Andhra Pradesh High Court - Amravati
S Sanyasiraju vs State Of Ap on 27 January, 2021
Bench: Joymalya Bagchi
WEDNESDAY, THE TWENTY SEVENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT: Vay
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI 4 %
IA No. 1 OF 2021
IN
CRLA NO: 77 OF 2020
Between:
S.Sanyasiraju, S/o Pandu Ranga Raju, R/o. D.No. 2-35, Ravis canal bund (V),
Subhashchandrabose colony, Enekepadu, Vijayawada
...Petitioner/A ppellant/Accused
AND
STATE OF AP, rep. by its public prosecutor, high court of AP, Amaavathi
...Respondent
Counsel for the Petitioner : KALLA TULASI DURGAMBA
Counsel for the Respondent : PUBLIC PROSECUTOR (AP)
Petition under Section 389 (1) CrPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to grant bail by
suspending the judgment in SC 10/2010 old case (52/2015) dt 03.01.2020 passed by the learned
SPL Judge, for protection of children from sexual offences Act -Cum-Addl.Metropolitan
Sessions judge, Vijayawada, pending disposal of the main CRLA No. 77 of 2020, on the file of
the High Court. ,
, The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the order of the High Court dated 13.01.2020 and 06.02.2020 made herein .
and upon hearing the arguments of Sri Kalla Tulasi Durgamba, Advocate for the Appellant and
of PUBLIC PROSECUTOR, representing the Respondent, the court while directing issue of
notice to the Respondents herein to show cause as to why this application should not be complied
with, made the following order: (The receipt of this order will be deemed to be the receipt of
notice in the case).
ORDER
(Proceedings taken up through Video Conference)
"This petition is filed subsequent to the application for granting bail by suspending
the sentence of imprisonment on medical/humanitarian grounds.
It is contended that the appellant had undergone orthopedic surgery and requires
further treatment including surgery, if any.
The Superintendent of the Correctional Home shall ensure that the appellant is
examined by a Medical Team comprising of the Chief Medical Officer of the district
concerned and an Orthopedic Surgeon attached to the District Hospital.
Medical Report of the appellant be placed on the next date.
Adjourned.
Post on 23.3.2021.
Lower Court records also be called for urgently."
SD/- K.TATA
ASSISTANT REGIS
H/TRUE COPY//
For ASSISTANT REGISTRAR
To,
1. The SPL Judge, for protection of children from sexual offences Act -Cum-Addl.Metropolitan
Sessions judge, Vijayawada
The Superintendent, Central Prison, at Rajamhendravaram, E.G.District, A.P.
The Section Officer, Criminal Section, High Court of A.P.
One CC to SRI KALLA TULASI DURGAMBA Advocate [OPUC]
One CC to SRI PUBLIC PROSECUTOR (AP) Advocate [OPUC]
One spare copy
AWPwhd
MSR
HIGH COURT
"JBI
DATED:27/01/2021
NOTE : POST ON 23.03.2021
ORDER
IA NO. 1 OF 52021
IN
CRLA.NO.77 OF 2020
DIRECTION 7
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