Andhra Pradesh High Court - Amravati
Maruthi T.Maruthi Kumar vs The State Of Andhra Pradesh on 27 September, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY, THE TWENTY SEVENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY TWO
-PRESENT:
THE HONQURABLE SRI JUSTI ICE RAVE CHEEMALAPAT!
GRININAL PETITION NO: 7263 OF 2022
Behween:
1.
Maruthi @T . Maruthi Kuntar, Aged about 42 years, Rfo.D.No.7-11235-477,
Adapala Steet, Kadir, Sri Salya ¢ Sal (Anantapuram) District (47)
Saima @ Salrsan Khan, SfoPatan Rahanuis, Aged about $2 years,
Rie O No 1-858-41, RG Road, Kari, Sr Satya Sai (Anantapuram) Pisinct,
(AZ)
Qbula Reddy @ Poraddiobula Reddy, SQ, P Srinfvasulu, Aged about 2-258,
Saving rahupall, Dhaniyanichertivy, NLP.Kunta Mandal, Sri Satya Sai
(Anantapuran District (A3} |
Sha Fashions imran @ Niamuddinpatnam, Sio. Salsem, aged about 38
years, Rio. 0.No.1-495-250, Bar nga Laxman Nagar, Kadi, Gri Satya Sa
(Anantapuram) District. (45)
Diamond Irfan. @ Shek irfan, S/o. Hyder Basha, Aged sboul 34 years,
Ro.D.No.10-842, Kayimsab Street, Kadi, Sri Satya Sal (Ananiapurarm)
OQistrict, {AS}
Sonu Fayaz @ Fayar Khar Sis. Ri iyaz Khan, aged 40 years, Rio D. Ned.
481, Satram Bazar, Kadir, Sr Saiva 8 Sai (Anantapuram) District, {AY}
Babu @ Raman}, Sfa. Fa land Ram anjaneyulu, Aged about 33 years,
Rio D.NoG.§-5-4-4, Kummaravandia Pylli Kadii, Sri Satya Sal (Anantapuram)
Cistrict. (48) a
oo _, Petitioner/Accused
AND
State of Andhra Pradesh, Rep. by Publis Prosecutor, High Court of Andhra
Pradesh At Amaravathi
oe MESHONTESNT
_ Petition under Section 438 of Cr.P.C, praying that in the circumstances stated In the
memorandum of grounds Hed in support of the CriminalPetition, the High Court may
be pleased fo enlarge the ettioners/Ac "CUE ed Al te AS and AS to AS on bad in ih
fie of the Kadiri Town Patice station,
t
a
ayent of their rreet in Cr. No fe /2022 on the
Ananthagpuramy District dated TO.O6. 2022 under Sections 568 500 448 323, ANY,
384, 147 raw, T49 Of LPC Aw. O74 of LP
The petifien coming on for hearing, upar perusing the Criminal Petition and
the memorandum of grounes fled in support thereef and upon hearing the
arguments of M/s. O. MLR. LAW FIRM, Advocate for the Petiticner(s), and of Special
on
Assigiant Public Proseautor for the Reapondant-State, the Court made the folkaving,
Nt
ORDER
a xy THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI CRIMINAL PETITION NGO. 7263 OF 2022 ORDER:
This Criminal Petitian under Section 438 of the Code of Criminal Procedure, 19735 (for short °Cr.P.C.%), is Aled by the patitioners/Al to 3 & 5 to 8, seeking to grant pre-arrest bail in Crime Noi9it of 23022 of Kadirl Urban Police Station, nanthapuram District, registered for the offence punishable under Sections 506, 509, 448, 333, 307, 364, 147 r/w. 149 and Sii of the Indian Penal Code, 1860 (for shart 'TPC'). en The case of the prasecution, in brief, is thatan 10.06.2022 Al to AS went to the house of the defacto complainant and questioned Bim about the indecent comments made by Aim against Kandikunta Prasad amd warned him to change fis attitude, otherwise they wil beat him. After sometime, while he was at Attar chand Basha lodge, Al to AS came In two autos and AS held bis shirt collar and dragged Him and remaining accused N sushed him dewn and beat him with their hands and legs and caused injuries on his back. Later, all the accused attacked Aim and forcibly thrown him: into an auto by kicking firm with an intention to KIN him: and took Aim towards college side. On SA Ano nat were yng ?
& far trearment. Hence Assistant F } 3 ca iS Sp % xy 3 elaboration' t i fOMers, t ' 3 aad antanded that the peli ~ Re Pa hee hen y otc) S Ne z Jud thee Wt $9 'nae Syne
i) "4 ae sft ua ng ape:
seic en Se uy the yO ub ¥ Assistant yh 8 Wi an ars .
& fen "td 4 Re or of the sar y i $ & 3 Ned TSS ' lee ' Let hn cone So Away o
6. Taking into consideration the facts and crcumstances of the case and alse the submissions of both the learned counsel and as there are antecedents against Al to 3 and AS, this Court is not inclined to grant anticipatory bail to Ai to 3 and AS and whereas, this Court inclined to grant pre-arrest hall to AG to Ag.2
7, Accordingly, this Criminal Petition is partly allowed, Patitioner Nas.5 to 7/A6 to 8 shall be released on ball in case oF their arrest in Crime No.19t of 2022 of Kadiri Urban Police Station, Ananthapuram District, on their executing aeif bone for Rs.25,000/- (Rupees twenty five thousand only} each with two sureties each for a like sum each to the satisfaction of the Station House Officer, Kadiri Urban Polce Station, Ananthapuram District;
ah} The petitioner Nos.5 to7/AG to AB shall anpear befare the Station House Officer, Kadirl Urban Police Station, Ananthapuram District, twice In a week 18. on every Monday and Saturday between 10.00 a.m., and 12.00 noon, UH Ming of the charge sheet; and
(i) The petitioner Nos.5 tev/AB to AS shall not make any attempt to tamper with the prasecution evidence. They shall xe mt r a oF nad a Ce § 4 WPOPhey atterniot seat ~ ar ¥ & ting offic ~~ a x ny f Mvestia s
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Ont é ior SS ad "6 near we ag x pg ene i on SY OL, es, ee, cH 3 CL ru ES " hy Poe td ee oe meen wh, wee 3 bn : 4 a oe ' o i a rn? rr on oe ci a fo Pgs on 4 o, oO Gf ry week toe | aed wt Beebe moms fo 8 ee : ay he a O "ss ot Rod £3 Se he ~ €> : ty a 43 3 a ies tA as 4 ; eS Le ¢ t tees % gee Stn oe "- £4 Hi en as ay co bee id i oe a i £5 S oo Be Ss 4 oe oe £3 a had wx é np Be wet Fh e be Ty, a ee Hee ye wen we rid "me see £3 i fe ey iv" td a oe ie Me ed on TA Ae HE the oe Ost or een wnewes cai an * wed ES so, ob SG G. ae hed a Ay B eoaee ay oe oon es e a ao ted th Ki tee a3 5 ong, CES hg whee ity 3 7 eS e "ors, 3 "et @ = " a i ge bd are:
ae oh 7 wa ke ay fr Se gy 03% 53% ny ua a fehee 1g om . ay st BO ae 2 3 am e et 'hen Cw we " & ey ad os 3 a Ta, ag ~~ AAA, > Ze COURT NESH ROS DATED: 27 /G0/2022 ORDER "CRLP.No.7283 of 2022 CI 'tt of Yittitiy boat YY te oe, own a om "=,
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