Andhra Pradesh High Court - Amravati
Madakam Kumari Bhuvaneswari vs The State Of Andhra Pradesh on 19 April, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
lN THE HIGH COURTOF ANDHRA PRADESH ATAIVIARAVATl l¥i
WEDNESDAY ,THE NINETEENTH DAY OF APRIL
l|^/O THOUSAND AND ll^/ENTY THREE rf.--
.-PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY &giv,,-rf,
CRIMINAL PETITION NO: 2543 OF 2023
Betwee n : \rf"
Madakam Kumarj @ Bhuvaneswari, w/o Jaffer, aged 37 years, ST- Koya R/o
Lambadj bazaar, Bhadrachalam, Badradri, Kottagudem District, Telangana
...Petitioner/Accused .I,Jar.,
AND
The State ofAndhra Pradesh, Through SHO SEB Station, Jangareddigudem, wG dt,
rep by its Public Prosecutor, High Court of A.P., Amaravathi
...Respondent/complainant
petition under Sections 437 & 439 of Cr.P.C, praying that in the cI'rCumStanCeS Stated in the Memorandum of grounds filed in support of the criminal petition, the HI'gh Court may be pleased to release the petitioner on ba" pending enquiry on disposal of the case in cr.No.25/2023 of SEB, Station, Jangareddl'gudem, west Godavari District, to the satisfaction of JFCM Court, Jangareddl'gudemI W.G.Dt., l'n the l'nterest ofJ'uStiCe 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 B V KRISHNA REDDY Advocate for the petitioner, PUBLIC PROSECUTOR, for the Respondent, The Court made the following.
HON'BLE SRI JUSTICE KI SREENIVASA REDDY Criminal Petition No.2543 of 2023 Order:
This Criminal Petition, under sections 437 and 439 of Cr.P.C., has been filed by the petitioner/A-7, seeking regular bail, in crime No.25 of 2023 of Special Enforcement Bureau Station, Jangareddigudem, west Godavari District.
2. A case has been registered against the petitioner herein and others for the offence punishable under section 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ` the NDPS Act').
3. Case of the prosecution is that, on 31.01.2023, at about o4.30 Pm, On receipt Of reliable information, the Enforcement Inspector, Special Enforcement Bureau, along with his staff and mediators, while conducting vehicle checking near Thatayakulagudem Check-Post, Thatayakulagudem village of Jeelugumilli MandaI, found one APSRTC Bus bearing Registration No.AP 35Z O122, coming towards Rajahmundry from Bhadrachalam of Telangana State. When they stopped and Searched the bus, they found A-1 to A-4 in possession of 24 Kgs of dry Ganja in four travelling bags. The contraband was seized under cover of a mediators report and the accused were arrested and remanded to judicial custody. on o4.02.2023, petitioner
-I \ here'ln/A-7 was arrested in the present crime and she confessed that she supplied the said Ganja and provided shelter to A-1 to A-4.
4. Heard. Perused the material on record.
5. On a perusal of the mater®lal on record goes to show that, though no Ganja was seized from the possession of the petitioner herein and only basing on the confessional statement made by her, she has been shown as Accused No.7 in the present crime. It 'ls contended by the learned counsel for the petit-loner that petitioner herein has no criminal antecedents and that she met with a dog bite accident that took place on 24.10.2022 and, by virtue of the same, she received leg fracture injury and got admitted in Jaya Multi Specialty Hospital, Bhadrachalam. She underwent operat'lon and steel rods were inserted in her right leg. Petitioner/A-7 was arrested on 04.02.2023 and s'lnce then she is in judicial remand. In view of the aforesaid facts and circumstances of the case, this Court is inclined to grant bail to the petitioner/A-7 on the following conditions.
i) Petitioner/A7 shall be released on bail on her executing a personal bond for a sum of Rs,10,000/-(Rupees Ten Thousand only) with two sureties for the like sum each to the satisfact'lon of the learned Judicial Magistrate of First class, Jangareddigudem, West Godavari district.
d I'i) Petl®tioner/A-7 sha" attend before the station House officer concerned once in a week i.e., on every Frl'day between 10,00 AM and 01.00 PM, ti" filing of the charge sheet-
6, Accordingly, the criminal Petition is allowed.
As a sequel thereto, the miscellaneous petitions, if any, Pendl'ng l'n this Criminal petl'tjon, shall stand closed.
.-
SD/-M.S.V. NAVEEN CHANDRA
DEPUTY EGISTRAR
//TRUE COPY//
.J
Fort SECTION OFF!CEF!.
Tot
1. The Judicial Magistrate of First Class, Jangareddygudem, west Godavari Dl'strict
2. The Special Judge Under Narcotic Drugs and psychotropic Drugs-Gum-I Additional District and sessions Judge, West Godavari District, Eluru
3. The Superintendent, sub-Jail, Eluru :LO®r` &h_ee_sts^g::'JdOanv^:TTllSeisr{r:ci_eclal one CC to SRl. B V KRISHNA REDDY Enforcement AdvocateBureau [opuc]Statlo"angareddlgudem, ;
Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT] One spare copy HIGH COURT SRK,J DATE D : 19/04/2023 BAIL ORDER CRLP.No.2543 of 2023 ALLOWED i -_i