S Thashan Alias S Thasaar vs State Of Andhra Pradesh

A. Hari Haranadha Sarma, J

The Criminal Petition has been filed by the petitioner/Accused under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of pre- arrest Bail in Crime No. 66 of 2026 dated 01.04.2026 on the file of Renigunta Police Station, Tirupati District, registered against the petitioner for the offences punishable under Section 308(5) of the Bharatiya Nyaya Sanhitha, 2023 (for short "BNS").

Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor representing the respondent/State.

The case of the prosecution, in brief, is that the petitioner herein is the henchman of one Nagaram Bhaskar Babu, who is said to be a tenant of one Shaik Midhun Shali, the informant in FIR No.66 of 2026. A suit in O.S.No.232 of 2026 is filed by the said Nagaram Bhaskar Babu and injunction orders was also granted by the learned II Additional Junior Civil Judge, Tirupati in respect of the subject property. At that stage, the petitioner herein approached the informant, who is the 1st defendant in the said suit stating that he will get the matter settled and demanded Rs.3,00,000/- and also posed a threat, if his demand is not complied with, the informant will be eliminated. On the strength of the same, a case in Cr.No. 66 of 2026 dated 01.04.2026 on the file of Renigunta Police Station, Tirupati District, was registered for the offences punishable under Section 308(5) of the BNS.

Learned counsel for the petitioner would submit that in respect of the civil litigations between the parties, to get the petitioner and his employer Nagaram Bhaskar Babu, to the terms of the informant, the case is foisted with false allegations and the petitioner is afraid of danger of arrest and he is ready to abide by any conditions that may be imposed and will cooperate with the investigation.

Upon considering the facts and circumstances of the case and the stage of investigation that so far seven (7) witnesses were examined, the prayer of the petitioner for grant of pre-arrest bail to the petitioner/Accused is found to be convincing. However, imposing reasonable conditions while granting pre-arrest bail are necessary. In the result, the Criminal Petition is allowed subject to the following conditions:

1) The Petitioner/Accused is directed to appear before the concerned Station House Officer, within a period of two (2) weeks from this day, on such appearance, or in the event of his arrest, the petitioner/accused shall be released on bail subject to the petitioner executing bail bonds for Rs.20,000/- with two sureties for a like sum each to the satisfaction of the S.H.O., Renigunta Police Station, Tirupati District.

2) The Petitioner/Accused and his sureties shall furnish their permanent residential address details and identity particulars to the concerned police after their release and keep the Police informed about the change in address, if any, time to time.

3) The Petitioner/Accused is further directed to appear before the concerned Station House Officer on every alternative Monday, between 10:00 AM to 01:00 PM, for a period of eight (8) weeks or till filing of charge sheet, whichever is earlier.

4) The Petitioner/Accused shall co-operate with the investigation agency, by furnishing necessary and legally permissible information and he shall not interfere with the investigation process like contacting or influencing the witnesses etc.

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