Dola Lazer vs The State Of Andhra Pradesh
2022 Latest Caselaw 2494 AP

            THE HON'BLE Dr. JUSTICE K. MANMADHA RAO

                  CRIMINAL PETITION NO. 3546 OF 2022

ORDER:-

      This petition is filed under Section 438 of the Code of

Criminal Procedure, 1973 (for short "Cr.P.C.") seeking to enlarge

the Petitioners on bail in the event of their arrest in Cr.No.109 of

2022 on the file of Dharmajigudem Police Station, West Godavari

District.


2.    Learned Assistant Public Prosecutor opposed and argued

that there is judgment of the Hon'ble Supreme Court that on

apprehension of arrest of the accused only they have to seek bail

and that fact is not mentioned in this petition by the petitioners.


3.    The crime was registered on 10.4.2022 and the petitioners

approached this Court for granting Anticipatory Bail under Section

438 of the Code of Criminal Procedure.


4.    In      view of the above circumstances, the petitioners are

directed     to     surrender   before   the   Station   House   Officer,

Dharmajigudem Police Station of West Godavari District, within a

period of fifteen days from the date of receipt of the order. On such

surrender, the petitioners shall be released on bail on their

executing a self bond for Rs.25,000/- (Rupees Twenty Five

Thousands only) each with two sureties each for a like sum each

to the satisfaction of the said Station House Officer. Further, on

such release, the petitioners shall abide by the conditions

mentioned under Section 438(2) Cr.P.C., as under:
                                  2

     (i)     the petitioners shall make   themselves available
     for interrogation by a Police Officer as and when
     required;

     (ii)    the petitioners shall not, directly or indirectly,
     make any inducement, threat or promise to any person
     acquainted with the facts of the case so as to dissuade
     him from disclosing such facts to the Court or to any
     Police Officer.

5.   Accordingly, the Criminal Petition is disposed of.




                                __________________________________
                                Dr. JUSTICE K. MANMADHA RAO
26.05.2022

PA.

THE HON'BLE Dr.JUSTICE K. MANMADHA RAO

CRIMINAL PETITION NO. 3546 OF 2022

Date: 26.05.2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:CRL.P.No.3546 of 2022

PROCEEDING SHEET

SL.

NO. DATE ORDER OFFIC E NOTE

01. 26.05.2022 Dr.KMR, J

Criminal Petition is allowed. (VSO)

__________ Dr.KMR, J

PA.

SL.

NO. DATE ORDER OFFIC E NOTE