Nakkireddy Yadavendra Naga Lokesh vs State Of Andhra Pradesh

Dr Y. Lakshmana Rao, J

This criminal petition has been filed under Sections 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to enlarge the petitioner-accused No.2 on bail in crime No. 307 of 2025 of Rajahmundry III Town Police Station, East Godavari District, registered for the offence punishable under Section 20 (b) (ii) (B) read with Section 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').

Heard the learned Counsels for the Petitioner and the learned Assistant Public Prosecutor.

This Court, in Crl.P.No.9700 of 2025 on 07.10.2025, granted bail to accused No.3. The petitioner stands on a similar footing. The petitioner was arrested on 15.07.2025. He has been in judicial custody for the past 106 days. The petitioner is permanent resident of Gadarada Village, Korukonda Mandal. The petitioner has got fixed abode. So far twelve witnesses are examined. All the witnesses are official witnesses. Therefore, the question of petitioner threatening the witnesses, hampering the investigation or tampering the evidence may not arise. The substantial portion of the investigation in so far the involvement of the petitioner is concerned is completed. This Court also in Crl.P.No.9495 of 2025 on 25.09.2025 enlarged accused Nos.4 and 5 on bail.

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 stringent conditions:

i. The petitioner/Accused No.2 shall be enlarged on bail subject to he executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only), with two sureties each for the like sum each to the satisfaction of the learned V Additional Judicial First Class Magistrate, Rajamahendravaram.

ii. The petitioner/Accused No.2 shall appear before the Station House Officer concerned, on every Saturday in between 10:00 am and 05:00 pm, till cognizance is taken by the learned the Trial Court.

iii. The petitioner/Accused No.2 shall not leave the limits of the State of Andhra Pradesh without prior permission from the Station House Officer concerned.

iv. The petitioner/Accused No.2 shall not commit or indulge in commission of any offence in future.

v. The petitioner/Accused No.2 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/Accused No.2 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.

vii. The petitioner/Accused No.2 shall surrender his passport, if any, to the investigating officer. If he claim that he do not have a passport, he shall submit an affidavit to that effect to the Investigating Officer.