P.NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner herein is arrayed as accused No.9 in Crime No.111 of 2022 of Chittoor I town police station for offences punishable under sec. 5 read with sec. 8 and 10 of the Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997 (Public examinations Act') along with Ss. 408, 409, 209, 120-B IPC and Sec. 65 of the Information Technology Act.

(2.) The petitioner was arrested on 10/9/2022 and produced before the learned Magistrate on 11/9/2022. The learned Magistrate, after considering the facts and circumstances of the case, recorded that she was not satisfied with the grounds mentioned for arrest of the petitioner in the remand report and directed release of the petitioner on execution of a personal bond for Rs.1,00,000.00 with two sureties, for a like sum each, to ensure his appearance before the Court as and when required.

(3.) Aggrieved by the said order, the State had filed a revision petition, under Sec. 397 Cr.P.C., bearing C.R.P.No.14 of 2022 before the IX Additional District and Sessions Judge, Chittoor. The revisional Court, by order dtd. 31/10/2022, had set aside the order of the Magistrate dtd. 11/5/2022 and directed the petitioner to surrender before the IV Additional Judicial Magistrate of First Class, Chittoor, on or before 30/11/2022, with a further direction to the Magistrate to remand the petitioner to judicial custody for the offences mentioned above. Aggrieved by the said order, the petitioner has approached this Court under Sec. 482 Cr.P.C.