Andhra Pradesh High Court - Amravati
Mani Akkineni vs The State Of Ap on 24 June, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY ,THE TWENTY FOURTH DAY OF _
JUNE TWO THOUSAND AND TWENTY ONE"
:-PRESENT:
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY.-
L.A No. 1 OF 2021
iN
WP NO: 12136 OF 2021 _--
Between:
Mani Akkineni, Aged about 74 Years, W/o Sudarsana Rao Akkineni, Occ. D
R/o H.No 59-8-2/1, Flat No-105, Trendset Harmony Apartments,
Gayatri Nagar, Vijayawada (Urban), Krishna District, Andhra Pradesh.
eaP
(Petitioner in WP_ 12136°QF 20 -
on the file of High Cecurt)
AND me,
1, The State of Andhra Pradesh, Represented By Its Principal Secretary, .
Home Department, A.P Secretariat, Velagapudi, Guntur District.
The Director General of Police, State of Andhra Pradesh, Mangaiagiri,-
Amaravati, Andhra Pradesh. -
The Superintendent of Police, Guntur District. -
Siation House Officer, Mangalagiri (Rural) P.S, Guntur District, Andhra Pradesh. «-
BOON
. Respondents
(Respondents in-do-)
Petition under Section 151 CPC praying that in the circumstances stated in. the
affidavit filed in support of the writ petition, the High Court may be pleased to direci the
4" Respondent to forthwith release Sri Uppalapu Srinivasa Rao, S/o. U. Venkateswara
Rao from their illegal custody, pending disposal of WP No. 12136 of 2021, on the file of
the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri N. Ashwani Kumar
Advocate for the Petitioner and of GP for Home for the Respondents, the Court made
the following
ORDER:
One uppalapu Srinivasa Rao is one of the accused in Crime No.346 of 2021 said to have been registered for the offences punishable under Sections 121:-B, 408, 471, 420 and 506 r/w.34 of IPC, It appears that the said person was arrested. by the police in connection with the above crime. The petitioner herein now seeks direction to the 4" respondent to forthwith release the said person form the custody.
lt almost amounts to claiming bail for the said person, who was arrested in a crime registered against him. The same cannot be ordered in a Writ Petition. The said person has to seek his remedy by way of filing a bail application before the competent court. Therefore, this application is dismissed with liberty to him to file an application for grant of bail in appropriate forum. Sd/- M. SRINIVAS 7 ASSISATNT REGISTRAR IITRUE COPY// Ae For. SECTION OFFICER Ta tyr NOG BO ON . The Principal Secretary, Home Department, State of Andhra Pradesh A.P Secretariat, Velagapudi, Guntur District. The Director General of Police, State of Andhra Pradesh, Mangalagin, Amaravati, Andhra Pradesh. ~ . The Superintendent of Police, Guntur District. ~ The Station House Officer, Mangalagiri (Rural) P.S, Guntur District, Andhra ~ Pradesh.(1 to 4 by RPAD}) One CC to Sri N Ashwani Kumar, Advocate [OPUC] -~ Two CCs to GP for Home, High Court of Andhra Pradesh. [OUT] - One spare copy :
HIGH COURT CMRJ DATED:24/06/2021 "ORDER
1.A No. 1 OF 2021 IN WP NO: 12136 OF 2021 DISMISSED ost ae AND ie VS gs. cat As ON YO 3