BOYA NALLABOTHULA MANOHAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Ss. 437 and 439 read with Sec. 389(2) of Code of Criminal Procedure, 1973,(1977) 4 SCC 291 has been filed by the Petitioner/Accused to release him on bail by suspending the execution of sentence passed in C.C.No.916 of 2016 by the Court of Judicial Magistrate of First Class, Dhone, dtd. 1/11/2023, pending disposal of Criminal Appeal No.167 of 2023 on the file of the Court of I Additional Sessions Judge, Kurnool.

(2.) The facts that led to filing of the present petition, in brief, are as follows:

(3.) Heard Sri Lakshmikanth Reddy Desai, leaned counsel for the Petitioner and Sri K. Anand Kumar, the learned Assistant Public Prosecutor for the Respondent.