Andhra Pradesh High Court - Amravati
Kanumuri Venkata Suryanarayana Murthy vs State Of Ap on 4 March, 2021
235 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE FOURTH DAY OF MARCH TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION NO: 1219 OF 2021 Between: 4. Kanumuri Venkata Suryanarayana Murthy, S/o Venkata Rao, age 66 years, R/o Flat No.102, Anjana Residency, Madinaguda, Hyderabad. 2 Kanumuri N.V.L.Ratna Kumar @ Rekha, W/o Venkata Satyanarayana Murthy, age 54 years, R/o Flat No.102, Anjana Residency, Madinaguda, Hyderabad. 3. Kanigolla Lakshmi Annapurnima @ Purnima, W/o Phani Kumar, age 36 years, Rio Flat No. 201, The Metro Home, Opp GST Office, Mathrusri Nagar, Miyapur, Hyderabad. 4. Kanigolla Phani Kumar, S/o Srirama Murthy, age 40 years, R/o Flat No. 201, The Metro Home, Opp GST Office, Mathrusri Nagar, Miyapur, Hyderabad. ...Petitioners/A2 to A5 AND. The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of Andhra Pradesh at Amaravathi through Narsapuram PS. ...Respondent/State Petition under Section 438 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to enlarge the petitioners in bail in the event their arrest in connection with Crime No. 31/2021, of Narsapuram Town, West Godavari District. The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filed in support thereof and upon hearing the arguments of Sri K V L Narasimha Rao, Advocate for the Petitioners and of Public Prosecutor for the Respondent, the Court made the following. ORDER:
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Sirecteey THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION NO. 1219 OF 2021 ORDER:-
This petition is filed under Sections 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking pre arrest bail to the petitioners/A-2 to A-5 in the event of their arrest in connection with Crime No.31 of 2021 of Narsapuram Town Police Station, West Godavari District, registered for the offences punishable under Sections 498-A, 384, 386, 323 and 406 r/w 34 of Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act, 1961.
2. The case of the prosecution is that a complaint was lodged on 28.01.2021 wherein in the entire complaint, several incidents were narrated which had taken place between the accused and the de facto complainant. She narrated minute details of the incidents and the complaint runs into 14 pages.
3. Heard Sri K.V.L.Narasimha Rao, learned counsel for the petitioners/A-2 to A-S and the learned Additional Public Prosecutor for the respondent-State.
4. Learned counsel for the petitioners/A-2 to A-5 submits that all the incidents that have been narrated by the complainant are with regard to harassment meted out by her in the hands of A-1 and only with an intention to harass the petitioners, the complainant lodged the report. He submits that when the complainant without any reason, has left the matrimonial house, A-1 got issued a notice on 11.01.2021 asking the complainant to join him. After that on 28.01.2021 the complainant lodged the nN --
moh & 2 present complaint. Basing on the said complaint, the crime is registered. He further submits that A-1 is arrested, remanded and enlarged on bail.
5S. Learned Additional Public Prosecutor submits that there are specific overt acts against the petitioners. However, he submits that A-1 has already enlarged on bail.
6. Taking into consideration the fact that A-1 has already which are omnibus in nature, this Court prima facie feels that there are no Specific overt acts against the petitioners, this Court deems it appropriate to grant Pre arrest bail to the petitioners.
7. Accordingly, the Criminal Petition is. allowed. The petitioners/A-2 to A-5 shall be released on bail in the event of their arrest in Crime No.31 of 2021 of Narsapuram Town Police Station, West Godavari District On condition of executing self bond for Rs.20,000/- (Rupees twenty thousand only) each with two sureties for a likesum each to the satisfaction of the Station House Officer, Narsapuram Town Police Station. The petitioners shall cooperate with the investigation and they shall not threaten the witnesses. Consequently, miscellaneous applications pending, if any, shall stand closed.
oh, Sd/-E.KameswaraRao ASSISTANT REGISTRAR Q~ IITRUE COPY// SECTION OFFICER i West Godavari District.
icial 1*' Class Magistrate, Narsapuram, é | The Station House Officer, Narsapuram Town Police Station, West Godavar istrict.
One CC to Sri. K V L Narasimha Rao, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy.
segsesee HIGH COURT LK,J DATED:04/03/2021 ORDER CRLP.No.1219 of 2021 DIRECTION