Andhra Pradesh High Court - Amravati
P Rajesh vs The State Of Ap on 6 October, 2020
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE SIXTH DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION NO: 3834 OF 2020 Between: 1. Pasupulati Rajesh, S/o. Venkateswarlu. 2. Krishtofer Joyel, S/o.M.Raji. _ Petitioners/Accused No.1&2 AND The State of Andhra Pradesh, through P & E Police inspector Narsipatnam, Visakapatnam. ... Respondent/Complainant Petition under Section 482&439 of Cr.P.C, praying that in the circumstances stated in the grounds filed the Criminal Petition, the High Court may be pleased to modification the bail order CRL.MP VIDE 760/2020 dated 04.08.2020 by the Honourable Metropolitan Sessions Judge-Special Judge for trail of offences under NDPS Act Visakapatnam and condition the relation reduction the bail surety amount and exemption the shall produce registered title deed evidencing title deed documents and grant modification of Bail to the petitioners/Accused No.1 and 2 herein by directing concern court in the interest of Justice. The petition coming on for hearing, upon perusing the Petition and the grounds filed in support thereof and upon hearing the arguments of Sri Velpula Bhojaraju Yadav Advocate for the Petitioners, and of Public Prosecutor for the Respondent and the Court made the following. ORDER:
i \ THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION No.3834 of 2020 ORDER:-
This criminal petition is filed under Section 439 r/w 482 of the Code of Criminal Procedure, 1973 seeking modification of the conditions in bail order dated 04.08.2020 in Crl.P.No.760 of 2020 passed by the Metropolitan Sessions Judge-cum-Special Judge for trial of offence under NDPS Act, Visakhapatnam.
2. The case of the petitioners is that the Metropolitan Sessions Judge-cum-Special Judge for trial of offence under NDPS Act, Visakhapatnam granted bail to the petitioners in Crime No.302 of 2020 of Prohibition & Excise Inspector, Narsipatnam, Visakhapatnam District on condition of furnishing bonds for Rs.1,00,000/- with two sureties each for a likesum and the sureties shall produce registered title deed evidencing that they have immovable property worth Rs.1,00,000/- to the satisfaction of the Court.
3. Learned counsel for the petitioners would submit that the parents of the petitioners are very poor and it is very difficult for them to furnish sureties with registered title deeds.
4. Having considered the submissions of the learned counsel for the petitioners and for the reasons stated in the petition, the criminal petition is allowed modifying the conditions imposed by the Court below. Accordingly, the petitioners are directed to furnish bonds for Rs.50,000/- (Rupees fifty thousand only) with two sureties each for a likesum to the satisfaction of Metropolitan To on on PR Sessions Judge-cum-Special Judge for trial of offence under NDPS Act, Visakhapatnam.
. Sd/- R. KARTHIKEYAN / / ASSISTANT REGIST ITTRUE COPY!// oa For ASSISTA R EGISTRAR . The Visakhapatnam Metropolitan Sessession-cum I Additional District Judge-
Special Judge for NDPS.
The Superintendent, Central Jail, Visakhapatnam. The Station House Officer, P and E Police inspector Narsipatnam, Visakapatnam.
One CC to Sri. Velpula Bhojaraju Yadav Advocate [OPUC] Two CC's to Public Prosecutor, High Court of AP, Amaravati{OUT] One spare copy HIGH COURT LKJ DATED:06/10/2020 ORDER iS Ay : \S a Lesnar hee CRLP.No.3834 of 2020 DIRECTION