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On May 17 2021, the Supreme Court ruled that Kanumuri Raghurama Krishnam Raju, a member of parliament from the Yuvajana Sramika Rythu Congress Party. to be admitted and examined in Army Hospital Secunderabad.
An appeal was made by the petitioner before a bench of Justice Vineet Saran and Justice BR Gavai after the Andhra Pradesh High Court denied him bail. On 14th May 2021, Andhra Pradesh's Crime Investigation Department arrested Kanumuri Raghurama Krishnam Raju for sedition. The Supreme Court made it clear that the court was not granting bail rather the duration of his stay in the hospital would be considered as judicial custody.
The court directed the Telangana High Court to assign a judicial officer to supervise the medical examination. The court also demanded the video recording and the sealed pack reports of the medical examination, it was also stated that he would be given Y category security as per the directions of the Delhi High Court, to escort him to the hospital and it wouldn't be necessary for security to stay at the time of examination. It was directed to the head of Army Hospital to constitute a Medical Board of three doctors for medical examination of Raju.
"We direct that the petitioner-Kanumuri Raghurama Krishnam Raju shall be admitted in the Army Hospital and kept there for medical care until further orders, which shall be treated as judicial custody of the petitioner-Kanumuri Raghurama Krishnam Raju. The expenses, if any, for hospitalization in the Army Hospital shall be borne by the petitioner-Kanumuri Raghurama Krishnam Raju" Supreme Court said.
The counsel appearing for Raju pleaded for interim bail on medical grounds, he stated that last year Raju had heart surgery. He also argued that the act of Raju didn't constitute the offence of sedition as he never incited violence. In the plea, it was said that High Court did not acknowledge the grounds for bail and directed to session court for the same.
It was contended before the Supreme Court that the Chief Minister misused the State Police to outline his political rival Raju and keep him in prison. Raju also claimed that the High Court didn't investigate the current realities and conditions of the case and the state violated his right of freedom of speech & expression. He presented that the current case was only an instance of the individual grudge of the Chief Minister
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