NALLABOTHULA BALAJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are the A.3 and A.4 among 5 or more in Cr.No.61 of 2015 of Darsi Police Station, Prakasham district of the alleged occurrence at about 2.45hours of 17/4/2015 registered for the offences punishable u/sec.395 and 397 IPC. The petitioners were undisputedly granted concession of bail on 7/6/2016 in Crl.M.P.No.374 of 2016 and were enlarged on bail along with A.5. Subsequently for their failure to attend the Court, NBW was issued on 31/7/2017 and later they were arrested on execution of NBW on 25/10/2017, while the case was taken cognizance for the offences supra from the police final report pending as PRC No.7 of 2016, by hampering the progress of committal proceedings.

(2.) In fact, the bail order was not cancelled either u/sec.439(2) or u/sec.437(5) for their failure and even issuance of NBW and execution even does not amount to cancellation of bail but bail once granted it enures till end of trial.

(3.) The law is very clear from several expressions of this Court including one in Dasari Satyanarayana Vs. State of Andhra Pradesh . Thus the remedy available to the petitioners is to furnish fresh solvencies from payment of penalty from the earlier bond for the default committed with the same. Instead of doing so, they maintained a fresh bail application in Crl.M.P.No.155 of 2018 that was ended in dismissal by the order of the VI Addl. District and Sessions Judge, Markapuram, dt.1/3/2018, saying that they earlier failed to attend pursuant to the bail order and the NBW executed and taken to custody, thereby they are not entitled to the concession of bail.