Andhra Pradesh High Court - Amravati
Gopisetti Aruna vs The State Of Ap on 5 May, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A.No.834 of 2019
PROCEEDING SHEET
Sl.
ORDER
No DATE
05.05.2023 AVSS, J & AVRB, J
IA.Nos.1 & 2 of 2023
Heard Sri D. Purnachandra Reddy,
learned counsel for the petitioner/Accused
No.4 in S.C.No.247 of 2012 on the file of the
Court of the VIII Additional District & Sessions
Judge, Prakasam at Ongole.
By way of judgment dated 13.11.2019,
the learned Sessions Judge convicted the
petitioner and sentenced her to undergo
rigorous imprisonment for life for the offence
punishable under Section 302 IPC r/w 109 IPC
and also directed to pay fine of Rs.5,000/- and
the petitioner is undergoing imprisonment in
Central Prison for Women, Kadapa, followed by
the said conviction.
Earlier, petitioner herein filed IA.No.1 of
2022, seeking her release on bail for a period of
three (03) months on medical grounds. A
Coordinate Bench of this Court vide order
dated 25.01.2023 granted bail in favour of the
petitioner for a period of three (3) weeks from
the date of the release of the petitioner on her
executing a personal bond for a sum of
Rs.10,000/- with one surety for the like sum to
the satisfaction of the Court of the Additional
Judicial Magistrate of First Class, Addanki.
It is stated in IA.No.2 of 2023 that the
petitioner underwent surgery (Emergency TLH
+ BSO + Left Ovarian Cystectomy under GA) on
30.03.2023 and she was discharged from the
hospital on 02.04.2023. It is further stated
that the Doctors also advised the petitioner to
take sufficient bed rest at-least for a period of
three months. Along with IA.No.2 of 2023,
medical record pertaining to the petitioner is
also filed.
Today when the matter is taken up, the
learned Public Prosecutor has placed on record,
the instructions furnished by the Inspector of
Police, Addanki Police Station, Bapatla District,
dated 20.04.2023. Along with the said written
instructions, the statement of Dr.T.G. Lakshmi
Durga recorded by the Inspector of Police,
Addanki is also filed. The said statement reads
as follows:
"I have been working as a doctor
(Gynecologist) MBBS, DGO., in KIMS
Hospital, Nellore since 03.06.2013, I am
residing at Kondayapalem gate, Nellore.
On 30.03.2023, a 38 years old female by
name Gopisetty Aruna came to hospital
with presenting C/o. Menorrhagic cycles
and abdomen pain. She got admitted for
further management. The patient duly
investigated and diagnosed as AUB with
Chronic cervicitis. Cardiology consultation
taken for surgery fitness and 1 point PRBC
transfusion done. Patient underwent
TLH+BS+LEFT ovarian cystectomy on
31.03.2023 under GA (surgery done by
me). Post operative period uneventful.
Post operatively patient treated with IV
antibiotics, antacids, Analgesics, IV fluids
and other supportive medications. Later
patient was discharged on 02.04.2023 at
09:28 AM. At the time of discharge I
advised the patient to take rest for three
months from the date of discharge."
Having regard to the health condition of
the petitioner and taking into consideration the
instructions furnished by the learned Public
Prosecutor and the statement referred to supra,
these applications are allowed, extending the
bail granted by this Court in IA.No.1 of 2022 in
Crl.A.No.834 of 2019 for a further period of two
months from today i.e., till 04.07.2023 on the
same terms and conditions which were
incorporated in the order dated 25.01.2023 in
IA.No.1 of 2022. It is also made clear that the
petitioner herein shall surrender before the jail
authorities by 05:00 PM on 04.07.2023.
________
AVSS, J
________
AVRB, J
Vjl
