Andhra Pradesh High Court - Amravati
Rushikesh Paricharak, vs The State Of Andhra Pradesh, on 7 January, 2022
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION No.7600 of 2021
ORDER:
This petition is filed under Sections 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking pre-arrest bail to the petitioner/A-12 in the event of his arrest in connection with Crime No.104 of 2013 of Adoni III Town Police Station, Kurnool District, wherein the petitioner is alleged to have committed the offences punishable under Sections 406, 420 and 120-B, 212 r/w 34 of the Indian Penal Code, 1860, Sections 4, 5 and 6 r/w r© of the Prize, Chit and Money Circulation Schemes (Banning) Act, 1978, Section 5 of the AP Protection of Depositors of Financial Establishment Act, 1999 and under Section 45 r/w 58(B), 5(A) of the RBI Act, 1934.
2. Heard learned counsel for petitioners and learned Assistant Public Prosecutor for respondent-State.
3. This Court has granted interim protection to the petitioner in W.P.No.9672 of 2014 and subsequently, the same was clarified vide common order dated 11.12.2018 in Crl.P.Nos.10837 and 11035 of 2018 wherein it was decided that there is already a protection given to the petitioner, hence, no further orders would be required to be passed in these petitions. Perusal of the record reveals that A-1 and A-2 in the above crime were already granted anticipatory bail vide order dated 19.02.2020 in Crl.P.No.721 of 2020 passed by this Court. Therefore, the petitioner, who is similarly placed, is also entitled for grant of pre-arrest bail. 2
4. In the result, the criminal petition is allowed and the petitioner/A-12 shall be enlarged on bail in the event of his arrest in connection with Crime No.104 of 2013 of Adoni III Town Police Station, Kurnool District, on his executing self bonds for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the Station House Officer, Adoni III Town Police Station, Kurnool District.
As a sequel, all the pending miscellaneous applications shall stand closed.
______________________ JUSTICE D.RAMESH Dated: 07.01.2022 KA 3 THE HON'BLE SRI JUSTICE D.RAMESH (Allowed) CRIMINAL PETITION No.7600 of 2021 Dated: 07.01.2022 KA