Althaf Panparag S.Masood vs The State Of Andhra Pradesh
2024 Latest Caselaw 9501 AP

Andhra Pradesh High Court - Amravati

Althaf Panparag S.Masood vs The State Of Andhra Pradesh on 21 October, 2024

Author: K.Suresh Reddy

Bench: K.Suresh Reddy

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.508 of 2022 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

16. 21.10.2024 KSR,J & SRK,J (per Hon'ble Sri Justice K.Suresh Reddy)

I.A.No.1 of 2023

The present application is filed by the

petitioner/appellant/Accused No.2 under Section

389(1) of Cr.P.C., seeking his release on bail by

suspending the sentence of imprisonment imposed by

the learned the I Additional District & Sessions Judge,

Chittoor, vide S.C.No.316 of 2012, dated 26.09.2017,

pending the present Criminal Appeal before this

Court.

2. The learned counsel for the petitioner/

appellant/Accused No.2 contends that immediately

after pronouncement of judgment, the

petitioner/appellant/ Accused No.2 was taken into

custody and he is undergoing imprisonment in Central

Prison, Kadapa. He further contends that the

petitioner/appellant/ Accused No.2 has already served

five (05) years of actual sentence. The learned

counsel for the petitioner/appellant/ Accused No.2

further contends that as the appeal is of the year-

2022, 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 No.2 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 No.2 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 IV Additional

Junior Civil Judge - cum - Judicial Magistrate of First

Class, Chittoor.

6. The petitioner/appellant/Accused No.2 is

directed to report before the Station House Officer

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

The petitioner/appellant/Accused No.2 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 / TSNR