Andhra Pradesh High Court - Amravati
Yanala Madhusudhan vs The State Of Ap on 3 September, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE THIRD DAY OF SEPTEMBER .
TWO THOUSAND AND TWENTY FOUR "
:-PRESENT:
THE HONOURABLE JUSTICE DR V RK KRUPA SAGAR
CRIMINAL PETITION NO: 8979 OF 2024 :
Between:
Yanala Madhusudhan, S/o Late Govindhu, Age 23 yrs, Rio D.No.4-5,
Ravichetlu Bazar Street, Nadikudi Vilage AND Panchayat, Dachepalle
Mandal, Guntur District.
Patitioner/Accused-~{
AND
The State of Andhra Pradesh, Res, 'by fis Public Prosecutor, High Court of
A.P., Amaravatl, Through Station | House Officer, Anantagiri Police Station,
Alun Sitharama Ralu District.
| Respondent
Petition under Sections 480 & 483 of BNSS. 2023 (Sections 437 & 439 of Ur.P.C,) praying that in the circumstances stated in the memorandum of grourdis fled in support of the Criminal Petition, the High Court may be pleased to enlarge the petitioner on Regular Bail to the pettioner/accused 4-1 in connection with Crime No. 55/¢ e024 on the fle of Anantagiri Police Station, Allun Sithararna Raju District, dated: AAO OF 2024, The petition cerning on for hearing, upon perusing the Petition and the memorandum of grounds fled in support thereof and upon hearing the arguments of Sri VUAYA KUMAR NAIDANA Adveocate for the Petitioner and of PUBLIC PROSECUTOR for the Respondent, the Court made the following The Court made the fallcewinig:
This Criminal Petition, under aacions 43 Ned by the petilloner herein: "AY, seeking regular ba ulin Crime No.SS of 2o04 £ Se eaeatT ons 3 gre wy tin 4 ESE yey Be eyice 3 2 "e Ree i oe of Anantagi Potice Station, Allurl Siharame Raju District registered ty the "y 9 offences punishable under & sons SO(bMEYB) ray Sto) of the Narcofe Ory B and Psychotropic Substances A Nt, TS&S (for short the NDPS Act
2. Heard Sri Sravan urn ar, isaac counsel representing Sri Wiaye Kumar Nai dana, learned counsel for the setitioner and learner Ass sister
3. On hearing learned counsels On both sides anc on berusal of materia} on nscord, i is sean that the petitioner hereinvAl was afresied on 1107 2004 and 4 Kgs of gania was recovered from Als possession. Since then, Ae has been in judicial custody,
4. Learned counsel for the petifioner submits that Yanala Sayamma, who is the paternal grandmother of the petitioner he: ein died on 29.08 2024 and 4 Fhatostat copy of the daath ec: ertficate is submitted. The Garriast submission of the petitioner's counsel is that ihere is an immedista need for the petitioner to participate in post des paternal grandmother, Pence. he requesied to enlarge . The quanity selzed is more than ihe small quantity but less than the commercial quantity. Inventory before the competed Magistrate is not done yet
8. in these circumstances, the petiion is allowed with the following The petitioner herein/Al shall be released on bail on executing 4 personal band for Rs.20.000/- (Rupees twenty thousand only) with two (Og) sureties for a tke sum each fo the satisfaction of the learned Metropolitan Sessions Judge-curm-| Additional District & Sessions Judge-Special Judge for Trai of Offences under NDF'S Act, Visakhanainam District After release, the petitioner shall appear before ihe Station Nouse CMficer concerned, on every Sunday between 10.00 am to 01.00 pm for a period of three (3} months: and ji. that the petitioner is directed' not to harnper the investigalion anc tamper with the prasecution witnesses. As a sequel, miscellaneaus petitions, if any pending, shall stand closed. SH ASSISy ANY 'fee ACNARI 7 : SISTRAR #TRUE COPY! SECTION OF erp FOP eaecca ae ne To, ER q.
2. ak & bac-aat :
3
he Metrapoliian Sessions Judge-cur-] Additional District & Sessions
- Judge-Special Judges for Thal of ONences under NDPS Act, Visakhapainam District. The Station House Officer, Anantagirl Polios Station, Alun SRhherama Rain District. .
The Superintendent, Central Prison, Visakhapatnam. One CC to SRL VUAYA RUMAR NAIDANA Advocate FOPUC) Two CCs to PUBLIC PROSECUTOR, High Court of Andhra Pradesh POUT) POUT] One spare copy HIGH COURT OR VRKS, J os DATED Og/09/2004 SAIL ORDER CRLP.No.Sa7s of 2024 eet NNO SRSA.
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