V.BALAJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) (Respondent in-do-} Petition under Section 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 pass an order to grant bail by suspension of sentence against the A-2/appellant and consequently to release the A-2 in the interest of justice & equity, pending disposal of the above Criminal Appeal No. 357 of 2016 on the file of the High Court as against conviction and sentence awarded in 5.C.No. 323 of 2014 on he file of the VIl/Additional District & Sessions Judge, Chittoor, Dated 27" day of October, 2015 .

(2.) The Petition coming on for hearing, upon perusing the petition and the grounds filed in the Criminal Appeal and order of High Court dt. 25-04-2016 made in Cri.A.M.P.No. 607 of 2016, order dt.07-03-2018 made in 1.A.No.3 of 2018, order dt. 25-04-2018 made in |.A.No. 4 of 2018, order dt.05-03-2019 made in LA.NMo. 1 of 2019, order dt.29-10-2018 made in LA.No. 8 of 2018, order dt. 19-07-2019 made in I.A.No.2 of 2019, order dt. 31-10-2019 made in |.A.No, 3 of 2019 and upon hearing the arguments of Sri K. Neelakanteswara Rao, Advocate for the Petitioner and of the Public Prosecutor on behalf of respondent/State, the Court made the following ORDER :-