POTUNURU NARAYANAMMA Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal petition is filed by the petitioner under Section 482 of the Criminal Procedure Code seeking to direct the learned Judge First Class Magistrate Gajapathinagaram, Vizianagaram District to accept the sureties for releasing the petitioner on bail irrespective of status mentioned in the cause title in Crl.M.P. No. 151 of 2009 on the file of the learned District and Sessions Judge-cum-Special Court for SC and ST (POA) Act, Vizianagaram (herein after referred to as 'the Special Judge' for the sake of convenience).

(2.) The petitioner herein is the accused No. 2 in P.R.C.No.7 of 2009. The defacto complainant in her complaint described the petitioner as follows:

(3.) The petitioner filed Crl.M.P.No. 151 of 2009 seeking bail. She has mentioned her particulars as follows: Potnooru Narayanamma W/o Samba Murthy, 36 years, Hindu, house wife R/o Gajapathi Nagaram. The learned Special Judge granted bail to the petitioner and other accused on condition of the petitioners executing bonds for Rs. 10,000/- (Rupees ten thousand only) each with two sureties for like sum to the satisfaction of the Judicial Magistrate of I Class, Gajapathinagaram.