VEMULA KIRAN KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) (Respondent in-da-) Petition under Sec. 389(1}) of Cr.P.C., praying that in the circumstances stated in the grounds filed in the Criminal Appeal, the High Court may be pleased to enlarge the petitioners on bail by suspending the sentence passed in $.C. No. 398 of 2015 passed by the Ill Additional District & Sessions Judge, Guntur, Judgment dtd. 19/9/2016, pending disposal of the above Criminal Appeal No. 151 of 2017 on the file of the High Court.