Andhra Pradesh High Court - Amravati
Vuchula Jaswanth vs The State Of Andhra Pradesh on 29 November, 2022
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
th
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! :
TUESDAY, THE TWENTY NINETH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY TWO
PRESENT: _
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 8935 OF 2022 :
Between:
4 Yuchuia Jaewanth, S/o. Raina Kumar, Age 33 years, Rio. D.No. 48-17-24,
Gandhinuram, Rajahmahendravaran, Sast Godayarl District. .
5 Yuchuia Ratnakurnar, Sig, David Raju, Age 68 Years, Rio. D.No. 48-47-21,
Gandhinuram, Rajahmahendravaram, ast Godavar District,
Vuohula Sumalatha, Wo. Rainakurar, Age Sy) Years, Aico. D.No. 48-17-24,
Gandhinuram, Rajahmahencrava am, Fast Godavari District.
4 Vuohuwa Yamini Retna Sruthi, Ovo. Raina Kurrar, Age 32 years, Ric. O.Na.
4847-91, Gandhiouram, Rajahmahencravaram, fast Godavari District
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Patitioner|Aceused Noi fo 4
AND
The State of Andhra Pradesh, Rapeseed by S.N_O" Sakhinatipalli PS. Dr. RR.
Ambedkar Konseama Distriof, Rep. through the Sublic Proascutor, Hon'ble High
Court at Amaravathi, For the State of Andhra Pradesh.
RespandentiGomplainant
Petition is led under Section 458 af CrPO, praying that in the clroumstanoss
stated in the affidavit Hed in support of the Criminal Petition, the High Court may be
to enlarge thern on ball in the evant of arrest in Crime. No. 182 OF 2082, dated.
99.2002 an the file of Sakhinetipalll PS, Resole Mandal, Or. BR. Ambedkar
Sonaseama District pending disposal of {hs case.
The pation coming on for hearing, upon perusing the Petition a ;
affidavit fled in support thereat and upon hearing the arguments of Sr ¥YSES
NAIDU Advocate for the Petiticners and of PUBLIC PROSECUTOR (AP) for ihe
Respandent and the Court made the follwing
ORDER:
SS HON'BLE SRI JUSTICE K. SREENIVASA REDDY Criminal Petition No.8935 of 2022 Order:
This Criminal Petition, under Section 438 Cr.P.C. has been filed by the petitioners/A1 to Ad, seeking anticipatory bail, in Crime No.182 of 2022 of Sakhinetipalli Police Station,
2. A case has been registered against the petitioners herein for the offences punishable under Sections 498-A, 307, 306 read with 116, 313 read with 311, 417, 420, 506(2) read with 34 IPC and Sections 3 and 4 of the Dowry Prohibition Act.
3. Heard. Perused the record.
4, The first petitioner/A1 filed a complaint against the Sub- Inspector of Police on 13.09.2022 for the offence Punishable under Section 384 IPC in Crime No.169 of 2022. As a counter blast to the Said complaint filed by the first petitioner herein/Al against the Sub- Inspector of Police, the de facto complainant filed the present complaint on 16.09.2022 against the petitioners/A1 to A4 making wild allegations against them, which are alleged to have taken place in the year 2019. If really such is the Situation, there is no reason as to why the de facto complainant has not resorted in filing a complaint against the petitioners/A1 to A4 in 2019 itself. There is any amount of ambiguity whether the hostilities happened as suggested by the prosecution. The present compiaint apears to be only a counter blast to the complaint given by the first petitioner/A1. In view of the aforesaid facts and circumstances, this Court is inclined to grant anticipatory bail to the petitioners on the following conditions.
7 SD In the event of arrest of the petitioners in the aforesaid crime, \ they shall be enlarged on bai! on their executing personal bonds for a --
sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties of the like sum each to the satisfaction of the concerned Arresting Officer. Petitioners shall cooperate with the investigation and they shall make themselves available for interrogation by a police officer as and when required, and they 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. Petitioners shall appear before the Station House Officer concerned once in a week i.e., on every Sunday between 10.00 AM and 1.00 PM till filing of the charge sheet.
6. The Criminai Petition is, accordingly, allowed.
Sd/- K. SRINIVASA RAJU ASSISTANT REGISTRAR ~ HTRUE COPYI! F SECTION OFFICER The SHO, Sakhinetipalli P.S. Dr. B.R. Ambedkar Konseema District. One CC to SRI. VS R S NAIDU Advocate [OPUC] Two CCs to PUBLIC PROSECUTOR (AP) [OUT] One spare copy _ HIGH COURT SRK, J DATED 29 1/2082 ORDER CRLPNogo3s of 2022 BALL