Annam Venkatesh., vs State Of Andhra Pradesh, Rep Pp.,
2022 Latest Caselaw 1853 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                    CRIMINAL APPEAL No. 928 of 2016

                                 PROCEEDING SHEET
Sl.                                                                        OFFICE
                                         ORDER

No DATE NOTE

13. 19.04.2022 AHSANUDDIN AMANULLAH, J and G. RAMAKRISHNA PRASAD, J

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah) I.A.No.2 of 2022 Heard Mr. M. Naga Raghu, learned counsel for the applicant/appellant (A1) and Mr. S. Dushyanth Reddy, learned Additional Public Prosecutor for the State.

2. The sole convict in this appeal has filed this application seeking provisional bail on the ground of his ill-health (suffering from HIV) and that his mother who is also suffering from certain illness is desirous of seeing her son. The report from the Jail Authorities also indicates that the applicant is suffering from HIV and that he is being treated as per the regular protocol in terms of diet as well as treatment and that he is presently under ART (Anti Retro Viral Therapy). The Medical Certificate also indicates that his health condition is currently stable.

3. Learned Additional Public Prosecutor has furnished a Judgment of this Court dated 06.09.2019 in Criminal Appeal No.2100 of 2018. A Division Bench of this Court had taken judicial note of the prevailing situation in various prisons including the prison in which the present applicant is lodged and stated that the authorities have been adhering to the directions given in the said Judgment.

4. Having regard to the nature of ailment of the applicant, as well as the applicant's mother's condition, this Court deems it appropriate to grant interim bail to the applicant/appellant (A-1) (Mr. Annam Venkatesh @ Deva Moses Paul) and he shall be released on interim bail on executing personal bond for a sum of Rs.25,000/- (Rupees twenty five thousand only) with two sureties for the like sum each to the satisfaction of the Jail Superintendent, Central Prison, Rajahmundry. Thereafter, the applicant shall surrender before Jail Superintendent, Central Prison, Rajahmundry, by 4.00 p.m. on 05.05.2022. The applicant is directed to file copy of the proof of surrender certificate that would be issued by the Jail Superintendent, Central Prison, Rajahmundry, within one week after surrender.

5. The I.A.No.2 of 2022 stands disposed of.

_________________________________ (AHSANUDDIN AMANULLAH, J)

________________________________ (G. RAMAKRISHNA PRASAD, J)

Issue C.C. by tomorrow.

B/o.

SDP