K.Madhusudhana Reddy vs State Of Andhra Pradesh
2022 Latest Caselaw 5249 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.507 of 2019

                             PROCEEDING SHEET

Sl.
                                           ORDER

No       DATE

25.   17.08.2022   MGR, J & TMR, J

                                      IA.No.3 of 2022

This application is filed by petitioner-appellant- Accused No.1, who was convicted in S.C.No.8 of 2016 on the file of the learned III Additional Sessions Judge, Rajapeta, Kadapa District, vide judgment dated 27.05.2019, seeking to release him on interim bail for a period of one month, pending disposal of Criminal Appeal, to enable him to get cataract surgery to his mother.

Learned counsel for the petitioner submits that the mother of the petitioner/A.1 namely K. Uma Maheswaramma, aged about 66 years is suffering with Right Eye vision problem. She went for medical check-up as Outpatient to Tirumala Hospitals, Kadapa, wherein she was advised to join the hospital for conducting surgery/operation, on 06.08.2022. Petitioner is the only son to his mother. Hence, the presence of the petitioner is required to get his mother operated.

Learned Additional Public Prosecutor, on written instructions, a copy of which is placed on record, submits that on the enquiry conducted by the Railway Kodur Police Station, it is revealed that the mother of the petitioner K. Umamaheswari, W/o Krishna Reddy is not admitted in Tirumala Hospital for taking any treatment or surgery and on verification from the hospital records it is found that they have no records as inpatient or outpatient and that the same was certified by the Managing Director of Tirumala Hospital, Kadapa.

In view of the aforesaid, we are not inclined to enlarge the petitioner on interim bail.

Accordingly, the Application is dismissed.

_________ MGR, J

_________ TMR, J

Vjl