Andhra Pradesh High Court - Amravati
Bhimireddy Srinadh Reddy vs The State Of Andhra Pradesh on 22 May, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL~
THURSDAY, THE TWENTY SECOND DAY OF MAY,
TWOTHOUSANDAND TWENTY FIVE vz
:PRESENT: #
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llONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: 3779 OF 2025
Between : rf
-/
Bhimireddy Srinadh Reddy, S/o B. Appireddy, Aged 28, years, R/o
D.no.6-145, Vissannapeta Mandal, Kalagara (Ramachandra Puram), Krishna
District. ut
...Petitioner/Ace.used No.7L,
AND
The State of-Andhra Pradesh, Rep. by its Publl-c Pr#ecutor, HI-gh Court of
Judicature of Andhra Pradesh at Amaravati.
...Respondent/Complainant
v i
Petition under section 480 & 483 of BNSS (Old Sections 437 & 439 of
Cr.P.C), praying that in the circumstances stated in the memorandum of
grounds filed in support of the crI-minal Petition, the High Court may be
pleased to release the petitioner/Accused no. 7 on bail in Crl'me No. 09 of
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2025, on the file of the parvatipuram Town Police Station, Vizianagaram`+
Couns,el forthe Petitioner : sri Bonu Rama ShankarRaor
Counsel for the Respondent : Assistant Public Prosecutor.t#f
The Court made the following
ORDER:
rr.tdng\<} APHCO10176692025 lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl [3521] (Special Original Jurisdiction) THURSDAY ,THE TWENTY SECOND DAY OF MAY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO CRIMINAL PETITION NO: 3779/2025 Between:
Bhimireddy Srinadh Reddy ...PETITIONER/ACCUSED AND The State Of Andhra Pradesh .HRESPONDENT/COMPLAINANT Counsel for the Petitioner/accused:
1. BONU RAMA SHANKAR RAO Counsel for the Respondent/complainant:
1.PUBLIC PROSECUTOR The Court made the following ORDER:
The Criminal Petition has been filed under Sections 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity l{he BNSS), seeking to enlarge the petitioner/Accused No.7 on bail in Cr.No.09 of 2025 of Parvatipuram Town Police Station, Vizianagaram for the offence punishable under sections 319(2), 318(4) and 308(2) r/w 3(5) of Bharatiya Nyaya Sanhita, 2023 (for brevity lthe BNS) and Section 66(D) of Information Technology Act, 2000-2008 (for brevity £the lT Act').
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2. The case of the prosecution, in nutshell, is that the petitioner along with other accused cheated the de facfo complainant by threatening him and extracted huge amounts from him.
3. Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor. Perused the record.
4. Sri B.Rama Shankar Rao, learned counsel for the petitioner submits that the pefri{ioner was arrested only basing on the confession of other accused. The petitioner is in judicial custody for the past 82 days. The petitioner would abide by any conditions to be imposed by this Court and urged to a''ow the pet|ltion.
5. Per cor7fra, the learned Assistant Public Prosecutor, opposed in granting of lbail stating that the petitioner along with others extracted huge amount of lmoney. If the petitioner is enlarged on bail, he would not be available for the investigation and he would escape from the clutches of law and urged to dismiss the bail petition.
6. As seen from the record, the petitioner is in the judicial custody for the past 82 days; if the petitioner is enlarged on bail with stringent conditions, he would not flee away from the clutches of the law since he is resident of vissannape1[ Mandal, Kalagara (Ramachandra Puram), Krishna District, and interest of the justice would be served.
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7. Keeping in view of the period of detention undergone by the Petitioner in judicial custody for the past 82 days, this Court is inclined to enlarge the petitioner on bail with the stringent conditions.
8. ln the result, the criminal Petition iS allowed With the following conditions:
i) The petitioner shall be enlarged on bail subject to th'e executing a bond for a sum of Rs.10,000/-(Rupees ten \`.
\| thousand only) w'lth two sureties for a like sum each to the satisfaction of the learned Additional Judic'lal First Class Magistrate at Parvatipuram. -+
ii) The petitioner shall appear before the Station House officer, parvatipuram Town Pol'lce Station, Vizianagaram, on every saturday in between 10:00 am and 05:OO pm, till cognizance is taken by the learned Trial Court.
iii) The petitioner shall not leave the l'lmits of the District without prior permission from the learned Additional Judicial First Class Magistrate at Parvatipuram.
iv) The petitioner shall not commit or indulge in commission of any offence in future.
v) The petitioner shall cooperate With the investigating officer in further investigation of the case and shall make GjZZZP \| e€,.
himself available for interrogation by the investigating officer as and when required.
vi) lrhe petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer. , SD/-M. PRABHAKAR RAO TRUE COPY,,I ASSISsTarolFSFICR:R:
To,
1. The Addjtjonal JudjcjaI First class Magistrate at parvatipuram.
2. The ll Additional District and sessions Judge, parvatipuram.~ u3f~
3. The Super,'ntendent, sub-Jail, Parvathipuram. ur
4. The Station House offI-Cer, Parvatipugr Town poll-Ce Station, Vizianagaram.
5. One CC to srI-Bonu Rama sfankar Rao,Advocate [opuc] 6, Two CCs to public prosecutor (AP) High CourtofAndhra pradesh [OUT] ,
7. One spare copy E= CVSS '~ `-> \-
HIGH COURT Dr.YLR,J DATED : 22/05/2025 BAIL ORDER CRLP.No.3779 of 2025 ALLOWED