Andhra Pradesh High Court - Amravati
Paraman P, vs The State Of Andhra Pradesh on 5 September, 2024
oat " SN, oe 3 RS AEE SNR % IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA: THURSDAY, THE FIFTH DAY OF SEPTEMBER, AS TWO THOUSAND AND TWENTY FOUR -PRESENT: \S J THE HONOURABLE JUSTICE DR VR K KRUPA SAGAR A CRIMINAL PETITION NO: 5858 OF 2024 "Sines Between: - Paraman P, Sfo. Peyadevar, aged about 47 years, R'o. 2° Street, Pandiyan Nagar, Pandikovil, Melamadal, Gandhi Nagar, Machurai, Tamil Nadu State. _ . Patitioner/Accused No.2 AND The State of Andhra Pradesh, Rep by iis Public Prosecutor, High Court of Andhra Pradesh. . _RespondentiComplainant, Petition under Section 439(1) of Cr.P.C (482(1} of BNSS), praying that in the circumstances stated in the grounds fled in support of the Criminal Petition, the High Court may be pleased to modify the order passed by {he Han'ble Metropolitan Sessions Judge-cum-j Adel. District and Sessions Judge - Special Judge for Thal of Offences under NOPS Act, Visakhanainam in CrM.P. No. 798/2024 in Cr. No. 73/2024 dated 31.05.2024 by considering ihe situation of the Petitioner/Accused No.2 as petitioner/AS to be released on ball on executing a self bend for Rs.10,000/- (Rupees Ten Thousand onty} WHA single surety and the surely must be @ resident af the Andhra Pradesh State instead of pelitioner/A2 to be released on bail on executing a self bond for Rs.50,000/- (Rupees Fifty Thousand only} with two sureties and the sureties rust be local persons and permit the Petitioner/Accused No.2? fo deposi the surety bond amount of Rs. 10,000/- with single surety instead of Rs.90,000/- with lwo sureties The petition coming on for hearing, upon perusing the Petition and the grounds filed in support thereof and upon hearing the arguments of Sr Golapall: Maheswara Rao, Advocate for the FPetitoner and of Public Prosecutor far Respondent, the Court race the following. ORDER:
ESSA SS, wee APUCUTOUSPZONOR4 IN THE HIGH COURT OF ANONRA
- Sh ieee PRAD P3385) ace AT AMARAVAT! "e oon Smee wd 7 era fe a wa, vend pore i oor wa = wohee we, yw Cll Pes we ie 3 <4 mm sox oe 581 my mk TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE JUSTICE OR VY RR KRUPA SAGAR CRIMINAL PETITION NO: S86e/2024 Between:
Paraman P, | _.PETITIONER/ACCUSED AND The State (OY Andhra Pradesh .. RESPONDENTICOMPLAINANT Counsel for the Petitionerfaccused:
4 GO LLAPALL] MAHESWARA RAO Counsel for the Respondentcampiainant VT PUBLIC PROSECUTOR The Court made the following Order:
Rd exe wt " ° oy L $eyer Fac, on Fhe my re ee Heard Sri G. Maheswara Rao, iearned counsel for the peliiansr Ss Q tp "* aot ete a, ne i eG and learned Assisfan eo ime i dhe sory ee A
2. Perused the record.
os a:
3A im pew noe, aot ee ' one me beg oy t - Migs eve owed any ey de So weyese chee © petitioner herein Alecl pelition for grant oF requir esti fr, PT ekeean RIA WR Af HERS mf fotiiesncis Batic Rbesedeve Pye ~ eyprtgay hall in Crirne No F3 of 2024 af Goluganda Folice Station. By an orner, Save R Beso, deepen ete yr Aes Nbebeiet B Sacelares rine dated 31.05.2034, the learned I Adeiitional (Nstrict & Sessions Hrige-
et, pe Sw Fea ge wind af SUE; mmeleae AIPA ae wr ey ghey aeet Snecial jude for Trial of Offences under NDPS Act, Visakagatnan s "3 f $ MD allowed the said petition by irmpasing certain conditions. Anorieved by the said conditiens imposed by the learned Sessions Judge, the oresent Criminal Pelition is preferred by the petitioner to moriify the conditions imposed while granting bail.
4, It is submitted that despite grant of bail by the learned Sessio Judge, Visakhapatnam In CriM.PLNo.7S8 of 2024, petitioner could not furnish sureties for Bs.50,000/- with Gwo sureties io the satisfaction of the learned Additional Judicial Magistrate of First Class, Narsinatnam. He further contends that the petitioner belonged to poor family and eking out § livelihood by doing labour work and he is unable to secure the foca sureties. Due io the sai reasans, the petitioner is unable to furnish the sureties for Rs.50,000/-, In the said farts of the case, petitioner requests to consider his case an humanitarian grounds.
a Learned counsel far the petitioner refiad on a decision reparted in OMAWEP (Criminal No.4 of 2021 dated 31.01.2023 on the file of the Hon'ble Supreme Court wherein ff is observed that " sve Aad dond's are mot furnished within ane month frog: the date of orant bal. the concerned " Ranees rye ~ ay £ oe yt Raks os sede is t Ly ae a ee st may suowmotu feke up fhe cese and consider whether She &, There is nothing on recard to show that the said submissions are incerrect, aS such this Court fs Inclined to rmodify the ball coneitiors, ib.
ee re "a « Leet eve 5 oh ey mm, re co thee el aie! neon deed west ad ae. . ea pod vee. wee .
a af Kove , 7 Fasend 4 "4 ie Os fod et be 5 iM "
5 ee hs yn ied wae a. ee eeeee ree % .
a3 aa a tee oh. gy oh oy 3 woh net pedina, weet Cee eae Some 63 ae) we a4 oo vbeoe phoot C4 a a dere yews oe & _ © " a ng' oper aa veeee pen as oe Gover | ood a Ae oe te. ?
ut O Me Se a cae a oy ween. wheat Sinn & i oe vit "Sen om oe is i) iat mo ran Go of ~ See gc we at a ; eee on' or oe prime me ores, wet Le wet mse oheee Wie co ef w £ gy a O ¢s ne pee. . a ar re ot hod if a is 6) "
rn m2 aon) ees ia nee C4 oat ca fie' ores 3 ts ve * aa, a *. us ms 5 ss G 5 ed oe or ed Lh o '. ad oe ys aed woe TA a fs a tS "tee ; ees ed oon aa wre pen deo . o fone we oe Le a ee "ye fore = - ; ee oe i vt Fas od a3 a pee ' ; Aen cheat pea Fired A eae) % way [we ay tu wy x ce i fon £% we *y nod Lp 7 fae rat ve tt £05 LA * i j i vonee oo ae yt howe 'atone a ay 4 isi fh. wy ay ad ee en oO es - te iced 3 few. or wheee rs oo hen "S at ted oa fore on co aes . Riad pass See tenes wees aooan z 4 on es ben "8 ws "ee a eA ~ eO4 eere i. 4 ad "eed Seed bee rags red x apes "nn aA . etree ot Sol 'aed boa ke Won a ded fs (7 wy 3 Seen: 4 Seaden 2a A fei a "on ee oe ay oe Sin in ie a oe rye dot oon Sent oe " "O05 feee net > dec oe ae fee 5 ry aneee, poe ay as tee "4 o2 is) aed al "he ». the ae ey ay ee oe pee rs fone ah or "Ade Soh 3 Kees 0) a, 47 feo. an ht o 4 rook ape: ie rae pn :
Soe <3 fy 45 ee eae, <%) Ce fa pheod fete 27, "a a3 e Fy WE eR aed eo Lt a4 td ve oO ae) we ry "pen, yen. tas t pss oom Sonat fone to "3 (eee, ae ars Nae ran) > oo we tee org a ifs sed "a BS 9) ge £73 wie ie vet ew on soene one oy bes ey mm be nog Ch oe prey he > oe wed E29 Saat Pann veers -- ry (ts . pan Sete 6S Fs 2 ' Co Sit, to a seen besees ae weoon hat "3 Bacon .
inet gs Ch, aa oe 3 a3 am ie BG = WARA RAG Advacate [f "S 2 g X JMAHE apall .
Anak Ta, HIGH COURT OR VRES J DATED -0S/99/ena4 SAIL ORDER CROP.No.8858 of S028 ALLOWED eset ieee eer ee rete, tte Soy « S ARES + en Yo 3 ee ae AMO SSSR