Andhra Pradesh High Court - Amravati
Pechetti Amala vs The State Of Andhra Pradesh on 5 September, 2024
HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI
MAIN CASE No: Crl.A.No.471 of 2020
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
3. 05.09.2024 KSR,J & SRK,J
(per Hon'ble Sri Justice K.Suresh Reddy)
I.A.No.1 of 2024
Learned counsel for the petitioner seeks
permission to withdraw I.A.No.1 of 2024.
Permission is accorded.
Accordingly, I.A.No.1 of 2024 is dismissed as
withdrawn.
I.A.No.2 of 2024
The present application is filed by the
petitioner/appellant/Accused No.2 under Section 389
(1) of Cr.P.C., seeking her release on bail by
suspending the sentence of imprisonment imposed by
the learned IV Additional District and Sessions Judge,
Tanuku, vide S.C.No.316 of 2014, dated 28.12.2018,
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 No.2 was taken into custody and she is
undergoing imprisonment in Central Prison,
Rajahmundry. 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 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 No.2 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 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 No.2 is
directed to be released on bail on her 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 II Additional
Judicial Magistrate of First Class, Tanuku.
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 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
