Andhra Pradesh High Court - Amravati
Shaik Bobjan Babjan vs The State Of Andhra Pradesh on 15 July, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT A j£-,-
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TUESDAY, THE FIFTEENTH DAY OF JUL`
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
TrfH ONOURABLE DR JUSTICE Y LAKSHMANA R
CRIMINAL PETITION NOs.I 603, 239, 633 OF 2025
and 9824 of 2024 .....--
CRLP NO.- 603 OF 2025
Between :
Vankireddy Madhava Reddy, S/o. Late Narayana Reddy, Aged about 58
years, Occ Real Estate Business, R/o. D.No. 2-50-F-15, Reddys Colony,
MadanapaIIe Town, Annamayya Distrl-ct, Andhra Pradesh.
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..Petitioner/Accused
_'AND
The State of Andhra Pradesh, through MadanapaIIe I Town Police Station,
Annamayya District, rep. by its pdblic prosecutor cB-CID, High Court for the /
State of Andhra Pradesh, Amara`vathi.
...Respondent
Petition under section 482 of BNSS is filed praying that in the
circumstances stated in the affidavit filed in support of the CriminaIPetition, the
High Court may be pleased to ehtarge the petitioner/Accused on bail in the
event of his arrest in connectidh' with FIR ~No.141/2024, dated 29.07.2024 on
the file of on the file of Madanap'a!Ie l#n PS, Annamayya District (Transfer
to CID)-
CRLP NO: 239 OF 2025
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Between lI
1. Shaik Bobjan @ Babjan, S/o.Mahaboob Saheb Aged 52 years, Occ.
Real estate business, R/o. Door No.3-51, Thattivaripalli Road,
KondamarripaIIe village &r-post,I Madanapalle Mandal, Annamayya
District.
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2. Jinka Chalapathi @~.a;-l'' Ginka Venkata Chalapathi, S/o.
JinkaVenkateswarlu @ GinkaVenkatesh, Aged 58 years, Occ. Vice
Chairman of Madanapal!e Municipal Corporation, R/o. Door NO.17-182-
B, Gandhi Road, Madanapalle Town, Annamayya District.
(As per alternation memo accused Nos.6 & 2)
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...PetitI-OnerS/Accused
AND
The State of Andhra Pradesh, through Madanapalle I Town Police
Station, Annamayya District, rep. by its Public Prosecutor CB-CID, High
Court for the State of Andhra Pradesh, Amaravathi.
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I.. Respondent
petition under section d82-of BNSS Its filed prayI-ng that in the
circumstances stated in the affida'vir,filed in support of the criminaIPetition, the
High Court may be pleased to:e'riil:arge the petitioners/Accused on bail in the
event of his arrest in connection-::wi'i'±h FIR No.135/2024, dated 22.07.2024 on
the fI'le Of On the Madanapalle I Town PS, Annamayya DistrI-Ct (Transfer
to CID)-
CRLP NO: 633 OF 2025
Between : .i'`:; I..,i ,
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Ballapuram Muhi Thukaram, `S/o.Muni Venkatappa, Aged 64 years, Occ
Retired Teacher, Permanent resid'eht of plot No.109, Vasundara Apartment,
opp D-Marl, Karakambadi R:''o'ald Tirupathi, Tirupathi District. Presently
residI'ng at C/o.Ram Mohan Pa§``ij`StiletI-, 412 Sanchos circle. Apt 412, Ofallon,
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Missouri, 63368. USA. ` i+I"
I. I Petitioner/Accused-4
AND
The State of Andhra PradeSh,``` through Madanapalle I Town Station,
Annamayya District, rep. by its Public Prosecutor CB-CID, High Court for the
state of Andhra Pradesh, Amarav`athi.
...Respondent
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-I petition:, under section-~ 48`2 of BNSS is filed praying that in the
circumstances stated in the affidavit filed in support of the criminal petition,
the High Court may be pleased to enlarge the petitioner/Accused No.4 on bail
in the event -of his arrest in connection with FIR No. 135/2024, dated
22.07.2024 on the file of on the i Madanapalle I Town PS, Annamayya
District (Transfer to CID).
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CRLP NO: 9824 OF 2024 `-`,`'`-I
Between.I
Vankireddy Madhava Reddy, lS/o: Late Narayana Reddy, Aged about 58
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years, occ. Real Estate Businle§§, R/o. D.No. 2-50-F-15, Reddys Colony,
MadanapaIIe Town, Annamayya¢`ENS\trI'Ct, Andhra Pradesh.
I..Petitioner/Accused No.3
' AND
The State of Andhra Pradesh,'`th+ough MadanapaIIe I Town Police Station,
Annamayya District, rep. by its PublI'C Prosecutor CB-CID, Hig'h Court for the
state of Andhra Pradesh Amar`aivathi.
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..I.Respondent
Petl'tion under Section 482 of BNSS is filed praying that in the
circumstances stated in the affildavI-t filed in Support Of the Criminal Petition,
the High Court may be pleasedtfo--J`r6nlarge the petitioner/AccusedNo.3 on bail
_~ `:.:i,I:`..'`.,
in the event of his arrest in` 'connection with FIR No. 135/2024, dated
22.07.2024 opfhe file of on the file of Madanapalle I Town PS, Annamayya
District (Transfer to CID).
The petitions coming on fo;r€'hearing, upon perusing the petition and the
memorandum fI'led in Support th;ie6f and the earlier orders of the High Court
dated 16.06.2025, 23.06.2025-i-q'`& 3'o.o6.2025 made herein and upon hearing
the arguments of sri Rajendra''C., Advocate for the PetitI-OnerS, Public
Prosecutor for the Respondent, t`h'6`-court made the following
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ORDER:
{€At request, list nextweek, underthe caption ffor hearingJ. pe7~ Interim order granted on earlier occasion, I-s extended till the next date of hearing,"
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sD/- K. KASIRAO ACHARl ASSISTANT lsTRAR //TRUE COPY// SEC N OFFICER To,
1. The IV AddI. Judicial Magistrate of First class, Chittoor (CB-CID).
2. The Station House Officer, Madanapalle I Town Police Station, Annamayya District
3. One CC to Sri Rajendra C] Advocate [OPUC]
4. Two CCs to Public P;osecutor (AP), High Court of A.P., Amaravati [OUT].
5. One spare copy.
PSD /,a= -! !''.: ;-
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HIGH COURT
DR.YLR,J
DATED: 15/07/2025
LIST NEXT WEEK, UNDER THE+CAPTION [FOR HEARING'.
ORDER CRLP.Mos.603, 239, 633 of 2025 and 9824 of 2024 .iL'..-\`_S INTERIM ORDER EXTENDED