Andhra Pradesh High Court - Amravati
D.Varalakshmi vs The State Of Andhra Pradesh on 23 November, 2022
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY .THE TWENTY THIRD DAY OF NOVEMBER TWO THOUSAND AND TWENTY TWO 'PRESENT: THE HONOURABLE Shi JUSTICE K SREENIVASA REODY CRIMINAL PETITION NO: $004 OF 2022 Between: O. Varalakshmi, Wo OV. Naidu. @ D Venkata Naidu, Hindu. aged 45 years, Oce 2 Mouse Wife , Rio O.No.11-1-179-41, Flat No 30% Hime Arcade, Aravinda Nagar, n Afantapuram Town and District. . Petitioner Accused 7 AND The State of Andhra Pradesh, SHO Kuderu Potice Station, Rep. by its Public Prosecutor, High Court of A... at Amaravathi Respondent Petition under Section 438 of Cr.P.C, pray! ng thet in the crournstances siated f the memorandum of grounds filed! in support of the Criminal Petition, fhe High Court may be pleased to emarge the Petitioner hersin/Accused no.7 on Anticipate ary bail in the event of his arrest in Crna 1 10/2022 of Kuderu PS, Ananthaour District on 4.112022 for the offenoas punishable under seotiane Us YO? 420.487, 488, 474, 4P PA}, T20-B Bay 34 IPC | Tre petition coming on for hearing, upon perusing the Pethion and the Memorandum of grounds filed in support thereof and upon heering ihe anumenis of or V¥ Nitesh Acivocate for the Petitioner and of Public Prosecutor for the Respanders, the Court made the following, ORDER
THE HON'SLE SRI JUSTICE K. SREENTVASA REDDY CRIMINAL PETITION NO.9004 OF 2022 ORDER:-
The Criminal Petition, under Section 4358 of the Code of Criminal Pracedure, 1973, is fled on behalf of the petitioners Accused No.? to grant anticipatory ball in cannection with Crime No. 110 of 20228 of Kuderu Police Station, Ananthapuramu, 2} A case Aas Seen registered against the petitioner and others for the offences punishable under Sections 167, 430, 467, 468, 471, 477A, 1208 row 34 IPC.
3} Brief facts of the case are that, prior fo 04.11.2022, Al to 43 approached one G. Saraswathi, Lakshmikanthamma, G. Sreadeyvi, G. Lakshmicevi of KRammuru Vilage, Kuderu Mandal who are sossessors of land to an extent of Ac. 12-00 cents in Sy. Nos. S13- 1, 513-2, S13-3 and corvineed them that they would change the classification of the saich land which is dotted land (chukkala bhoomi) into orivate patta on a condition that the saici land has to a be sald only to thelr well wishers. In that connection, Al got deleted the land fromm orohiblted list 224 of the Registration Act, 1808 and changed it from D-patie fo orivate land with the helo of A€ who is the then Tahsiidar of Kuderu Mandal and AS Deputy be Tansildar, Uravakonda. Al to AS created fake NOC (No objection certificate} as if it was issued by the District Collector, Anantapuramy, argec the signatures of the workers and &- superintendent, Thus, Al te &3 colluded with Ad and AS, deleted the dotted land from Prohibited fand, changed the clas ssification of the land from D-patta, cheated the Government by creating fake NOC and forged the Signatures of the Government officials to grab the government land fraudulently,
4) Neard. Perused the record, Lt 8} Ie is submitted by the learned counsel for the petitioner that, all the allegations are oh tributed against Al to A3 only. The petitioner is a lady and wife of AQ. A? WSS arrested ane by an order dated 23.3 11.2023, he was given police custnd ny. After sxamining 42 and completion of investigation, he was re-admitted imto jail. A perusal of record goes to show that there is no ACCUSaUON as against the petitioner herein, apart from issuing notice under Section 94 Cr pur.
&) In view of the facts and circumstances of the case, this Court is friclined to © grant anticipatory bail to the betitioner/Accuseci Nos.7, on the follows ING Conditions, Sy Te, isd In the avent of her arrest in the above crime, the pehtioner/Accused Nos.? shall be released' on bail an she exequhng a perso al bond for Rs.10,000/- (Rupees ten thousand ant) with Gvo sureties far @ like sum each to the satisfaction of the arresting officiais, and that the petitioner shall appear before the Station House Officer, Kuderu Police Station, Ananthapur District, once in a week Le. on every Sunday between 10.00 a.m. and 05.06 p. m., O8 Allng of the charge sheet.
The pettioner shall not directly or indirectly contact or threaten: the witnesses under any circumstances and any such attempt shall be construed as an attempt of influencing the witnesses and shall not tamper evidence and shall co-operate with the investigatio:
itis made clear that the petitioner shall scrupulously co: moly with the above conditions and breach of any of the above conditions wil be viewed seriously and prosecution is at iberty fo move an apmication for cancellation of the bail, 7} Accordingly, the Criminal Petition is allowed, Be TRUE CORY SECTION OFFICER For 3 The SHO, Kuderu Police Station. Ananth rapur District, One CC te SRE V Nitesh Asvocats POPU] Two OCs fo Public Progeny Gior, High Court af APIOUT] One spare cony.
Sone AK, SRINIVASA RAUU ASS ISTANT REGISTRAR ae n Re.
HHH COURT SRA DATED EN T2082 SAIL ORDER CRLP.No 9004 of 2022 ALLOWED We Go