Andhra Pradesh High Court - Amravati
Veduka Sonthosh Vinod vs The State Of Andhra Pradesh on 2 December, 2022
Author: K. Sreenivasa Reddy
Bench: K. Sreenivasa Reddy
IN THE NHESH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE SECOND DAY OF DECEMBER TWO THOUSAND AND TWENTY TWO PRESENT: Bstwean Veduka Santhosh & Vingd, Sfo. ¥. Rathnam, » Aged 8 shout 30 years, Hindy Sion. Stlckering conlie Work, Bio HINoe T4900, Main Ragar, Raihway Kodur Mandal, Annamays Cistrict. Pettianen Accused No AND The State of Andhra Pradesh, Rep. by Public Prosecutar, High Gaurt of ALP. Arperavathi, Nelapady. Respondent Petition under Sectien 439 (1) & RAv 485 of OFP.6, praying thal in the ercumetances stated in the meriorandurn of grounds fled in support af the Criminal Fetilion, the High Court may be pleased to pas onder vey relax the conahions file af the Special Court oy - ra Es Q Pe] i om. 3 We ft ood ay eS Les ca e 23 ih 2S 4B ae £4; mS oO re eee "3 @ 2 owe Lae ey PS 6 @ pot 3 os f Addi. District and Sessians Judge for Trad of Red Sandars 3 on & ry by Sewiabim a %. Ho SO. sae sae Ss cam ahh ' 3 a ry Smucaing Cases, Trupall, DL 24-71-8022 a COUNSEL FOR THE PETITIONER : SRIG S REDDY COUNSEL FOR THE RESONDENT PUBLIC PROSECUTOR te ORDER:
THE HON'BLE SRI JUSTICE K. SREENIVASA REDDY CRIMINAL PEVITION NO.S623 OF 2022 es ORDER:
SAA, The Criminal Petition, under Sections 439C)})b) & 4402) of the Code of Criminal Procedure, 1979, is Aled on behalf of the netitionerAccused No.5 to modify the order dated 21.21.2022 in CreM.P.Nea.dd4 af 2022 passed Gy the learned Soecial Judge for Trai of Cases relating fo Red Sanders Smugaiing, Tirupatl. Ss} <A case in Crime Noda of 2022 of RSASTP Padlice Trupati has beer registered against the petitioner and others for the offences punishable under Sections 379 rfw 39 EPC, a AP, Forest CAamendment) Act, 2016.
3) Heard anc perused the recor The iearned Soecial Judge far Trial of Cases relating ta Red Sanciers Smugaling, Tirupati granted ball fo the petitioner/Accused No.5 in Crime No. 13a/2022 of RSASTF Police Station, Tirupeil on condition that the petitioner shall execute a bond for a sum af Rs. 1,00,000/- with two sureties for Ike sum each, and one such surely shall have a permanent fixedabove and shall produce a registered cesd of conveyance evidencing that ne has immovable property worth of Rs, 1,00,000/- to the satisfaction of the Court,
4) The present Criminal Petition is fled on the ground thet the petitioner is not | ina positian to produce the su rety along with registered Ute deed evidencing that he hag | immovable property warth of Re 1 .00,.000/- ane though ball was granted on 21.11, e028, the petitioner cauld not secure such surety and he urged te mociy the conditions imposed by the Cawrt below, S$) Having considered the submissions of the learned counsel for the petitioner and for the reasons stabed in the petition, this Court fs inclined to modify the order Dassed by the learned special Judge for Trial of Cases r lating to Red Sanders smudging, Tirupati to the extent thet the petitioner shall execute 8 personal bond for 8s, 1,00, 000/- (Rumees ane lakh amy) with two sureties for the fke sum each to the satisfaction of the leamed Special Judge for Trial of Cases relating to Red Sanders omugaling, Trupatl, On such release, the petitioner shail a opear before the Station House Officer RSASTF Solice Station, Tirupati on every Sunday between 10.00 AM. and 5.06 BLM, th) Alling of charge sheet, Ta, ook Loe
8) Accordingly, the Crits inal Petition Is allowed. Su) A. VENUGOPAL RAO ASSISTANT REGISTRAR:
HTRUE COPY! SECTION OFFICER For ao.
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. fucicial Magistrate of 1 oS ad Sanders on mugging Fl » Stall Nicer, One CG fo Sn B SR RS ddy, Ad vacate Cl ep oun Twe OCs to Public Pro Secu, High Court of AP. Ome anare capy coe, wood songs tbe a gon Soe a $45 te:
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NATEO 2 BeO8e BAIL ORDER CRLP No. 86s3 of auee ALLOWED