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Judgment
The Criminal Petition has been filed under Sections 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, ‘the BNSS’), seeking to enlarge the petitioner/accused No.2 on bail in Crime No.06 of 2026 of Duggirala Police Station, Guntur District, registered against the Petitioner/Accused No.2 for the offences punishable under Section 194 of ‘the BNSS’.
Ms.M.Charulatha, learned counsel for the petitioner, submits that the petitioner is innocent of the alleged offences and has been falsely implicated in the present case. He has not committed any offence. He is the sole earning member of his family. He is a law-abiding citizen. He has got fixed abode. The petitioner undertakes to abide by any conditions that may be imposed by this Court while granting bail. Hence, learned counsel urges that the petition may be allowed.
Per contra, Mr. A. Sai Rohith, learned Assistant Public Prosecutor, vehemently opposes the grant of bail to the petitioner, submitting that the investigation is still underway and several material witnesses remain to be examined. It is contended that if the petitioner is released on bail at this stage, there is a likelihood of his absconding, thereby hampering the ongoing investigation and evading the process of law. It is further submitted that there is no change in the circumstances since the dismissal of the earlier bail applications. In view of the foregoing submissions, learned Assistant Public Prosecutor urges that the petition be dismissed.
Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.
As seen from the record, this is the third bail application filed by the petitioner before this Court. This Court, in Crl.P.No.5160 of 2026, vide order dated 13.07.2026, dismissed the first bail application filed by the petitioner/Accused No.2 and, in Crl.P.No.5885 of 2026, vide order dated 27.07.2026, dismissed the second bail application filed by the petitioner/Accused No.2. The coordinate Bench of this Court, in Crl.P.No.1898 of 2026, vide order dated 13.03.2025, filed by Accused Nos.2 & 3, was also dismissed.
Having regard to the entire facts and circumstances of the case, the nature and gravity of the allegations levelled against the petitioner/accused No.2, and in view of the fact that there is no change in the circumstances from the date of dismissal of the first and second bail applications till the filing of the present third bail application, this Court is not inclined to enlarge the petitioner/accused No.2 on bail at this juncture. At least, the prime witnesses for the prosecution have not yet been examined by the learned Trial Court. Hence, this Court finds no merit in the Criminal Petition and the same is liable to be dismissed.
In the result, the Criminal Petition is dismissed. As a sequel, Miscellaneous petitions, if any pending, shall stand closed.