Andhra Pradesh High Court - Amravati
Ambati Nageshwar Reddy Alias Tikka ... vs State Of Ap on 3 January, 2022
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION NO.6120 of 2021
ORDER:-
This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking pre-arrest bail to the petitioner/A-3 in the event of his arrest in connection with Crime No.187 of 2020 of Peddapapuru Police Station, wherein the petitioner is alleged to have committed the offences punishable under Sections 420, 467, 468, 471 and 120-B of r/w 34 of the Indian Penal Code, 1860 and Sections 179(2), 182(A), 190(2) of Motor Vehicle Act, 1988.
2. Heard learned counsel for petitioner and learned Assistant Public Prosecutor for the respondent-State.
3. Learned counsel for petitioner submits that this Court considered Crl.P.No.1922 of 2021 was disposed of giving liberty to the petitioner to surrender before the concerned Magistrate and seek for a regular bail which will be decided on merits as per law. He submits that because of political rivalry the petitioner could not comply with the said orders, hence, present petition is filed. Learned counsel requests to grant further time to surrender before the concerned Magistrate.
4. Learned Assistant Public Prosecutor does not dispute the same.
5. Taking into consideration the submissions of the learned counsel for the petitioner that petitioner is directed to surrender before the concerned Court and make appropriate application seeking bail. On such surrender, petitioner's application seeking bail 2 shall be considered by the competent court on the same day, in accordance with law.
6. Accordingly, the Criminal Petition is disposed of.
Consequently, miscellaneous applications pending, if any, shall stand closed.
_____________________ JUSTICE D.RAMESH Date: 03.01.2022 KA