Andhra Pradesh High Court - Amravati
Suri Ayithi Suryanarayana vs The State Of Andhra Pradesh, on 5 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY MONDAY THE FIFTH DAY OF FEBRUARY 8 TWO THOUSAND ANG TWENTY FOUR :-PRESENT: THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO CRLP Nas. 75 OF 2024, 0RLP Nos. 10077,9934,9053,9054,9444,9933,894 &, of | 2023 and CRLP Nos.410,108,102,421,,322 of 2024 CRIMINAL PETITION NO- 75 OF 2024 Between: Uggam Ramesh,. Shown in FIR as Vuggarn Ramesh Ramesh Yadav, Sfo Sestha Ramaiah, Aged about 30 years, Ro Pedaparimni vitage, Thullur mandsi, Guntur District -- Patitioner/Accused No.2 AND The State of Andhra Fradesh,, Station House Officer, Special Enforoament Bureau station, Mangalagir, Guntur District, The State of Ancihra Pradesh Rep. by fs Public Prasecutor, High Court of Andhra Pradesh at Amaravati RespondentComplainans Patition under Section 438 of CrP C. praying that in the ciroumstances stated in the memorandum of grounds fed in support of the Criminal Patifion, the High Court May be pleased to enlarge the Petitioner an bai in ihe event of his arrest in connection with CrNo. 86/2023 Gated 27-12-2023, in the Spacial Enforcement Bureau Station, Mangalagir!, Guntur istrict . ; TRe petition coming on for hearing, upon perusing the Patiion snd the memorandum of grounds fled in Support thereof and upon hearing the arguments of St SASANKA BHUVANAGIR Advocate for the Patifioner and of Pubtic Prosecutor for Respondent, the Court made the following CRIMINAL PETITION NO- 10077 OF 2033 Between: : All Srinu Sip. Nageswara Rao, -Hindu, aged 38 years, GfYadave, Ria, Thirumulayanaiem Vilage, Gokavaram Mandal. . PeitionerAccused No.2 . AND The State of Andhra Pradesh, Rep. by iis Pubic Proseautor, High Court of Andhra Pradesh, At Amarayathi, ; : . oe Reapondent/Complainant Patition under Section 438 of CrP, praying that in the croumstances stated in the memorandum of grounds filed in support of the Crmina! Petition, the High Court may be Rieased to grant anticipatory ball to the petitioner, directing. the arresting officer ta release Aim on balan the event of his arrest iN conmection witht FIR No, 254/2023 of SER Korukonda &.S. : The petifion coming on for hearing. upon perusing the Petition and the' memorandum of grounds fled in suppurt thereof and upan hearing the arguments of sri PARAMESEWARA RAO Advocate for the Petitioner and af Pubic Froseoufar for Respondent, the Court made the PHLOWING CRIMINAL PETITION NO: 9934 OF 2023 Seiwean: Vanthala Knshna @ Vanthala Salakn ishna, cic. Nageswara Naidu, aged ae ae years, Rio. Dabbagaruvu Vilage, Chk et, nthapail Mandal, Aluri Sitharama Rai CNstre AF. eo . - Petifioner/Accused No § AND The State of Andhra Pradesh, Rep by its Public Proseoutar, High Court of Andhra Pradesh, Reapondent Petition under Section 438 of or RUG. praying that in the cHCumMMtances stated in the memorandum of grounds Med in SunpdHt of the we mn inal Petition, the High Court may be pleased to direst the Respondent Felitic neriAccused No.S on ball in the event of his arrest. in No. ene 21 for the offence punishable under Sec. 2Ofb} GEC Act of solugonda PoS., Anakaoatl Sist 4 28 cw Sfo} of NDOBS The petition corning on for hear NG, UBON perusing the Pelifion anc tf memorandum of grounds fi led in supmort therent and upon hearing the agum Hs of Sr GOLLAPALLI Mas TESWARBA RAO-Advocate for the Petitioner and o P Public Prosecutor for Respondent, the Court jade the following CRIMINAL PETITION NO: 9083 OF 2028 Between: Satamanda Rondababu, Sia. Late Paidiral uu, Aga. 22 years, Ric. 5-116, MK Patnam Most, Mokhasa Kothapainam Visak! Rapainam District : Petitioner/Accused No.3 AND : The State of Andhra Prades 1, fap by tls Public Prosecutor, High Court of Andhra Fradash At Arnoravatl, RespondentiComplainant Paton under Section 438 of SPO, py raying that in the circumstances fated in: the memorandum of grounds : support ' oF the Criminal Pefition, the High Gourt may be pleased in release x ¢ No.3 on ball in the event of MS arrest in connection with the Chime | No. 29/2023 of Rolugunta Pollo Station: Anakapalli District . ae The petition ¢ coming on for hear AG, LUBoN perusing the Petition anef the memcrandurt of grounds filed in sunpert thersof and upGA fh caring the arguments of SiO PURNACHANDRA RENDY Advocate for the Petitioner and of Publ Prosecutor for Respondent, the Court made the folic WING CRIMINAL PETITION NO: 3084 OF aes Setween: : Ruri Mi clor Rambabu @ Victer Babu, Sfo Peda Newiakantam, 35 yrs, Ryo Gornang!, Linget! Post, Padabay valu Mandal, : petiianar/ A AND The State of Andhra Pradesh, represented by its Public Prosecutor, High Court of Andhra Pradesh at Amaravathi -- . 7 Respandent/Complainant Petition under Section 436 of CEP.C, praying that in the circumstances siated in the memorandurn of grounds fled dn support of the Criminal Petition, the High Court may be pleased to consider the said facts and grant Anticipatory ball to the pattionen/A-2 and direct the Station House Officer, S.E.B Station, Peder. Visakhapainam District to release the peltioner/A-2 on ball on producing sureties as ordered by this Honourable Court in he event of Petitioner/A-2 arrest . The petition coming on for hearing, upon perusing the Pefitien anc the memorandum of grounds filed in support thereof and upon hearing the arguments of Sr GOLLAPALLI MAHESWARA RAO Advocate for the Petitioner and of Public Prosecutor for Ressondent, the Court migde the following CRIMINAL PETITION ND- 3444 OF 20239 Between: ve Gokivada Tata Babu, S/o. Sanni Babu, Age. 43 years, R/o. Jaithavaram Past Dailapudi Vilage, Cheecikada Mandal, Anakapalli District. : . Patitioner/Accused No.4 AND : The State of Andhra Pradesh, fep by iis Public Prosecutor, High Court of Andhra Pradesh At Amaravati, ee . _ Respondent/Complainant Patifion under Section 438 of CrP.C, praying that in the circumstances stated in the memorandum of grounds fled In supsort of the Criminal Petition, the High Court may be pleased fo release the Patitionar/Accused No.4 on bail in the event of His arrest in connection with Cr No 219/203 of Kasimkota Police Station, Anakapall District. | wong The pefition coring on for hearing, upon perusing the Petifien and the memorandum of grounds fled in support thereof and upon hearing the arguments af Gi BD PURNACHANDRA REDOY Advocate for the Petitioner and of Public ' Prosecutor for Respondent, the Court made the following CRIMINAL PETITION NO: 8839 OF 20273 Bebveen: _ Ponnada Thathababu, S/o Kamayva: @ Ponnada kamayya, age 37 years, HouseNumbert-1, Kodula Paiem viaye. Kamira panchyitl, Golugonda Mandaiam, Butchampets Mandalarn Anakapalli District Gormally Known as Visakhpainamn UNstriat} --_ Patitioner! proposed accused AS _ AND The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of AP _Amaravath} os ots Respondent Petition under Section 438 of Cr PG, praying that in the circumstances stated in the memorandum of grounds fled in. support of the Criminal Petition, the High Court may be pleased io direct the Station House Officer, Narsipatnam Town Poll ine Station fa release the Peliticner proposed acnused a SAS on bad in the event af his arrest in connectionwih a Crime no.fad of 2025 on the file Narsinatnam Town Police station, Anakapall ain ick fo r fhe Ofanos punishable uncer sectian 20DMENC), 25 rwd (C) of NDPS Act 1985. oy oR ce = ok The petition COMUNY an for heer pan perusing the Pediion and fhe righ, : mesriorandum of grounds filed in supnort therso! and u UGH hearin ng the argurnents of Sr RAKUMANLU JQUP AMRUTHA RAG Advocate for the Pelttioner and of Public Prosecutor far Respondent, the Court made the following CRIMINAL PETITION NO: 8918 OF 3039 Bstween: . Sulfh Kumar Behera, Sfo Mirai hare about 28 years, Rfo. Kullana, Sukhuaprara Fost, Raripada Teh, Kullyana PS. Limits, Mayurbharn) [Nstrict Gdisha State. Shs Seat G LD he Petitioner! A-3 ie o The State of Andhra Pradesh, represented by ils Public Prosecutor, High Court of Andhra Pradesh at Amaravathi. : Po RespondentComplainant Petition under Section 438 of CrP. S, Oraying thal in the circumstances stated n ihe memorandum of grounds fled In Suppor af the Crminal Petition, the High Court may be pleasad fo consider the said facts and drant, Ariicisatory ball to hin and direct the Sfation House Officer "ae hig ania Rohos Station, Vizianagaram District fo rélease the petitioner on bad on producing sureties as ordersd by this Honourable Court in the event of his arrest in the above case in Crime No, 144/2022 under the ight of the circumatances c afihe case, in the interest of justice, The petfion coming on for heering, pan perusing the Petition ard the memo es of grounds filed in sucmert thereof and Upon nearing the arc mee of Sr GOLLAPALLE MAHESWARA RAO Advocate for the Petiticner and of Pubic Prosecuter fot Respondent, the Court mace the flowing : CRIMINAL PETITION NO: 416 OF 2024 Behwvean: : Eimal Randewala @ GSirmal Kumar Khandelwal, So. Ram Nath Khandelwal, aqed about OF years, LNS 32 New Settlerient Markel, Sha aragpur, Kharagpur mandalam, Pasehim Medinipur Kharagpur, Weet Reng apfrZ tag Petitioner Accused. & AND The State of Andhra Pradesh, Ren. byt is Publo Prosecutor, High Court of A Amaravathi ee RespondentiComplainant SC. praying that in the OCU mstart Ces Slated "sunt part of the Crim he Pelion, the High Court may he "pleased - to "die rect ation House Officer, Town Pafice Station, Visakh napatnam io reigase the Pet toner Accused as ve. on . ball im the event of his afrest in connection with Crime no. 102 of 2023 on the file 1H Town Police Station. ' Visakhapatnam for the offense cunishable under santion ZONE MC yAVaIC) of NOES Act 1985, ° The petillon coming on for hearing, upOor perusing the Petition and the memorandum of grounds fled In support thereof and upon hearing the arguments of Sn RARUMANU JOULE AMRUTHA RAJU Advonate for the Petitioner and of Public Prosecutor for Respondent, the Cour made the following CRIMINAL PETITION NO: 108 OF 2024 Between: | a | Suri @ Ayithi Suryanarayana, . Sfo. Ayithi Aichiyya, aged about 22 years/ Door No! 3-52, Singaraju peta,Rolugunta Marntlalam, VTO- Mokhasa Kothapinam, PO Mk Patna, Sub District Rolugunta, Visakhpatnam-531115 ; . Petitioner/Accusad-(A2 in the FIR) AND The state of Andhra Pradesh., rep. by jis Public Prosecutor, High Court of AP Amaravathi go : 7 Respondant Petition under Seotion 438 af Cr F.c, praying that in the clrcumsiances stated in the mesriorandum of grounds Aled in auppart of the Criminal Petition, the High Court may be pleased fo direct the Station house Officer, Koyyuru Potiog Station fo fsigase the Petilioner accused as AZ (Shown in FIR} on bail in the avent of Ais arest in Crime No Si/2023 in conmection with an the fle Koyyuru Patice station, Alun Seatha Rama Raju (Netrict for the offence punishable under section SOEMANC) RAw 8{c) of NPS Act 1985. a The petition coming on for hearing, upon perusing the Petition and the memorandum of grounds filad in support thereof and upon Rearing the arqunants of Sr KAKUMANU JOU AMRUTHA RAgU Advocate for the Petitioner and of Public Prosenutor for Respondent, the Court made the faliawing CRIMINAL PETITION NO: 102 OF 2024 Behvesn: Polupil} Durga Prasad, S/o Apparac, Aged 33 years,RYo & 10/8) Kotha Pets; Biccavolu Mandal, Riccavalu, East Godavari District. Petitioner Accused-<2 -OAND The State of Andhra Pradesh, Rep By ils Public Prosecutor, High Court of A.P., Amaravati, Through Station House Oftoer, Nakkapalli Police Station, Visakhansinarn District. Ba 7 Respondent Pelition under Section 438 af Cr PLC, praying thal in the circumstances state i in the memorandum of grounds filed jy 'support of the Criminal Petition, ihe High: Court may be pleased in grant ball fo the petihonerfaccused-3in the event of Ais arrest In connection with FIR Nac i48of 2022 of NakkanaliPalice Station, Visakhapainam. " The petition coming on for hearing, upon perusing the Pelition and the memorandum of grounds fited in support thereof and upon hearing the arguments of a So KOTTE SIVA Advocate for the Peltiensr and of Public Prosecutor Respondent, the Court made the follows CRIMINAL PETITION NO: 234 OF 2088 Between: ee Kalapu Viey Kumar, S/o. Surya Shands Rao, aged 38 years, Ong 2. °&, Sokulagusem Vi lage, Near Padds Geddada, Rampach iodavaram Mandal PetitionerAccused No. 6 AND The State Of Andhra Prada Sh, , krough the Shation He suse Officer, Rampachodavaram PLS, East God avar Oisirict, Represented by the Public Prosecutor, High ¢ Sourt of Andhya Prariesh Respondent Peltion under Section 438 oF Or PS >, DFaying that in the creumstances Stated in the marnorandium of Grounds fed in suppor of the Crirrin nai Petition, the High Cout may be oleased fo enlarge the petitioner ¢ on bad in the event of his arrest in Crime No. 82 of 2093 of Rampachonaverarm Mc ice station. The petition enming an for fe: NBON perusing the Pati Hon and fhe Mamarandumn ot grawids fled in Sup art there AOF andl upon hearing the ar Gurienis of Sr DUGGIBALA SUBASH Advocat @ i the Petitioner and of Public Prosecutor for Nespondent, the Court made 4 the foll Ng CRIMINAL PETITION NO: 323 OF 2624 Behwveen: Mata ({Nnesh, Sin M lalla Venkateswara Rao. Aged 33 Sars, Ric, DNe. erake Rampa Road, Near Krishna Ternnie, Sampachadavaram (¥) snd (vj, ASS District, Andhra Prade ash, S3a288 Petitioner Accused No.4 AND : The State of Andhra Pradesh, through the Station House Officer, Rayavaram PS, bast Godavari { District, Represented | by Public Prosecutor, Hi igh court of Andhra Pradesh os Re espondent Petition under Section 438 of CrP. . Draying thet in the sicumstances stated. in the mernorandum of grounds fled: in support a the Criminal Se Stitic an, the High' Court may be pleased to eMarge the getitioner an i bail in the event of his a: rest in Grime No. 104 of 2023 of Rayavararn Poses station | The petition COMING an for Ae MG, UPON perusi ing the Petition and the einorandum of grounds fled in support there aof and u pon hearing the arguments of ESS Sri * DUGGIRALA SuBS ASH Advocate Sy ihe Petiioner and of £ Public Progenutor for R tespondent the Court mada the failo INQ ORDER
"Heard the leamed counsel for the Patitioner(s), Learned Assistant Public Prosecutor requested time to file saunter in Crh F Nos. 102, 708, 329, 222 & 470 of 2024 and submits that as the commen question of law invalved jn all the cases based on the canfessional statements ssid ts be made and CDR is to ba filed in same ather cases. This Court is inclined to examine aif the contentions raised in al! the matters in comman while posting the matter for Respondent's arguments. in the mean time, Respondent-State is directed not to take any coercive Steps against the Petitionor(s) di the date of next hearing. List the matter oan 12.02.2024, Registry is directed to list alt 'tie matiers together,"
Saiek, VINOD: KUMAR | ASSISTANT. GIST _ ny penoetia"
TRUE COPY# 7 SECTION OFFICER ae For é
1. The Additional Juciojat Magi istrate of First Cl lass, Nars} ipatnam.
2. The Metropolitan Sessians Judge cunt | Additional Disirict and. S Sessions judge cum Spacial Judge for tral of offences under NDPS Act Vi isakhapainam,
3. The Metraps Gian Sessions Judge: Visakhapatnam,
4. The Jucivial Magistrate of First ¢ Class, Chintapalll
5. The Judicia al Magistrate of First Class, Rarnpachodavaram. S. The | Additional Sessions oj udgeé, East Godavari at Rajamahendravaram, ?. The Jusicis al Magistrate of First: Glass, Anaparthi.
8. The Station House Officer, Special Enforcement Sureay Station, Mangalagiri Guntur District :
&. The Station House OFF mer, Special Enfercament Bureau ctation, Korukondg FS, East Godavar Distric -
10.The Station House Officer, S Anakapalli Distret. :
11. The Station House Officer, Ro luge onta PLS., Anakanalll District,
12. The Station House Officer, 8.6.8 Station, Paden, Visakhapatnam District.
13. The Statian House Officer, Kasinkota Police Statio on, Anakanalll District.
i4.The Station Houser officer, Hersipatnam Yawn Police station, Anakapall District, , 1S. The Station House Cificer, Pachi ipenta Foice Siatian, Vizianagaram District.
18. The Slation House OMeer, f Town Palics Station, Vi isakhapainar:. 1¥. The Station House OF ficer, Koyyurt Police station, Alluri Seetha Rama Raju strict. . .
18. The Station House Officer, Nak ugonda P.S., Golugonda Mandal Station:
saliPolos Station, Visaks Tensinarn, 1G. The Station House Ofser . Rampachodavararn Police Station, East Godavari District.
20. The Station House finer, Rayavaram PS. Dr BR Ambedkar Konagsearna District.
21 One OC to SRE SASANEA BHU VANAGIRI Advocate hOP we
22. One CC fo SR}. 1 B PARAME ESE WARA RAO Advocate fORUCH
23. Three CCs io SRE GOLLA PALL! MANESWARA BAND Advocate [OPUC]
24. Two CCs to SRED PURNACHANDRS 4 REDDY Advonats [OPUC] #5. Thres CCs to SRE KAKUM, ANU HOU AMR UTHA RAUU Advocate fOPUCT 25.0ne CC fo SRI KOTT! PSh¥A Advoca tte FORUCH 2? Two CCs to SRE ouaG RALA SUBSSH Advocate fORUC]
28. Two CCs to PUBLIC PROSECUTOR, High Court of A. PIQUT] ~~ HIGH COURT TR, DATED OS/02/2024 LIST ON 12.02.2034 ALL THE MATTERS TOGETHER GAIL ORDER CRLP Nos. 7§ OF 2094 CREP Nos. 1007 7,9934,9083,9054,9444,9832,9978, of 2023 and CRLP Nos.44 O,108 105,33 wen of 2024 CHRECTION