Telangana High Court
Kanakam Yellaiah, Nalgonda Dt., vs State Of Telangana, Rep. Pp., on 4 July, 2024
Author: P.Sam Koshy
Bench: P.Sam Koshy
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH
WEDNESDAY, THE TWENTY THIRD DAY OF SEPTEMBER,
TWO THOUSAND AND FIFTEEN
PRESENT
THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO
AND
THE HON'BLE SMT JUSTICE ANIS
CRIMINAL APPEAL.No.941 of 2014
Between:
Kanakam Yellaiah, S/o. Kannaiah
Appellant/(Accused )
AND
The State of Telangana, through Station House Officer, Noothankal Police Station, Nalgonda District, Telangana, rep .by its
Public Prosecutor, High Court, Hyderabad.
Respondent
(Complainant)
Criminal Appeal under Sections 374 (2) of Cr.P.C., praying that this Hon'ble High Court may be pleased to allow the
present Criminal Appeal by setting aside the Judgment dated 13-05-2014 in S.C.No 15 of 2013 on the file of the II Additional
Sessions Judge, Nalgonda at Suryapet and consequently acquit the Appellant/Accused in the above case
The Criminal Appeal coming on for hearing, upon perusing the memorandum of grounds filed herein, the orders of the
High Court dated 22-09-2014 & 17-11-2014 made in Crl.A.M.P.Nos. 1402/2014 & 1728/2014 and dated 1-5-2015 made in
Crl.A.MP.No.636 of 2015, and upon hearing the arguments of Sri Pawan Kumar Agarwal, Advocate for the Petitioner and the
Public Prosecutor for the Respondent, the Court made the following
ORDER:
"The petitioner herein is the sole appellant who has been convicted in Sessions Case No.15 of 2013 on
13.05.2014 by the learned II Additional Sessions Judge, Suryapet, Nalgonda District. He is currently undergoing life
imprisonment.
It is stated that a young daughter of the petitioner herein by name K. Madhavi, aged 16 years has been
diagnosed by the M.N.J. Institute of Oncology & Regional Cancer Centre, Red Hills, Hyderabad, that she has been
suffering from Leukemia and she was undergoing treatment at the said Cancer Institute. It is stated that she is now
terminally ill and hence, the petitioner is desirous of spending few days in her company.
We, consider that the ends of justice would be met adequately to enlarge the petitioner on an interim bail,
commencing from tomorrow i.e 24.09.2015 upto 26.10.2015. Accordingly, the petitioner is enlarged on bail
commencing from 24.09.2015 upto 26.10.2015. The petitioner shall surrender before the Superintendent, Central
Prison, Cherlapalli before 03:00 PM on 26.10.2015. Further, the petitioner shall execute a bond in a sum of Rs.10,000/-
(Rupees Ten Thousand Only) to the satisfaction of the Superintendent, Central Prison, Cherlapalli, for maintaining a
decent conduct and lead a crime free life in the interregnum. He shall also submit a bond in a sum of Rs.10,000/- from
one local surety, to the satisfaction of the Superintendent, Central Prison, Cherlapalli."
ASSISTANT REGISTRAR
// TRUE COPY //
for ASSISTANT REGISTRAR
To
1. The II Addl. Sessions Judge, Nalgonda at Suryapet.
2. The Superintendent, Central Prison, Cherlapalli, Ranga Reddy District.
3. The SHO, Noothankal Police Station, Nalgonda District.
4. Two CCs to the Public Prosecutor, High Court, Hyd(OUT)
5. One CC to Sri Pawan Kumar Agarwal, Advocate(OPUC)
6. Two spare copies.
KK
HIGH COURT
NRRJ & ANISJ
DT: 23-9-2015
ORDER
CRL.A.NO. 941 OF 2014
DIRECTION
HIGH COURT
NRRJ & ANISJ
Drafted by: KK
Drafted on: 23-9-2015
DT: 23-9-2015
ORDER
CRL.A.NO. 941 OF 2014
DIRECTION
