VENTRAPATI MAHESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant criminal appeal has been filed by the Appellant/Accused No.5 seeking to set aside the Order dtd. 2/5/2025 passed in Crl.M.P.No.348 of 2025 in SCSTSC No.104 of 2017 on the file of the Court of the Special Judge for trial of cases under SCs & STs (PoA) Act-cum-X Additional District & Sessions Judge, Rajamahendravaram and to release him on bail.

(2.) Sri Duggirala Subash, learned counsel for the Appellant would submit that in view of the non-appearance of the Appellant on 6/2/2025 in view of his ill-health, before the trial Court, NBW was issued against him and on execution of PT warrant he was produced before the Special Court on 20/3/2025 and on that he was remanded to judicial custody. Learned counsel would further submit that charge sheet is filed in this case long back. It is submitted that, as on the date of issuance of NBW, the Appellant was in Central Prison, as such, he could not appear before the Special Court. Learned counsel would submit that the matter is coming up for trial before the Special Court and the Appellant is ready to furnish sureties to the satisfaction of the Court.

(3.) Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor would submit that the Appellant also involved in several other crimes among which, there are three NDPS cases. Learned Assistant Public Prosecutor would further submit that the Appellant has criminal antecedents and there are no tenable grounds to grant bail to him and seeks for dismissal of the appeal.