Dasari Venkateswarlu vs The State Of Andhra Pradesh
2024 Latest Caselaw 8043 AP

Andhra Pradesh High Court - Amravati

Dasari Venkateswarlu vs The State Of Andhra Pradesh on 4 September, 2024

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.633 of 2019 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

3. 04.09.2024 KSR,J & SRK,J (per Hon'ble Sri Justice K.Suresh Reddy)

I.A.No.1 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 VI

Additional District and Sessions Judge, Markapur,

Prakasam District, vide S.C.No.244 of 2016, dated

07.06.2019, 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/Accused was taken into custody

and he is undergoing imprisonment in Central Prison,

Nellore. He further contends that the

petitioner/appellant/Accused has already served five

(05) years of actual sentence. The learned counsel for

the petitioner/appellant 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 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

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/Accused is directed to

be released on bail on his executing 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 Judicial Magistrate of First Class, Podili.

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