KURRA DASARATHA RAMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition filed by A-1, A-6 and A-13 (three of the thirteen accused) in Crime No. 35/91 of Bapatla Taluk Police Station for alleged offences punishable under Ss. 120B, 44B, 147, 148, 302 read with 149 of the Indian Penal Code, seeking enlargement on bail pending enquiry and trial, has gravitated from a learned single Judge to a Division Bench and eventually to this Full Bench, the question for resolution being :

(2.) The Division Bench expressed the view that production of the accused before the Magistrate for seeking extension of remand is an indispensable requirement of natural justice and fair play and after referring to certain decisions of the Supreme Court (2 to 7), Madras High Court (8 to 10) and also a Full Bench decision of the Patna High Court, Ramprasad v. State of Bihar, AIR 1988 Pat 199 : (1987 Cri LJ 1489) concluded :

(3.) Another learned single Judge of this Court in Mohammed Taher v. State of A.P., (1990) 2 ALT 611 after reviewing the case law under Section 167, Cr.P.C., laid down ................................. ................ Raj Narain v. Supdt., Central Jail, AIR 1971 SC 178 : (1971 Cri LJ 244); Gaurishankar v. State of Bihar, AIR 1972 SC 711 : (1972 Cri LJ 505); S. K. Dey v. Officer-in-Charge Sakachi P.S., AIR 1974 SC 871 : (1974 Cri LJ 740); Natabar Parida v. State of Orissa, AIR 1975 SC 1465 : (1975 Cri LJ 1212); Raghubirsingh v. State of Bihar, AIR 1987 SC 149 : (1987 Cri LJ 157); Hussainara Khatoon v. State of Bihar, AIR 1979 SC 1377 : (1979 Cri LJ 1052); Elumalai v. State of T.N., 1983 Mad LW (Crl) 121; G. K. Moopanar v. State of T.N., 1990 Mad LW (Crl) 113 : (1990 Cri LJ 2685); Venkata Subramanyam v. State of T.N., 1984 LW Notes (Crl) p. 211. the following three propositions :