Bathineni Anjana Devi vs The State Of Andhra Pradesh
2024 Latest Caselaw 9788 AP

Andhra Pradesh High Court - Amravati

Bathineni Anjana Devi vs The State Of Andhra Pradesh on 23 October, 2024

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.203 of 2020 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

5. 23.10.2024 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 430(1) of

BNSS., seeking her release on bail by suspending the

sentence of imprisonment imposed by the learned the

III Additional District & Sessions Judge, Guntur , vide

S.C.No.425 of 2017, dated 21.06.2019, 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 she 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-2020, 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 her 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 her 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 Additional Junior Civil Judge, Ponnur.

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 / TSNR