M. SAMMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this petition filed under Ss. 437 and 439 Cr.P.C, the petitioner/A.9 seeks regular bail in Crime No.75 of 2017 on the file of Sirvel Police Station, Kurnool District, wherein charge sheet was filed by the police for the offences under Ss. 147, 148, 302 r/w 149 and Sec. 120-B IPC and Sec. 25 (1) (b) of the Arms Act, 1959.

(2.) It appears, the learned Judicial Magistrate of First Class, Allagadda accepted the charge sheet and registered the case as P.R.C.No.29 of 2019 and it is informed that the matter is at the stage of committal.

(3.) It should be noted that earlier, the petitioner/A9 filed Crl.P.No.4949 of 2019 seeking bail. However, at that time, learned Public Prosecutor opposed the bail application inter alia contending that the charge sheet was filed and the matter was at the stage of committal to the Sessions Court, and if at that stage bail was granted to the petitioner and if he did not attend the Court, the committal proceedings may be stalled and the case may be delayed. Having regard, this Court, while dismissing the said criminal petition, vide orders dtd. 27/8/2019 granted liberty to the petitioner to renew his bail application after sessions case is numbered.