Andhra Pradesh High Court - Amravati
Sonu Sharma vs Pr 'Eve on 2 January, 2026
| P3521)
IN THE HIGH GOURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE SECOND DAY ©
TWO THOUSAND AND
JBRESENT:
F JANUARY
TWENTY SDC
CRIMINAL PETITION NO: 13324 OF 2025
Sotween:
1. Sonu Sharma, Sfo. Raghuvir Prasad, aged about 27 years, RYo. Bamor
Shela Vilage, Siron] Tehsil Vidisha District, Madhya P
Pd
Menu Sharma, S/o. Kallcharan Sharma, aged about 22 yea
MUNG. SS, Siipath Vile
ge oh
re!
ge, Ghhapra Fosiisagarh Tehsil, Ashok Nag
District, Madhya Pradesh Sia
Petitioners/Accused No.1,2
AND
The State of Andhra Pradesh, Rep by ite Public Prosecutor, High Court
of Andhra Pradesh.
Respondent
oF BNSS (ld Sections 437 & 439 of
rourstances stated in the
Petition under Sections 480 & 483
CrPlG}, praying that in the affidavit fled in
support of the Criminal Petition, the Ki igh Gourl may be pleased to enlarge the
Patitioners/Accused No.1, 2 on ball
pending disposal of Cnme No, 4548/2035
of Visakhapainam Railway P.S., Visa
Waa
Khapainan,
The petition coming on for hearing, upon
rounds {
"3
perusing the Petition and the
Hed in support thereof
BOOSARA VON PRAVEEN KUMAR.
PUBLIC PROSECUTOR
Advocate for the Petition
SPS ana oh
x " RY ~ - < " " SB Log ane o~ Nn + * . ond '
APHCOLOTIN GN 2085 .
34 IN THE HIGH COURT OF ANDHRA PRADESH
ae AT AMARAVATI se
ae : (Special Original Jurisdiction)
sath,
bewarh
* eo meee en NS PNVAYW SAE AKIPIAS y
PAR SECON! J DAY OF JANUAR
"PRE ERA KEEN A POMS Are are ek es
THE HONOURABLE OR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: (8324isqes
Setween:
Sonu Sharma and Others PETITIONER SACCUS SEEN S}
werent!
rhe State OF Ancihra Pradesh RESPONDEN TICOMPL AINANT
Counsel for the Petitionerface used (Sh
OSARA VN PRAVEEN KUMAR
Counsel for the Respondaent/complainant:
PUBLIC PROSECUTOR
The Gourf made the following
ORDER:
PO ceetereneetetentes Lae P " " ~ a my LOY Sy ne eto ry NEM TN os by ofiaratya Nagaik Suraksha Sanhiia, 2993 Any mrevily 'the BNSS') seeking ts 'A y 2 ? "St i, . : me 7 saith " N fiesay Gemneie Fimo beh Sesto ees Mya dind ad ot
- "ly SIAN * oy we Sexy ae $b, . SAS ee ee . ad Lobe, " Aes 4090c ¢ 5 + PMR MVS Drugs and Psychotropic Substances Aci, 1985 or orevity 'the NOPS Act}
2. Heard the learned courise! for fhe petiiioners and the learned Assistant Public Frosecitar. Perused the recard
3. The allegation against the pellioners/accused Nos.{ and & is that they were found HY possession and transsortation of 14.4 kas of gania and they ; oF 3 . ¥ were spol arrested on 15.72. 2025. The seized contraband is not corumercial quartily. He has been in judicial custody for the past 17 days. The petitioners is permanent resident of Madhya Pradesh State. They have gof fixed abode. SO far, six winesses have bean exarnined, all of therm are material and official witnesses. Therefore, the possibility of the peliioners threatening the official witnesses, tampering wih evidence, or hampering the investigation may not afiee. No petiion seeking for custodial interrogation was fled by the police over. There are no adverse criminal adverse antecedents against the petitioners. WY certain condilions are imposed, there is no likelihood of their absconding or evading the proness of law.
4. Gansidering the facts and circumstances of the case, the nature and qravily of allegations levelled against the Peliinners/Accused Nos.1 and 2, .
this Court is inclined fo enlarge the Petitinoners/Accused Nos.1 and 2 on bal Met 5 in the resull, ihe Cnrninal Petition is allowed with the following stringent COPICHONES | pe RS rs Se ts Spe he a ZF ih oe er Tyee wy yrs, Seve 6 hfe $s oo mm 4 esos "es, 3 ear aS Eat a! cd wt a w LAF "4 types C4 % eg oe, bere ned " : age fF FS me wp Fs oe ce wo 1 am names Seve sees taeet my ve at ty 43) We 1% Pes 04 o : fe rae) a ate ke as aeoee Pad ateoe xe Be £5 .t 4 Oe GE t 3 S¥) seen we yee Le panee woop i ee Say eit Reet ha tS see Sapo eee vee rrr ene £% to pant i bo ive a ry ee ate in 1 pee os ws a Gs Sen. 6 Ae é" ta ae Mone fo] it ss ONE "iy, Sa ond ay ass " . os fet @ sree iO ae ; ie bee gee ™ an a oe See ee sapses pe / ies ot chord on wen, vee ers ' a oe ee "4 oor we @B gS tA os or a4 it re vor, ' ee in S53 : o57 ' Lat oo ole ve ; Cy £5 re i a vores eee 4 vs pr 'eve. SS ca ae & = Ook Jb 3 ae a, eGR oan Ue ats pesead aS A ig ae a on te % ae rae a3 ee inn bs seee a ben % eee - ed tak ad 05% i peer, ye is £% 44 Hy a ne n, 4 . a 83 ern ie af ' ee. senor geen F834 ae: s Pisad CE sed . took. ou we rae byed a ft % preees * ge hee. 7 a Mod poe ntewe igs ae hed " wi OEE a eee 7 igen ge oe yy hs BS bos yn xe -ay . . Poa % itt on, om fo, ss ao bord iy a Aece wt Moe ee. gee ra ped wet Fe pote, C3 Seon, ee ret eee Ke ¢ " " £n eae % b., one f
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cB S oe ie Sank £ fodon naie TO, 5 SF , O34 > they claim that they cdo not have a passport, they shal! submit an aticavil fo that effect to the investigating Officer, FTRUE COPY! For J The Vi Additional Judici al. Magis strate of | Class for Rallways-ounm-\l Additional Ciwl Judge Court, Visakhapatnam, Visakhapatnam Cetrict, The Superintendent, Central Jail, Visakhapatnam, Visakhapainam Cistnict.
The Station House Officer, Visakhanainam Railway P.o., Visakhapatnam One CC to SRL SOOSARA VN PRAVEEN RUMAR Advocate Two (08 to Public Prosecutor, High Cour of AP [OUT! $ One spare copy HIGH GOURT DATED OAM O28 » SAL ORDER Sees SS aS GREP No. T3326 of 2085 a tei ty te, OAT iy, en fe re te
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