Panchada Nookalathalli, Visakapatnam ... vs The State Of Ap., Rep Pp.,
2024 Latest Caselaw 8484 AP

Andhra Pradesh High Court - Amravati

Panchada Nookalathalli, Visakapatnam ... vs The State Of Ap., Rep Pp., on 17 September, 2024

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

MAIN CASE No.Crl.A.No.871 of 2017 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

8. 17.09.2024 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 No.4 under Section 389

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

suspending the sentence of imprisonment imposed by

the learned X Additional District and Sessions Judge,

Visakhapatnam at Anakapalle vide S.C.No.123 of

2015, dated 04.07.2017, pending the present Criminal

Appeal before this Court.

2. The learned counsel for the petitioner/

appellant/A.4 contends that immediately after

pronouncement of judgment, the

petitioner/appellant/Accused No.4 was taken into

custody and she is undergoing imprisonment in

Central Prison, Rajahmundry. He further contends

that the petitioner/appellant/Accused has already

served five (05) years of actual sentence. He further

contends that appellant/Accused Nos.2 and 3 were

already granted bail. The learned counsel for the

petitioner/appellant/A.4 further contends that as the

appeal is of the year-2017, it takes some more time

to come up for "Final Hearing". As such, he requests

this Court to enlarge the petitioner/appellant/Accused

No.4 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 No.4 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 No.4 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 Judicial

Magistrate of First Class, Narsipatnam.

6. The petitioner/appellant/Accused No.4 is

directed to report before the Station House Officer

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

The petitioner/appellant/Accused No.4 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