Andhra Pradesh High Court - Amravati
Shri. Shirish Chandrakant Shah vs State ,Cid on 19 January, 2022
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION NO.151 of 2022
ORDER:-
This petition is filed under Sections 437 and 439 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A13 in connection with Crime No.29 of 2021 on the file of Crime Investigation Department (CID), Economic Offence Wing-II, CID, Andhra Pradesh, at Mangalagiri, Guntur District, wherein the petitioner is alleged to have committed the offences punishable under Sections 120-B, 166, 167, 418, 420, 465, 468, 471, 409, 201, 109 r/w 34 & 37 IPC and sections 13(2) r/w 13(1)(c) of Prevention of Corruption Act, 1988.
2. Heard learned Senior Counsel appearing on behalf of the petitioner and learned standing counsel for CID -cum- Special Public Prosecutor, for the respondent-State.
3. Learned Senior Counsel has submitted that as per the allegations made in the FIR as well as in the remand report, there are no specific overt acts against the petitioner and in fact the respondent-Police, themselves have admitted that A27/company was previously started by A12 and subsequently in the year, 2013-14 A27/company was acquired in the names of some other persons. It is submitted that no material is placed on record to show that the petitioner has acquired A27/company.
4. Learned standing counsel appearing on behalf of the respondent has submitted that in view of the bail granted by this 2 Court in respect of A6, A8 and A10, by order, dated 17.01.2022 passed in Crl.P.Nos. 7265, 7339 of 2021 and Crl.P.No.31 of 2022, the petitioner's case may be considered for grant of bail on the same conditions.
5. Considering the submissions made by learned counsel on either side and as A6, A8 and A10 were already granted bail, this Court deems it appropriate to grant bail to the petitioner.
6. Accordingly, this Criminal Petition is allowed. The petitioner/A13 shall be enlarged on bail in connection with Crime No.29 of 2021 on the file of Crime Investigation Department (CID), Economic Offence Wing-II, CID, Andhra Pradesh, at Mangalagiri, Guntur District on execution of self bond for Rs.10,00,000/- (Rupees ten lakhs only) with two sureties for a like sum each to the satisfaction of the III Chief Metropolitan Sessions Judge-cum-Special Judge for SPE & ACB Cases, Vijayawada. The petitioner/A13 shall appear before the investigating officer twice in a week i.e. on every Tuesday and Saturday from 10 a.m. to 1 p.m. The petitioner shall not leave India without prior permission from the investigating authority and he shall cooperate with the investigation.
Consequently, miscellaneous applications pending, if any, shall stand closed.
_____________________ JUSTICE D.RAMESH Date: 19.01.2022 IKN 3 THE HONOURABLE SRI JUSTICE D.RAMESH CRIMINAL PETITION No.151 of 2022 19.01.2022 IKN