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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
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WEDNESDAY, THE SECOND DAY OF FEBRUARY!
TWO THOUSAND AND TWENTY TWO
:PRESENT: A Rs
THE HONOURABLE SRI JUSTICE D RAMESH ~
IA No. 1 OF 2022
IN
CRLA NO: 51 OF 2022
Between:
1. Gadi Chinababu, S/o Late Ramulu, age 45years, Bailapudi Village , Cheedikada
Mandal, Visakhapatnam District.
2. Muthayya Pavan Thai, W/o Muthayya, age 5Oyears, Puditheru Veedhi,
Mariyamma Koyil Village, Thanjavuru District, Tarnilnadu State.
... Appellant/Accused No.1 & 2
AND
State of Andhra Pradesh, rep. by its Public Prosecutor, High Court at Amaravathi
Through Sub Inspector of Police, Cheedikada Police Station, Visakhapatnam
District.
...Respondent
Petition under Section 389 (1) Cr.P.C praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to enlarge the
appellants on bail by suspending the judgment N.S.C.No. 71 of 2014 on the Court of
Special judge to try offence under N.D.P.S ACT -cum -1* Additional District and
Sessions Judge cum-Metropolitan Sessions Judge, Visakhapatnam, dated 20-01-2022,
Pending disposal of CRLA No. 51 of 2022, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri SATEESH GALLA
Advocate for the Petitioners and.of Public Prosecutor for the Respondent.
The Court made the following
ORDER:
"Heard.
Considering the submissions made by learned counsel for the petitioners, the sentence of imprisonment imposed against the petitioners alone is suspended pending disposal of the criminal appeal case on condition of petitioners surrendering before learned Special Judge to try offences under NDPS Act cum-I Additional District & Sessions Judge-cum Metropolitan Sessions Judge, Visakhapatnam and on such surrender petitioners shall be released on bail on the same day on their executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) each with two sureties each for a likesum each to the satisfaction of the learned Special Judge to try offences under NDPS Act-cum-| Additional District & Sessions Judge-cum-Metropolitan Sessions Judge, Visakhapatnam."
Sd/-K.TATA RAO .
DEPUTY REGISTR ° ITTRUE COPY// Z For ASSISTANT REGISTRAR
To,
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NO
. The Judicial First Class Magistrate, Chodavaram, Visakhapatnam.
The Special Judge to N.D.P.S ACT -cum -1* Additional District and Sessions Judge cum-Metropolitan Sessions Judge, Visakhapatnam. The Superintendent, Central Jail, Visakhapatnam.
. The Station House Officer, Sub Inspector of Police, Cheedikada Police Station,
Visakhapatnam District.
One CC to SRI. SATEESH GALLA Advocate [OPUC]
Two CC's to Public Prosecutor, High Court of AP, Amaravati[OUT] One spare copy
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HIGH COURT
DRJ
DATED:02/02/2022
ORDER
IA.NO.1 OF 2022 IN CRLA.No.51 of 2022
DIRECTION
