Andhra Pradesh High Court - Amravati
Daggu Chinna Abbaiah vs The State Of Andhra Pradesh on 19 February, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
WEDNESDAY, THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FIVE
'PRESENT:
THE HONOURASLE SRI JUSTICE K SREENIVASA REDDY
RIMINAL PETITION NO: 1493 OF 2025
Benween:
Daggu Chinna Abbaiah, S/o. Adeiah, Aged about 73 years, Oce: Coal,
Rilo. Door No. 1-7, Anneboinapalle Vilage, Lingasamudram Mandal, SFSR
Nellore District,
. Petitioner!
s* Accused
AND
The State of Andhra Pradesh, Rep. by iis Public Prosecutor, High Court of
Andhra Pradesh, Ariaravall
. Respondent
Petition under Section 480 & 483 of BNSS, 2022 is filed praying that
in the circumstances stated in memorandum of grounds of Criminal
Petition, the High Court may be pleased fo grant him Regular Bail in
cammection with Crime No. 146 of 2024, of Kavall I Town Police Statio
SPSR Nellore District,
The petition coming on for hearing, upan perusing the Petition and
the memorandum of grounds of criminal petition and upon hearing the
arguments of Sri Kishore Rusnar Katarl, Advocate for the Petitioner and
Public Prosecutor for the Raspondent:
APHOGIOGESH IAS
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVAT! P3327)
{Special Original Jurisdiction}
WEDNESDAY, THE NINETEENTH DAY OF FEBRUARY
WO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO; 1489/2025
Behween:
Gagau Chinna Abbaiah PETTTIONER/ACCUSED
AND
The Slate GY Andhra Pradesh . RESPONDENT/COMPLAINANT
Gounsel for the Petitionerfaccused:
TKEISHORE ROMAR KATARI
Counsel for the Respancdent/complainant
TPUBLIC PROSECUTOR
The Court made the following Order:
4. The Criminal Petition, under Sections 480 ancl 485 of the
Sharatlya Nagarik Suraksha Sanhita, 2023, js fled on behalf of the |
petlioneractused No.5 seeking regular ball in Crime No. 148 of
"3
a
2024 of Kavall i Town Police Station, SPSR Nellore District,
2. A case has Deen registered against the petitioner herein and
others for the offences punishable under Sections 8{c) read with
Stents
inane
Meee
ZO(BHINC) of the Narcotic Drugs and Psychotropic Substgnces Act
FOSRCUTON is that on 20.12.2024. On
Fecalving credible information about egal POSSESSION and sais of
Gana in thes Forest arag. opposite to VSU PO Center Peddapavani
Road of Kayati Town, inspector of Police secured the presence of
Mediators anc feached the scene. At that time. on HOlicing Police
ScCCUSed Persons atlempted to Sscane. Police Caught fhe accused
BSFSOns and seized 1.19 Kgs of Ganja from their POSSESSION Under
& Cover of mediators report,
&, Heard,
S.A perusal of he material on MSCOrd goes fo show that the
petifioner/accused No 5 WS arrested on 20.12.2024 ang Sent to
judicial remand. Since: then, he is in judicial remand, The quantity of
contraband that has been Hlegedly seized from the POSSession of
ihe pelifioner hergin WS 1.18 Kgs which ig Bot commercial quariiihy,
&. Learned Agsistany Public Prosecutor SuUMIIs that Major part
of the investigation is Compietec exceat Aling of the cHarge-sheer
?. In Wew of the aforesaid facts and crcumstances, this Court is
inclined to SFant Bail to the bettoner/accused Nos herein, on the
following conditions.
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HIGH COURT
RK
DATED: 1 B92/2028
ORDER
CRLP.No.1493 of 2028
A z ALLOWED nee wy 4 ooo", bedeore ddeed. tet, 4, tbh