Kola Govindu, Guntur Dt Anr., vs The State Of Ap.,Rep Pp.,
2022 Latest Caselaw 9313 AP

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             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.228 of 2017

                                        PROCEEDING SHEET

Sl.
                                                    ORDER

No           DATE
21.       05.12.2022        MGR, J & SV, J

                                               I.A.No.2 of 2022

This Interlocutory Application is filed by the petitioners/appellants (A.2 & A.3) under Section 389(1) of Cr.P.C seeking suspension of operation of judgment dated 23.01.2017 passed in S.C.No.142 of 2015 on the file of the XIII Additional Sessions Judge, Narasaraopet, Guntur District and to enlarge them on bail during pendency of the appeal, on the ground that they are languishing in jail for more than 9 years and their mother was admitted in NRI General and Super Speciality Hospital, Mangalagiri on 14.10.2022 and her condition is very serious and not in a position to move.

In view of the dismissal of I.A.No.1 of 2022 by order dated 22.08.2022, the benefit of judgment rendered in Batchu Rangarao & others Vs. State of A.P.1, is not available. At the time of hearing, it is informed that the mother of the petitioners expired after filing of this application.

(Contd...)

2016(3) ALT (Crl.) 505 (DB)(A.P.)

Accordingly, the Interlocutory Application is dismissed. However, considering the request of the learned counsel for the petitioners that the 1st petitioner is suffering with HIV, liberty is given to the 1st petitioner to move a fresh bail application with supporting documents for the said disease.

_________ MGR, J

_________ SV, J anr