Devaraj A Deva vs The State Of Andhra Pradesh on 7 February, 2025

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Andhra Pradesh High Court - Amravati

Devaraj A Deva vs The State Of Andhra Pradesh on 7 February, 2025

Bench: K Sreenivasa Reddy

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA]. t__

FRIDAY, THE SEVENTH DAYOF FEBRUARY, / P
TWO THOUSANDAND TWENTY FIVE / \
:PRESENT:

THfffO N OcUR:MAIB+All SpREIT:TUISoT{CNEo{8So:EoEFN:Vo:5SA;D DY /

Betwee n :
Devaraj.A @ Deva, S/o Anbalagan, Age 26 years, Caste Adi Dravida, R/o
64, Prathan Salai, Gangai Amman Koli Street, PeriyaVenmani Village,
Madhuranthakam Taluk, Kancheepuram District, Tamil Nadu. /
...Petitioner/Accused No.5
AND

The State of Andhra Pradesh, SHO, Tada Police Station, Rep. by its Public
Prosecutor High Court of Andhra Pradesh Amaravati.
...Respondent

petition under section 480 & 483 of BNSS, 2023 is filed praying that
in the circumstances stated in memorandum of grounds of Criminal
Petition, the High Court may be pleased to grant bail for A5 on such terms
and conditions as deemed fit, directing his enlargement in Crime No.159 of
2024 of Tada Police Stat'lon, Tirupati District; /~

The petition coming on for hearing, upon perusing the Petition and
memorandum of grounds of criminal petition and upon hearing the
arguments of sri Bhooma Maharshi Reddy, Advocate for the Petitioner and
Public Prosecutor for the Respondent;
•+ + + `+ ,

APHCO10037872025

lN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATl [3327]
(Special Original Jurisdiction)

FRIDAY, THE SEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FIVE

PRESENT

THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

CRIMINAL PETITION NO: 802/2025

Betwee n :

Devaraj A @ Deva ...PETITIONER/ACCUSED

AND

The State OfAndhra Pradesh ...RESPONDENT/COMPLAINANT

Counsel for the petitioner/accused:

1. BHOOMA MAHARSHI REDDY

Counsel for the Respondent/complainant.I

1. PUBLIC PROSECUTOR

The Court made the following Order:

1. The Criminal Petition, under sections 480 and 483 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 is filed on behalf of the

Petitioner/accused No.5 seeking regular bail in Crime No.159 of

2024 of Tada Police Station, Tirupathi District.

2. A case has been registered against the petitioner herein and

others for the offences punishable under Sections 8(c) read with

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20(b)(Ii)(C) of the Narcotic Drugs and psychotropic substances Act,

1985

3. Brief facts of the prosecution case are that the accused No.1

is a notorlous criminal having vices and I'nVOIVed in several cases at

Chennai. After hIS release from Jail, he got acquaIntanCe With

accused No.5 at a Bar in chennai and came to know that the

accused No.5 was dol'ng Ganja smuggling and on that he expressed

his intention to accused No.5 that he wanted to do Ganja smuggling

wl®th him. Thereafter, accused No.5 introduced accused Nos.2 to 4

to accused No.1. On 28.10.2024, all the accused boarded a train

and got down at Anakapallj on the next day. Later, accused No.5

went somewhere and brought six bags of Ganja and handed over

two bags to accused Nos. 3 and 4 and instructed them to come to

Railway Station and then, they boarded a Tirupathi Train at

Anakapalli and got down at Gudur on 31.10.2024 and A5 l'nstructed

Al to A4 to come to Chennal' by road and accordIngly, Al to A4
I

boarded a lorry at Gudur Highway and got down at Tada and went

to Railway Stallon to go to chennai by train and they were caught

by Police. On search of sl'x travel bags, the police found 22 packets

of Ganja from possession of the accused which is weighing about

46 Kgs of Ganja.

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e==al
4. On credible information, police arrested the accused Nos.2 to

4 and seized 46 Kgs of Ganja from their possession. A perusal of

the material on record goes to show that basing on the confessional

statement of the coaccused, name of the petitioner herein is

arrayed as accused No.5 in the aforesaid crime. The petitioner

herein is in judicial custody since 31.10.2024,

5. Learned Assistant Public Prosecutor submits that major part

of the investigation is completed except filing of the chargesheet,

6. ln view of the aforesaid facts and circumstances, thI'S Court is

inclined to grant bail to the petitioner/accused No.5 herein, on the

followl'ng conditions.

(_i) The petitioner/accused No.5 herein shall be released on
P!s execu.ting. ? personal bond for Rs.10,000/(Rupees ten
thousand only) with two sureties for a l®Ike Sum` e;Ch tO the
sptisfaction of the learned I Additional District & Sessions
Judge, Nellore, SPSR Nellore DistrICt.

(I_i)_ ,On .rele^a:e,. the. petitio_n_pr/accused No.5 shall appear
Pefore the Station House Officer concerned once in a' vieek
i;3. on Pyery Sunday.between 10.00 a.m. and o5.00 p.m., till
filing of the chargesheet.
7. Accordingly, the crIminal Petition is allowed.

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SF:r`.
JJTRUECOPY// Sect,o~oFFIcER
ForASSISIAI`. _
To,
1. The I Addl District & Sessions Judge, Nellore, SPSR Nellore.

2. The Superintendent, Central Jail, Nellore.

3. The Station House Officer, Tada Police Station, Tirupathi District.
4. One CC to Sri, Bhooma Maharshi Reddy, Advocate [OPUC]
5. Two cos to Public Prosecutor, High Court of AP [OUT]
6. One spare copy
MM
HIGH COURT

SRKIJ

DATED :07/02/2025

ORDER

CRLP.No.802 of 2O25 ALLOWED ¥#~€GtfrEL Cs€€ t=rr. ( \l\ EEB 1\\5 O= Q=' \ne.`,\ '

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Andhra Pradesh High Court - Amravati