Pangi Sadno Alias Chadunu vs State Of Andhra Pradesh

Dr Y. Lakshmana Rao, J

The Criminal Petition has been filed under Sections 480 and 483 of the BharatiyaNagarik Suraksha Sanhita, 2023 (for brevity ‘the BNSS’), seeking to enlarge the Petitioner/Accused No.3on bail in Crime No.27 of 2019 of MaredumilliPolice Station, Alluri Seetha Rama Raju District, registered against the Petitioner/Accused No.3herein for the offences punishable under Sections8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity ‘the NDPS Act’).

Heard the learned counsel for the Petitioner and the learned Assistant Public Prosecutor. Perused the record.

On perusal of the record, this is the second bail application. This Court, in Crl.P.No.10191 of 2025, vide order dated 10.10.2025, dismissed the first bail application. At the time of dismissal of the first bail application, no charge sheet had been filed against the petitioner. Now, the charge sheet has been filed and numbered as N.S.C.No.601 of 2025. The case pertains to the year 2019. The petitioner is a permanent resident of Sadupakalu Village, Gudem Kotha Veedhi Mandal, Alluri Seetha Rama Raju District. He has a fixed abode. If he is enlarged on bail with certain stringent conditions, he may not evade the process of law.

Considering the facts and circumstances of the case, the nature and gravity of allegations levelled against the Petitioner/Accused No.3, this Court is inclined to enlarge the Petitioner/Accused No.3on bail with the following stringent conditions:

i. The Petitioner/Accused No.3 shall be enlarged on bail subject to him executing a bond for a sum of Rs.1,00,000/- (Rupees One Lakh Thousand only) with two sureties for the like sum each to the satisfaction of the learnedAdditional Judicial First ClassMagistrate, Rampachodavaram.

ii. The Petitioner/Accused No.3 shall appear before the learned Trial Court on each and every adjournment without fail.

iii. The Petitioner/Accused No.3 shall not leave the limits of the State of Andhra Pradesh without prior permission from the learned Trial Court.

iv. The Petitioner/Accused No.3 shall not commit or indulge in commission of any offence in future.

v. The Petitioner/Accused No.3 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.

In the result, the Criminal Petition is allowed.