Kappira Srinivasulu vs The State Of Andhra Pradesh
2024 Latest Caselaw 597 AP

Andhra Pradesh High Court - Amravati

Kappira Srinivasulu vs The State Of Andhra Pradesh on 12 January, 2024

IN THE ak COURT oF ANDHRA PRADESH AT AMARAVA'
FRIDAY THE TWELFTH BAY wr JANUARY
TVD THOUSAND AND TWENTY FOUR
SPRESENT:
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO --
CRISUNAL PETITION NO: S887 OF £023
Baiweart
Kaonira Sdnivasulu, Sfo Subbaiah, Age about 60 years, Dco Bussiness,
Rio O.No. 71/178, Magavar Street, Santapsta, Nellore
Petitioner Accused
AND
The State of Andhra Pradesh, Rep., The Public Prosecutor, High Court of
Andhra Pradesh Amaravath- AP.
RaspondentiCompiainant

Fetition under Section 438 of CrP.G, praying that in the circumstances
stated in the memorandum of grounds fled in support of the Criminal Petition,
the High Court may be pleased to enlarge the Peltioner on Gail, in the event
of his arrest, perxiing Cr. No. 2069 of 2022 On the fle of the Santhapet Police
Station, SPSR Nedore District

The petition coming on for hearing, upon perusing the Felilon
and the mernorandurn of grounds filed In support thereof and upon heanng
the arguments of SRI RAM BABU DEVAVARAPU Advocate for the Petitioner,
PURLIO PROSECUTOR for the Respondent, the Court made the follawing

QRDER
"The matter stands posted for Orders.
ihave perused the material available on record.

Learned counsel for the Petitioner contends that the attribution
made against the Petitioner that he committed the offence under section
485A of IPC which is punishable upto a maximnun period of saven years
which will came under the ambit of Arnesh Kumar Judgment, but fo get
over the same, the offence under section 307 has bsen added and in
fact, there is not sven a scratch on the person of complainant.

To consider the submissions made, this Court is of view that the
direction shall be given to the Respondent-Siate to produce the medical
record? wound certificate and the CD fle containing the caples of the
statement of witnesses.

Past on 24.07.2024 for further hearing



in the meantime, Respondent-Siste is directed Rot fo take
coercive sfeps against the Pas oner."

Sdi- UW. SRE DENI
ASSISTANT Y REG! STRAS

PYRUE COPY

Foi SECTION OFFICER

Fa,

1. The Station House officer, Santhapet Potice Slatian, SPSR Nellore
District

é. One OC to SRE RAM BABU DEVAVARAPU Adve cate [GI PUG}

3. Two OCs fo PUBLIC : PROSECUTOR, High Court of APROLITT

4. One spare copy


SIGH COURT

TRE, J

DATED TOV 20248

POST ON 24.01.2024 FOR FURTHER HEARING -

ORDER

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