T.Ramakrishna Reddy vs State Of Ap
2022 Latest Caselaw 5455 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.167 of 2019

                            PROCEEDING SHEET

Sl.
                                            ORDER

No       DATE

06.   22.08.2022   MGR, J & TMR, J

                                      IA.No.1 of 2022

This application is filed by petitioner-Accused No.1, who was convicted by judgment dated 08.01.2019 in SC ST S.C.No.12 of 2014 on the file of the learned X Additional Sessions Judge, East Godavari at Rajamahendravaram, seeking to release him on interim bail for a period of three months pending disposal of the criminal appeal.

Learned counsel for the petitioner, while reiterating the averments in the accompanying affidavit, submits that the petitioner is the only son to his parents, who are agricultural coolies. Due to their old age, they are not able to attend coolie work. Petitioner's mother is suffering with 'Accelerated Hypertension, uncontrolled diabetes millitus and mitral regurgitation'; she needs thorough evaluation and mitral valve replacement surgery at the earliest; she has to undergo heart surgery also as soon as possible.

Learned Additional Public Prosecutor, on written instructions, a copy of which is placed on record, submits that on enquiries, it is admitted that the mother of the petitioner is suffering with the ailments in the application. However, he further submits that if the petitioner is enlarged on bail, he may commit similar offence again; he may jump bail and the police can't ensure his presence in the jail whenever required; as he is non-local he may abscond from bail in which event it would be difficult to secure the petitioner and accordingly prayed to dismiss the application.

In view of the aforesaid and in view of the seriousness of the offences for which the petitioner was convicted, we are not inclined to enlarge the petitioner on bail.

Accordingly, the Application is dismissed.

_________ MGR, J

_________ TMR, J Vjl