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Judgment
K Sreenivasa Reddy, J
This Criminal Petition, under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioner/A4, seeking anticipatory bail, in connection with Crime No.333 of 2024 of II Town Police Station, Proddatur, YSR Kadapa district, registered against the petitioner herein and others for the offences punishable under Sections 318(4), 308(5) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023.
Today, when the matter came up for hearing, it is represented by the learned counsel for the petitioner that this Court, vide Order dated 05.02.2025 in Criminal Petition No.598 of 2025, granted anticipatory bail to A.1 and A.2 in the aforesaid crime, and the case of the petitioner/A.4 also stands on the same footing as that of the said accused, and hence, prayed to consider the request of the petitioner for grant of anticipatory bail. The learned Assistant Public Prosecutor too concurred with the said submission.
In view of the same, for the reasons recorded by this Court in the Order dated 05.02.2025 in Criminal Petition No.598 of 2025, this Court is inclined to grant anticipatory bail to the petitioner/A4 on the following conditions.
i) In the event of arrest of the petitioner herein/A4 in the above crime, he shall be enlarged on bail on his executing a personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like sum each to the satisfaction of the concerned Arresting Officer.
ii) Petitioner shall make himself available for interrogation by a police officer as and when required, and he shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.
iii) Petitioner shall appear before the Station House Officer concerned once in a week i.e., on every Saturday between 10.00 AM and 02.00 PM till filing of charge sheet.
Accordingly, the Criminal Petition is allowed.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Criminal Petition shall stand closed.