Nunna Krishna, S/O Durgam & Ors vs State Of Andhra Pradesh

Balaji Medamalli, J

This Criminal Petition, under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS'), has been filed on behalf of the petitioners herein/accused Nos.2 and 3 to grant anticipatory bail in connection with Crime No.162 of 2023 of Tanuku Rural Police Station, West Godavari District, initially registered for the offence punishable under Section 174 Cr.P.C and later altered to Section 306 r/w 34 I.P.C.

Heard Sri D.Taraka Prasad, learned counsel for the petitioners and learned Assistant Public Prosecutor appearing on behalf of respondent.

Learned counsel for the petitioners submits that the petitioners have not committed any offence muchless the alleged offence and are falsely implicated in the present case. Learned counsel would further submit that the petitioners are law abiding citizens and there are no criminal antecedents against the petitioners. He further submitted that the petitioners are ready to furnish sureties to the satisfaction of the Court. Hence, prayed to grant anticipatory bail to the petitioners.

Learned Assistant Public Prosecutor opposed the petition and would submit that there are no tenable grounds to grant anticipatory bail to the petitioners at this stage.

Considering the submissions made and on perusal of the material available on record, and also considering the fact that Accused Nos.4 and 5, who are allegedly involved in similar offences, had already been granted bail as per the orders of a Coordinate Bench of this Court in Crl.P.No.3646 of 2026 dated 07.05.2026, this Court is of the view that prima facie nothing is attributed against the petitioners and the investigation is at fag end. Further, the petitioners are stated to have no criminal antecedents. Without expressing any opinion on the merits of the case, this Court deems it appropriate to grant anticipatory bail to the petitioners subject to certain conditions.

Accordingly, the Criminal Petition is allowed granting anticipatory bail to the Petitioners / Accused Nos.2 and 3, on the following conditions:

(i) In the event of their arrest, the Petitioners / Accused Nos.2 and 3 shall be enlarged on bail on execution of personal bond for a sum of Rs.20,000/- (Rupees Twenty Thousand only) each, with two sureties for the like sum each to the satisfaction of the arresting police officials;

(ii) The Petitioners / Accused Nos.2 and 3 shall cooperate with the investigation and appear before the Investigating Officer as and when required.

(iii) The Petitioners / Accused Nos.2 and 3 shall not directly or indirectly threaten or influence the witnesses.

(iv) The Petitioners / Accused Nos.2 and 3 shall not tamper with the evidence in any manner.

Pending miscellaneous applications, if any, shall stand closed.