Andhra Pradesh High Court - Amravati
The Petiion Coming On For Hearing vs Unknown on 2 February, 2023
INTHE HIGH COURT OF ANDHRA PRADESH AT AMARA\ THURSDAY, THE SECOND DAY OF FEBRUARY, TWO THOUSAND ANE TWENTY THREE 7 -PRESENT: THE HONOURABLE MS JUSTICE B 8 BHANUMATH! CRIMINAL PETITION NO: 484 OF 2023 Batween: Tronduru Gaba Fakruddin, S/o. Abdul Kalarn Ajad, Age 4? years, Rio. D.No.3-189, var Sivalayam Sireet, Tapovanam, Ananthapuram, Ananthapuram Datrict, _.PetitionarAccused Nog "AND The State of Andhra Pradesh, Rep. by Public Prosecutor, Rep. by Addi. Dy. Commissioner af Police, Crimes, Viaia ayawada CHY. .RaspondentiComplamnant Petition under Section 437 & 436 of CrP.C is filed praying that in the circumstances stated in memarandum of grounds of Criminal Petition, the High Court may be pleased to enlarge the PatitioneriAccusead no8 an Regular Ball in Grime No. Sq/082, dated 22-11-2022, on the fle of Oyber Crime Police Station, Vijayawada oi ity, Krishna District. -- The petiion coming on for hearing, upon perusing the Pefition and memorandum of grounds of criminal petit ion rrand upon hearing the arguments of Sri S Bala Mohan Ranga. Advacate for the. Petitioner and Public Prosecutor for the Respondent the Court made the fallow ing, ORDER
THE HON ELE MS JUSTICE B.S. BHANUMATHI Criminal Petition Ne.454 eof 20S ORDER ;
This Criminal Petitian is fied seekir reeular ball under ame legy ou? s : RE af the Mate FF Sipe dey ec R cxpnetiyee PCRS SSC TECHS bf ang 435 OF Tyre: . OOS of ers LYFER ial PYTODSCay Sy R ae O tet Tae or g wy Sptiryerer oostse de A OQ la Mel a Me Rt af @97 POrPC4, is Bled by petiuoner, who is A.Q in Crime No Si of 2099 fey mYR UNstriot registerer againat the eA al Cyber Crime Station, petivioner ard others for the affences punishable under Sections 426, 120-8 IPC and 4 and S of the Prize, Chits and Money Circulation Schemes (Hanning!) Act, Andhra Pradesh of Detositora of Financial Eetablishments Act, [999, ard SS of the tnformation Technology Act, 20K).
2. Heard Sn S.Snla Mokan Ranga, learned counsel for the fA & ane the feaarsed Aaxletant Thoin eee a ees petitioner/A.G anc the learned Assistant Pubic Prosecuter representing the responden ad he oase of prosecutio firm wnder the name and style "Senkalpmart" through vo feca software person by name Rompicheria Vieve Rama seshacharvulu in the we sbsite and created 1.P. address, designed programme for learning members into 10 levels inviting deposits offering Bigher income on their investments and calleoted deposits fram several customers, lat ter, ALE and A.Q, with the ceposits of the customers, purchased properties in various places. -Pefitioner/A.O initially aS member im Al company and got huge returns and induced so mary custorers and got deposited money in favour of schemes. Petitioner attended several meetings of the company y amd in criminal conspiraey with other accused, induced innocent public in joining ag tuembers in various schemes of the company and alleged huge depasits. itis further alleged that basing on the oomfessian of co-accused, the petitioner, as aocused No. 28, was arrestedt, 4, Learned counsel for the petitioner submitted that the petitioner has been in jail for 53 days having been arrested on OS.12.2082 and that the major part of the investigation is competed, though charge sheet is not fled and further that the petitioner himsclf is the victirn in the scheme having deposited Rs.4,00,000/- fromm his personal money and that he had no intention of carmmiutiing the offence. He further submitied that co-accused No.2 with the simular alicgations has been granted bel by this High Courtin Cri. P.Na 3635 af 2022 on 01.02.2028, a. Learned Assistant Public Prosecutor opposed the ball, however submitted that if this Court is inclined to grant bail im vxdew of the carlier bail granted to the other accused, the sarre is with to the diseretion of the Court. on &, Considering the fact that the major part of Investigation is completed, though charge sheet is not Med, and the petitioner is mot grime accused and that the accused standing an the sirnilar s aaerees Land Cr PNo 484 af 2003 footing has already beer granted ball, this Court is of the view that the petitioner can be enlarged on bail with certain corditions, in the result, the petition is allowed. The petitiener/ 4.9 shall be released on bail on his executing personal bond for a SLM Gi PRes.25,000/- (Rupees twenty five thousand ory} with fwe sureties for the ke sur each, to the satisfaction of the learned Special Judge for trial of APPDFE Act Cases ~-- sum Metropolitan Sessians hudee, comaplyi ih and sublect to i Patt ews yy er ee ete ee ee ng ie blowing conditions:
The petitioner shall oc Shall attend before the Station House Officer on every alternative day between 10-00 A.M. and 5-00 FM. starting from the ease unt further orders ar tl charge sheet is Med, whichever is earlier, The petitioner/A.O shall nat directly or indirectly contact ur threaten the witnesses under any circumstances and any such attempt shall be construed as an atter Trapt influencing the witnesses. He shall co uperate with the investigation, and shal) not tamper the evidence, Pending miscellaneous applications, if any shall stand
-
Sdi- K, KASIRAO ACHARI HTRUE COPY! ASSISTANT REG ISTRAR { SECTION OFFICER Ta, The Special ducige, Trail of APPOFE Act Cases cum Metropaiiian Sess Judge at Vilay rawada.
Tre . Superintendent, Sub-Jail, I, Vijayawada, Krishna Districl The Station House OFficer, Cyber Crimes Pilea Statian, Vijaya wade ORY, Krishna District.
cme CC to Sri. S. Bala Mohan Ranga, Advacats FORUC] Two OCs to Public Prosecutor, High Gourt of Andhra Pradesh (OUT One spare copy OT} HIGH COURT ESBS DATED 02/2024 ORDER CRLP.No 484 of 2023 ALLOWED