Chinthala Shivavva vs The State Of A.P.
2022 Latest Caselaw 4510 Tel

        IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH

                                   AT HYDERABAD



       MONDAY THE NINTH DAY OF FEBRUARY TWO THOUSAND AND NINE

                                      : PRESENT :

                   THE HON'BLE SRI JUSTICE: P.SWAROOP REDDY

           CRIMINAL APPEAL MISCELLANEOUS PETITION No. 168 OF 2009

                                            IN

                            CRIMINAL APPEAL No. 138 OF 2009

Between:



                                                                  Petitioner

(Appellant in Crl.A.No.128/2009

on the file of the High Court)

                                           AND



The State of Andhra Pradesh, rep. by Public Prosecutor, High Court of A.P., Hyderabad.

Respondent

                                                                  (Respondent in-do-)



Petition under Section 389(1) of Cr.P.C. praying that in the circumstances stated in the
Memorandum of Grounds filed in Crl.A, the High Court may be pleased to suspend the
sentence of imprisonment made in the Judgment dt. 19-01-2009 in SC.No. 196 of 2004 on
the file of the Court of Special Judge for NDPS Cases-cum-I Addl. Sessions Judge,
Warangal and release the petitioner on bail, pending Crl.A.No.128/2009 on the file of the
High Court.



The Appeal coming on for hearing upon perusing the petition and Grounds filed in Crl.A. and
upon hearing the arguments of Sri A.Prabhakar Rao, Advocate for the Petitioner and of the
Public Prosecutor for the Respondent, the Court made the following
 ORDER:

" Pending appeal, the sentence imposed on the petitioner is suspended and it is directed that the petitioner shall be released on bail on his executing a personal bond for Rs. 10,000/- (Rupees ten thousand only) with two sureties of a like sum each to the satisfaction of the learned Special Judge for NDPS Cases-cum-I Additional Sessions Judge, Warangal. In addition to that the petitioner shall also deposit a sum of Rs. 25,000/- (Rupees twenty five thousand only) towards security for his future presence."

ASSISTANT REGISTRAR

// TRUE COPY //

for ASSISTANT REGISTRAR

To

1. The Special Judge for NDPS Cases-cum-I Additional Sessions Judge, Warangal.

2. The Superintendent, Central Prison, Warangal.

3. Two CCs to the Public Prosecutor, High Court of A.P.Hyd(OUT)

4. One CC to Sri A.Prabhakar Rao, Advocate(OPUC)

5. One spare copy.

SAH HIGH COURT

PSRJ

DATED: 09-02-2009 ORDER

CRL.A.M.P.NO. 157 OF 2009

IN

CRL.A.NO. 128 OF 2009

BAIL GRANTED DRAFTED BY: SAH

APPROVED BY:

DRAFTED ON: 09-02-2009

HIGH COURT

PSRJ DATED: 09-02-2009

ORDER

CRL.A.M.P.NO. 157 OF 2009

IN

CRL.A.NO. 128 OF 2009

BAIL GRANTED