Andhra Pradesh High Court - Amravati
B.V. Bhaskar Reddy vs The Station House Officer on 21 October, 2024
cz,,.
[3365]
lN THE HIGH COURT 6F ANDHRA PRADESH AT AMARAVATl
MONDAY ,THE TWENTY FIRST DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR r'|^ a.i;
CRIMINAL PETITION NO: 7251 OF 2024
Between :
B.V. Bhaskar Reddy, S/o. B.P. Krishna Reddy, aged about 53 years, Occ-
President/Corrospondent, SirC.V.Raman Educational Institutions,R/o. Door
No.15/1236, 2nd Road, sanjeevanagar, Tadipathri, Ananthapur District.
Mentioned in FIR C.V Bhaskar reddy
Petitioner/Accused-55
AND
The Station House Officer, Tadipathri Town Police Station, Ananthapur
District, rep. by its Public Prosecutor at High Court ofAndhra Pradesh at
Amaravati.
Respondent/Complainant
Petition under Section 482 of BNSS (438 of Cr.P.C.,) praying that in the
circumstances stated in the affidavit filed in support of the Criminal Petition,
the High Court may be pleased to direct the lst respondent to enlarge the
petitioner on bail in the event of his arrest jn connection with the case in
Cr.No.210 of 2024 for the alleged offence under sections 147,148,
506,188,324,427,307 r/w 149 of lPC
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI G L
NAGESWAR RAO Advocate for the Petitioner, PUBLIC PROSECUTOR for
the Respondent and the Court made the following
Jr,
ORDER
'[Learned counsel on both sides are present. Learned counsel for the petitioner made a few submissions.
In regard to the doubts urged I-n the petI-lion, learned Assistant Public Prosecutor seeks time for instructions.
List the matter after two (o2) weeks. In the meantime, the petitI-Oner iS directed to joI-n the investigation and respondent-state is directed not to take any coercive steps against the petitioner." \ -zfrg/ SD/-U.SRI DEVI` ASSISTANT R TRAR //TRUE COPY// SECTION 4oFFICER For.
To,
1. The Station House officer, TadI®Pathri Town Poll-ce Station, Ananthapur Distrl-ct,
2. One CC to SRl. G L NAGESWAR RAO Advocate [opuc]
3. Two CCs to PUBLIC PROSECUTOR, High Court ofA.P[OUT]
4. One spare copy J. HIGH COURT DR VRKS,J DATED:21/10/2024 LIST THE MATTER AFTER TWO (02) WEEKS ORDER CRLP.No.7251 of 2024 DIRECTION