Andhra Pradesh High Court - Amravati
Saramanda Kondababu vs The State Of Andhra Pradesh on 16 April, 2024
Qe ee woo IN THE HiGH COURT OF ANDRRA PRADESH AT AMARAVATI TUESDAY, THE SIXTEENTH DAY OF APRIL, 7 TWO THOUSAND AND TWENTY FOUR <7 'PRESENT: THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAG CRIMINAL PETITION NO: 9053 OF 2023 =" Searamanda Kondababu, S/o. Late Paidiraiu, "ee " years, Rio. 5-118, MK Patnam Past, Mokhasa Kothapainam Visakhapatnam Dis PstitioneriAccused Nad AND The State of Andhra Pradesh, rep by its Public Prosecutor, High Cast of Andhra Pradesh At harman RespondantiWomplainant Petition under Section 4 38 of Cr.P.C, praying that in the circumstances stated in thea memorandum of grounds Hed in support of the Criminal Petition, the High Court may be pisased fo release ihe Pat fitioner/é Accused No.3 on ball in the avent of ~"e Nis arrest in connie ation with the Corne No. 99/2023 of Roluguria Police Station, Anakapalli Distric i . The petiflan coming on for hearing, upon perusing the Petitian and the memorandum of grounds filed in sugpoart thereof and the earlier orders of the High Court dated: O5.02.2024, 12.02.2024, 20.02.2024, 28.02.2024 & 08.05.2024 made herein and upon hearing the arguments of Sd O.Purnachandra Reddy Advonate for fhe Petitioner and of Public Prosecutor for Respondent, the Gourt made the following ORDER:
4. This Criminal Fedtion, under Section 488 of Cr PC. has bean Aled by the PetifonerA.d, seeking anticipatory bail in Cr No. @9/2023 of Ralugunta Police Station, Anakapalll District Be The above crime was registered against the Petitioner herein and others for the offence punishable under Sections &{c) read wilh 2000)) Meo} o,
3. The Proseoution's case, in brief, is that an credible information about egal transportation of Ganja, on 05.09.2023,the S.1 of police, along wilh his staf ard mediators, conducted a raid and caught hold af three persons with ea ae oy ona, {ts abe we 'eet it ee K.Gs of Gania. On examination, ii was revealed thal A.o and S
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z, in Mahipal ¥ Rajesh' | the Hon'ble Apex Court held that if is necessary for the Court, white consicering a bal application, to assess whelher, based an the evidentiary race ord, there existed a prima facie or reasonable ground fo believe thal the accused has committed the crime. itis setiied law that when granting bal, a detailed examination of the evidence and eisgborate i documentation of the case's meriis has not io be underiaken. That did sot mean that whilst granting bail, some reasons for orima facie concluding why Dall was being granted did not have to be indinated.,
8. if is settied law that while considering the prayer for grant of anticinatory bad, ihe accusations nature and gravily and the accused's exact role must be properly comprehended before arrest is made. lf there is some doubt as fo the genumeness of the Prosecution, the ordinary course af evernis is thal the accused Is entitled fo ar order of antcinatory ball. The Court must adequately exercise iis jurisdiniinn fu orotect ihe personal Nberty of a ciizen. His also a welhaccepted orinciole that ball is the rule and the jail is the exception. Arrest 5 should be the lasf omtion, and i should be restricied fo those excention cases where arresting the accused is imperalive based on the facts and circurpstances of thal case.
2. This Gourt views the power fo authorize defantian as a very salemn funcion. Ho a@lfects the Uberty and freedom of citizens and needs to be exercised with great care and caution. The afifude of arresting first and then proceeding with the rest is despicable. it has become a handy fool for police officers who lack sensilivily or act with oblique motives
10. The law presurries an accused to be Innocent until his quill is pravean. As a presumably innocent person, he Is entified to all the fundamental rights, ChOO) 3 SOT 118 Deron " . rods vis ee 8 3 te Be gh op C4 . 7 bee % os bee % roth af ned faaa Ned a tA re "f, B G& & go ra @ os oa an Orn wm Oh & whee " ety t a oe my Se wae oy ioe ea ee ER ia 5 a oy ; i "es on oe peed bee Need vapeg Sper. Jere hase 2 ras a as x be £3 Sd FA fires em ; up ey 2 a aS as [Se wy tere hey on el ft aad a ; = B os £5 7% ve " Se ED ° dees ye on were ", fen ey oe Sree 'ed . Sadh ae wotoe 4 ' a faa Serd 's o peed '¢ © i adene res % a i a £3 hove sheet aod ae on oe 4 ye lene nce ae Cs "ete a ee £ ny SA - rad a yor wee bes ey Luh on te ey As ge ie 4 que 1 fe Je % Ss @ aro o wp "3 ra Pos oabbes bee ce "pone Reeal ow aad Cee s667 » fone fat eee oe ay eee "of -
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3 p Z 2 fi & y 554 ger a wo Sooo ppeees + The Fro n eH Q S i Th WHO ver un if i fhave oerused t . se) heen iar £83 % st 4 ye a -
as ; th. ae oO & E i 2 gen « a te OE re a yg ap = See , nor es ; ten ho saute a ea ane "ee eet a aaa oe i aed Lt i onal eek a Stefes clan fo De fakiig i fhe Hine of seizure.
ns : ot rx : eR LASERS ae reds rey mardrate of Se re ect oF RAG? af crewing samples from all the packets af ihe biseees ost my " Set. beau Saree fesd sf gh 2 fire seteure is notin conformily wilh ine jaw fant dawn by this Court ay the nN wa Phases ayn are b. oo Nee Soy shad oase of Unfan of indie v. Mohanlal & Ans . RS cresfes & serious doutt £ ts about ioe oroasec: cution's case thel substance recovered was a confraband, a gey ge pad fs stabitieheaa Aer? eet EST: yh same fas sal bes established 'beyond a reasonahie IRN, 5 é inte the Pn Pye ko Saenkar ae th rosy vie tfcseed fee we sef aside fhe impugned fudgrments insofar as the present appellant is concemed and quash fis conviction and sentence.
i}. The aoneal is accardingly aflawed,"
18. As seen from the record, there is no indication of a likelhood that the Petitioner would abscond from the jurisdiction of the Court. The FRelitinner has fete.
expressed willingness to camperate with the ireestigation agency. The objec!
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of the ball is neither puntive nor preventative. No previous criminal aniecedents are reporied against the Petition
78. Given the fects and circurmstances of the case, as most of the wiinasses were official winesses and this Court believes thal even i the Patiioner is granted pre-arrest ball, thera cannot be ary apnrshension for the Prosecution that he will farnper with the evidence. The material placed on record discloses thal the Pelitioner has a permanent abods. His not the Prosecution's case that the Pelitioner would fee away from the jurisdiction of the Court.
17. Upon careful review of the avaiable material, as there is no risk of erference wih the angoing investigation by the Petitioner and mast of the investigation is completed, this Court finds thal anticipatory ball can be granted io the Petiioner/A.S uncer certain conditions:
i} Petiioner/Accused No.3 is directed to surrander bedore the Statian a House Officer, Rolugunta Police Station, Anakapalll District, within two (2) weeks from today and upan his surrender, he shall be released on ball upon furnishing a personal bond for Re 20,000/-
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