AI Structured Summary
Not yet generated for this judgment
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.1 on bail in connection with with S.C.No.229 of 2026 on the file of the Principal District & Sessions Judge, Visakhapatnam in Crime No.376 of 2022 of Muvvalavanipalem Police Station, Visakhapatnam Commissionerate, registered for the alleged offences punishable under Sections 302, 323 and 506 read with 34 of Indian Penal Code (for brevity ‘the IPC’).
Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor.
As the petitioner was in judicial custody in connection with another crime, he could not appear before the learned Trial Court at the relevant point of time. Consequently, the Learned Trial Court issued a Non-Bailable Warrant (NBW) against the petitioner. The petitioner had been in judicial custody for 116 days prior to his detention on 17.07.2026.
Having regard to the facts and circumstances of the case, this Court is inclined to enlarge the petitioner/Accused No.1 on bail, subject to certain stringent conditions.
In the result, the Criminal Petition is allowed with the following stringent conditions:
The Petitioner/Accused No.1 shall be enlarged on bail subject to his executing a bond for a sum of Rs.2,00,000/- (Rupees Two Lakhs only) with two sureties for the like sum each to the satisfaction of the learned Principal District & Sessions Judge, Visakhapatnam.
The Petitioner/Accused No.1 shall appear before the learned Trial Court on each and every adjournment without fail.