K.Madhusudhana Reddy vs State Of Andhra Pradesh
2024 Latest Caselaw 8194 AP

Andhra Pradesh High Court - Amravati

K.Madhusudhana Reddy vs State Of Andhra Pradesh on 10 September, 2024

         HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

                    MAIN CASE No.Crl.A.No.507 of 2019
                            PROCEEDING SHEET
Sl.                                                                                    OFFICE
      DATE                              ORDER
No.                                                                                     NOTE
29. 10.09.2024 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

               petitioners/appellants/A.2 & A.3 under Section 389 (1)

               of Cr.P.C., seeking their release on bail by suspending

               the sentence of imprisonment imposed by the learned

               III Additional District and Sessions Judge, Rajampeta,

               Kadapa District, vide S.C.No.85 of 2016, dated

               27.05.2019, pending the present Criminal Appeal

               before this Court.


               2.      The   learned     counsel     for        the   petitioners/

               appellants     contends        that     immediately             after

               pronouncement             of          judgment,                  the

               petitioners/appellants/A.2 & A.3 were taken into

               custody and they are undergoing imprisonment in

               Central Prison, Kadapa. He further contends that the

               petitioners/appellants/A.2 & A.3 have already served

               five (05) years of actual sentence. The learned

               counsel for the petitioners/appellants further contends
                       2
                                               Crl.A.No.507 of 2019



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 petitioners/

appellants/A.2 & A.3 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

petitioners/appellants/A.2 & A.3 have not fallen within

the prohibitory categories envisaged in the above

referred order.

4. In view of the same, this Court is inclined to

enlarge them on bail by suspending the sentence of

imprisonment imposed by the learned Sessions Judge

pending the present Criminal Appeal.

5. The petitioners/appellants/A.2 & A.3 are

directed to be released on bail on their executing

personal bond for Rs.10,000/- (Rupees Ten Thousand

only) each with two (02) sureties for a like sum each to

the satisfaction of the learned Judicial Magistrate of

First Class, Railway Kodur.

6. The petitioners/appellants/A.2 & A.3 are

directed to report before the Station House Officer

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

The petitioners/appellants/A.2 & A.3 are 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