Andhra Pradesh High Court - Amravati
Rameswaram Village vs The Petitioner/Acci^Ed No.2 Shall ... on 7 January, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
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WEDNESDAY, THE SEVENTH DAY OF JANUARY, j-
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.PRESENT:
ME HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: 13491 OF 2025
Between:
Varasala Ajay Kumar, S/o Chittibabu, Aged 19 Years, Near Badava I
Rameswaram Village, Pedapi/tii Mandal, East Godavari District.
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...Petitioner/Accused A-2
AND
The State of Andhra Pradesh, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh at Amaravati
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... Respondent/Complainant
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' Petition under Section 480 & 483 of BNSS, is filed praying that in the
circumstances stated in the grounds filed in support of the Criminal Petition 1
the High Court may be pleased to release the petitioner on bail in
Cr.No. 186/2025 Pedapudi Polide Station.
The petition coming on for hearing, upon perusing the Petition and the
grounds filed in support thereof and upon hearing the arguments of
Sri Jeshtadi Sunil Kumar, Advocate for the Petitioner and of Public Prosecutor
for Respondent, the Court made the following
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2
Dr.YLR.J
CrI..PNo. 13491 of 2025
Dated 07.01.2026
The Court made the following:;)!
ORDER:
The Criminal Petition has been filed under Sections 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.2 on bail in Crime No. 186 of 2025 of Pedapudi Police Station, Kakinada District, registered against the Petitioner/Accused No.2 herein for the offences punishable under Sections 8(c) read with 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').
2. Heard the learned counsel for the Petitioner and the learned Assistant Public Prosecutor. Perused the record.
3. As seen from the record, the allegation against the petitioner/Accused No.2 is that he was allegedly found in possession and transportation of 3.250 kgs of ganja, which is not a commercial quantity. The petitioner was arrested on 18.12.2025. He has been in judicial custody for the past 20 days. So far, seven witnesses have been examined. They are all material and official witnesses. The chance of the petitioner threatening the witnesses and tampering with the evidence or hampering the investigation may not arise.
4. The petitioner is at an impressionable age of 19 years. There are no similar criminal adverse antecedents reported against the petitioner. The petitioner is a permanent resideht of Rameswaram Village, Pedapudi Mandal, East Godavari District. He has got fixed abode. If he is enlarged on bail with 3 Dr.YLR.J CrI.R No. 13491 of 2025 Dated 07.01.2026 some stringent conditions, mey not evade the process of law.
5. Considering the facts and circumstances of the case, the nature and gravity of the allegations levelled against the Petitioner/Accus ed No.2, this Court is inclined to enlarge the Petitioner/Accused No.2 on bail with some stringent conditions.
6. In the result, the Criminal Petition is allowed with the following stringent conditions;
i.The Petitioner/Accused No.2 shall be enlarged on bail subject to his executing a bond for a sum of Rs.10,000/- I (Rupees Ten Thousand only) with two sureties for the like sum each to the satisfaction of the learned Principal \ \ Junior Civil Judge-Cum-Judicial First Class Magistrate, Kakinada.
ii. The Petitioner/Accused No.2 shall appear before the Station House Officer concerned, on every Saturday in between 10:00 am and 05:00 pm, till filing of the charge sheet.
iii. The Petitioner/Accused No.2 shall not leave the limits of the State of Andhra Pradesh without prior permission from the Station House Officer concerned. iv. The Petitioner/Accused No.2 shall not commit or indulge in commission of any offence in future. 4
DrYLR.J Cn.RNo.13491 of 2025 Dated 07.01.2026 V. The Petitioner/Acci^ed No.2 shall cooperate with the investigating officer in further investigation of the case and shall make himself available for interrogation by the investigating officer as and when required. vi. The Petitioner/Accused No.2 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/her from disclosing such facts to the Court.
SD/-B.CH1TTI JOSEPH
DEPUTY^EGISTRAR
//TRUE COPY// OFFICER
SECT
--. To
1. The Court of the Principal Civil Judge (Junior Division) cum J.F.C. Magistrate, Kakinada.
2. The Superintendent, Central Prison, Rajahmundry.
3. The Station House Officer, Pedapudi Police Station, Kakinada District. 4 One CC to Sri Jeshtadi Sunil Kumar, Advocate [OPUC]
5. Two CCs to Public Prosecutor, High Court of AP, Amaravati. [OUT]
6. One spare copy.
PSD if
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HIGH COURT
DR.YLR.J
DATE:07/01/2026
BAIL ORDER
CRLP.No.13491 of 2025
ALLOWED