Andhra Pradesh High Court - Amravati
Killo Devadas Puli Raju vs The State Of Andhra Pradesh on 6 March, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT 2 AMARAVAT! | WEDNESDAY, THE SIXTH DAY OF MARCH, TWO THOUSAND AND TWENTY FOUR 'PRESENT: THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO CRIMINAL PETITION NO: 785 OF 2024 oetween: 1. Kilo Devadas @ Pull Raju, S/o. Danna, Aged about 50 years, R/o. H No. 059, Bandaveedhi, Kotturu. G. Madugula Mandal, AUuri Sttharama Raju Distriet. 2. Kilo Bhaskara Rao, S/o. Kilo Devadas @ Pull Raju, Aged about 20 years, R/o. H. No. 059, Bandaveedhi, Kotturu. G. Madugula Mandal, Alluri Stharama Raju District. ..Patitioners/Accused No.2 & 4 AND The State of Andhra Pradesh, Through SHO, Anakapailli Rural Police Station, Rep. by its Public Prosecutor, High Court of Andhra Pradesh, al Amaravath. . .Respondents/Complainant Petition under Section 437 & 439 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 Release the 3 ing tne an and criminal petilc S, e p y Y Py : re me fee os canting, s boon ree pad ag o fe ae OL Oo B® 2 £6 ; a " ~ a) Bm 4 td Yr ow me Dp & 8 nm meee re eh veers fs, orks w 0% Co gy eer re. 7 % gee ww ' a *f a be hg is yee 7 ot £3 Deed 2 f "2 © % , 2 aes % oye oo heer fer a es Pas ed ye "fh % ; " Toa oy AS, ad ""e% a "ng tn, A G 14 ; nnn <A 7 oben a gr ns Ber oOo @ wt oF ee A a ma "t oe eB ms on weed donee A a vt ee oe ' es fone tt y a 4 seo 5 Soe ta $f e% Scone rf rte % oe te go ob an 7 mera re brew Seon Ess ye "fy + . et f non teheeee me if no Sed g a fos oe pe a Bs 3 "3 ae 43 ied aed £3 : ke w a gy Da $6) bene tine . " ie foes ; e '* aed fs a 03 rd 7: a me aes oe rs a, rec ¥ 43 Nw © peers ii 4 LA bee angen, Bw - "minal Petition unde pethioners, Kay by s tae The petition coming Th i 2825 of An Petition and mernorandum 3 nefitioners on bail upon hearing the argument the Petitioners and Fu Court made the following, NS ORDER
re the j ma ny gee aS ah ay ayy cendtx rebate canct a tian aith staff anc Teas weg?
Saccns ew ie PS ts ce RaW Oe se 3 "
vex tea bah cong oh ory
2 OUAISAEING UPC oN
--
Parcs asa chi BCU gadet ¥F, tA 4 orhars for the ot oe x 5 i mediators and 1 sshed to NV 3 ros ik ~ ¢ z mation about me hort 'the NDPS Act x with 8 ¢C) of the Narcotic Drug here an g ne SS No y "> : noe et TENE PRS oy! Crh} sh motor cycles from Chodavaram and praceeding towards Voorleru Function and on interrogation they confessed their commis ssion of offence and seimed 22 kgs of garia from their possession, Hence, the crime, &, Leaimed counsel far the petitioners submits that intially Al who was found in possession of 23 Kgs oF cortreband was selzecl on 18.08.2023 and based on the confessional Statement of Al, the petitioners/A? and Ad were srrested,
5. Learned Assistant Public Prosecutor apposed to grant bail on the Ground that the investigation is not completed, &, eard both sides. Perused the record. ?. On perusal of the record, the entire case of prosecut QM against the petitioners is baserl on the confessional statement and no contraband has been selzed from the petitioners . Considering the fact that the petiticners have been in judicial custody since U4. 10.2023, this Court finds that the custody of the pediticners is nc longer required to conduct further investigation as mast of the inves gation might have been cornpleted by TABS time, The petitioners are shown to be Denmanent residents of G.Maduguia Mandal and there is no possiti fy of thern from flesing away the jurisdiction af the court. As the case is based on the conf essional statement of co- accused, and most of the material witnesses are official witnesses, the reigase of petitioners would not cause tampering of evidence, this court is inclined to arent ball to the petitioners/A.2 & Ad with the folloy AInG conditions sxedewd ~ tee annonce fe ;
ee t is, .
§ # 8 & "yl a 3 nr aan?) 5 a En be Co tet ony "mn, kB be OF GS © B & ge beak EE we a em OES "gf a aed es nn sc ad Gi had s: ee 5 a : GG gn aE ia Obes Ge BPs oe bes wee ee Mee gee OS al ge : Fes] bet a7 Ge bit thet MES bas oft Aood 3 go noe i. F5) "ye ZS edt OE 6f3 ed ray Moss > ;
oa nes a, % a en we & G fw we © a GB" , . 5) ah bee et ve ne! m Me nts ane need ws OS |e Aa . eee ot & cape ia] ee: a 6 teed Fd is ty re oe a: Y i Sars is; ae an oe ae "Song he i fe & ~ be ws ot ard gts os ie ns son Gi gm noe, Sooo ve fan} La naa wb lacey a nee o vee yee , ry pose aoe fs ibe os Poa) Mo by on "a E rc sr nn. cose de Se rn th 3A a a "OUP, a ee » to ge fb pote Je 3 a re an ne we eg ene nr, oe ti fe 3d oa GE ek aged és i Soret hy peed $97 eon a, * paea ad zy sheet gor, ae weer, we ne hee fevre aghpe ed ¢% Ste ve in Bet fy be - weed a £2% as peved 4 'sia ede. be ft G3 forte veel CS Sa fee oy i Ot TRO a a GeO vA wn a 3 ; A et eo i ae aw BB uy Ebb oo . GE otetin Seed piso aa oc oh Kee ee tet Gg LE soo ti? Pag "4 iH we 4 best Ee tft noe qn te Ly aed Oe ie 2 Eb et é "ES apes w. ff & . Ch a EG ae ro he ao oo ay tts ra tA eee sagen wie, eared Cog gt [eG a mia [ed oo a . Gp OG %5 My ~ y ee 'a "0 # ' bees eae ae, ane rs aor ne a om :
er HG "« © £ a te we fs a, i are we ame OB ie a ad fi 3S m 8 ae ty he fe my ee Ee 8 ih a wae, ; C3 Oo ee " 5 0 me BOE AE we be ee gt & t Re wy & '3 oa 4b te SI ae a an ae a on rn; a 2 4S Bh fea fe MQ yf foi, eH a te * Sone i ebook " "ee . wnee ean I at ebay aa yoo | ES aa a us 1% tS . eed ram Freed thi BTR OT ad ae Ba Co ain wy ah 33 Hee as 8D pr Ege QS scot ie we £5 a wb a @ Sth om TE a poem bet See Sood fa) bee. gee 75 on "4 4 in os ong oo 5a p "tomes Myre tty Cory +o tt bose wih ih 'A cn GS By k eg ca 2 Som oe eee % Beet U4 aed xe tA Pe Et bee the yy ah Me " wn tp oi, so tw io A Sree rs 3 oe pevee breve. gee a <a re a oe oi mee am om ite] 'oft pan PA yan OT wees bee on a3 oa Fone, mr os ae co os tae 76) nate 4 Lak. then fl freee Ay Vs tA Estos wm be we _--
ia ane re % we ® or BB E™ 2 ak Seu, i wen, oe ed tt oe, . in rd capers + ood rman mes Sane s wh, ID & & Gr Oo 2 & fe G EC & Ci ty a eae i shove + es Bee ES bs pe 4 SC wy CG as aed, 'wn a 74 eS ae ED By ee Bp OO em we sy Coo, 6 OE i oR ie Me @ Cog, Ege o 2 8 "ag pe em oe ee ee LS var a3 wht os t ti os ae: am, ay Bs Wh oe f Re fe ge te 8G A & 3B on ae cola 9 o bay SIG et Some oe oa ees prose <4 + q Z vbeng RE em fh, ty i ei a a as oad a 2 a 3 a a a & hoon spee ©) rae fh. piso z t Leer 4 La oe Paes whet Pred ., ir, wo, DD ' . id GS oes ge ¢ : tr %. Bresd pr [an ns Cy rey ma eds cee ? fe @ fa es op S gH Bee ee Eg OS (93 nr Ai od in sin ae be fo Py Bean SUSUMU OCU UR OB RB OS i Bo met Ze g naa x Reed ae ae ea cy °C £4 EY ot ge ¥ Ck 7 san ¥ abet Us eet an C3 op OY Me he Br ogy aE, a a s "eo a Gg oe 2 cma ee ee ae vf = Be BR cs we tee on RS eh, a ne wie, 2 EP OP C8 Pes "en @Geegow eo es fe ES i an a of EEREE EES oP f f 4, fone boon Co freee e) CO WD Pe + 4% we yore . f ° 7 f H COURT G i i é # TRE OSOI 2024 x ° DATED ORDER CRLP.No. 788 of 2024 ALLOWED $ 43K Lae fp Fee. afp $ aN lin. ta .
Ea "
fetes, SS & Ae SR BSS ig a