K.Madhusudhana Reddy vs State Of Andhra Pradesh
2021 Latest Caselaw 1331 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE THIRD DAY OF MARCH, TWO THOUSAND AND TWENTY ONE
: PRESENT :

THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A.V. SESHA SAI

|.A.No. 1 of 2021
IN
CRIMINAL APPEAL.No.507 of 2019

 

Between:-
Kotha Madhu Sudhana Reddy, S/o. Venkata Krishna Reddy @ Krishna Reddy.
..Petitioner/Accused No.1
(Appellant in Cri.A.No.507/2019
on the file of the High Court)
AND

1.The State of Andhra Pradesh, Rep. by its Public Prosecutor,
High Court of Andhra Pradesh, At Amaravati.
2.The Superintendent of Police, Central Prison, Kadapa,
YSR Kadapa District.
_ ,,Respondents.

3.Botla Ravindra Reddy, S/o. Anki Reddy, Venkata Krishna Reddy, Resident of Kapupalli, H/o. Venkatareddipalli Village, Railway Kodur Mandal, YSR Kadapa District, A.P.

4.Botla Anki Reddy, S/o. Yanadi Reddy, Resident of Kapupalli, H/o. Venkatareddipalli Village, Railway Kodur Mandal, YSR Kadapa District, A.P.

(Respondent in-do-)

Petition under Section 482 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 extend bail to the Petitioner (Accused No.1) for 6 months from 05.03.2021 for taking 2 months rest before kidney operation as per the advice of eh both Hospitals and after operation taking rest (otherwise en dangerous to life),

1.A.No.2 of 2020 :-

Petition under Sections 437 & 439 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 Petitioner/Accused No.1 on bail for 6 months for kidney operation (otherwise en dangerous to life), pending disposal of the above Criminal Appeal No. 507 of 2019 on the file of the High Court as against the Judgment in S.C.No. 85 of 2016, dated 27-05-2019 on the file of the Court of the Ill Additional District and Sessions Judge, Rajampet, Kadapa District.

The Petition coming on for hearing, upon perusing the petition and the grounds filed in the Criminal Appeal and order of High Court dt. 24-06-2020 made in |.A.No. 1 of 2020 and order dt.05-01-2021 made in I.A.No. 2 of 2020 and upon hearing the arguments of Sri D. Kodandarami Reddy, Advocate for the Petitioner and of the Public Prosecutor for respondent Nos. 1 and 2/State, the Court made the following ORDER:-

[Proceedings taken up through video conferencing]

"Petitioner prays for extension of interim bail.

It is submitted that he has been medically advised to undergo surgery.

Contd.2...

Learned Additional Public Prosecutor submits that the conduct of the petitioner is satisfactory.

Under the said circumstances, interim bail on terms as directed in the order, dated 05.01.2021 is extended till 16.04.2021.

The petitioner/accused No.1 shall surrender before the Superintendent, Central Prison, Kadapa, at 5 PM on 16.04.2021, failing which his interim bail shall stand automatically cancelled."

Sd/- M. ANT REGIS TRA ASSISTANT REGIST.

// TRUE COPY // i.

for __ SECTION OFFICER

1.The Ill Additional District and Sessions Judge, Rajampet, YSR Kadapa District.

2.The Inspector of Police, Railway Kodur Circle, Salur, YSR Kadapa District.

3.The Superintendent, Central Prison, Kadapa, YSR Kadapa District.

4.Two CCs to Public Prosecutor, High Court of A.P.,(OUT)

5.One CC to Sri D. Kodandarami Reddy, Advocate(OPUC)

6.Two spare copies.

To

TKK

HIGH COURT

JB.J & AVSS.J

DATED: 03-03-2021

BAIL ORDER

[.A.No. 1 of 2021 IN CRL.A.No. 507 of 2019

EXTENDING THE INTERIM BAIL.

- 9 MAR 2021

vite th ME, (ai) He i

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