Andhra Pradesh High Court - Amravati
A.Ramesh Babu vs State Of Ap on 25 September, 2019
Author: U.Durga Prasad Rao
Bench: U. Durga Prasad Rao
HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
CRIMINAL PETITION No.4424 OF 2019
ORDER:-
In this petition, filed under Sections 438 Cr.P.C, Petitioners-A8 and A20 seek pre-arrest bail in C.C.No.17 of 2019 on the file of the learned Principal District & Sessions Judge, Kurnool, in Cr.No.211/2013 of Kurnool IV Town P.S., Kurnool District.
2. It is brought to the notice of this Court that subsequent to numbering of C.C, the trial Court issued Non-Bailable Warrants (NBWs) against the Petitioners-A8 and A20.
3. Learned counsel for the Petitioners would submit that at the time of registration of F.I.R, the Petitioners-A8 and A20 were not shown as accused and it is only at the time of filing charge sheet, they were added as accused and the trial Court by taking cognizance of the charge sheet issued NBWs against them.
4. Learned Public Prosecutor admits that charge sheet is filed in this matter and the case is numbered as C.C.No.17 of 2019 on the file of the learned Principal District & Sessions Judge, Kurnool.
5. In these circumstances, Petitioners-A8 and A20 are directed to appear before the trial Court and seek for recalling of NBWs issued against them, in which case the trial Court shall recall the NBWs on suitable terms.
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Accordingly, this Criminal Petition is disposed of. As a sequel, interlocutory applications pending, if any, shall stand closed.
_________________________ U.DURGA PRASAD RAO, J Date: 25.09.2019 IS 3 HON'BLE SRI JUSTICEU. DURGA PRASAD RAO CRIMINAL PETITION No.4424 OF 2019 Date. 25.09.2019 IS