Supreme Court - Daily Orders
Anantha Satya Udaya Bhaskara Rao @ ... vs The State Of Andhra Pradesh on 12 December, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.8 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10320/2022
(Arising out of impugned final judgment and order dated 26-09-2022
in CRLP No. 6954/2022 passed by the High Court Of Andhra Pradesh At
Amravati)
ANANTHA SATYA UDAYA BHASKARA RAO @ ANANTHA BABU Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. ) Date : 12-12-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Ananga Bhattacharyya, Adv. Mr. Rohit Rao N., Adv.
Ms. Devahuti Tamuli, Adv.
Ms. Ekta Pradhan, Adv.
M/S. Veritas Legis, AOR For Respondent(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Siddharth Aggarwal, Sr. Adv. Mr. Yelamanchili Shiva Santosh Kumar, Adv. Mr. Tarun Gupta, AOR Mr. Yatinder Chaudhary, Adv. Mr. Davinder Singh Khurana, Adv. Mr. Abhishek Sharma, Adv.
Mr. Mahfooz Ahsan Nazki, AOR Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv. Mr. T. Vijaya Bhaskar Reddy, Adv. Mr. Naveen Sharma(Bhardwaj), Adv. Mr. K.V. Girish Chowdary, Adv. Ms. Niti Ricchariya, Adv.
Ms. Rajeswari Mukherjee, Adv. Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by ASHA SUNDRIYAL Date: 2022.12.12 16:52:17 IST Reason: O R D E R The issue is whether a charge sheet filed within 2 the period of 90 days (88 days) of which the I.O. seeks return of to seek complete investigation can be said to be a charge sheet filed in time where default bail will apply. This is what persuaded us to issue notice.
The dates are not in issue. However, learned counsel for the victim’s mother seeks to contend that a writ petition had already been filed by the complainant/mother in the High Court seeking to cast a doubt on the manner of investigation as it is her say that an endeavour is being made to help the accused on political grounds.
On hearing learned counsel for parties, we are inclined to examine the matter.
Leave granted.
List on the Regular Board in the week commencing 14.03.2023.
In the meantime, we are of the view that the appellant cannot be kept in custody and thus, grant interim bail to the appellant, on the terms and conditions which will be specified by the trial Court.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)