Koda Krishna, S/O. Neelambaram vs State Of Andhra Pradesh

Dr Venkata Jyothirmai Pratapa, J

This Criminal Petition, under Sections 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioner/A2, seeking regular bail, in Crime No.2 of 2025 of Mothugudem Police Station, Alluri Sitharama Raju District.

A case has been registered against the petitioner herein and others for the offences punishable under Section 8(c) r/w 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ‘the NDPS Act’).

Case of the prosecution, in brief, is that, on 26.01.2025 at about 14.15 hours, near Mothugudem Police Station, Chintoor Mandal, a case of illegal possession and transportation of Ganja for wrongful gain was reported. During vehicle checking, the Sub Inspector of Mothugudem Police Station intercepted two vehicles, a Maruti Ertiga bearing No.TS 22 4715 and an Ashok Leyland Van bearing No.TG 22 T 1003, coming from Donkarai side. Accused Nos.1 and 3 to 7 were apprehended while allegedly transporting 126 kgs of Ganja in five plastic bags, valued at Rs.6,30,000/-, from Pedagandi village in GK Veedhi Mandal to Peddapalli District, Telangana. The police seized the contraband along with mobile phones and Aadhaar cards. Subsequently, the police arrested the accused No.2 on 24.08.2025.

Heard. Perused the record.

Learned counsel for the petitioner would submit that the Coordinate Bench of this Court, in Crl.P.Nos. 6656, 4129, 4120 and 5115 of 2025 vide Orders dated 10.07.2025, 25.07.2025, 26.07.2025 and 23.07.2025 had already enlarged the Accused Nos.1, 5, 6 and 7 respectively in the present crime on bail. Learned counsel for the petitioner would further submit that the petitioner seeks to be enlarged on bail as the allegations against him are similar to those leveled against the accused Nos.1, 5, 6 and 7, who have already been granted bail. The petitioner herein is the Accused No.2. Petitioner herein was arrested on 24.08.2025 and since then he is languishing in jail.

Learned Assistant Public Prosecutor has fairly conceded that the Accused No.2 stands on the same footing as Accused Nos.1, 5, 6 and 7.

Considering the facts and circumstances of the case, the nature and gravity of allegations levelled against the Petitioner/Accused No.2, this Court is inclined to enlarge the Petitioner/Accused No.2 on bail.

In the result, the Criminal Petition is allowed with the following conditions:

(i) The petitioner/A2 herein shall be released on his executing a personal bond for Rs.20,000/- (Rupees twenty thousand only) with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Rampachodavaram.

(ii) On release, the petitioner shall appear before the Station House Officer concerned once in a week i.e. on every Saturday between 10.00 a.m. and 01.00 p.m., till filing of charge sheet.

(iii) The petitioner shall not leave the limits of the District without prior permission from the learned Judicial First Class Magistrate, Rampachodavaram.

(iv) The petitioner shall not commit or indulge in commission of any offence in future.

(v) The petitioner 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 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 or to any police officer.

As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.