Andhra Pradesh High Court - Amravati
Pandu K Pandurangan vs The State Of Andhra Pradesh on 11 February, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
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The Criminal Petition, under Section 48¢ of the Bharatiya Nagarik Suraksha Sanhita, 2023, is Med on behalf of the petitioner/Al to gran! anticipatory hall in connection with Crime No.g7/2024 of Palasamudram Police Station, Chifioar District.
2) Acase has been registered against the petitioner and alhers for the offence punishable u/Sec.7-8 read with 86 of the AP Prohibition Act.
3) Case of the srosemulion in brief is that on OF 72.2024 af 05.00 am, fhe Si of Pollee reneived credible information about dieqal possession ane transportation of liquor in front of Damu Poullry Shed, situated near TVNR Puram arch, Narasimhaouram Vilage and Panchayat, Palasamudram vee Mandal, Chittoor ENsirict. The Si of Police along with his staff rushed to the above said place. On seeing Police, petitioner{At fled away fram the spot, A.2 was arrested and polices selzed £00 sachets ID liquor (40 Hers), worth about 72,000/ under the Police procesdings. 43 Hearc. Perused the record.
5} Basing on the confessinnal statement of Ag, name of Ihe petitioner 32 % sary ooh Fy © "yy s ~ wart isk . oe : "a Y Weng ge Ne ty ~ has been shown as an accused in the said case. in pursuance to fhe confessional statement, nothing has been selzed from the possession of the pefitioner herein. In view of the same, this Court is inclined to consider the prayer of petitioner for grant of anticipatory ball, 8} Accordingly, in the event of arrest of petitionar/Ad with regard fo this crime, he shall be released on bail on his execulng @ personal hond for a sum of Rs. 10,0004 (Rupees ten thousand only) with two suredes for ne ike suum to the satisfaction of ihe arresting police officials and also an condition that the petitioner shalt Make himself available for investi ation &S and when required and that he shalt Aol cause any threat, inducement oF promuse to the prosecution wiinesses, Patiioner shall appear before the Station House Officer concerned ONCE IMB week Lea. an every Sunday between 10.00 am. and 05.00 p.m. HE Aing af the charge-sheet #) Accordingly, the Crimine | Petition is allowed, SD-USRIDEVL é ASSISTANT REGISTRAR Ta, . PRA Flow o eae a4 os ad, ~ T. Pre Stason amy Police Station, CHittoe:
Pbk be LAS ' GENE PROPN GS PEM ARS A PEE NN BR DEN ey mn & Pa 73 | ma & One OO to SRE O SURNACMANDRA REDE NY, Advocate [OP UC Sia SUS eh EL es bere es sgt ~ ge cart : ~ a. Two Cs ts PROSECUTOR, High our of ALR, Penn go Rs ae 2
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