SOMALA NAGU @CHEPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. .437 and 439 of the Code of Criminal Procedure, 1973 to enlarge the petitioner on bail in Crime No.468 of 2019 of I Town Police Station, Rajamahendravaram, East Godavari District, registered for the offence punishable under Sec. .399 of I.P.C.

(2.) The petitioner is shown as Accused No.4 in the above Crime number. It is submitted by the learned counsel for the petitioner as well as the learned Assistant Public Prosecutor that the entire investigation has been completed and charge sheet also has been filed in this case. The petitioner was arrested on 7/10/2019 and since then he has been in judicial custody. In that view of the matter, this court is inclined to enlarge the petitioner on bail with certain conditions.

(3.) Accordingly, the Criminal Petition is allowed. The petitioner is ordered to be released on bail on his executing a personal bond for Rs.25,000.00 (Rupees twenty five thousand only) with two(2) sureties for a like sum each to the satisfaction of the learned II Additional Judicial Magistrate of First Class, Rajamahendravaram, East Godavari District. After his release, the petitioner is directed to report before the Station House Officer of I Town Police Station, Rajamahendravaram on every Monday and Thursday between 10-00 A.M. and 1-00 P.M. until further orders.