Andhra Pradesh High Court - Amravati
Mandla Venkateswarlu vs The State Of Andhra Pradesh on 28 April, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
FRIDAY, THE TWENTY EIGHTH DAY OF APRIL, ,
l1^/O THOUSAND AND IWENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY ,
CRIMINAL PETITION NO.- 2978 OF 2023
Between.I
Mandla venkateswarlu, s/o venkata subbaiah, Hindu, aged about 41 years, occ.
Home Guard, R/o Nandjpadu vI'llage, Dattalur Mandal, sri potti sreeramulu NeIIore
Dl®strl-ct.
PetI-tI-O her/Accused
AND
The State ofAndhra pradesh, rep., -by its public Prosecutor, Hl'gh Court of
Judicature, Amaravathl-.
r Respondent
petitl-on under sectI-On 437 & 439 of Cr.P.C, pray,-ng that in the cl-rcumstances stated
-
in the memorandum of grounds fI'led in support of the criml-hal petl'tion, the HI'gh court may be pleased to enlarge the petI'tl'Oner/accused on ba" I-n crime No. No.17 of 2023 on the fl''e of Duttaluru police station, sri potti sreeramulu Nellore DI'StriCt Pending the l'nvestjgatl-on and trl®al The pet,'tI-On coming on for hearl-ng, upon perusl-ng the petit,Con and the memo of grounds filed jn support thereof and upon hearing the arguments of sri , MAHADEVA KANTHRIGALA, Advocate for the petl'tioner, public prosecutor for the Respondent, the court made the followI-ng ORDER..
iii=_ HON'BLE SRI JUSTICE K. SREENIVASA REDDY s±prfeaI Petition NoI29Z§. of 2Q2! Order.I This Criminal Petition, under Sections 437 and 439 of Cr.P.C., has been filed by the petitioner/Accused, seeking regular bail, in crime No.17 of 2023 of Duttaluru Police Station, Sri Potti Sriramulu Nellore district.
2. A case has been registered againStthe Petitioner herein for the offences punishable under sections 420, 506 and 455 IPC.
3. Case of the Prosecution, in brief, iS that, Pr-lOr tO 01.04.2023, the accused, who 'ls working as Home Guard, assured the de factO complainant that if he arranges Rs.4,00,000/-, he would provide Home Guard job. Having believed the words Of the accused, the de facto complainant gave Rs.4,00,000/- to the accused in the month Of september 2014, but the accused failed tO Provide job for the last 4 years. on demand, the de facto complainant returned Rs.2,00,000/- to the de facto complainant and failed to return the remaining amount. on 24.03.2023, at about 14.00 hours, the accused trespassed into the sister's house of the de facto complainant, where he is temporarily residing, and attacked on him with a stick caus'lng hurt and terminate the life of the complainant.
4. Heard. Perused the record.
5. On a perusal Ofthe material On record goes tO Show thatthe alleged incident is said to have taken place on 24.03.2023, whereas the complaint is dated o1.04.2O23. Petitioner was arrested On o1.04.2023 and since then he iS in judicial Custody. It is represented ./ `` df5S C/--
by the learned Assistant Public Prosecutor that as many as five (5) witnessed were examined in the present crime and major portion of investigation 'ls completed.
6. In view of the aforesaid facts and circumstances of the case, th'ls Court is inclined to grant bail to the petitioner herein, on the following conditions.
(i) The petitioner herein shall be released on bail On his execut'lng a personal bond for Rs.10,000/- (Rupees Ten Thousand only) with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First, Class, Udayagiri, SPSR Nellore district.
(ii) On release, the petitioner shall appear before the concerned Station House Officer once in a week i.e., on every Friday between 10.00 a.m, and 01.00 p.m., till filing of the charge sheet.
7. Accordingly, the Criminal Petition is allowed.
Sd/- B. PRASADA RAO ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER For To,
1. The Judicl'al Magistrate of First Class, Udayagiri, SPSR Nellore DI'StriCt. r
2. The Superintendent, sub-Jail, Atmakur, Sri Potti Sriramulu Nellore dl-strict.
3. The Station House officer,Duttaluru Police Staiton, Sri Potti Sriramulu Nellore district.
4. One CC to SRl. MAHADEVA KANTHRIGALA Advocate [OPUC] E=_ I: T`J,,A rr^ *_ Jl..I_,:_ A cvs65: 5#o; SpFasr:ocpoupby'lc prosecutor,(iA® Hlg-h-6;-uri';fAvnThlfaL;;audeT:h [ouT] i ts E= HIGH COURT SRKJ DATED : 28/04/2023 BAIL ORDER CRLP.No.2978 of 2023 ALLOWED