Andhra Pradesh High Court - Amravati
Kommareddy Srinivasa Reddy, vs State Of Andhra Pradesh on 31 August, 2020
IN THE HIGH COURT OF ANDHRA PRADESH AT AMAR MONDAY, THE THIRTY FIRST DAY OF AUGUST, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION NO: 3420 OF 2020 Between: Kommareddy Srinivasa Reddy, S/o. Chalama Reddy, Aged. 41 Yrs, R/o. Macherla Town, Guntur Dist ...Petitioner/Accused No.14 AND State of Andhra Pradesh, Rep. By its Special Public Prosecutor, High Court of Judicature Andhra Pradesh ...Respondent/Complainant Petition under Section 437 & 439 of Cr.P.C, praying that in the circumstances stated in the grounds filed in support of the Criminal Petition, the High Court may be pleased to enlarge the Petitioner/Accused No.14 on Regular Bail in Crime No. 90/2020 dated 02.06.2020 on the file of Veldurthy Police Station, Guntur District. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri B.Chandrasen Reddy, Advocate for the Petitioner and Public Prosecutor for the Respondent, the Court made - the following. ORDER:
Sy ' % a _& THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION NO.3420 of 2020 ORDER:-
This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A-14 in connection with Crime No.90 of 2020 of Veldurthy Police Station, Guntur District for the offences punishable under Sections 120-B, 302, 201 r/w Section 34 of the Indian Penal Code, 1860 (for short 1.P.C.').
2. Heard Sri B.Chandrasen Reddy, learned counsel for the petitioner and the learned Public Prosecutor for the respondent- State.
3. The case of prosecution in nutshell is that a complaint was lodged before the police that the deceased Pilli Savitramma had developed illicit intimacy with villagers and accused Nos.2 and 7 who are sons of the deceased having known about the illicit affairs of deceased, they felt ashamed that their family prestige had been damaged in the society and that they admonished the deceased. The deceased did not heed the words of A.2 and A.7. Having fed up with the attitude of the deceased, A-2 and A-7 with the aid of A-3 to A-6 and A-8 to A-13 along with the support of A-14 who is the petitioner herein plotted a plan of conspiracy to eliminate the deceased and on 30.09.2018, A-1 to A-14 with the support of A-14 killed the deceased after strangled her with a coconut rope and left her dead body on the spot and later A-1 to A-13 fabricated a story and created the death of deceased as a suicidal one.
4. Learned counsel for the petitioner submits that in the entire complaint there are no specific overt acts against the petitioner who is A-14 and the allegations are only against A-1 toA-13. He submits that earlier he has approached this Court by filing Crl.P.No.3086 of 2020 and the same was dismissed by this Court on 20.08.2020. He further submits that on 25.08.2020 A-1 to A-13 were enlarged on bail in Crl.M.P.No.144 of 2020 by the XIII Additional District & Sessions Judge, Narasaraopet (FAC) X Additional Sessions Judge, Gurazala as such he prays for grant of bail to the petitioner/A-14.
5. The learned Public Prosecutor opposed the bail application filed by the petitioner/A-14.
6. In view of the fact that all the other accused are enlarged on bail, this court deems it appropriate to grant bail to the petitioner / A-14.
7. Accordingly, this Criminal Petition is allowed. The petitioner/A-14 shall be enlarged on bail on execution of self bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties for a like sum each to the satisfaction of the learned Additional Junior Civil Judge, Macherla.
Consequently, miscellaneous applications pending, if any, shall stand closed.
_ SD/-K. TATA RAO ASSISTANT REGISTRAR rx ITRUE COPY// For ASSISTANT REGISTRAR The Additional Junior Civil Judge, Macherla, Guntur District. The Superintendet, Sub-Jail, Gurazala, Guntur District. The Station House Officer, Veldurthy Police Station, Guntur District One CC to Sri. B.Chandrasen Reddy, Advocate [OPUC] Two CCs to Public Prosecutor, High Court of AP [OUT] One spare copy Oakwn> MM HIGH COURT LKJ DATED:31/08/2020 ORDER CRLP.No.3420 of 2020 DIRECTION