IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVS WEONESDAY, THE SEVENTH DAY OF SEPTEMBER FO THOUSAND AND TWENTY TWO PRESENT: THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI CRIMINAL PETITION NO: 6766 OF 2022 Between: YF. Ghinna Babu, Sfo.Sd T. Chinna Venkefa Rarnana, Hindu, aged. 35 years, Oco-Driver Rfo. Gurramipalarn Village, Jaggarnpet Mandal, East fsocdavari District, Andhra Pradesh. ~Fethionar! &-2 > AND "S Ths State of Andhra Pradesh, Station House Officer, Addateayala Police 3 station Addateegala, Ailurisitaramaraiu District, Rep. | by Public Prosecutor g > . : : e 3 High Court, Amaravath) Respondent Fetiian Hed under Section 438 of Cr PG, oraying thet in ihe circumstances stated in the memorandum of grounds fled in support of the Criminal Petifion, fhe High Court may be pleased ta release the pelilionear/A-2 on bail in the evant of his arrest in FIR No 54/2022 DLoo-07- 2022 on the fils of the Station House Officer, Addateegala Polins Station, Alun Sttarama Raju Qisticl, Andhra Frarlesh. The petition coming an for hearing, upon perusing the Criminal Patiion and the memorandum of grounds Ried in support thereof and upon hearing the arguments of Sri K. Chidambaram, learned Senior Counse! representing Sr G. Yaswanth, Advocate for the PettionarA-2, and af Special Assistant Publle Prosecutor for the Respondent-State, the Court made the fallowing. ORDER
THE HON'BLE SRI JUSTICE RAVE CHEEMALAPATI CRIMINAL PETITION. No; 6766 OF eed ENON This Criminal Petition is fled under Section 438 of the Code of Criminal Procedure, 1973 Gor short, "CrP.C."), seeking anticipatory ball, by the petitioner/Accused No.< in CrNo.54 of 2022 of Addatesgala Police Station, Alluri | Sithararma Raju District registered for the offence punish abies under Sections 306, r/w 34 of the Indian Penal Code, 1860 (for short IPC).
2. The case of the orasecution, in brief, is that the Accused Noo} ig the wife of the deceased and she developed egal intimacy with AS. The deceased requested her fo discard relationship with A2 and then she replied that she cannot hve without AQ. Later, Al and A& asked the deceased to commit suicide otherwise they would KHL him. The decea ased suffered mental ageny dus to high-handeri acts of Al and AZ and due ae a s accused, deceased committed ie ox anced mS rh % ft ta the instigation mace suicide by hanging himeslf to ceiling fan. Basing on the report fodged by the father of the deceased, the above crime was cereal nO ted © Heard Sri &. Chidamberarn, iearned Senior counsel had x representing Sri GYaswanth, learned counsel for the petitioner, ard learned Special Assistant Public Prosecutor for the respondent-State, a, Learned counsel for the petitioner, in elaboration, contends thet on a pisin reading of the cormplsint no ingredients attracting Section 3065 of IPC against the earitioner are founc. Further, if is contended that the pelilioner was apprehending arrest in the hands of the police basirig on the false allegations, Hence, learned counsel for the metitiorer prays to grant pre-arrest ball to the petitioner.
5. earned Special Public Prosecutor submits that if the vo petitioner is granted anticipatory ball, he may hamner the process of investigation and tamper with the prosecution evidence, Hence, opposed the petitien and prayed for csmussal of the same.
&, A perusal of record, prime fecie shows that the allegations made against the petitioner doee not attract the offence pur nishable under Section 306 IPC.
?. Section S66 IPC reads as under:
"306. Abetrrant of suicide - if any parsan carnmits sulcids, whaevervabets the commission of such suicide, shall be punished with imprisonment of efther description for a tern + t z :
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LQ. Taking into consideration the facts and circumstances of the case and also the contentions raised by the learned counsel for the petitioner and keeping In view the submissions made by the learned Special Public Prosecutor and by taking info consideration of the judgments referred' supra, this Court is Inclined ta grant anticloatory ball to the petitioner/A3, however the apprehension of the learned Special Assist ant Public Prosecutor into consideration, on the following onditions:
G} The setitioner chal be relea sed an pre-arrest balj in the event of Als arrest in eri ime No.S4 of 2022 of Adcateegala Police Station, Afluri sitharama Raju Districk, on AIS executing self bond for Rs.25,000/- (rupee enty five thousand only} with two sureties far the like sun each to the satisfaction of the Station House Officer, sadaviegel Police Station, Aluri Sitherama Raju District; and i} The petitioner shall "appear before the Station House Officer, Addateegala Police Station, Afuri Sitharama Raju Districh, once in a wee i.€.0n every Sundey between 10.00 ami and 12.07 noon gl fal ing: of charge sheet, Sa neck The petitioner shall not make any attempt to tamioer with ke himself avaiable to the orosecution evidence. He shall oor ir, the invastigating afficer whenev: required by them facilitate proner investigation in this case.
(iv) The petitioner shall net directly or indirectly contact any yitnesses under any circumstances and any such attempt shail be construed as an atherot of influencing the witnesses and shall not tamper the evidence and shall co-operate with the investigation.
Further, the petitioner shall scrupulously y comply with the ahove candiions and breach of any of the above eomditions wil be views: serigqusiy and prasecution is at os ib oo er < soy"
fa move an soolication for cancellation of the bail.
it is made clear that this order does not, in any manner, mit or restrict the rights of the Pollce ar the investigating agency from further investigation as per law and the findings in this order be construed as expression of opinion only for the imited purpose of considering the ball in the above crime and shall not have any bearing in any other proceedings.
Accordingly, the Criminal Petition is alowed, Miscellaneous applications, gending Ho oany, shall stand closed, ROA Sci. Kh, SRINIVASA RAJU ASSISTANT REGISTRAR ATRUE COPYE SECTION OFFICER Fee sons . Fase BRS NRENE BPE Ca mare e -
Te, ¥D fe eon The Judicial First Class Magis trate, Addaiesgala, Alluri Starama Raju District AP.
The Station House Officer, Addateegala Police Station, Addateegala, Alluri Starama Raju District, Andhra Pradesh. One CG to Sri G. Yaswanth, Advocate [APUD} Two COs to Special Assistar nt Publ is Prosecutor, High Court of Andhra Fradesn [OUT] Ons spare copy HIGH COURT RC DATED OF GO 2028 ORDER CRLF No 8766 of 2022 A SWHSBE BSA IN ee SSG hig td bite g Cie fo ee, the Ls ALLOWED SO