U.Naveen vs State Of Ap
2024 Latest Caselaw 9672 AP

Andhra Pradesh High Court - Amravati

U.Naveen vs State Of Ap on 25 October, 2024

Author: K Sreenivasa Reddy

Bench: K Sreenivasa Reddy

        HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

   MAIN CASE No.: Criminal Appeal No.434 of 2019
                         PROCEEDING SHEET

SL.   DATE                           ORDER                            OFFICE
NO.                                                                    NOTE
7)  25.10.2024 SRK, J & TMR, J

                                 I.A.No.1 of 2024
                       The present application is filed by the

               petitioners/appellants/A-1 and A-3, under Section

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

               suspending    the    sentence    of     imprisonment

               imposed by the learned XII Additional Sessions

               Judge, Guntur district, at Guntur, vide S.C.No.436

               of 2016, dated 29.03.2019, pending the present

               Criminal Appeal before this Court.

                       Learned       counsel           for      the

               petitioners/appellants contends that immediately

               after    pronouncement      of       judgment,   the

               petitioners/appellants/A-1 and A-3 were taken into

               custody and they are undergoing imprisonment in

               Central Prison, Rajahmundry, East Godavari

               district, for the last more than five (05) years. He

               further contends that, as the appeal is of the year
       2                                                        SRK, J & TMR, J
                                                           Crl.A.No.434 of 2019



SL.       DATE                        ORDER                             OFFICE
NO.                                                                      NOTE
                 2019, it takes some more time to come up for

                 "Final Hearing". As such, he requests this Court

                 to enlarge the petitioners/appellants/A-1 and A-3

                 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).

                      On the other hand, learned Additional Public

                 Prosecutor, on instructions, states that the case of

                 the petitioners/appellants/A-1 and A-3 does not fall

                 within the prohibitory categories envisaged in the

                 above referred judgment.

                      In view of the same, this Court is inclined to

                 enlarge the petitioners/appellants/A-1 and A-3 on

                 bail by suspending the sentence of imprisonment

                 imposed by the learned Sessions Judge pending

                 the present Criminal Appeal.

                      The petitioners/appellants/A-1 and A-3 are .

                 directed to be released on bail on their executing

                 personal   bonds   for   Rs.10,000/-(Rupees     Ten
       3                                                        SRK, J & TMR, J
                                                           Crl.A.No.434 of 2019



SL.       DATE                         ORDER                            OFFICE
NO.                                                                      NOTE
                 Thousand only) each with two (02) sureties for a

                 like sum each to the satisfaction of the learned

                 Additional Junior Civil Judge, Mangalagiri, Guntur

                 district.

                        The petitioners/appellants/A-1 and A-3 are

                 directed to report before the Station House Officer

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

                 every month. The petitioners/appellants/A-1 and

                 A-3 are also directed to appear before this Court

                 whenever the case stands posted for hearing.

                        Accordingly, with the above directions, this

                 application is allowed.

                                                            ______
                                                            SRK, J


                                                            ______
                                                            TMR, J
                                                               Nsr
       4                      SRK, J & TMR, J
                         Crl.A.No.434 of 2019



SL.       DATE   ORDER                OFFICE
NO.                                    NOTE
       5                      SRK, J & TMR, J
                         Crl.A.No.434 of 2019



SL.       DATE   ORDER                OFFICE
NO.                                    NOTE




                                      ..

6 SRK, J & TMR, J

SL. DATE ORDER OFFICE NO. NOTE 7 SRK, J & TMR, J

SL. DATE ORDER OFFICE NO. NOTE 8 SRK, J & TMR, J

SL. DATE ORDER OFFICE NO. NOTE

..