Andhra Pradesh High Court - Amravati
S V Jagan Mohan Reddy vs The State Of Andhra Pradesh on 20 January, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
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lN THE HIGH COURT OF ANDHRA PRADESH AT AM
MONDAY, THE TWENTIETH DAY OF JANUAR
TWO THOUSAND AND TWENTY FIVE
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:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO.- 228 OF 2025
Between :
s.v. Jagan Mohan Reddy, S/a S.V. Nagi Reddy, Aged 55 yrs, Occ:
Chairman of vijaya Dairy, KurnooI MI'Ik UnI'On, Mutually Aided Co-
operative Socl'ety, R/o D.No. 40-448-A-10, GI'PSan Colony, KurnooI,
Andhra Pradesh
Petitioner/Accused
AND
The State ofAndhra Pradesh, Rep. by its Public Prosecutor, HI-gh Court
of Andhra Pradesh at Amaravathi.
Respondent ,~
petI'tiOn under Sections 482 of BNSS (old 438 of Cr.P.C), pray,-ng that in
the circumstances stated l'n the affidavit filed in support of the criminal
petI|tiOn, the HI'gh Court may be pleased to direct the station House Officer,
Rudravaram police station, Nandyal Dl'strict to release the petitioner on Bail,
in the event of his arrest in connection with cr. No. 161 of 2024 dated
07.12.2024 of Rudravaram police statI|On, Nandyal District in the interest of
justice. ~,
The petition coming on for hearing, upon perusl®ng the petition and the
grounds filed I-n support thereof and upon hearing the arguments of sri SAI
JAIDEEP REDDY S V, Advocate for the petitl'oner and of PUBLIC
PROSECUTOR for the Respondent and the court made the following,-
IN THE HIGll COURT OF ANDHRA PRADESH
AT AMARAVATl [3327]
(Special Original Jurisdiction)
MONDAY ,THE TWENTIETH DAY OF JANUARY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 228/2025
Betwee n :
S V Jagan Mohan Reddy ...PETITIONER/ACCUSED
AND
The State OfAndhra Pradesh ...RESPONDENT/COMPLAINANT
Counsel for the Petitioner/accused:
1.SAI JAIDEEP REDDY S V
Counsel for the Respondent/complainant:
1.PUBLIC PROSECUTOR
The Court made the following:
ORDER:-
The Criminal Petition, under Section 482 of the Bharatiya Nagar-lk suraksha sanhita, 2023 [for short,tB.N.S.S'], is filed o,n behalf of the petitioner/accused seeking anticipatory bail in Crime No.161 of 2024 of Rudravaram Pol'lce Station, Nandyal District.
2. A case has been registered against the Petitioner for the OffenCeS punishable under sections 236, 316(2), 318(2) and 318(4) of the Bharat'lya Nyaya Sanhitha (for short lBNS).
3. Case of the prosecLJtjOn, in brief, Its that the petl-tioner gave a false Jr, statement I-n the declaration claimI'ng to be a rest-dent of MachinenipaIIe village and became a Member of the MachinenI'PaIIe Milk Society and further the petIItl'oner was elected as president of the Machinenl-palle Milk Society and also became the chairman of vI'jaya Milk Dairy and created a loss to the Milk Society by mjsappropriatI-ng the funds in the society.
4, Heard. Perused the record.
5. Learned counsel appearing on behalf of the petitl-oner further submitted that the petitioner herel'n is a resident of Machinenipalle vl'lJage, and in view of change in the regime, the present complaI'nt has been filed against the petI'tiOner herein with a ma/a r,-de intention.
6. A perusal of the record goes to show that a certificate is alleged to be produced by the petitioner herein that he is a resident of Machinenipalle of Rudravaram Mandal, NandyaI District. AccordI-ng tO the prosecution, the sal'd Residence Certificate is a false certificate.
7. Learned counsel for the petitioner further submitted that elections for the Society are ll'kely to be held in a couple of months. petitioner is the Managing Director of the said society. The offences alleged are punishable uPtO7yearsJimprI'SOnment. ln view of the aforesaid facts and cI'rCumStanCeS Of the case, this Court js I'nClined to grant antI-CiPatOry ba" to the petitioner/accused herein, on the following condl'tions.
v_-3S=3S7rf (iL)_ln.the.e:.ert Of his ar!est in the aforesaid crime, the petitioner I, hhere:n_ _s_h_a.II _3e released on his executing a personal ';;-;;--f-:r P:.10,00?/-(_Rupees ten thousand only) with two sureties e;c;f::-a like sum to the satisfaction of the arresting officials.
(i!m:n release, the petitioner shall appear before the station House o^ff^ic^e^r concer:ed once in a week i.e., on every sunda; -b='t-;;;n
1.:.00 a.m. and o5.00 p.m., till filing of the charge :heel.
(-I:i_)__Th.e..petitioner shall not cause threat, inducement or promise to a£:I .of th:. pr?secution witnesses and he shall make hims=lf availis;;e for investigation as and when required.
8. Accordingly, the criminal petition I-S allowed.
sD/- v.sAVITHRi GOWRI \ ---_ __ ASSISTANT R //TRUE COPY// SECTION A A F( 3\ \ To,
1. The S.H.O., Rudravaram police Station, Nandyal District
2. One CC to SRI. SAI JAIDEEP REDDY S VAdvocate [OPUC]
3. Two CCs to Publl-c Prosecutor, Hl'gh Court ofAP [OUT]
4. One spare copy Kj I/ i-
\ HIGH COURT SRK,J DATED:20/01/2025 BAIL ORDER CRLP.No.228 of 2025 ALLOWED rf-=:I--
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