AI Structured Summary
Not yet generated for this judgment
Judgment
Dr. Manmadha Rao, J
This petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail in the event of his arrest in Crime No.17 of 2022 of Muvvalavanipalem Police Station, Visakhapatnam.
Heard learned counsel for the petitioner and learned Special Assistant Public Prosecutor for the respondent-State.
Initially, the Police registered the crime under Section 174 Cr.P.C. But later on filing a memo, it was altered to Section 306 I.P.C
Learned Assistant Public Prosecutor opposed the bail stating that the investigation is in progress, so far five witnesses are examined and RFSL report also not received.
Taking into consideration of the fact that the investigation is still pending, this Court is not inclined to grant anticipatory bail to the petitioner. However, considering the submission of the learned counsel for the petitioner, the petitioner is directed to surrender before the Court concerned and seek bail. In case, the petitioner surrenders before the trial Court concerned within fifteen (15) days from the date of receipt of a copy of this order and files any bail application, the trial Court shall dispose of the said application on the same day, according to law.
Accordingly, the Criminal Petition is disposed of.
All pending miscellaneous petitions if any, shall stand closed.