Relangi Siva Shankar vs State Of Andhra Pradesh

Kiranmayee Mandava, J

The present Criminal Petition is filed under Section 482 of B.N.S.S for grant of anticipatory bail in the event of arrest of the petitioner/accused No.2 in connection with Crime No.239 of 2025 on the file of the Prohibition and Excise Station, Rajamahendravaram South, East Godavari District for the offence punishable under Section 7 (B) r/w 8 (B) of Andhra Pradesh Prohibition (Amendment) Act, 2020.

The learned counsel appearing for the petitioner would submit that on the basis of the confessional statement given by the accused No.1, the petitioner has been implicated in the said crime for the offence punishable under Section 7 (B), r/w 8 (B) of Andhra Pradesh Prohibition (Amendment) Act, 2020. In fact, he contends that the petitioner has not committed any offence as alleged by the prosecution and he was not found at the scene of offence for the offences punishable under Section 7B r/w 8B of Andhra Pradesh Prohibition (Amendment) Act, 2020. He further submits that without specific allegations against him that he had committed an offence, on statement made by someone the petitioner has been falsely implicated.

Perused the record. The petitioner does not appear to have been found at the scene of offence. On the basis of statement given by A1, the petitioner has been arrayed as an accused A2. It is not the case of prosecution that the petitioner would flee away from the jurisdiction of the court if bail is granted.

Having regard to the submissions made, this Criminal Petition is disposed of with the following conditions:

i. In the event of the petitioner’s arrest, petitioner herein/Accused No.2 shall be released on bail on executing a personal bond for a sum of Rs.20,000/- (Rupees twenty thousand only), with two sureties for the like sum to the satisfaction of the Station House Officer, Prohibition and Excise Station, Rajamahendravaram South, East Godavari District.

ii. The petitioner shall make himself available for investigation as and when required.

iii. The petitioner shall not cause any threat, inducement or promise to the prosecution witnesses.

iv. 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 05.00 p.m., till filing of the charge sheet.