HON’BLE SRI JUSTICE M.SATYANARAYANA MURTHY
CRL.P.No.585 OF 2017
ORDER:
This criminal petition is filed under Section 438 of Cr.P.C to enlarge
the petitioner on bail in the event of his arrest in connection with Crime
No.244 of 2016 of Indrapalem Police Station, Kakinada Rural, East
Godavari District, registered for the offences punishable under Sections
120-B, 201, 203, 213, 217, 218, 221 of IPC and Section 69(A) of the
Income Tax Act read with Section 34 of IPC.
After arguing the matter for some time, learned counsel for the
petitioner requested this Court to permit the petitioner to surrender before
the Magistrate concerned and on such surrender, if any application is filed
for grant of bail, the Magistrate concerned may be directed to decide the
said application on the same day.
In view of the request made by the learned counsel for the
petitioner, without touching the merits of the case, I deem it appropriate
to permit the petitioner to surrender before the Magistrate concerned and
file application to enlarge him on bail after serving notice on other side.
Further learned Magistrate concerned is requested to decide the
application filed by the petitioner on the same day.
With the above observation, this criminal petition is disposed of.
Pending miscellaneous petitions in the petition, if any, shall stand
closed.
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M.SATYANARAYANA MURTHY,J 07.02.2017 kvrm
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