Andhra Pradesh High Court - Amravati
Gorle Srinivasa Rao vs The State Of Andhra Pradesh, on 3 May, 2024
Author: K.Suresh Reddy
Bench: K.Suresh Reddy
IN THE HiGH COURT OF ANDHRA PRADESH AT AM | FRIDAY, THE THIRD DAY OF MAY, TWO THOLISAND ANG TWENTY FOUR "PRESENT: THE HONOURABLE SRI JUSTICE K.SURESH REDDY CRIMINAL PETITION NO: 1286 OF 2024 Between: Gorle Srinivasa Rao, S/o, Somulu, Aged about 43 years, R/o. Gudepu Street, Salur, Parvathipuram Manyam District. . Petitioner/Accused Nod AND The State of Andhra Pradesh, Reo. By its Public Prosecutor, High Court of Andhra Pradesh, Amaravathi, Through Police Station, Salur Town PLS., Parvathipuram Manyam District, . Respondent! Defacto-Complainant Petition under Section 436 of Cr.P.C is fled praying that in the circumstances stated in memorandum of grounds of Criminal Petition, the High Court may be pleased fo grant anticipatory bail fo the Petitioner/A3 In Cr No. 140/2021 an the fle of Salur Town P.S, Parvathipuram Manyam District, Dt.09.08. 2027) Petition and memorandum of grounds of criminal petition and upon hearing the arguments of Sr Gore Gopalakrishna, Advoeate for the Petitioner and Public Prosecutor for the Respondent, the Court made the following, HON'BLE SRI JUSTICE K. SURESH REDDY CRIMINAL PETITION No. 1296 OF 3024 ORDER:
The present criminal petition, under Section 438 CrPic.. is fled by the petitloner-accused No. 3 seeking his release on ball in the avent arrest in onme No. 740 of 2084 of Salury Town Police Station Vigianagaram District, registered for the offences punishable under Sections 409 and 420 read with Section 34 IPC, 3 Heard Sri Gopalakrishna Sarie, learned! counsel appearing for the etioneraccused No. 3, and leamed Assistant Pubic Prosecutor appearing for the respandent-State. &. Case of the prasecn Manager of MARKFED co horms, rules and procedures in disbursing inans. The alle egation made against the peltitioner-acoused No. 3 is that he, being C.E.O. PACS. Saluru, supped fertilizers to lone! private merchants but booked the cost as due fram PACS, Saluru.
a. Learned counsel far the peltioner-accused No. 3 submits that the ~ ~i ot - ae wk RE A. ah : xe 4 main allegations are rade against accused No. '; that eccused No. 4 Ras already been enlarged on ball by this Court wee order dated 28-14-2023 In Le a ge ccs veliy $ ot S ee Tatar ye Bok oF 208 iat eVEN COON MQ N sagt ee eT Ste > SEQ 3 Se ovo io the proseculion, particination of the S peitioner-accused No. 3 was nes aN, ae there and he is SEO, PACS, Saluru, and. hence, wt ao rine at the most, dereiiy etion of dui iS can be attributed ¢ the pets Honer-accused No. Sell
7) Learned counsel therefore requests this Court fo grant anticinate iO the petit] OnE accused No 3
5. Learned Assistant Pubhe Prosecutor, on the other Rand, did art dispute the facturn of granting anticipatory bail to ace "used No. ft by this out, G. It view of the above facts and circumstances, {his Court is te inclined fo Grant ant iipatory ball to the pefinner-ac accused No. 3S with certain conditic HIS.
a The petitioner-accused No. 3 is, therefore, directed to surrender before the Station House Oficer, Saluru Town Police Sts HON, Aanagaran el within @ perce of one week from today. On such fizia Shade am District, Wit HN a e Surrender, the petitioner. accused No. 3 fs orderad to he enlarge ged on ball On AIS executing 3 Personal bond for Rs
3. OG 000/- with hwo Sureties for the like sum each to the satisfaction of the Station House Officer, Salury Tawn Police Step ion. Afler release. the peltioner-accused No 4 shall cooperate with the investic galing agency and shall not tarriper with the WH ; . ~ TAP RPP ines fo OE he ciraeias be Prosecution witnesses, The petioneraccused No. 3 is also directed to . : Na ae ta ; mer Seahorses Frac appear before the Station House Officer. Salure Town Po Once IN a week je OF 6very Sunday between 10 am. and 4 Dom. for Ae penod of free manths.
SSS Fa, g.
seme BWN thd The criminal petition is allower, Sd. G. SRINIVAS REDDY ASSISTANT REGISTRAR PPP RUE CORNY AAS The Station House Officer, Salur Town PS, Parvathiourarn Maryam Cistrict. es ' 2 STaystes PR ayesha bess we Sorbo nate SEREN GT One OC ta Gr. Gore Gonalakrishna, Advocais fORUC) Two (Cs to Publle Prosecutor, Nigh Court of AP [ORT ne spare copy "
HIGH COURT KSR,J DATED ONOS/(2034 ORDER CRLP.No. 1258 of 2024 ALLOWED