Andhra Pradesh High Court - Amravati
Sra Swarupa Reddy vs Asst on 31 December, 2025
Author: K Suresh Reddy
Bench: K Suresh Reddy
[ 3847 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! WEDNESDAY, THE THIRTY FIRST DAY OF OECEMBE TWO THOUSAND AND TWENTY F 'PRESENT: THE HONOURABLE SRI JUSTICE K SURESH REDDY AND THE HONOURABLE SRI JUSTICE SUBBA REDDY SAT IA No. 2 OF 2025 . IN CRLA NO: 619 OF 2022 Between: Chandika Srinivas Varma, S/o. Venkateswarhy, aged 44 years, Poondis Vilage, Bapatla Mandal, Guntur Distict. PettionernSole Accused AND The State of Ancihra Pradash,.Rep., by iis Puble Prosecutor, High Court , Nelapadu, at Amaravathi. Gunitur District, AP. mo . Respondent Counsel for the Petitioner : SRA SWARUPA REDDY Counsel for the Respondent : Asst, PUBLIC PROSECUTOR LAP} Petition under Section S88 (1) of CrPC & 430 (1) of BNSS is Hed praying that in the circu mstances. stated | in the affidavit Med In support of the petion, the High Court may. be pleased to nierge the Peltitioner/Sole Accused herein (Canvict No. 9 2187) on interim bail for a periad of 6 weeks by suspending the execution of senience passed in S.C. No. 88/2017 on the fle fF the court of Special Judge for iflal of offences under the Protection of Children from Sexual Offences Act (POCSO Act), Guntur dated 19.12 2002, Pending disposal of CRLA No. 619 of 2022, on the file of the High Court The court, while directing issue of nofice fo the Respondents herein fo show cause as to why this application should not be comolied with, rade the folowing order.(The receipt of this order will be deemed to be the receipt of nofice in the case}. The Court matie the following ORDER
", P ney 3% owe. ts 'eee ry we reas {i us 3 Le eee nee 'ae Nat net Me ESF ro" oe seek 3 cot a oo ot " 4 So Save. we fooe or "oP oe is x mG bs4 & % " ot is Bee So om a pon a " ti ee a 1% aa bot lag ns 2 nonce ae iret 7 ret ft "ere as : a 3 bedet ee <3) * me Fond he . 4ek wy pr C3 * Pon Lo a eee "0% Ch os Swen bee on poet ree aoe me) a oe Pe, eter pees whoo ey, £ Seve « :
oe Shoe here igs Lf na neers ip yy . " + & " '
a) QB & os ae mE i ' 5 . Pane 4, rad 'e ie ue " bora iooel eee Soe rad aa 3 ae os C3 tat ifs ht 4 wy 'ae % ra ee "s ooh xs oo td £3 rane tu yon whee 3 ? ro a3 7 a? dood! ae : oe ei iced x 1 ke ms aS ah wv foe, WEG is thew . 2s * an Snore tat pean vas vtech ye Seaet oo "noe AF pare - ths ve ue ee cae) eon feet d von we me ;
nn Fag) bee a} ven a a" te oo oe sy] bee le yet en sala -
ay othe, rises cet on Cp chee we EE Ay, hat ¢ s trot . tae ose, * i tery 4 ae aad Bud "4 sed . ke noe iy po ne yon 'ae EE ning ie seed ee wee £% , eh bee eee Ke oa SA oo toot wer wale eo" ve a3 Ls van 04 at cate anges ep fh% A Cee of we ted £3 'i " or tes he th tH woeee, fins othe rr shear 4 on i hee ? MP tf eee r y eed ne 'aoe we im ane OM eS oe ie ; Hh Se Bog . ' , oe oe be a bee, we co So. aon tt nas wen eenee * ener ere Seen ee MN ae x mw S an ge 59) if a 3 44 peed te ; ee ' - we fon ee " 5 ere "tS ae Ne ES fe OR we eth "5 ws inne 5 4 Cs " , tee eg ?
y (ends o & vheee Sy Dooce a ye we ; f "Ur 'R GB ge if £3 i" a hy ioc a Y ; Soee a on oe x " rT a pe yet eee "yy bey pee 3 % " eed on . dove bon ied Taher 4, Soe . % ss Ce: nn <a a it Seed Son ae wt , he 3 £44 eo 3 OSs ae 'neu Co, eel fo ras wt, oh Me: yo 7s ; ie EL Sof: 4 raw sem cae if ve ~ "fF fae 4 bebow ae i eon Ck ing fee 4 fone . & ; ipo a Lo A w4 ia63 weeny o> OF im , i poe ae res ad ats) sere be a ae aes ui roe A sy " 'ah eee hee SEE . a a OQ ft 4 pad ie, oon H @ ee rae a oy ve, a> Bs , Pa bone Fad weg "
whens : oa neces rs Ms wn rant Kh hese ors ry ty 33 a bon narde fren j oe BS TD a ong Si Oe oo TE ge Be 4 Asannnnannee
5. Having perused the medical record, we are inciined to grant af irderinn bail to the plone for a periad af ome (07) 8, Acnordingly, This apes fon is aflowed and the petitioner fappel antviaccused is directed to be released on an interim 08.02.2025 "(bath days inclusive} on his executing a personal bond for as 2 -} . Z ayyrtery? TDelorie eiiseo The mc stigsyyeanr satisfaction of the Supevintendent, Central Prison, Nellore. The eine is further directed' fo surrender before the Superintendarit, Central Frigon, Nellore, on of before 5.00 PM an 05.02. 3026 witho ul fad Soy. T. SRINIVASA RAO HTRUE COPY! ASSISTANT REGISTRAR To, ok SECTION OFFICER
7. Phe Court of Special Judge for trial of offences under the Protection of rs Chiicren from Sexual Offences Act (POCSO Act, Guntur. he The Superintendent, Central Prison, Nellors The Sub-inspector of Police Bapatie Rural Circle. One CO to SRI A SWARUPA REDDY Advocate [OPUC) Two CCs lo PUBLIC PROSECUTOR, High Court of Andhra Pradesh fOUT! & Two spare copies.
amen ot HIGH COURT KSR, J SRS, J DATED: 34/42/2038 INTERIM BAIL ORDER iA NO.2 OF 2028 iN CRLA.No.819 of 2082 ALLOWED xs "3 ty ee vw