in terms of the

order dated 02.11.2016 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 Assistant Public

Prosecutor, on instructions, states that the case of the

petitioner/appellant/Accused has not fallen within the

prohibitory categories envisaged in the above referred

order.

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/Accused is directed to

be released on bail on his executing personal bond for

Rs.10,000/- (Rupees Ten Thousand only) with two

(02) sureties for a like sum each to the satisfaction of

the learned Chief Metropolitan Magistrate, Vijayawada.

6. The petitioner/appellant/Accused is directed to

report before the Station House Officer concerned,

once in a month i.e., 1st of every month. The

petitioner/appellant/Accused is also directed to appear

before this Court whenever the case stands posted for

hearing.

7. Accordingly, with the above directions, this

application is allowed.

__________________ K.SURESH REDDY,J

_______________________ K. SREENIVASA REDDY,J

SAB