Andhra Pradesh High Court - Amravati
Proceeding Sheet vs Unknown on 26 June, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No. Criminal Petition No.4093 of 2023 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE 26.6.2023 SRK, J Heard.
A perusal of charge sheet goes to show that on 08.7.2015 at 5.00 hours on credible information, police found A1 to A6 in possession of explosive substance material and they were ready to explode the same at Tivvakonda area of Garudubilli village Bondapalli Mandal. On questioning A1 to A6, they made confessional statements that are in possession of high explosive materials. They also stated that the explosive material was purchased for the purpose of exploding stones situated at Tivvakonda area and they are eking their livelihood by selling the same to the contractors. Initially they stated that the said explosive material was said to have purchased from A7. There is absolutely no material against the petitioner herein in connection with the present crime and no 2 specific overtact has been attributed as against the petitioner herein. The name of the petitioner is also not shown in the First Information Report. The police, after conducting investigation, has filed Split Charge-sheet and after lapse of 8 years, a separate charge sheet has been filed showing the name of the petitioner.
In view of the aforesaid facts and circumstances, there shall be interim stay of all further proceedings including the arrest of the petitioner herein in Crime No.128 of 2017 of Bondapalli Police Station, for a period of eight (8) weeks.
Post after six (6) weeks.
________ SRK, J GR