Andhra Pradesh High Court - Amravati
Boggu Nagendrudu Chinna, vs The State Of Andhra Pradesh, on 9 May, 2024
[ 3369 }
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
THURSDAY, THE NINTH DAY OF MAY .
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO =
CRIMINAL PETITION NO: 3993 OF 2024
Between:
Boggu Nagendrudu @ Chinna, S/o. Baludy Aged about 37 years, Rfo.
H.No. 1-156, Bukkapuram Vi Hage, Mahanand! Vilage, Nandyal District
_Petitioner/Accused t No.4
AND
The State of Andhra Pradesh, Represanted by is Public Prosecutor at
High court of Andhra Pradesh at Amaravaihl Through the SHO. Nandyal
il Town Police Station, Nandyal, Nandyal Distric:
. zespondentiComplainan
Petition under Section 438 of CrP. C, praying that in the circumstances
Stated in the affidavit fled in Support of the Criminal Petition, the High Court
May be pleased to enlarge the Petitioner herein/ Accused No.4 on Anticipatory
Sail in the event of his arrest in Grime No.3 of 2094 registered by th
Nandyal {ff Town Police Station, Nandyal, Nancdyal District for the offences
punishable under Section 34/ (a) of AP. Excise (Amendm ent} Act, 2020 and
under Section O49 of ALP. Gaming (Matka) Act
The petition coming on for hear Ing. Upon perusing the Petition anc the
affidavit fled in support thereof and upon hearing the arguments of SRI Y
NITESH Advocate for the Petitioner, PUBLIC PROSECUTOR for the
espondent and the Court made the following.
ORDER
SPHOGIOZN TRLGR8 IN THE HIGH COURT OF ANDHRA Rc FRADESH AT AMARAVAT! pee engin! Jurisdiction) THURSDAY, THE NINTH DAY OF MAY TWO THOUSAND ANG TWENTY FOUR SFRESENT THE HONOURABLE SRI JUSTICE T MALLIKRARJUNA RAO CRIMINAL PETITION NO: 2280/2024 Between:
Bogau Nagendrucdu @ Chinna, wPETYTTIONER/ACCUSED AND The State OF Andhra . RESPONDENT/COMPLAINANT Pradesh Counsel for the Petifioneraccused:
; .¥ NYP ie ESH Counsel for the Respondent/camplainant:
4 PUBLIC PROSECUTOR {AP} The Court made the following:
The Crininal Pelion, under Sectian 438 of the Code of Criminal Procedure, J2°S, is fled an behalf of the petitioner hereinvAd fo grant anticipatory bal in canmectian with Cnme No.i3 of 2024 of Nandyal (2 Town Pohos Siation, Nandyal CHstrict can sied riene eee oes eared Fey =} The above said crime was registered against the e mm Fae # onstage se cen ce bX hed ant mS, 22 "
setifioner and others for ihe offence oumsahalie under section 34{a} of fhe AP. Excise Amendment) Act-2020 and Section OG} of the A.P. Gaming (Matka) Act, 3} Grief facts of the case are that on 16.04 2084, on receipt of credible information. the Sub-Inspector of Police Nandyal ff Town Police Station aiong with Ais stalf and Mediators went in front of the house of Al Siluated in Barmashala of Nandyal Town at about O 1S A.M. where they found At to A3 among imem, At is a woman and Pernairung Sctused are male accused persons and where they found same public gathered around them and who xept 3 plastic bags in the midgie of the gathered public and writing maika for wrongful gain and also selfing Gguor bottles to the public whoa came to play matka and on seeing the galice officials. AT to AS mace efforts fo run away at which time they caught hold of Ait to A3 who were interrogated by the SI of Police, Nandyal tf Town Polies Station in which they confessed ahout fhe writing of matka, Seiing liquor bottles without any fcense for their livelihood and AY used fo inform abouf Matka nurnbers § through phone to the AS for which the Ad used to provides 20% commissian.
4) Heard. Perused the record.
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GD The petitioner Shall co-operate with the investigation.
< #} Accordingly, the Criminal Patition js allowed, SD! PVinon ASSISTANT] REO VARA EG FISTRAR 'TRUE copys SEC TON OFFICER Ta, + sa nea. mo, ;
1. They Additional py) Sirict & Sessions Judge, Kurnoo! At Nanedyal. &. The Judicial Magistrate of 5 "St Glass Na andyal.
a. The SHO. Nandyal iy i Town Police Station, Nandyal, Nandyal Distring
4. One CC ty SRV NITESH Advocate fOPLIC) 5 XPS oy NN ~ - . .
' Two COs to PUBLIC PROSECUTOR. High Court of Andhra Pradesh, ROUT]
8. One spare copy Ksr HIGH COURT TMI, J DATED OS/OS/2084 BAI ORDER CRLP.No.2893 of 2024 ALLOWED