Andhra Pradesh High Court - Amravati
Amarjith Singh vs Staterep By The Public Prosecutor on 3 March, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! THURSDAY, THE THIRD DAY OF MARCH TWO THOUSAND AND TWENTY TWO DPRESENT: THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION NO: 14176 OF 2022 0.7 Rehvee: Amarth Singh, Sfo Amrik Singh, aged 23 years, Sikh by caste, Private works, R/at Raseda Villages, Panipat District, Haryana State . PetitionevAccusad AND State rep by the Public Prosecutor, High Court of AP, Amaravathi. . Respandent/Complainant Pafiion ander Sections 437 & 439 of CrP.l, praying fhat in the clioumstances stated in the memorandum of grounds filed in Criminal Petition, the High Court may be pleased to cansider the same and release the peltioner on bail in Or. No.244/2021 of V.Maduguia Police Station, Visakhapainem. The petition coming on for hearing, upon perusing the Pettion and the memearandum of grounds Med in' support thereof and upon hearing the arguments of Sri G Maheswara Rao, Advocate for the Petitioner and the Addi. Public Prosecutor for the Respondent, the Court made the follewing, ORDER:
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en if . we we a od, my rood oS he Dp ot mY mm an ¥ vanes mb Peal : . te ow £& en ad eat en prt oot Gates coed ot 4 : a ogee co Te o xe a oS hee z : . em a j "Sea 5 « & wg " of : ny Sunw be mo ir 'aed A; teste ne "at i od ras wa We sed yonrenorsreess pehitionior is not warranted and he js entitled to ball an certain corditions.
hata, &. Resultant, the ie:
pelitioner is ordered ta he er Jarged on bail on execution of aif bend for Rs.50,000/- i(Nupecs ffiv thousand only) with pve sureties for a likesurm each te the satisfaction of the learned Judicial First Class Magistrate, Vo Madugula, Visakhapatnam. The two sureties shall be the local sureties who shall be the residents of Visakhapatnam District. Chin ms telease, the petitioner shall report before the Station House offieer of V Madugula Police Station, ence in a weels an every Monday byerfrgreeny RF} TET ' SOM ak ow og thy hia we. ety met le BenveSr GOOG am. to 5.00 pam cl the char ge sheet is Thereafter also, the petitioner shall report before the Station House Officer, VoMadueula Police Station, onee in a manth on 2 of every succeeding month between 10.00 a.m to 5.00 pom, ull the trial of the case is concluded. The aforessid condition is Imposed to ensure the presence of the petitioner during the ¥ saurse of trial as he js the resiclent of Re 4 State, in view af the apprehension expressed by the prosecution that if the petitioner who is resident of other State abscanc is, that it would be dificult for the prosecution ta secure His presence fur the trial, The petitioner shall scrupulcusiy comply with the above canditions and AY iffraction of the same WHE be viewec?
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Oy ee 45 cepipade tenet HIGH COURT CMR, HATED OR 2022 ORDER CRLP.No.1178 of 2022 ALLUAVED