Andhra Pradesh High Court - Amravati
Inaganti Dileep Kumar vs The State Of Andhra Prdesh on 6 December, 2021
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE SIXTH DAY OF DECEMBER TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH CRIMINAL PETITION NO: 6883 OF 2021 Between: Inaganti Dileep Kumar, S/o Hari Prasada Rao, aged about 38 years, Working as Eenadu News Reporter in Ponnur, R/o Appikatla Village, Bapatla Mandal, Guntur District. . .... Petitioner/Accused AND The State of Andhra Pradesh, rep., by its Public Prosecutor, High Court of A.P., Amaravati, through Station House Officer, Bapatla Rural Police Station, Guntur District. ...Respondent/Complainant Petition under Section 438 of Cr.P.C, praying that in the circumstances stated in the memorandum of grounds filed in support of the Criminal Petition, the High Court may be pleased to enlarge the petitioner on bail in the event of his arrest in Crime (FIR) No.135/2021, dated 14-07-2021 of Station House Officer, Bapatla Rural Police Station. The petition coming on for hearing, upon perusing the Criminal Petition and the memorandum of grounds filed in support thereof and upon hearing the arguments of Sri A Rajendra Babu, Advocate for the Petitioner, and of Assistant Public Prosecutor for the Respondent, the Court made the following. ORDER
THE HONOURABLE SRI JUSTICE D.RAMESH CRIMINAL PETITION NO.6883 of 2021 ORDER:-
This petition is filed under Sections 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking pre arrest bail to the petitioner/Accused in the event of his arrest in connection with Crime No.135 of 2021 of the Station House Officer, Bapatla Rural Police Station, Guntur District for the offences punishable under Sections 448, 506, 509 and 380 of the Indian Penal Code, 1860 (for short "IPC").
2. The case of prosecution is that the de facto complainant gave a complaint stating that on 14.07.2021 while she was lying on the bed in her house, at that time, the accused came into her house, caught hold of hair, pulled out from the house and abused her in filthy language and threatened to kill her if she enter into the house and locked the house. Basing on the said: complaint, present crime was registered.
3. Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.
4. Learned counsel for petitioner submits that the petitioner is innocent and he is no way concerned with the alleged offences. He further submits that due to civil disputes between the parties, petitioner is falsely implicated.
5. Learned Assistant Public Prosecutor has opposed and submits that investigation is pending.
6. Taking into consideration the fact that there are civil disputes between the parties and two civil suits are pending, this Court deems it appropriate to grant pre-arrest bail to the petitioner.
7. Accordingly, this Criminal Petition is allowed. The petitioner / Accused shall be released on bail in the event of his arrest in connection with Crime No. 135 of 2021 of the Station House Officer, Bapatla Rural Police Station, Guntur District, on condition of executing self bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the Station House Officer, Bapatla Rural Police Station, Guntur District. Consequently, miscellaneous applications pending, if any, shall stand closed.
| Sd/- K. SRINIVASA RAJU ASSISTANT RE GISTRAR TRUE COPY! SECTION OFFICER Foe wren To, . . .
The Principal Junior Civil Judge at Bapatia, Guntur District.
--_ Ole wr TEN
2. The Station House Officer, Bapatla Rural Police Station, Guntur District.
One CC to SRI. ARAJENDRA BABU, Advocate [OPUC] ho [OUT]
5. One spare copy Vd Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh & i HIGH COURT / a / DRJ DATED:06/12/2021 ORDER CRLP.No.6883 of 2021 ALLOWED