Andhra Pradesh High Court - Amravati
Krishna Naik vs The State Of Andhra Pradesh on 8 October, 2020
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
OP SN
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA(; ee aS
"eC LPO
THURSDAY, THE EIGHTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY --
:PRESENT:
CRIMINAL PETITION NO: 4257 OF 2020-
Between:
1.
Krishna Naik, S/o. Chandra Naik, Aged about 38 years, Occ: Agriculture coolie,
R/o. MS Thanda Village, Gudibanda Mandal, Ananthapuramu District.
Sugali Vinoda Bai, W/o.Sugali Manjunath Naik, Aged about 30 years, Occ.
Agriculture coolie, R/o. MS Thanda Village, Gudibanda Mandal, Ananthapuramu
District.
.. .Petitioner/Accused No. 1&2 -
AND
The State of Andhra Pradesh, Rep.by its Public Prosecutor, Through SHO
Gudibanda Police Station, Gudibanda, Ananthapuramu District.
| ...Respondent/Complainant --
Petition under Sectio 437/439 of Cr.P.C, praying that in the circumstances
stated in the memorandum of grounds filed in support of the Criminal Petition, the High
Court may be pleased to enlarge the petitioner on bail in Crime No. 256 of 2020 dated
04.09.2020 of Gudibanda Police Station, Gudibanda, Ananthapuramu District. --
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and upon hearing the arguments of Sri
Ravula Nagarjuna, Advocate for the Petitioners and of Public Prosecutor for the
7
Respondent and the Court made the following. _
ORDER:
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION No.4257 OF 2020 ORDER: -
This petition is filed under Section 439 of the Code of Criminal Procedure, 1973 to enlarge the petitioners on bail.
2. The petitioners are A-1 and A-2 in Crime No.256 of 2020 of Gudibanda Police Station, Ananthapuram District.
3. The offences registered against them are under Sections 7(A) r/w 8 (e) of the Andhra Pradesh Prohibition (Amendment) Act, 2020.
4. It is the case of the prosecution that on 04-09-2020, the petitioners were found to be in illegal possession of 22 liters of illicit liquor and selling the same. At that time, police apprehended them and seized the contraband from. their possession. Therefore, it is alleged that they have committed the aforesaid offences.
5. Heard learned counsel for the petitioners and the learned Additional Public Prosecutor.
6, As can be seen from the record, the petitioners were arrested on 04-09-2020 in connection with the above crime and since then they have been in judicial custody for more than last one month period. As per the submission made by the learned Additional Public Prosecutor, four material witnesses have been examined in this case. Therefore, there is considerable progress in the investigation. So, in the said facts and circumstances of the case, the petitioners are entitled to bail. To, hwon> NO sy
7. In the result, this Criminal Petition is allowed. The petitioners are ordered to be enlarged on bail on execution of self bond for Rs.50,000/- (Rupees fifty thousand only) each with two sureties for a likesum each to the satisfaction of the learned Judicial Magistrate of First Class, Madakasira. On their release, the 1st petitioner, who is A-1, shall report before the Station House Officer of Gudibanda Police Station, Ananthapuram District, daily between 10-00 A.M. to 1-00 P.M. till the investigation is completed and charge sheet is filed in this case. ae Sd/- M. RAMESH BAB ASSISTANT REGI IITRUE COPY! Lye 7 For ASSISTANT REGISTRAR The Additional District and Sessions Judge, Hindupur, Ananthapuram District. -~ The Judicial Magistrate of First Class at Madakasira, Ananthapuram District. ~ The Superintendent, Subjail, Hindupur, Ananthapuram District. -- The Station House Officer, Gudibanda Police Station, Gudibanda,~ Ananthapuramu District. , One CC to Sri. Ravula Nagarjuna Advocate [OPUC] ~ Two CCs to Public Prosecutor, High Court of AP [OUT]~ . One spare copy HIGH COURT CMR,J DATED:08/10/2020 ORDER CRLP.No.4257 of 2020 DIRECTION