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Velthepu Srinivas vs State Of Andhra Pradesh (Now State Of ... on 3 May, 2023

Bench: Surya Kant, J.K. Maheshwari

     SLP(Crl.)No.6894/22                             1

     ITEM NO.7                          COURT NO.9                 SECTION II

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.) No(s).6894/2022

     (Arising out of impugned final judgment and order dated 26-04-2022
     in CRLA No.308/2005 passed by the High Court for the State of
     Telangana at Hyderabad)

     VELTHEPU SRINIVAS & ORS.                                        Petitioner(s)
                                                VERSUS

     STATE OF ANDHRA PRADESH (NOW STATE OF TELANGANA)                Respondent(s)

     IA No.93306/2022 - EXEMPTION FROM FILING C/C                   OF   THE    IMPUGNED
     JUDGMENT

IA No.93307/2022 - EXEMPTION FROM FILING O.T. IA No.17740/2023 - GRANT OF BAIL IA No.5892/2023 - INTERVENTION/IMPLEADMENT Date : 03-05-2023 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. D. Abhinav Rao, AOR Ms. Prerna Robin, Adv.

Mr. Rahul Jajoo, Adv.

Mr. Devadipta Das, Adv.

For Respondent(s) Mr. S. Udaya Kumar Sagar, AOR Ms. Harshita Gupta, Adv. Ms. Pallavi, Adv.

Mr. Duvvuri Subrahmanya Bhanu, Adv. Mr. Sriharsha Peechara, Adv.

Mr. G. Seshagiri Rao, Adv. Mr. Gaichangpou Gangmei, AOR UPON hearing the counsel the Court made the following O R D E R I.A.No.5892 of 2023 In SLP(Crl.)No.6894/2022 Signature Not Verified Digitally signed by satish kumar yadav Date: 2023.05.03

1.

17:14:08 IST Reason: I.A.No.5892 2023 – the application for impleadment is allowed and the applicant/complainant is ordered to be impleaded as respondent No.2 in the instant Special Leave Petition.

2. Amended memo of parties be filed accordingly.

3. Respondent No.1 – State as well as the newly impleaded respondent No.2/complainant may file their counter affidavits within four weeks.

IA No.17740/2023 In SLP(Crl.)No.6894/2022

1. This is an application filed on behalf of the applicants/petitioner Nos.3 and 4 praying therein to release them on bail.

2. Learned counsel for the applicants/petitioners does not want to press this application in respect of petitioner No.4. Learned counsel, accordingly, prays that he may be permitted to withdraw the same qua petitioner No.4.

3. I.A.No.17740/2023 is, accordingly, dismissed as withdrawn qua petitioner No.4.

4. As regards to petitioner No.3 - – Velthepu Lingaiah S/o Lingaiah, it is averred that he is 81 years’ old and has already undergone sentence of 3 years and 4 months.

5. Keeping in view the age of petitioner No.3 – Velthepu Lingaiah S/o Lingaiah as also the period undergone by him in custody, he is directed to be released on interim bail subject to his furnishing bail bonds to the satisfaction of the Trial Court till further orders.

6. I.A.No.17740/2023 stands allowed qua petitioner No.3.

7. Post the Special Leave Petition for hearing on 02.08.2023.

(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)