Andhra Pradesh High Court - Amravati
Station vs Unknown on 19 January, 2026
Crl.P.No.8458 of 2018 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: Crl.P.No.8458 of 2018 PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE
03. 19.01.2026 Dr.VJP,J I.A.No.1 of 2021 This interlocutory application is filed seeking relaxation of condition No.2 imposed in I.A.No.2 of 2018 in Crl.P.No.8458 of 2018, dated 06.09.2018 in Crime No.170 of 2018 of Pedakakani Police Station, Guntur District wherein the petitioner was directed to attend "once in a month on 1st Sunday before the CB CID Investigating Officials of the 7 Regional Offices of State of Andhra Pradesh and such Regional Offices of State of Telangana respectively till end of trial".
Heard.
The learned counsel for the petitioner submits that the other accused who is accused No.19 in the very same crime was granted the relief of relaxation of condition of appearance by this Court in Crl.P.No.8842 of 2018. Further the petitioner is suffering from old age ailments.
The learned Additional Public Prosecutor does not dispute the same.
Crl.P.No.8458 of 2018SL. OFFICE No. DATE ORDER NOTE
Having heard the learned counsel for the petitioner and the learned Additional Public Prosecutor, this Court deems it appropriate to relax the appearance condition No.2 "once in a month on 1st Sunday before the CB CID Investigating Officials of the 7 Regional Offices of State of Andhra Pradesh and such Regional Offices of State of Telangana respectively till end of trial".
Accordingly, the I.A.No.1 of 2021 is allowed.
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Dr.VJP,J
SDP
Crl.P.No.8458 of 2018
SL. OFFICE
No. DATE ORDER NOTE