Andhra Pradesh High Court - Amravati
Perikala Vinod Kumar, vs The State Of A.P. on 14 July, 2021
net LEA
eae IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI -
WEDNESDAY, THE FOURTEENTH DAY OF JULY
TWO THOUSAND AND TWENTY ONE -
"
XQ
| '-PRESENT: ~- Ses
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI -
CRIMINAL PETITION NO: 3701 OF 2021_
Between:
Perikala Vinod Kumar, S/o. Michel, aged 28 years, R/o. 1° lane,
Tamma Reddy Nagar, Guntur Town, Guntur District 522 001_-
(At) _
... Petitioner/Accused-A1.
AND
The State of A.P., Rep. by its Public Prosecutor, High court of
Amaravati, Through Station House Officer, Old Guntur Police Station,
Guntur Urban, Guntur District.
. ... Respondent
Petition under Section 437 & 439 of Cr.P.C, praying that in the
circumstances stated in the grounds filed the Criminal Petition, the High
Court may be pleased to enlarge the petitioner on regular bail to the
petitioner/accused in Crime No. 353 of 2021 of Old Guntur Police Station,
Guntur District, dated 03- 07-2021.
The petition coming on for hearing, upon perusing the Petition and
the grounds filed in support thereof and upon hearing the arguments of Sri
Vinodin Ruth Madapalli Advocate for the Petitioner and of Public
Prosecutor for the Respondent and the Court made the following.
ORDER:
HONOURABLE SMT. JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION No.3701 of 2021 ORDER: | This Criminal Petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.'} seeking regular bail to the petitioner/A-1 in connection with Crime No.353 of 2021 of Old Guntur Police Station, Guntur Urban, registered for the offence punishable under Sections 420, 188 of the Indian Penal Code, 1860, Section Sl{a) of Disaster Management Act, 2005, Section 3 of Epidemic Disease Act, 1897 and Sections 27(a), 27(b}, and 27(c) of Drugs and Cosmetics Act, 1940.
2. The case of prosecution is that on receipt of information about selling of Amphoterician-B injection at higher rate, respondent police rushed to Burial ground situated at Tamma Ranga Reddy Nagar, Old Guntur and found the petitioner along with other accused who tried to escape from the spet on seeing the police. But, police apprehended them and on interrogation, they confessed the commission of offences. Police seized Amphoterician-B injections 2 in number and cash of Rs.11,000/ - from the petitioner. Basing on the confessional statement of the petitioner, police registered the present crime. 3, Heard Ms.Vinodini Ruth, learned counsel for petitioner and learned Assistant Public Prosecutor for the respondent- State.
4. Learned counsel for the petitioner submits that the petitioner was falsely implicated in this case for the offences punishable under the provisions of Indian Penal Code as well as To pr RQ =.
DO $s bo other Acts. She submits that the petitioner is working as Medical Representatives. He is in judicial custody from 20.06.2021.
5. On the other hand, learned Assistant Public Prosecutor submits that investigation is completed and police are about to file charge sheet.
6. Taking into consideration the fact that the entire investigation is completed and further petitioner is languishing in jail from 20.06.2021, this Court deems it appropriate to grant bail to the petitioner.
7. Accordingly, this Criminal Petition is allowed. The petitioner/A-1 shall be enlarged on bail in Crime No.353 of 2021 of Old Guntur Police Station, Guntur Urban on his executing self bond for Rs.20,000/- (Rupees twenty thousand only} with two sureties for a like sum each to the satisfaction of the Court of the First Additional Sessions Judge, Guntur District. , Sd/-P. Vinod Kumar ASSISTANT REGISTRAR TRUE COPY// } For SECTION OFFICER . The | Additional Sessions Judge, Guntur District.~ . The Superintendent, District Jail, Guntur District." The Station House Officer, Old Guntur Police Station, Guntur Urban, Guntur District.-
One CC to Sri. Vinodin Ruth Madapalli Advocate [OPUC}"
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT] ~ One spare copy HIGH COURT LKJ DATED:14/07/2021 ORDER ~ CRLP.No.3701 of 2021 ALLOWED