Andhra Pradesh High Court - Amravati
Betwee N vs And On The File Of Hi-Gh Court) on 15 June, 2023
-. .`
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA;
THURSDAY JTHE FIFTEENTH DAY OF JUNE
ll/VO THOUSAND AND ll^/ENTY THREE
:pRESENT: ,ii,€aSLg?.at*§&!€,=jJ::i_-;-i
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANA!\
AND
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR
IA No. 2lOF 2023
lN
'CRLA NO: 744 OF 2019
Betwee n :
EeII' Satya Sai Baba @ Sai Baba, S/a Late Sashayya, Aged about 44 years, R/o
D.No. 9-169, Main Road, Kdiyapulanka vI'llage, Kadiyam MandaI, East District
... Petitioner/petI'tl'Oner
(PetI®tI'Oner I'n CRLA 744 OF 2019
AND On the file of HI-gh Court)
The State OfAndhra Pradesh, rep.by its SPI. Public Prosecutor High Court of
A.P., AmaravathI-.
... Respondent/Respondent
(Respondents in-do-)
pet,'tI-On under Section 389 (1) RAN 482 of Cr.P.C., prayI-ng that in the
circumstances stated in the memorandum of grounds filed in support of the petition,
the High Court may be pleased to extend the interim ba" granted by this Hon'ble
court on 17-04-2023 in lA No.1 of 2023 in Crl Appeal No. 744/2019 for a.further
period enabling the petitl'oner to undergo complete treatment, pendI'ng disposal Of
the crl. Appeal No. 744/2019 before this Hon'ble Court preferred against the
Judgment in sc No. 236/2018+on the~fl'le of the principal sessions Judge, East
Godavari at Rajamahendravaram in the interest ofjustl'ce and pass pending disposal
of CRLA No. 744 of 2019, on the fI-le Of the High Court.
The petitl'on coml'ng on for hearing, upon perusing the pet,'tion and the
memorandum of grounds filed in support thereof and the order of the High Court
dated 17.04.2023 made in I.A.No.1 of 2023 and upon hearing the arguments of sri
sreekanth Ready Ambati Advocate for the Appellant and of public Prosecutor for
the Respondent, the court made the following
ORDER
The petl-tioner was ordered to be enlarged on temporary ba" on medl-Gal
grounds. Accordingly, he `was onJ ba" for the purpose of taking medical
treatment. He has been taking the `treatment for the last two months. Now,
learned counsel for the petitioner seeks extensI-On Of the bal-I for some more
time for takI-ng further medI-Cal treatment.
we do not fI-nd any valid ground to extend the period of baill The aliment
froT which the petI-tiOner is suffering is only spondylosI-S, WhI-Ch iS not a
serlous aliment. Therefore, the request I-S rejected. The petitI-Oner sha"
surrender before the central prison, Rajahmundry, tomorrow i.e. on 16.06.2023
by 05.00 P.M.,, I
. ^J_.__ _Sd/-`u. s`RI DEVl
ASSISTANT RE
lSTRAR
//TRUE COPY//
ForA` SECTION OFFICER
To,
1. The V" Addl. Judicl'aI Magistrate of I class, RaJ'amahendravaram. r
2. The PrI'nCiPal Sessions Judge, East Godavari at Rajamahendravaram. t
3. The Superintendent, central prison, Rajamahendravaram, E.G.DistrI'Ct. (BY
SPEED POST)
t O®_ one cc to sri sreekanth Reddy Ambati, Advocate [opuc]
Two CCs to Pu.blic Prosecutor, High Court ofAP [OUT]
Two spare copies.
i&
/,
\ _____
HIGH COURT
CMRJ & TRRJ
DATED: 15/06/2023
LIST THE MATTER AFTER FOUR (4) WEEKS.
ORDER
lA No. 2 OF 2023
IN
CRLA NO: 744 OF 2019
DIRECTION
