Andhra Pradesh High Court - Amravati
Pesara Anand, vs The State Of Andhra Pradesh, on 2 November, 2022
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
WEDNESnay. THE SECOND Day of NO SPRESEN?Y. . THE HONOURABLE gpa; JUSTICE ic SREENIVASA p CRIMMALAL PETITION NOQ: $263 OF go22 --_ Pesara Anand, Sig VESTaSWEMY, indy Aged 49 Years, Rig Sioa Nagar Neg Railway Station, Warangal Distrigp Telangana State TAS State Of Andhra Pradesh, Rep. By SHO, Mothuguaen Paine Siation, TArquah Put} igh Court Of Andhra Pradesh a3 Amaravats Respondenticomplainans Petition under Section 437 2 439 OF On pig: Praying that in thes Orcumatancas Sigter in the memar, Reum of grounds Ried in sy SPOOF the Criminal Petition, the Nigh Court May be Disased to Sarge the Petlionst/Accused No 4 Of Ball in COMMecHoarn with Crime. No.42/2920 On the Ale Mothugudem Police Station, Pending SNQUIY ang trial in SOMMERtiOn wity the saig Crime COUNSE) FOR Tye RESPONDENT; PUBLIC PROSECUTOR ee ORDER. re THE HON'BLE SRI JUSTICE K. SREENTIVASA REDDY CRIMINAL PETITION NO.8263 OF 2022 QRRERs- - The Criminal Petition, under Sections 437 & 439 of the Code of CHrninal Procedure, i973, is filled on behalf of the petitioner/Accused No.l to grant bai in conmection with Crime § No.4? of 2022 of Mothugudern Police Station, Rajamahendravaram, 2) A case has been registered against the pettoner along with others for the offence punishable under Section 8c) r/w 2OCbYH ce} of the NDPS Act, 1985, 3) 'Brief facts of the case are thal, on 23.06.2022 at 3.00 PML while the Sub-Inspector of Police, Mothagudem Police Station along with his staff is conducting vehicle checking oppasie fo Mothugudem Police Station of Mothugudem Vilage, caught the petitioner and aM while they were transporting 135 Kgs of Ganja. The police arrested the accused, seed the ganja from. the possession of petitioner and another | ay Heard. Perused the recard,. S} TR is submitted that the petitioner was arrested om 94.06.2022 and since then he is in judicial custody. Ht is also submitted by the learned Special Assistant Public Prosecutor that as teeny Oe many as five witnesses were examined and only the repart from the Analyst has to be abtained, Apart from that, the entire investigation is completed, | 6} In view of the facts and ciroumstances of the case, this Court is inclined to grant batl to the petitioner, an the following concdtions. () The petitioner shall be released on his executing personal bond for Rs.20,000/- (Rupees twenty thousand only} with two sureties for 4 Hike sum each to the satisfaction.of the I Additional District & Sessions Judge, East Godavari at Ralamahencdavaram: Gt) On release, the petitioner shall appear before the Station House Officer, Mothugudem Pollee Station, East Godavari District, ance in a week Le. on every Sunday between 10.00 a.m. and 05.00 - o.m., WE Alling of the charge sheet. (i) The petitioner shall not directly or indirectly contact or threaten the witnesses under any circumstances and any such attempt shall be construed as an attempt of influencing the witnesses and shall not tamper evidence and shall co-operate with the investigation, ao LF peer Tellet Fa, ae ca it is made clesr that the petitioner shall scrupulously comply with the above condita NS and breach of any of the above conditions wil be viewed seriously and orosecution is at liberty to move an apglicat don for cancellation of the bail, net 7) Atcordingly, the Criminal Petition is allowed. Miscellaneous applications, pending ff any, shall stand closed. we Soi M NAVEEN CHANDRA ae ASSISTANT REGISTRAR HTRUE COPY! ae Por ASSISTANT REG ISTRAR The | Additional District & Seagions Judge, Rajamahencravaram, mast Godavari District. The Superiniandant, Cente ral Jail, Agi jamahendravaram Fast Godavari District & The Station House Officer, Mot thugude m7 1 Pall ice Station, Rajamal handramnvaram, One CO to Si A Syam Sundar Reddy, Advocate OPUS) Two OCs in PUBLIC PROSE SCUTOR, High Court of AP. [QUT] Cine spare aopy ere Renae ee, HIGH COURT SREJ DATED OBA 12022 ORDER
ORLPNo 8285 of 2022 ALLOWED