Andhra Pradesh High Court - Amravati
(Charted Accountant Firm) Having Its ... vs Prosecutor on 19 January, 2026
1,
[ 2599 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY ,THE NINETEENTH DAY OF JANUARY »■
-V
2i
)« 5;-'
A S-
•.i'
TWO THOUSAND AND TWENTY SIX \\ ,u
A
:PRESENT:
THE HONOURABLE DRJUSTICE VENKATA JYOTHIRMAI PRATAPA
lA No. 1 OF 2021
IN
CRLP NO: 8458 OF 2018
Between:
Vavilal Umapathi, S/o. Somayajulu, Partner in Jawahar and Associates j
(Charted accountant Firm) having its office at C-4, Skylark Apartments,
Basheerbagh, Hyderabad and residing at F3, A-Block, Brindavan
Apartment, Chikoti Gardens, Hyderabad-5000016
...Petitioner
AND
The State of Andhra Pradesh, rep., by its Station House Officer, C.I.D.
Polices Station, Regional Office at Guntur, Rep. by its Public
Prosecutor, High Court of Judicature at Hyderabad
...Respondent
Petition under Section 482 of Cr.P.C is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to modify the Condition No.2 by relaxing the
appearance condition "once in a month before the Additional Director General
of CID, Head Quarters at Amaravathi until further orders" imposed by this
Hon'ble court in CrIp.No. 8458 /2018, dated 10-08-2018 in crime no.170 of
2018 on the Peddakakani Guntur District in the interest of Justice, Pending
disposal of CRLP No. 8458 of 2018, on the file of the High Court.
Counsel for the Petitioner :SRI GOSALA SREENIVASA RAO
Counsel for the Respondent :PUBLIC PROSECUTOR (AP)
The Court made the following
ORDER
This interlocutory application is filed seeking relaxation of condition No.2 imposed in I.A. No.2 of 2018 in Crl.P.No.8458 of 2018, dated 06.09.2018 in Crime No.170 of 2018 of Pedakakani Police Station, Guntur District wherein the petitioner was directed to attend once in a month on 1®* Sunday before the CB CID Investigating Officials of the 7 Regional Offices of State of Andhra Pradesh and such Regional Offices of State of Telangana respectively till end of trial".
Heard.
The learned counsel for the petitioner submits that the other accused who is accused No. 19 in the very same crime was granted the relief of relaxation of condition of appearance by this Court in Crl.P.No.8842 of 2018. Further the petitioner is suffering from old age ailmehts.
The learned Additional Public Prosecutor does not dispute the same.
Having heard the learned counsel for the petitioner and the learned Additional Public Prosecutor, this Court deems it appropriate to relax the appearance condition No.2 "once in a month on 1st Sunday before the CB CID Investigating Officials of the 7 Regional Offices of State of Andhra Pradesh and such Regional Offices of State of Telangana respectively till end of trial".
Accordingly, the I.A.No.l of 2021 is allowed.
SDI- K.TATA RAO DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER / To,
1. The Station House Officer, Pedakakani Police Station, Guntur District.
2. The Station House Officer, C.B.C.I.D, Mangalagiri, Guntur District
3. One CC to SRI. GOSALA SHEENIVASA RAO Advocate [OPUC]
4.
5. Two CCs to Public Prosecutor, High Court of A.P., Amaravati [OUT] One spare copy \ 1 HIGH COURT DR VJP,J DATED;19/01/2026 ORDER »r IA.N0.1 OF 2021 IN CRLP.No.8458 of 2018 \ tr'i i:
C-jr S>^' ji ■:X:
/.
/ IA.N0.1 OF 2021 IS ALLOWED