GALI JANARDHAN REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Present application has been preferred by the applicant - original accused for an appropriate order of modification of condition No.(c) of the order dtd. 28/1/2015 passed by this Court in Special Leave Petition (Cri.) No.7053/2013 to the extent permitting the applicant to enter, stay and function in the Districts of Bellary in Karnataka and District of Ananthapuram and Cuddapah in Andhra Pradesh.

(2.) The applicant herein is the accused in RC 17(A)/2009- CBI-HYD dtd. 7/12/2009 as amended on 5/9/2011, for the offences under Ss. 120(B), 420, 379, 409, 468, 411, 427 and 447 of the Indian Penal Code, 1860, sec. 2 of the Indian Forest Act, 1927, Rule 21 read with Rules 4(1), 4(1)(A) and 23 of the Mines and Minerals (Development and Regulation) Act, 1957. That, the applicant - accused was arrested by the CBI on 5/9/2011. Prior to coming to this Court, the applicant - accused approached the learned trial Court as well as the High Court for the grant of regular bail on number of occasions. The said request of the applicant - accused was rejected inter alia on the ground that grant of bail to the applicant - accused may impede fair and uninfluenced investigation. That, when the applicant - accused lastly approached the High Court in the year 2013 by way of filing Criminal Petition No.3632/2013, vide judgment and order dtd. 20/6/2013 , considering the gravity of the allegations leveled against the applicant - accused, his influential status and the CBI indicated a reasonable apprehension that the accused is likely to influence the investigation if enlarged on bail, the High Court rejected the bail application. The applicant approached this Court by way of Special Leave Petition (Cri.) No.7053/2013. By an order dtd. 20/1/2015, the order which is sought to be now modified, this Court had released the applicant on bail subject to following conditions:

(3.) Present application has been preferred by the applicant - accused to modify and/or delete condition No.(c) reproduced hereinabove and thereby permit him to enter, stay and function in the Districts of Ballery in Karnataka and District of Ananthapuram and Cuddapah in Andhra Pradesh.