Gajjala Rami Reddy vs The State Of Andhra Pradesh on 19 August, 2021

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Andhra Pradesh High Court - Amravati

Gajjala Rami Reddy vs The State Of Andhra Pradesh on 19 August, 2021

Bench: C. Praveen Kumar

   

 

 
  
 
 
 
 
 
 
 
 
  
 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

THURSDAY, THE NINETEENTH DAY OF AUGUST, TWO THOUSAND AND TWENTY ONE --
; PRESENT:
THE HONOURABLE SRI JUSTICE C. PRAVEEN KUMAR--

 

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I.A. No. 4 of 2021 -
IN
CRL.A.No. 221 of 2020-

   
 

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ROR GVA

 

Between:
Gajjala Rami Reddy, S/o Late G Lakshmi; Reddy,
...Patitioner/ Appellant _
AND

 

The State of Andhra Pradesh, Represented by its Public Prosecutor, High Court,
Amaravathi,

...Respondent --

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the affidavit filed in support of the application and memorandum of grounds filed
in support of the Criminal Appeal, the High Court may be pleased to extend the
interim bail granted on 08-05-2020 in |.A No.2 of 2020 in Crl.A No.221 of 2020 for a
further period of 6 months from 21.07.2021 or for such other period as this Hon'ble
Court may deem fit and proper in the circumstances of the case.

L.A.No. 3 of 2021 :-

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the Criminal Appeal, the High Court
may be pleased to extend the interim bail granted on 08-05-2020 in J.A No.2 of 2020
in Crl.A No.221 of 2020 for a further period of 6 months from 30.06.2021 or for such
other period as this Hon'ble Court may deem fit and proper in the circumstances of
the case.
1.A.No. 2 of 2021

oc

~ Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the Criminal Appeal, the High Court
may be pleased to extend interim bail granted to the petitioner vide |.A NO.2 of 2020,
dated 08.05.2020 for a further period of 6 months from 19-03-2021, pending disposal
of CRL.A. No. 221 of 2020, on the file of the High Court.
1.A.No. 1 of 2021 :- _

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the Criminal Appeal, the High Court
may be pleased to extend interim bail granted to the petitioner vide |.A.No. 2 of 2020
dated 08-05-2020 for a period fo further period of 6 months from 19-01-2021, pending
disposal of CRLA No, 221 of 2020, on the file of the High Court..

[.A. No. 1 of 2020 :- --

Petition under Section 389(1) of Cr.P.C, praying that in the circumstances
Stated in the memorandum of grounds filed in support of the Criminal Appeal, the
High Court may be pleased to release the petitioner on bail by suspending the
Sentence passed in $.C.No.482 of 2016, Dated 05-02-2020 by the Court of the Special
sessions Judge for trail of SCs & STs cases - cum - Vill Additional Sessions Judge::
Ananthapuramu District, pending disposal of CRLA No. 221 of 2020, on the file of the
High Court.

Contd..2..,

 
 

1.A.No. 2 of 2020 :-

Petition under Section 389(1) of Cr.P.C, praying that in the circumstances
stated in the memorandum of grounds filed in support of the Criminal Appeal, the
High Court may be pleased to release the petitioner on bail by suspending the
Sentence passed in $.C.No.482 of 2016, Dated 05-02-2020 by the Court of the Special
Sessions Judge for trail of SCs & STs cases - cum - VI Additional Sessions Judge::
Ananthapuramu District, pending disposal of CRLA No. 221 of 2020, on the file of the
High Court.

LA.No. 3 of 2020 :-

Petition under Section 389(1) of Cr.P.C, praying that in the circumstances
stated in the memorandum of grounds filed in support of the Criminal Appeal, the
High Court may be pleased to extend the bail of the petitioner by extending the order
of this Hon'ble Court passed on 08-05-2020 in 1.A.No. 2 of 2020 in Crl.A.No. 221 of
7020 which is pending before this Hon'ble Court by suspending the sentence passed in
S.C.No. 482 of 2016, Dated 05-02-2020 by the Court of the Special Sessions Judge for
trial of SCs & STs cases -curn - Vill Additional Sessions Judge, Ananthapuramu District.

|. A.No. 4 of 2020 :-

Petition under Section 389(1) of Cr.P.C, praying that in the circumstances
stated in the memorandum of grounds filed in support of the Criminal Appeal, the
High Court may be pleased to extending the order of this Hon'ble Court passed on 08-
05-2020 in 1.A.No. 2 of 2020 in Crl.A.No. 221 of 2020 which is pending befare this
Hon'ble Court by suspending the sentence passed in 5.C.No. 482 of 2016, Dated 05-02-
2020 by the Court of the Special Sessions Judge for trial of SCs & STs cases -cum - VI
Additional Sessions Judge, Ananthapuramu District,

|.A.No. 5 of 2020 :-

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the Criminal Appeal, the High Court
may be pleased to extend the interim bail granted on 08-05-2020 in LA.No. 2 of 2020
in Crl.A.No. 221 of 2020 for a period of 2 months from 08-09-2020.

|.A.No. 6 of 2020 :-

Petition under Section 482 of Cr.P.C, praying that in the circumstances stated
in the memorandum of grounds filed in support of the Criminal Appeal, the High Court
may be pleased to extend the interim bail granted on 08-05-2020 in L.A.No. 2 of 2020
in Cri.A.No. 221 of 2020 for a period of 2. months from 08-09-2020.

Cri.A.No. 221 of 2020 :-

Appeal under Section 374() of Cr.P.C. 1973 against the Judgment and sentence
passed by eh Court of the Special Sessions Judge for trial of SCs & STs Cases-cum-Vill
Additional Sessions Judge, Anantapuramu dt. 05-02-2020 in $.C.NO 482 of 2016.

The petition coming on for hearing and upon perusing the petition and
memorandum of grounds filed herein and orders of the High Court dated 24.02.2020
made in 1.A No.1 of 2020, 08-05-2020 made in 1.A No.2 of 2020, 23-06-2020, 09-07-
2020, 07-08-2020, 13-08-2020 made in |.A No.3 of 2020, and 18-08-2020 & 22-07-2021
made in [.A No.4 of 2020, 09-09-2020 made in 1.A. No.5 of 2020, 21-10-2020, 17-11-
2020, 27-11-2020,11-12-2020 made in 1.A No.6 of 2020 and 29-12-2020, 05-01-2021,
07-01-2021 made in Cri.A No.221 of 2020 and 21-01-2021 made in 1.A No.1 of 2021
and 24-03-2021 made in |.A No.2 of 2021 & 29-06-2021 made in 1.A No.3 of 2021 and
order dt.22-07-2021, 29-07-2021, 04-08-2021, 09-08-2021 & 13.08.2021 made herein
and upon hearing the arguments of Sri Ambati Sudhakar Rao, Advocate for the
petitioner and of Pubic Prosecutor for the Respondent, the Court made the following

 

Contd...3..

 
 

ORDER :

"Learned Public Prosecutor seeks some more time to get instructions about the health of the appellant.

List the matter on 26.08.2021.

Interim bail granted earlier, is extended upto 31.08.2021."

a LOY Sd/-M RameshBabu //TRUE COPY// ASSISTA NY REGISTRAR SECTION OFFICER To . . a! 7 he . - eee nee eee ee ~

1. The Special Sessions Judge for trail of SCs & STs cases - cum - VI Additional. Sessions Judge, Ananthapuramu District. The Additional Judicial First Class Magistrate, Kadiri, Anathapuramu District, AP, The superintendent, Central Prison, Kadapa, Andhra Pradesh. -- One CC to Sri Ambati Sudhakar Rao Advocate fOPUC] -- Two CC's to Public Prosecutor, High Court of A.P [OUTL Two spare copies ™ Po th a -

HIGH COURT CPK.J & BKM. 19-08-2021 a ° DATED ORDER LIST THE MATTER ON 26.08.2021 LA.No. 4 of 2021 IN CRL.A.No. 221 of 2020 BAIL GRANTED EARLIER a Ld fa z Lil 5 isd 2 4 flley WED i, we to wine Gita, Urod yey, GES, Bnd Ho b% Sexegadt LUE, wrriede GTlG Lind, a

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Andhra Pradesh High Court - Amravati