Andhra Pradesh High Court - Amravati
Between vs And on 8 August, 2024
IN THE HIGH COURT oF ANDHRA PRADESH AT AMARAY ,
THURSDAY, THE E1G HTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE JUSTICE DRY RK KRUPA SAGAR
CRIMINAL PETITION NO: S044 OF 2024
Between:
i. Samson Ghinnadorai, So Chinnadoral, Aged about §2 yéars, Orr:
business, Rio ¢t Mat Ne o.407, Prakasam Towers, Ongole, Prakasamny
District,
4. Nirupa Samson, Vio Sarisan Aged about 40 years, Orc: housewife
Rio Fiat No.40t, Santha Pela, Prakasma Towers, Ongole, Prakasa
District,
PetitionerAccused-129
AND
The State of Andhra Pradesh, Rep. . BY Hs Public Prasecutor, High
Court of AP ag Amaravathi,
RespondentiComplainant
Pelifion under Section 438 of Cr Pic, Sraying that in the oYcurnistances
sisted in the affidavit qj lec In support of the Criminal Petition, the Hi igh Coe
May be pleased to seni age the petitioners on bail in CrNog8 of 2084 of
Qngale H Town Pollos Station,
The petition cOomNgG on for Hearing, upon Perusing the Petition and the
grounds fled in Support thersof and Upon Hearing the argumayis of Sri Harish
Numar.T, Advocate for the Pets Yioners and of PUBLIC PROSECUTOR for the
Respondent and the Court made the following:
WAM
IN THE RESH COURT OF ANDHRA
PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
DAY THE ENSHTH DAY OF ALIGUST
3 THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE JUSTICE DR V RK KRUPA SAGAR
CRINUNAL PETITION NO: Sddagspoed
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Between:
Samson Chinnadaral and Offers » PETITIONER/ACCUSEINS)
The State OF Andhra Pradesh .. RESPONDENT/COMPLAINANT
Counsel for the Petitioner/accused($):
THARISH KUMAR T
Counsel for the Msbondenticomplainant:
TRUBLIC PROSECUTOR
The Court made the following ORDER:
Mus Criminal Petition, under Section 498 of CrP ., Sew
Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023) has
bean fled on behalf of the
anicipatory ball in connection with Crime No.OS of 2094 af
Ongole ff Town Police Station, Prakasam District, registered for
the ofennes ounishable under Sections 420 and 408 [Pr
2. Heard Si Harish Kumar.T. learned counsel for the
$243 sap oepeyed to Poy Ry by : o~ at . £ Syn
peulioner and the learned Assistant Public Prosecutor for the
To,
3. Perused the record. On 28.06.2024 Grime Nooo of 2024
of Gmoole Uo Town Police Station, Prakasam Disirich was
registered for the offences punishable under Sections 420, 406
(PC, The petitioners along with others allaged to have commited
those offences prior to 28.05.2024. Having heard 6 oth sides, fis
seen that all the offences are punishable with imprisonment of
gaven years and jess than Seven years. ik is, in these
eircumetances, investigating Police are cirented t comply wilh
Section 41-4 CrP.C and all the directions given by the Hon'bie
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Supreme Court in the judgment in Arnesh
Bihar and other related rulings.
g. With these observations, the Criminal Patition is dispose
oF,
Mliscallaneous oetilions, FF any pending, in the Criminal
Patifion, shall stand clused.
HTRUE COPY!
_ SECTION OFFICER
4 if Additional Junior Civil Juage at Ongoile.
> The Station House Officer, &
io SRE HARISH KUMART Advocate [(OPUC)
in Public Prosecutor, High Court of AP TOUT!
Ongole U Town Police Station
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