Andhra Pradesh High Court - Amravati
Padala Subbalakshmi, vs The State Of Andhra Pradesh, on 27 September, 2022
"ceca Me, IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! ae TUESDAY, THE TWENTY SEVENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY TWO?7 'PRESENT: THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI CRIMINAL PETIT TON NO: 7500 OF 2022 Sehween: Padala Subbal Takshmi, Dfo Ballisetty Venkateswara Rao, Hindu, Casie Mapu, Aged about 48 years, Kummarapalem, Doddipatla Villa ge, Elamanchil Mandal, West Gocdavarl District, Now af Dharbarevu Village, Narsapur Mandal, West Godavari District, Andfra Pradesh. - PetitionarAccused Nod AND The State of Anchra Pradesh, Rep. by its Public Prosecutor, High Gourt Bulldings, Amaravathi, Guntur [istrict. » RespondentiComplainant Fetiion under Sections AQe oe 439 of CrP, praying that in the circumstances staied in the mernora andum of grounds filed in Criminal Petition, the Hi igt hy Gourt may be pleased fo enlarge the petitioner on ball in Crime No. 184 of 2022, On the file of Narsapuram Rural Police Station, West Godavari Disirich ~ The petition coming on for heating, upon perusing fhe Petition and the memorandum of grounds filled in support thereof and upon hearing the arguments of Sri Dasar S ¥VSY Prasad, Advocate for the Pelxioner and of Sri Sravarn Kumar Naidana, Special Asst. Public Prosecutor for the Respondent, the Court made the following ORDER:
7 THE HON''BLE SRI JUSTICE RAVI CHEEMALAPATS CRIMINAL PETITION NO. F800 af 2024 ye This Criminal Petition is filled under Sections 437 and ie bara' = ' ~ i eM el } y © "Ky os . 439 af the Code of Criminal Procedure, i973 {for shart és A Crime No lod of 2022 of Naerasapuram Rural Police Station, West Godavarl District is registered for the offence punishable under Section 306 read with Section 34 of IRC, The petitioner hersin was arrayed as A-1.
"y 3, The case of the % th.
3) 10.30 ar, the alleging that about one year back his father deceased Balla Satyanarayana got second marriage with petiioner/a-1 as Ais mother who js first wife of deceased died due to ii-health a the petitioner gat registered the house of deceased on her mame ne., A-i with the sumport of A-2 and since then Vichirig "3 B we ct &
a) rs % ax my % £5 o ifs {> Ch.
~ & oy % oy ae ih C3.
3GS uh o3 os os wae 3 co ad 907 ~ Food properly and used fo say with deceased that if he would die she wil feel hanny and due fo the abetment of the accused, deceased fost his normal committec suicide by consuming pesticide pr Rasing an the complaint made by the de facto camplainant, the present rime was registered against the accused, Gr Oasari S.V.V.S.V. Prasad, lsarned counsel for i.
Ee & ty oe om.
tf = il a the petitioner anc Sri Sravan Kurnar Naidana, learned Special Assistant Public Prosecutor for the ressondent-State, 8, Learned counsel for the petitioner in elaboration to what has been raised in the grounds contended that even the contents of the FIR is taken on its face value, the ingredients of Sec oy 1 306 IPC are not found place against the petitioner. He further contended that, substantial part of investigation is completed and if ball Is not ¢ granted, the petivioner being a lady wil be put fo great nardshio as she has to lookafter her children, Learned counsel further contended that the petitioner gat Aled Cri.M.P.Nos.?? and 8& of 2022 before the lgarned X Additianal Sessions Judge, West Godavari at Narsapur and the same were dismissed on OF.09.2032 and 1G.O9,. 2022 respectively an the ground that the investigation is Not completed and there are no changed circumstances. Learned counsel for the petitioner further contended that as there are changed circumstances and as substantial investigation is completed, Alec the present application and accordingly, prayed for consideration Ne further {St 4 a Bs i ee Jt we we cas es "3 ed chee Me 35 te ,. " " yon Qo re ra oe RE % a ts be we ce i 8 O & oO woe! 'eed aod me f 4 . ° nwoee " Seat - tee x a = os i tn oo ke on 83 3 oo CK &@ @ ms the va - o bed xo prea 4. ; % te , Sy at) 22 0 ch. sy ' tr o ay fe te gn ome my > wo cc poe ed 403 AL a aa atte fy Cy a 4 ce Ps a << fed _. iY tid "d Pee 43 6% ne a wee shed m oe 3 " ian deed " Aheo$ wt, ong oon on va 3 en bee ba ES oe , shed rr Crt oe iS cs a ro) tf Wh i cy rn "Co A a, Gi a3 hve ween, i e ee Sace on be hook 1) rg hme ane 99] dee ry iD heed we G3 or : £3 oo 5 7 ao py FB ih See 'notes dot! us a hee rm Ww t% peeoe OH "3 3 fs, ws £63 ex v o ts i. saab f 3 4) es 4 a3 YY a ee ge vor abo Pe aheod ted a site Qo ten 'aA eo as 4 oe ™y vy BoP aed aed we wt a ye oY Bi 03 Shen ober a Bf s a Beg 2c GO B+ 3 Ch. bed a Se th o ch sn as aa 4 if is woe £3 yon xe ae va whee an tA ed o) age tee er 2. Sos of, at "~ o 3 aes jd 73) on S i p oe feve ey Cea eo 5 © 6 £ © # BO Oi Fe a te OW no ie eh gy ES nf fd 63 * tool £3 Bed St £5 a4 ae ra ss co a3 ra ft Ete i. a Oo & © & oP eed were re 3 hee. ts 'agony on pon , a. a . we + "8 a a aa oS a7 o on ne 1 a tet rk, Pa ae wm A fe ae Se es , at a fis oo ifs 4. 3 on "A Gi w +4 my, bh Ea ; Sp oe et ae Ze a a OOS sooo wy is Py ve & Ci 4 ia * cy ' x i we i w@ m7 po ay ee J * bao LA oe ., Re * Ch ow Ss td Ca ceete whee : ie pees er Poe a3 "Stn, 4 on Sodee he Seee "3 Soe my G be anf % oe the ener a peme C3 33 nee iO we Be 0 £& bt BD #8 ~ @ © Bog bo EB Gg es . G £ Fo & & © © F 2 - EE EB GE gy be he sie gs ite wn a3 a yea a Re £ co < pa oe cn F & x cts my td en 4 cp be a & pe ge RD ° "A Got oy 4 et ; ey oe ed L Set been been Seow we oo me bf & fp me 3 / coo. 6 6U!lUe!UlU CU = BO ES : bs he i es oe th bos ee me i se ie . m3 eet Lh, sone aS my ui on, we OS wy Q "oy teat e os peng OP sso moe . go te ba a e. fy an mw Re ft 3 gen 2 me o 2 a7 o ; ye a os i wn a an ee an Gow tf ££ x£ a 8&8 % & @ B ~ 2 my 2 By 4 on "4 Laem pict . veers "peck tht 49 we on ats: "4 4 tee oe "ay Sos food to et Ba eta wy ¢ Gen Sn hoe seven Ned foe 43 ¢ ee ne ti rs% 35 leew Ay vr od = Sen tts on wn re he on 4s hd be go Gf ke eo OS sen at 5 me fe © its a me EB 5 SO ym, EE £o " ad doce Hi 3} 53. ay 53 5g at a = oF YB wo eed m3 ra a3 "en x eo ree sevee isi a3 , me bee ie A oh a 3 Sob. Gs bok sy bon ¢ Xt 3 a Gt nee 4 SO abeed it ch ae CA ~ ££ €& & ££ 6 & Go Pe Of) Hae Se shoot 5 "A "ee 3 ; ° * iy . ics % 4 gn ie) & Sn, % Bon ht 39 we oH seen rs wn oy FS me ws Se ES ey ey aes fae $5 ee c % TG $s a ob ee shed ded a3 m4 yo th oS a 3 & ngeeey Pee 3 z ae oe tht ; othe ios ee Ke ad poe sn oe Be . oo had cl as i iove Cin, oe re tt a . 3 re T% on aa Sane ah ae % See ee fren G i yo 4 es hed ho et % e Ks Sone on £ m hook oer bene tape. ' " as Le footw 3 % x 7) om ey we ted £4 3 ws na wn i or ot rts @ ot 6 tod ¢ 2 os , ¢ +n ~ CO & oc © © & #8 © wih me wp i a . oS it foot oS "hem 1 5 fi we Seve & ps ye 33 tft £5 6,3 ae os wy hood frees ay i wy a toot , on = LS we G 6 6 G@ Gg Boom £ 2 6 e 8 on ee OM wh ooh. a if oc / aa Ns cn B ee x Bed 35 ™ ih a uy 3B ao a * 4 aed fo as oom a gq a mm we ta cd ce An Ke aes ken 2 2 ee Es of oe eo ae gn a nn ae LP dee £3 wl wy oy p " iF £3 Stove ia Fam Soe ct is) WS a bee 'mf bd o> id £4 £3 3 woe tooo 00) Seer tft ween?
ee Ta, de WO DG AN OA & egret HE wien ny | array ~ SMI . Stes tty sAipsged Ra aw Princingl Junior Oivil PEGE Cu Tasers Mag Class, Narasapuram, West Godavari Cistrict.
% i} The metitioner shall House Officer of Narasaruram oo Gadevari District, ance in @ week between 10.06 a.m. and ik.O5 no GH Agert from that the the Investigating Officer whenever called by the Investigating Officer for the purpose of investigation; ;
Gv} The petitioner shal mot directh: or indirectly contect the de facto cornolainant or any other witnesses under any circurrstances and any such attempt shall be construed as an attermot of influencing the witnesses and shall not tamiper the evidence and shal co-onerate with the vestigation:
Further, the petitioner shall scrupulously comely with the ghove condiiians and if there is breach of any of the above conditions, # wil be viewed sericushy and it also entails cancelation of the ball and in such case prosecutian shall move appropriate application for such cancelation, ccordingly, the Criminal Petition is allowed. wigs?
Sai Srabhakar Ras ASSISTANT REGISTRAR TRUE COPYY ror SECTION DEFICER The P AARIBR Junior Civil JuRkge-cup medudinsd Manistrate of Firsf Ciss Narsanur, West Ox odavarl District"
The X Addi. 8 eesiy ans Judge, Narsadur, West Godavan District. The Superin fondent SubeJail Narsanur, Weel Godavari Distriet a Station House Office r, Nareapur sam Rural Patice Station, West sodavari Cistief < One GG to Sn. Dasari 8 VY S V Prasad, Advocate [OPUC HL"
Two CCs to Public Prosecutor, High Court of AP OUT} One spare copy. f spi ee HIGH COURT DATEO a /O8/2022 ORDER CREP Ne? Sade af 2022 ALLOWED