Andhra Pradesh High Court - Amravati
Nallamilli Veereddy Kodi Rambabu vs The State Of Andhra Pradesh on 21 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL ©
WEDNESDAY, THE TWENTY PIRST DAY OF DECEMBER
AAD THOUSAND AND TWENTY TWO
'PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REOQDY
CRINUNAL PETITION NO: 10242 OF 2022
Between:
Nalarnulli Veeradcy® Nod Ranibabu, O/o. Venkata Reddy, Aged about 48 years,
Occ. Business, Rio. 449-86/6, Adil Apartment, Sriram nagar, Mandapeta, East
Godavarn District.
PeitionerAccused
AND .
The State of Andhra Pradesh, Rep.by is Public Prosecutor, High Court of Andhra
Pradesh at Amaravali Through Deputy OUDE! intendent of Police CRI, EOQ-1N,
CAD, New Dethi.
Respandent
Petition under Section 4287 & 43¢ of Cr. P.O, is fed praying that in the
crcunisianoes stated in the mernora ndum sf grounds filed in support of the Criminal
Petition, the High Court may be pleased io release the Petiioner/Accused on ball in
Ro 22 1202 2E0039-CBN CIDE 3 HNew Delhi dhiPi2.2d22 on the fle of the
Deputy Superintendent of Pollee CBI EQN CCID, New Delhi
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds fled in support thereaf and upon hearing the arguments of
M VIDYASAGAR Advocate for the Peltioner and of HARINATH N COEPUTY
SQUCITOR GENERAL OF INDIA} for tha Respondent and fhe Court made the
fallowing
THE HON' BLE SRI JUSTICE K.SREENIVASA REDDY
CRIMINAL PETITION NO.10242 OF 2022
ORDER. +
This Criminal Petition, under Sections 487 and 439
of the Code of Crimimal Procedure, 1973 ( for short
8CrPO"}, is Med seeking te release the © peti mer/accused
en bedl In CBI Case No RC221/2022/ B0Q039-CBL/ E-
{WY NEAVY DELAY, _-- do for the offences punishable
of ~
under Sections ISGA, 504, 505 (2) and 506 IPC and 6? of
the Information Technology Act, 2000.
<
The allegation is that key personnel occupying posts
of prominence in the State by intentionally targett ting the
Hon'ble Judges, made interviews/posis/specches
attributing motives, caste and corruption related
allegations against sore of the Judges of the Hon'ble
Supreme Court of India and the High Court of Andhra
Praclesh in delivering orders /judements and posted
abusive, life threatening and intimidating posts against
higher judiciary on social media platforms viz. Facebook
Twitter, YouTube, on the judgments /orders delivered by
the Judges.
Heard both sides and perused the record. The
offences alleged are punishable with imprisonment for a
period of less than seven years. [iis pertinent to mention
here that a notice under Section 41A CrPC was issued ta
the petigiener arc pursuant te the same, the petitioner
atterided the office of CBlon 19.12.2022. On apperance
af the petitioner, he was arrested on 19.12.2022, on the
grournd that he did mat co-operate with the investigating
agency. tis brought to the notice of this Court that on
O8.09.2022, all the material pertaining to the case was
seized by the CBI.
hooks represented by the learned counsel for
respotident that major portion of investigation has been
completed. Even accepting the entire accusations to be
true, whether the offences alleged would attract against
the petitioner or mot, ie a question for examination during
*
trial Therefore, this Court feels that detaining the
petitioner in jail further would not in any way improve the
case of Prosecution. In the aforesaid circumstances, this
Court feeis that the request of petitioner for grant of bail
can be considered, however, on certain conditions.
Therefore, the petitioner shall be released on his
executing a personal bond for a sum of Rs.10,000/-
(Rupees ten thousand only} with two sureties for the like
sum each, to the satisfaction of the learned V Additional
Metropolitan Magistrate for CBI Cases} at Viiayawada.
The petitioner is directed fo co-operate with the
investigation and shall attend before the investigating
agerey as and when required.
Detects
"SMe anANe Neots +
Accordingly, the Criminal Petition is allowed,
Sdi- V. SAVITRI GOWRI
ASSISTANT REGISTRAR
s
TRUE COPY! a
SECTION OFFICER
1. The V Additional Metropolitan Magisirats (for CBI Cases}. Viiayawada.
é The Deputy Superintendent of Police CSI. EO-HE CCID, New Deihi.
3. Gne CC to SRE M VIDYASAGAR Advocate POPUG)
4. One CC to SRE HARINATH N [DEPUTY SOLICITOR GENERAL OF INDHA
TOPUC
". Two CCs to Public Proseouter, High Oourt of Andhra Fradesh[OUT]
§. ne spare copy
_ SSAct .
HIGH COURT
SRK, J
DATED: 21/4 22022
BAIL ORDER
CRLUP.No10242 of 2022
ALLOWED
