Andhra Pradesh High Court - Amravati
Fazulla Y vs The State Of Ap on 24 August, 2021
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE NO.: Crl.P.No.4692 of 2021
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
3. 24.08.2021 LK,J
Crl.P.No.4692 of 2021
This Criminal Petition is filed under Section 438
of Code of the Criminal Procedure, 1973 (for short
'Cr.P.C.') seeking pre-arrest bail to the petitioner/A3 in
the event of his arrest in connection with Crime
No.261 of 2021 of Bhakarapet Police Station, Chittoor
District for the offences punishable under Sections
120b, 166, 167, 467, 409 and 420 read with 34 of
I.P.C.
Learned Senior Counsel appearing on behalf of
the petitioner submits that as per the complaint the
only allegation against the petitioner is that he
mutated the names of the rival claimants of the
complainant. He submits that original pattedar
passbooks were issued in the year 2012 and the
petitioner has no role in issuing pattedar pass books in
the year, 2012, but when the legal heirs wanted their
names to be mutated, the petitioner has mutated their
names. Learned Senior Counsel places reliance on
Entala Bhupal and Ors. vs. District Revenue Officer
and Ors. in 2005(6) ALT 560 and submits that any
person aggrieved by the entries has to work out his
remedies as provided under the Act i.e. by way of
appeal under Section 5-B or revision as provided
under Section 9 and there is also remedy to the
aggrieved persons with regard to any entries made in
the revenue records by way of filing suit as provided
under Section 8(2) of the A.P. Rights in Land and
Pattadar Pass Book Act, 1971.
Learned Senior Counsel submits that the
marriage of the petitioner's brother's daughter is fixed
on 26.08.2021. Hence, the case of the petitioner may
be considered for grant of pre-arrest bail.
Learned Assistant Public Prosecutor submits
that when the complainant has brought her grievance
to the notice of the authorities and made
representation, without considering the same, entries
were made. He seeks time to get instructions and to go
through the judgment relied on by learned Senior
Counsel.
Taking into consideration the fact that there is
marriage in the petitioner's house on 26.08.2021, this
Court deems it appropriate to grant interim bail to the
petitioner.
Accordingly, the petitioner/A3 is ordered to be
enlarged on interim bail for a period of ten days i.e.
from 25.08.2021 to 03.08.2021 in the event of his
arrest in connection with Crime No.261 of 2021 of
Bhakarapet Police Station, Chittoor District on his
executing self bond for Rs.20,000/- (Rupees twenty
thousand only) with two sureties for a like sum each to
the satisfaction of the Station House Officer,
Bhakarapet Police Station, Chittoor District.
Post the matter after ten days.
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LK,J
ikn
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.:Tr.Crl.P.No.28 of 2019
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
10. 03.11.2020 LK,J
None appears for the petitioner.
Post after three weeks.
Registry is directed to verify whether notice
is served on respondent No.2 or not.
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LK, J
IKN
HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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HIGH COURT OF ANDHRA PRADESH
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LK, J
IKN
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No. of 2020
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
17.08.2020 LK,J
At request of learned Additional Public
Prosecutor, post after one week for obtaining
instructions.
Print the name of Sri Suresh Kumar
Routhu, learned Special Public Prosecutor for NCB.
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LK, J
IKN/KA
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No. 2253 + 2273 of 2020
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
17.08.2020 LK,J
Learned counsel for the petitioners submits
that he has filed some material papers vide
S.R.No.25179 of 2020.
List the matter on 20.08.2020.
Registry is directed to place all the papers
filed by the learned counsel on record.
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LK, J
IKN/KA
