Andhra Pradesh High Court - Amravati
Tangeti Bharat Baba vs State Of Ap on 16 February, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT THURSDAY THE SIXTEENTH DAY OF FEBRUARY - TWO THOUSAND AND TWENTY THREE ~ -PRESENT; THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY CRIMINAL PETITION NO: 1081 OF 2093 © Betwear: 2 Tangeti Bharat @ Baba, Sfo Umamaheswara Mao (A-2) ased 30 yrs, Padmasall by § wy Pea) AY ¥ ' caste, Vat DoorNo 211, Dalphin House Heights Vielanagaram. Fatitioner/Accusad-2 ANB State of AP, ngpresented by the Public Fraseautor, AP Nigh Court, Amaravathi. ¥ v a Patton under Sections 437 and 426 of CrP.o, praying that in the crquingiances stated in the memorandum of grounds fled in support of the Criminal Fetition, ihe High Court may be pleased to consider the same and grant ba' fo the petitioner in Gro. 2 2023 af 8.4.0 Pendurihy Polios Station, Visashapainam on such terms and conditions ae the Nonourable Court deems ft and proper under the ight of the clroumstances af the case, in the interest of juslics, The petition coming an for hearing, upon perusing the Petition and the memaoranduny of grounds Hed in sugpert thereof upon Nearing the arguments of Sri Golapall Mahsewara Rao Advocate for the Petitioner and of Asst, Public Prosecutor for the Respondent, the Court made the foleaving. ORDER
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4. hO The petitioner herein was arrested an O3..2023 and since then fe is in ial The quantity of Gania alegerly selzed fram the ssession of the accused is only 7 Ke 8, which Is not a commercial nogy, Ib is submitherd by the learned Assistant Public Prosecutor that material part of Investigation is compisted. In view of the aforesaid fects anc circumstances of the case, (YS Court is incined fo "
Ore ped nt ball fo the petitioner on the hv conditions, ) The petitioner herein shall be released on ball an Ais executing €@ personal bond for a sum of Rs.id.00G/- {Rupees Ten Thousand only} with two sureties of the fke Summ eack fo the satis faction of the learned VID Additions! Metropolitan Magistrate, isashapatnam, 4 ms x 2 i Les a mat > ate 4 f} Petitioner shall appear before the Staton concemed once in a week Le. oa every Sune day between 10.00 AM AO & bo 3.00 PM. tN Hing of the charge sheet.
Patition is alowed, Sd/- K, KASIRAQ ACHARI ASSISTANT REGISTRAR NTRUE COPY) feng SECTION OFFICER SVE Addi. Meh Ops! tan Magistrate at Visak papainam. & Metrope ian Sessions Junige-cum- | Additional ihetict & Seasiana uege- special Judge for Thal of Offences under NDPS Aeb i eg beatnam s Superiniendent, Centrat Frison, Visakhapainam, he S.H © Pendut thy Polling Station, Visakh pana Gne CC ie SRL GOLLAPALL LI MAHESWARA RAC Advacate [OPUCI a eae hwo (Cs to PUBLIC PROSECUTOR, Hi ight Court of APIOUT) One spare copy.
HEGH GOURT SRKJ DATEO LM OS 2023 BAIL ORDER CRLP NG. TGS) of £023 AMLAVED