Andhra Pradesh High Court - Amravati
Sanjay Parch Alias Sanju, vs State Of Ap on 30 September, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE THIRTIETH DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION NO: 5365 OF 2021 Between: Sanjay Parch alias Sanju, S/o. Sarda, 38 years, Valmiki. R A Bazaar, Thopkhana, Cantonment Area, Meerut, Uttar Pradesh, India Petitioner/Accused No.10 AND The State of Andhra Pradesh, Represented by S.H.O. Unguturu Police Station, Krishna District, Rep. through the Public Prosecutor, Hon'ble High Court of Andhra Pradesh at Amravati, Guntur District. Respondent Petition under Sections 437 & 439 of Cr.P.C, praying that in the circumstances stated in the affidavit filed in support of the Criminal Petition, the High Court may be pleased to release the petiioner/10™ accused on bail in Crime No. 192/2014 on the file of Unguturu Police Station, Viiayawada in S.C.No.3/2018 on the file of the VIl Additional District and Session Judge, at Vijayawada for the alleged offences publishable u/sec 120-B, 148, 302, 440 & 212 rAw 149 of Indian Penal code and u/sec 25 and 27 of Indian Arms Act, in the interest of justice The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri Kilaru Nithin Krishna, Advocate for the Petitioner and the Public Prosecutor, High Court of A.P., Amaravati, representing for the Respondent/State and the Court made the following: ORDER
"This Court by way of a common order dated 18.03.2021 has disposed of criminal petition Nos.360 of 2021 and batch and directed the Court below to complete the trial within five months. Learned counsel for the petitioner submits that inspite of specific directions of this Court, the Court below has not completed the trial and from the last five to six years all the accused are languishing in jail. Hence, his case may be considered for grant of bail.
Learned Additional Public Prosecutor submits that in view of the pandemic situation, the matter is posted to 08.10.2021 for framing of charges. Though this Court by order dated 18.03.2021 has directed the Court below to complete the trial within five months, there is no communication or requisition from the Court below for extension of time. This Court in several cases observing that the Judges are not making any efforts for seeking extension of time nor bringing to the notice of this Court the reasons for the delay. b The Court below shall file a report before this Court with regard to status of the case.
The Registrar (Judicial) is directed to communicate this order to the concerned. _ Past on 06.10.2021."
SD/- T.MADHAVI ASSISTANT REGISTRAR TRUE COPY// A we fAT For ASSISTANT REGISTRAR sone 2 The Registrar (Judicial), High Court of A.P. at Amaravathi The Vii Additional District & Sessions Judge, Vijayawada. (BY SPEED POST) The Superintendent, Central Jail, Rajahmundry. The Station House Officer, Ungaturu PS, Vijayawada. One CC to Sri Kilaru Nithin Krishna, Advocate [OPUC] One CC to the Public Prosecutor, High Court of AP., Amaravati [OPUC] One spare copy AIM DOB ON = w HIGH COURT LKJ DATED:30/09/2021 Note : Post on 06.10.2021 ORDER CRLP.No. 5365 of 2021 DIRECTION