Andhra Pradesh High Court - Amravati
H Rudresh vs The State Of Andhra Pradesh on 3 November, 2025
Author: K.Suresh Reddy
Bench: K.Suresh Reddy
HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI MAIN CASE No: Crl.A.No.816 of 2024 PROCEEDING SHEET Sl. OFFICE No. DATE ORDER NOTE
3. 03.11.2025 KSR,J & SRS,J (Per Hon'ble Sri Justice K.Suresh Reddy) I.A.No.2 of 2025 The petitioner/appellant/accused in Sessions Case No.153 of 2021 on the file of the Court of Principal District and Sessions Judge, Ananthapuramu, filed the present application under Section 430(1) of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking his release on an interim bail for a period of one (01) month.
2. Learned vounsel for the petitioner contends that tonsure ceremony of the petitioner's daughter is fixed on 15.11.2025 at Tirumala. Being the father, the presence of the petitioner is very much necessary for performing the tonsure ceremony of his daughter. As such, learned Counsel requests this court to enlarge the petitioner on an interim bail.
3. On the other hand, the learned Additional Public Prosecutor opposed the present application contending that the presence of the petitioner is not at all necessary for performing the tonsure ceremony of his daughter. Earlier also, the petitioner was granted an interim bail for a period of two weeks i.e., from 02.05.2025 to 16.05.2025 vide I.A.No.1 of 2025 by order, dated 30.04.2025 on the ground that his wife has to undergo surgery. Now the petitioner filed the present application Contd., 2 Crl.A.No.816 of 2024 on the ground that the tonsure ceremony of his daughter is fixed on 15.11.2025.
4. Having considered the rival contentions, we are not inclined to grant an interim bail to the petitioner, as it pertains to a small ceremony which can be performed even in his absence. Hence, the present application is liable to be dismissed.
-5. Accordingly, I.A.No.2 of 2025 is dismissed.
__________________ K.SURESH REDDY,J _____________________ SUBBA REDDY SATTI,J SAB