Andhra Pradesh High Court - Amravati
Krishnamolu Krishnakanth Reddy vs State Of Andhra Pradesh on 28 May, 2020
Author: T. Rajani
Bench: T. Rajani
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
THURSDAY, THE TWENTY EIGHTH DAY OF MAY,
TWO THOUSAND AND TWENTY
'PRESENT:
THE HONQURABLE SMT JUSTICE T. RAJAN
CRIMINAL PETITION NO: 20417 OF 2020
Between:
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Kighnamol Kishnakanth Reddy, S'o Chandra Sekhar Reddy
PatitionerfAccused No.t
e Prosenuiar,
a HAN eeyath Y
RespandentiComplainant
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Pattion uncer Sectiona 43/7 & 400 OF Cr PoC. praying Tat in {he Craumaiances
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stated in the memo of grounds fled herein, the High Court may be pleased ip anig
the Patiticners/Aceused No.1 on Rall In CeNo. os of POFO on the Ale S.Kote Police
Station, Vizianagaram District far the allegec offance wis Bf) sw. ZOHO) of NDF OS
TRE coming on for hearing, Uper pet ruging the Petition and memo af
grounds fled hereim and upon hearing the arguments of Sri G. Arun Shown, Advocate
'sr the Petitioner, and of Public Prosecutor for Respondent, the Court made ts
SMT JUSTICE T. RAJANI
CRIMINAL PETITION No.2041 of 2020
ORDER:
This petition is filed, under Sections 437 and 439 of the Criminal Procedure Code, 1973, seeking to enlarge the petitioner, who is A.1, on bail in Crime No.52 of 2020 on the file of the Station House Officer, S.Kota Police Station, Vizianagaram District, registered for the offences under Sections 8(c} read with 20(b)(ii)(C) of the NDPS Act.
2. Heard the counsel for the petitioner and learned Public Prosecutor appearing for the respondent. 3, The counsel for the petitioner submits that the quantity of ganja seized from the petitioner is less than commercial quantity and that the petitioner has been languishing in jail since 06.3.2020. He also submits that the investigation is completed. The Public Prosecutor seeks for imposition of a condition that one of the sureties should be a local surety, as the petitioner hails from the other State.
4. Hence, taking into consideration the above facts, this Court opines that it is a fit case to grant bail to the petitioner.
5. Accordingly, the criminal petition is allowed, and the petitioner is directed to be enlarged on bail on condition of his executing a personal bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties (one surety should be a local person) for a like sum each to the satisfaction of the court vee oe Jo, poN> Oo skm of the Judicial Magistrate of First Class, S.Kota, On such release, the petitioner shall appear before the Station House Officer, S.Kota Police Station, Vizinagaram District, twice in a week i.e., on every Sunday and Wednesday between 10.00 am and 01.00 pm, until further orders. As a sequel, the miscellaneous applications, if any pending, shall stand closed.
A. SD/- ik. TATA RAG ASSISTANT REGISTRAR | o TRUE COPY! PN NS For ASSISTAN GISTRAR The Judicial First Class Magistrate, S. Kota, Vizianagaram District The Superintendent, Central Jail, Visakhapatnam District 7 | The Station House Officer, S Kota Police Station, Vizianagaram District Two CCs to Public Prosecutor High court of Andhra Pradesh at Amarvathi. Se oC to Sri. G. Arun Showri, Advocate [OPUC] One spare copy / HIGH COURT DATED SON 2020 ORDER CREP Na 2 of HO DIRECTION