Andhra Pradesh High Court - Amravati
Tirumanuyam Srinivasulu Reddy ... vs State Of Ap., on 17 August, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
WEDNESDAY, THE SEVENTEENTH Gay OF AUSSUST, TWH THOUSAND AND TWENTY TWO
> PRESENT :
THE HONGURABLE SRI JUSTICE M. GANGA RAO
AND
THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAE
LANe. 1 af 2022
CRIMINAL APPEAL, No. 474 of 2018
} Trumanuyam Sreenivasulu. Reddy @ Sreenivasulu (44
s/c. T. Venkata Krishna Reddy.
Nae
os
4.Kurrakaluva Leela Prakash (4-2), S/o, Subrahmanyam
(Petitioner No.2 is no necessary party to ifs Petition)
ra
Petitioners / Accused Nos. 7 &
(Appellants in Cr A Na. 4Pa/204
on the fle of the High Court
ty
"y
&
ne
&
}
AND
The State of Andhra Pradesh, rep. by its Public Prasecutor,
High Court of Judicature at Armaravati,
Respondent
iRespondent in-do-}
Petition under Section 38¢(1} of CrP, praying that in the
un the grounds fled in the Cririnal Agpeal and affidavit
Mie the present application, the High Court may De pleased to
release the petitioner on bail for a period of 15 days in S.C.Ne. 158 of 2016
passed by the Hf Additional District and Sessians Judge, Trupathi, Chittcor
istrict nding disposal of the above Criminal Appeal No.
Tre Petition coming on for hearing, upan perusing the petition anef the
grounds Mled in the Criminal Appeal and earlier order of High Court dt. 27.40.
2027 and upon hea g the arguments of Smt Popurl Lakshmi! Priyanvita,
Advecate for the Petitioner and of the Public Prosecuter on behalf of
rfespondent/ State, the Court made the fallawing
ORDER s+
"This application is filed by the petitioner, who is At in S.C.No. 158 aft
2076, on the fle of the learned Hf Additional District and Sessions Judge,
Mrupat!, Chittoor istrict, seeking ball for a limited period of 75 cays.
Ry the Judgment dated 30.01.2048 in S.C.No.d85 of 2076, which is
impugned in the appeal, the petitioner-Ai was convicted and sentenced to
suffer rigorous imprisonment for a period of ten years and alse to pay a Sine
a Rs. 1 004, in default, te suffer simple imprisonment for a periad of
three months for the offence punishable under Section 264 IPC: sentenced
fe undergo Imprisanment fer fife and ta pay a fine of Rs. 17,0004, in default,
to suffer simple imprisonment fer a period of three manths for the affence
punishable uncer Sectien 302 read with 34 IPCs sentenced to undergo
rigorous imarisenment for a period of 7 years and also to pay a fine of
Rs. 7 ,GO0/-, In default, te suffer simple imgrisonment for a period of three
months for the offence punishable under Section 201 read with 34 Ipc,
Petitioner-Ai was also directed to Bay compensation of Rs.3,00,000/. te
PWT. Challenging the same, the petitioner-At along with A? filed
CrLA.Ne.dF4 of 2018,
Contd. 3...
Pending appeal, this application came to be filed seeking interim bail
inter alia stating that his elder Son by name Tirumanyam Hemnath Reddy,
has been suffering with 'Nanopthalmos, Secondary Angle Closure Glucoma'
in both the eyes; Sri Venkateswara Aravind Eye Hospital referred his Son to
Aravind Eye Hospital, Mudarai, for further treatment/surgery; his wife has
already undergone three major surgeries and uneducated due to which she
is not in a position to travel such long distance from Tirupati to Madurai to
take their Son for medical check-ups, consultation reviews pre and post
operation reviews; further she has to look after their younger son; in such
_ circumstances presence of the petitioner is required to assist his Son in pre
and post operation tests, consultation and reviews in Aravinda Eye Hospital,
Madurai, Tamil Nadu.
Learned Additional Public Prosecutor has not disputed the fact that
the Son of the petitioner is referred to Aravind Eye Hospital, Madurai.
However, he submits that the date for surgery has not been fixed and
therefore, granting bail for 15 days is not warranted.
In view of the fact that treatment of the petitioner's son is necessary
at Aravind Eye Hospital, Madurai, and since surgery date would be fixed
after medical examination, we are inclined to grant interim bail for a period
of seven days.
Accordingly, the application is disposed of directing that the
petitioner-A1 shall be released on interim bail from 18.08.2022 to
24.08.2022 on condition that he shall furnish a personal bond for a sum of
Rs.10,000/- (Rupees Ten Thousands only) with two sureties for a like sum
each to the satisfaction of the Superintendent, Central Prison, Kadapa.
Petitioner shall surrender before the Superintendent, Central Prison,
Kadapa, on 24.08.2022 by 05:00 PM. In the event he fails to do so, he shall
be taken into custody in accordance with law."
SD/- B.PRASAD RAO
OSU PU RecistRaR
// TRUE COPY // SECTION OFFICER ©
To
1.The Ill Additional District and Sessions Judge, Tirupati, Chittoor District.
2.The V Additional Judicial Magistrate of First Class, Tirupati, Chittoor District,
A.P.
3.The Superintendent, Central Prison, Kadapa. ~
4.Two CCs to Public Prosecutor, High Court of A.P.,(OUT)
5.One CC to Smt Popuri Lakshmi Priyanvita, Advocate(OPUC)
6.Two spare copies.
TKK
ae
HIGH COURT
MGR. & TMR. J
DATED: 17-08-2022
BAIL ORDER
LANe. Taf 2022
iN
CRLANo. 474 of 2018
RELEASE THE PETITONER
ON BAIL.
