Andhra Pradesh High Court - Amravati
Uppuleti Anand Kumar Anand vs State Of Ap on 26 July, 2021
Bench: Lalitha Kanneganti
N\ [ 3240 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE THIRTEENTH DAY OF JULY, a
TWO THOUSAND AND TWENTY ONE oy
-PRESENT: ea
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI \ °
an
iA No. 1 OF 2020
IN
CRLA NO: 62 OF 2020
Between:
Uppuleti Anand Kumar @ Anand, s/o Guravaiah aged about 37 years, ro Godavarru
village, Kankipadu Mandal, Krishna District.
. .Appellant/Accused No.1
(Appellant in CRLA 62 OF 2020
on the file of High Court)
AND
The State of A.P., through, S.H.O., Kankipadu Police Station, Krishna District, Rep. by
its Public Prosecutor, High Court Amaravaii.
. Respondent
(Respondent in-do-)
Petition under Section 389(1) of Cr.PC., praying that in the circumstances stated
in the memo of grounds filed in CrLA., the High Court may be pleased to enlarge the
petitioner on bail by suspending the execution of sentence passed in S.C.No. 146 of
2015 dt.26-11-2019 on the file of the Court of the Sessions Judge, Mahila Court,
Vijayawada, pending disposal of CRLA No. 62 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and memo of
grounds fled in Crl.A., and upon hearing the arguments of Sri Ramineni Satish Babu,
Advocate for the Appellant, and of Public Prosecutor for Respondent, the Court made
the following
ORDER: -
This petition is filed to enlarge the petitioner on bail by suspending the sentence
imposed in the judgment dated 26.11.2019 passed in 8.C.No.146 of 2015 on the file of
Sessions Judge, Mahila Court, Vijayawada.
Learned counsel for the petitioner submits that the petitioner was sentenced on
26.11.2019 and since then he has been languishing in jail. He submits that when the
relatives of the petitioners went to the prison to see him, they were informed that the
petitioner is not feeling well, as while doing welding work in the prison, his right eye was
severely injured and the complete vision of right eye was disabled and there is every chance
of spreading the same to the left eye, if he is not treated immediately.
On 05.07.2021 when the matter came up, this Court directed the Assistant Public
Prosecutor to file the medical record of the appellant before this Court.
Today, learned Assistant Public Prosecutor though not file the medical record
submits that the petitioner, whe is suffering with "Inferior Retinal Detachment with Macro
Coff", is advised to undergo surgery for the same and he was referred to Sarojini Eye
Hospital, Hyderabad.
Taking into consideration the health condition of the petitioner, this Court deems it
appropriate to grant bail for a period of one month.
Hence, the petitioner/A-1 shall be enlarged on bail for a period of one month Le.
from 10.00 am. on 15.07.2021 to 15.08.2021, on his executing a bend for a sum of
Rs.20,000/- with two sureties for a likesum each to the satisfaction of VI Additional
Metropolitan Magistrate's Court, Vijayawada. The petitioner/A-I shall surrender before
the Superintendent, Central Prison, Rajahmundry on 16.08.2021.
Sd/- K. Tata Rao"
ASSISTANT REGISTRAR
TRUE COPY! ,
cet
For ASSISTANT REGISTRAR
To,
The Sessions Judge, Mahila Court, Vijayawada, Krishna District
The VI Additional Metropolitan Magistrate's Court, Vijayawada.
The Superintendent, Central Prison, Rajahmundry, E. G. District
The Station House Officer, Kankipadu Police Station, Krishna District,
Two CCs to Public Prosecutor, High Court of A.P, at Amaravati.
One CC to Sri. Ramineni Satish Babu Advocate [OPUC]
One spare copy
NO & 0 NH =
NOTE: Amended the name of the bail satisfaction Court as "VI Additional Metropolitan
Magistrate's Court, Vijayawada" in the place of "I Additional Chief Metropolitan
Magistrate's Court, Vijayawada" in the operative portion at the last paragraph of the
order dated 13-07-2021 in LA. No. 1 of 2021 in Crl.A. No. 62 of 2020, as per the Court order
dated 26-07-2021 in LA. No. 2 of 2021 in Cri.A. No. 62 of 2020.
Substitute this amended order dated 26-07-2021 in the place of earlier order dated
13-07-2021, which was dispatched on 20-07-2021.
Sdi- K. Tata Rao
ASSISTANT REGISTRAR
HIGH COURT
LK,J
DATED:13/07/2021
Amended dated 26-07-2021
AMENDED ORDER
1A. No. 1 of 2021 |
IN oe
CRLA.No.62 of 2020 |
DIRECTION
