Andhra Pradesh High Court - Amravati
Ou L Por The vs Noe on 19 January, 2026
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!I MONDAY .THE NINETEENTH DAY OF JANUARY TWO THOUSAND AND TWENTY SIX 'PRESENT: YHE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPS CRIMINAL PETITION NO: 278 OF 2026 Between: Mandapatl Venkafa Jagannadha Subrahmanyan Raju, S/o Satyanarayan Raju, aged aboul 40 years, Rio D.No, 25-2-244/3/2 Official Colony, Sri Nagar, Fetitioner/Accused-1 AND Vhe State of Andhra Pradesh, Rep by the Public Prosecutor, Through SHO, Gajlwaka Police Station West Godavari Gistict RespondantiComelainant Petition under Sections 437 & 439 of Cr P.G, (New Secilons 46) & 483 of BNSS R Support of the Criminal Petition, the High Court may be pleased fo 'enlarge a os i G23} oraying thatin the circumstances stated in the affidavit filed on the PetifonerAccused No.1 on ball in Crime No.S36 of 2025. on the fle of Gajuwaka Police Stallon, Visakhapainam City OU L POR THE PETITIONER - SRL TV JAGGI REDDY vy aay, a NOE WNSEL FOR THE RESPONDENT : PUBLIC PROSECUTOR ws THE COURT MADE THE FOLLOWING ORDER o ~~ " at Bone THE HONOURABLE OR JUSTI VENKATA JYOTHIRMA! PRATAPA ORDER:
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hs OS manager, a Based on the mediators' report, the present crime was registered, a. Leamed counsel for the petitioner would submit that ihe petitioner herein is accused Not and is facing allegations for the offences punishable under Sections 14303) and 144(2) msad with Section a(S) of the Sharatya Nyaya Sanhita, 2025, anc Sections S64}, 4{4}, and S¢1 Ma} of the Immoral the other accused were released on station bail and that the pefticner has $33 beer in judicial custndy since O4.12. 2025. ff is further submitted that th trial Court on the wer Ch © DS sS £48] vettioner's ball anoiication was dismissed by the ground that the investigation was in progress for want of medical resorts. The learned counsel would subrril that the | investigation hag Oeen compisted and the charge sheet has siso been Aled. iis uyther submuited thal the petitioner § ready to furnish sufficient sureties bb the satisiaction of the learned Trial Court io secure his presence for the purpose of trig ae on Ms. K. Priyanka Lakshrri, learned Assistant Public Prosecutor, would record, and taking info consideration the facts and circurnstances of the nase, BSNS bless 'at + wee 'noes wn LL.
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say 3 SRO RNR To, 3 S42 Pe as tn Visakhapatnam The Station House officer, Galuwaka Police Station, Visakhapatnam Une CC to Sd TV JAGGIREODY, Advocate [OPUC] Pwo (Os ip PUBLIC PROSECUTOR, High Court of APTOUT] . One spare copy NIGH COURT DRAPE CATED STON 2028 BAIL ORDER CRLPNo.218 of 2026 ALLOWED Roe ss S'gs oy OT oe ans XN SS Sesh SS