GOPISETTY HARIKRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) On 28/9/2020 following order was passed by this Court:

(2.) Despite the aforestated order the petitioner was not bailed out and was still kept in custody, which aspect is clear from the facts recorded in the subsequent order dtd. 20/4/2022. The order dtd. 25/4/2022, thereafter passed certain directions seeking explanation from the concerned Police and Jail officials.

(3.) The response filed on behalf of the Superintendent, Central Prison, Nellore states that the order dtd. 28/9/2020 was received in the Prison on 6/10/2020 at which point in time, because of Covid-19 Pandemic restrictions, the movement of the prisoner was not immediately possible. However, the bail application on behalf of the prisoner was prepared on 22/10/2020 and was filed in Court on 29/10/2020. The application came up before the Court on 29/10/2020 when the concerned Court passed the following order: