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Andhra Pradesh High Court - Amravati

Aitha Ramesh, vs The State Of Andhrapradesh, on 3 May, 2023

Author: K. Sreenivasa Reddy

Bench: K. Sreenivasa Reddy

            HON'BLE SRI JUSTICE K. SREENIVASA REDDY

Criminal Petition No.3059 of 2023 Order:

This Criminal Petition, under Sections 437 and 439 of Cr.P.C., has been filed by the petitioners/A-1 and A-2, seeking regular bail, in Crime No.168 of 2022 of Ongole Taluka Police Station, Prakasam District.

2. A case has been registered against the petitioners herein/A1 and A2 and another for the offences punishable under Sections 268 and 278 of the Indian Penal Code, 1860.

3. The case of the prosecution is that the de facto complainant lodged report on 17.3.2022 stating that A1 to A3 are manufacturing Methamphetamine, Ephedrine and other steroid type drugs and selling the same in open market in various places. Due to the above negligent act, heavy smoke and bad odor is coming out and causing suffocation to the complainant and surrounding public.

4. Heard. Perused the record.

5. The petitioners herein were arrested on 03.11.2022 and since then they are languishing in jail, as such, the statutory period of 180 days has been completed.

6. It is represented by the learned Special Assistant Public Prosecutor major portion of the investigation is completed and no extension petition has been filed for conducting investigation and that charge sheet is yet to be filed.

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6. In view of the aforesaid facts and circumstances of the case, this Court is inclined to grant bail to the petitioners herein, on the following conditions.

(i) The petitioners herein shall be released on bail on their executing personal bonds for Rs.10,000/- (Ten Thousand only) each with two sureties for a like sum each to the satisfaction of the learned I Additional District and Sessions Judge, Ongole, Prakasam District.
(ii) On release, the petitioners shall appear before the concerned Station House Officer twice in a week i.e., on every Wednesday and Friday between 10.00 a.m. and 01.00 p.m., till filing of the charge sheet.

7. Accordingly, the Criminal Petition is allowed.

_____________________ K. SREENIVASA REDDY, J Dated: 03.05.2023 KK HON'BLE SRI JUSTICE K. SREENIVASA REDDY 3 Criminal Petition No.3059 of 2023 Dated: 03.05.2023 KK