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ATLA SUMAN v. THE STATE OF ANDHRA PRADESH
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APHC010493912024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
[3396]
MONDAY, THE SECOND DAY OF DECEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 7901/2024
Between:
Atla Suman and Others ...PETITIONER/ACCUSED(S)
AND
The State Of Andhra Pradesh ...RESPONDENT/COMPLAINANT Counsel for the Petitioner/accused(S):
1. HARINATH REDDY SOMA
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR
The Court made the following Order:
The Criminal Petition, under Section 482 of BNSS, is filed on behalf of the petitioners herein/A2 to A5 to grant anticipatory bail in connection with Crime No.76 of 2024 of Chittamuru Police Station, registered for the offences punishable under Sections 61(2), 109, 118(1) read with 5 of BNS.
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2. Heard Sri Harinath Reddy Soma, learned counsel for the petitioners and the learned Assistant Public Prosecutor representing the respondent/State.
3. Perused the record.
4. Learned counsel for the petitioners would submit that A1 was granted anticipatory bail by the trial Court on medical grounds. Except omnibus allegations, there are no specific allegations made against the petitioners herein. No wound certificate is there to support the version of the victim that they suffered injuries. Learned counsel for the petitioners further would submit that most of the investigation might have been completed by this time and prays for grant of anticipatory bail to the petitioners.
5. On the other hand, learned Assistant Public Prosecutor vehemently opposed the grant of bail to the petitioner and submit that investigation is not completed and it is at crucial stage to receive the wound certificate of the victim. It is a case of criminal assault on victim in the hands of the accused.
6. In the light of the nature and gravity of the incident, it is a case that A2 to A5 attacked the victim and victim suffered injuries in the hands of the accused. Moreover, investigation is not completed and it
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is at crucial stage, this Court is of the opinion that it is not a fit case for granting anticipatory bail to the petitioners.
7. Accordingly, the Criminal Petition is dismissed. Consequently, miscellaneous applications pending, if any, shall stand closed.
________________________________
VENKATA JYOTHIRMAI PRATAPA,J
Date: 02-12-2024
ASR
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THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI
PRATAPA
CRIMINAL PETITION No.7901 of 2024
DATE:02.12.2024
ASR
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