Andhra Pradesh High Court - Amravati
Neelamma Leelavathi, vs The State on 28 February, 2022
Author: D Ramesh
Bench: D Ramesh
r 3208 ]
"UN
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! a
MONDAY, THE TWENTY EIGNTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY TWO
> PRESENT:
THE HONOURABLE SRI JUSTICE 0 RAMESH
JA No. 1 OF 203s
iN
CRIP NO: oid QF 2024
Beaveen:
*. Negiamma @ Leeiavathi, Wn M. Bhasker, aged 46 years, Health worker, Rfo H.
No - 249. SO colony, Kambhadal Vilage, C.beigalMandal, Kurnoo! Disirict.
(AS)
2. Arumamruna @ Aruna, Dyo.M. Bhasker, aged 28 years, Rio H. No - 348, 80
colony Karnbhadai Village, C belgaiMandal, Surnool District. {AS}
--
3. PRp @ Lachappa, SYo.M. Lakshmana, aged 34 years, Student, Rio H.No-. 3
w48, SG colony, Kambhadal Videge, C beigalMandal, Kurmod Distant, {8&9}
4. M. Ravi Rumar, Sfo.M. Shasker, aged 18 years, Student, Rfo H.Na- 3-48, SC
de
colony, Karnbhadal Vilage, C Beigel Mandal, Kurnon! District. {A110}
ou
Prakhasam @ Prekashraj, Sfo.M. Bhasker, Student, aged 18 years, Rio H.No- 3
49, SC Colony, Kambhadal Vilage, C.belgal Mandal, Kurnool District. (Ald)
B
sy
8. M. Aron @ Adivappa, Svo.M. Lakshmana, Student, aged 26 years Rfo H.No- 3-
149, SC calony, Rambhadsl Vilage, C belgal Mandal, Kurnool District, iAt2}
. .Pettionors/Accused No.4,8,9 to 12
AND
The State of Andhra Pradesh, Rep. Through Public Prosecutor, High Court of AP,
Amaravatl
. .RespondentiComplainant
Petition under Section 482 of Or. P ne praying that in the cirournstances stated In
ihe afidavit fled | in support of the petition, the High ¢ Court may be pleased to relax the
condiion Noy impased in OrLP oid of? = 2021 dated 13-12-2027 on the file of the High
mourt,
f
The peti lon cerning on for hearing, uson perusing the Criminal Petition and the
grounds fied in suapart thereof and {he earlier order of the High Court dt 1812-2001
made in ORLP No.?Oi4 of 2021 and upon hearing the arguments of Sn & Venkata
Reavy, Advocate for ihe Petitioners and of Public Prosecutor for the Respondent, the
Court made the following
ORDER
"This petition is filed praying the court to relax the condition no.7 imposed in GrhP No. void of 2021 dated 13.12.2024, While allowing the Cri.P.No7?Oid of 2021 on 19.12.2024, this Court gave Wrections as fallowa:
. dceardingiy, is Criminal Petition is aflawed. The petitioners/Ad, AS, AB, AIG, Aly and AQg shall be released on ball in the event of Ureir arrest in conmertian with Grime No.iss of 2627 of C.Bsigal police station, Nurnoal District an candition of the petiffieners executing band for Rs.20,0006 (Rupees hverny trousand only) each with hyo suresies for a fke sum cach to ihe satisfaction of the Station House Officer, C.Beigal police station, Kurnool District, Nowever, ive petifioners shall appear before the Slaton House Officer, C Baigal palice siation, Kurnool District on every Saturday between $8.08 aun. and 5.00 pum. HH ire charge sheet is Head, Now the petifionera pray to relax the condition of appearing before the Station House Officer, C.Gelgal police station, Kurnoo! District on every Saturday . between 1¢.00ea.m., and §.00 sum. Hl the charge sheet is Med.
On perusal of the recerd, if is observed that the paetiieners are students and this Court deainie Nh appropriate to relax the condition.
instead of every Saturday, the petitioners shall appear before the Station House Officer, C.Balgal police station, Kurnac! District on every ascond Saturday in amonth behveen 10.00a.m., and 6.00 p.m., WH the charge sheet is Hed.
Accardingly, this LA. is alowed."
Si. MSURYARADBHA REDDY ASSISTANT REGISTRAR TRUE COPY! Bay « For ASSISTANT REGISTRAR To, . The Station House Officer, C Belgal oclice siation, Kumool District
2. One OC to SA Naranadha Raju Natta, Advocate [ORUC]
4. One CO to Sri K Venkata Reddy, AcivecatafQRPUC} 4 Two COs to Publle Prosecutor, High Court af Andhra PradeshiDUT)
5. One spare copy gP HIGH COURT ORG DATED: 28/02/2022 ORDER iA No. TOF 2022 IN CRLP Nh 7044 OF 2024 ay SHRECTION