Vanaparthi Bapiraju, vs The State Of Andhra Pradesh, on 3 July, 2025

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Andhra Pradesh High Court - Amravati

Vanaparthi Bapiraju, vs The State Of Andhra Pradesh, on 3 July, 2025

Bench: K Sreenivasa Reddy

APHC010292972025

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                     [3327]
                          (Special Original Jurisdiction)

                   THURSDAY, THE THIRD DAY OF JULY
                    TWO THOUSAND AND TWENTY FIVE

                        PRESENT
      THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

                    CRIMINAL PETITION NO: 6004/2025
Between:
  1. VANAPARTHI BAPIRAJU,, S/O. CHANTIBABU, A/32 YEARS,
     C/PERIKI, P AGRAHARAM VILLAGE,THONDANGI M, KAKINADA
     DISTRICT, N/R PATA VOORU, MALLEPALLI V, GANDEPALLI M,
     KAKINADA DISTRICT
  2. T RAGHU,, S/O THIRUSELVAM, A/32, C/DEVAR, NAKKEERAN
     STREET, MOGAPPAIR EAST          TIRUVALLUR DISTRICT,
     TAMILNADU STATE
                                  ...PETITIONER/ACCUSED(S)

                                  AND
   1. THE STATE OF ANDHRA PRADESH, through the Station House
      Officer, Jaggampeta PS, East Godavari District, Represented by
      Public Prosecutor, High court of Andhra Pradesh
                                       ...RESPONDENT/COMPLAINANT

     Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS
praying that in the circumstances stated in the Memorandum of Grounds
of Criminal Petition, the High Court may be pleased to grant them bail on
such terms and conditions as deemed fit directing their enlargement in
Crime No. 46 of 2025 of Jaggampeta Police Station and to pass

Counsel for the Petitioner/accused(S):
  1. DUGGIRALA SUBASH

Counsel for the Respondent/complainant:
  1. PUBLIC PROSECUTOR

The Court made the following:
                                     2

ORDER:

This Criminal Petition, under Sections 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioners/A1 and A5, seeking bail, in Crime No.46/2025 of Jaggampeta Police Station, Kakinada District.

2. A case has been registered against the petitioners and others for the offences under Sections 20(b)(ii)(C) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act.

3. Case of the prosecution, in brief, is that, on 04.3.2025 at 2.30pm, on receipt of credible information regarding illegal possession and transportation of ganja, the S.I of Police, along with staff and mediators rushed to plot number 1596, Jagananna colony, Jaggampeta Village and found eight persons in suspicious circumstances. On seeing police, said eight persons tried to escape. Then police apprehended them and on enquiry, they disclosed their identity particulars and police found 492.800kgs of ganja in their possession. Police seized the contraband, arrested the accused and got them remanded to judicial custody on 04.3.2025.

4. Heard learned counsel for the petitioner and learned Assistant Public Prosecutor representing respondent-State. Perused the record.

5. Learned Assistant Public Prosecutor submits that the contraband seized is huge quantity i.e. 492.800 kgs and investigation is at crucial stage and prays to dismiss the Criminal Petition. 3

6. As the quantity of ganja that has been allegedly seized from the possession of the accused is huge quantity and as investigation is at nascent stage, this Court is not inclined to grant bail to the petitioners at this stage.

7. Accordingly, the Criminal Petition is dismissed.

_______________________ K. SREENIVASA REDDY, J Dated: 03.7.2025 RD 4 THE HON'BLE SRI JUSTICE K. SREENIVASA REDDY CRIMINAL PETITION NO: 6004 OF 2025 Dated: 03.7.2025 RD

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Andhra Pradesh High Court - Amravati