Andhra Pradesh High Court - Amravati
Bapatla Sai Kumar vs The State Of Andhra Pradesh on 17 December, 2021
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION No.7210 of 2021
ORDER:-
Heard learned counsel for the petitioner and learned Assistant Public Prosecutor appearing for the respondent-State.
Learned counsel for the petitioner submits that the earlier bail application filed by the petitioner came to be dismissed on 06.12.2021. This bail application is filed in view of the changed circumstance that A8 in the instant crime has been granted bail by this Court in Crl.P.No.6166 of 2021 vide order dated 09.12.2021.
Since the petitioner-A3 himself went to Narsipatnam and has also directly participated in procurement of large quantity of ganja, this Court is not inclined to grant the relief to the petitioner.
Accordingly, the Criminal Petition is dismissed.
_____________________ JUSTICE D.RAMESH 17.12.2021 Vjl 2 THE HONOURABLE SRI JUSTICE D.RAMESH CRIMINAL PETITION No.7210 of 2021 17.12.2021 Vjl