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Judgment
Criminal Petition has been filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity ‘the BNSS’) by the Petitioner/Accused No.2 for granting of pre-arrest bail in connection with Crime No.113 of 2025, dated 10.10.2025 of Satyavedu Police Station, Tirupathi District, was registered for the alleged offences punishable under Sections 120-B, 420, 466 and 467 read with 34 of the Indian Penal Code, 1860 (for brevity, ‘the I.P.C’).
Mr. Sivaprasad Reddy Venati, the learned counsel for the Petitioner submits that the Petitioner is the innocent of the alleged offence. He is a law-abiding citizen. He has not committed any offence. He has been falsely implicated by the police. The Petitioner undertakes to strictly adhere to any conditions that may be imposed by this Court. In light of the foregoing submissions, learned counsel prays that the present petition be allowed in the interest of justice.
Per contra, Mr.A.Sai Rohith, the learned Assistant Public Prosecutor vehemently opposed the grant of pre-arrest bail to the Petitioner, submitting that the Petitioner is arraigned as Accused No.2 and that the investigation is still underway and several material witnesses remain to be examined. It is contended that if the Petitioner is released on pre-arrest bail, there is a strong likelihood that he may abscond, thereby hampering the ongoing investigation and evading the process of law. Hence, it is urged that the petition be dismissed.
Heard the learned counsel for the Petitioner and the learned Assistant Public Prosecutor. Perused the record.
On perusal of the record, there is a delay of more than one year in lodging the complaint from the date of the alleged offence. The Petitioner is a Government servant. This Court, in Crl.P.No.6716 of 2026, vide order dated 12.08.2026, granted pre-arrest bail to Accused No.7. Further, vide order dated 14.10.2026 in Crl.P.No.8698 of 2026, this Court granted pre-arrest bail to Accused Nos.3 to 5 and 14 to 16. The Petitioner is also standing on a similar footing as the aforesaid accused.
Having regard to the entire facts and circumstances of the case, the gravity and nature of the allegations levelled against the Petitioner/Accused No.2, this Court deems it fit to grant pre-arrest bail to the Petitioner/Accused No.2 with the following conditions:
In the result, the Criminal Petition is allowed with the following conditions:
In the event of his arrest, Petitioner/Accused No.2 shall be enlarged on bail subject to his executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties for the like sum each to the satisfaction of the arresting police officials;
The Petitioner/Accused No.2 shall make himself available for investigation as and when required;
The Petitioner/Accused No.2 shall not cause any threat, inducement or promise to the prosecution witnesses.
The Petitioner/Accused No.2 shall appear before the Station House Officer concerned once in a week i.e., on every Saturday between 10.00 a.m. and 5.00 p.m., till filing of the charge sheet.
The Petitioner/Accused No.2 shall not leave the limits of the State of Andhra Pradesh without the express permission from the Station House Officer concerned.
The Petitioner/Accused No.2 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.
The Petitioner/Accused No.2 shall surrender his passport, if any, to the Investigating Officer. If he claims that he does not have passport, he shall submit an affidavit to that effect to the Investigating Officer.